State Of Kerala vs Unnikrishnan N
2024 Latest Caselaw 13491 Ker

Kerala High Court

State Of Kerala vs Unnikrishnan N on 24 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.403/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
               Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                                 WA NO. 403 OF 2024
       AGAINST JUDGMENT DATED 31/10/2023 IN WP(C) 32383/2022 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 1 TO 6 IN WPC:

      1. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE GOVT.
         REVENUE DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695
         001., PIN - 695001
      2. REVENUE DIVISIONAL OFFICER (RDO), OFFICE OF THE RDO, AYYANTHOLE
         P.O., COLLECTORATE, THRISSUR - 680 003., PIN - 680003
      3. TAHSILDAR/ADDL. TAHSILDAR (LAND RECORDS), THRISSUR TALUK, MINI CIVIL
         STATION, TALUK OFFICE, CHEMBUKAVU P.O., THRISSUR, PINCODE - 680
         020., PIN - 680020
      4. VILLAGE OFFICER, POONKUNNAM VILLAGE, GROUP VILLAGE OFFICE,
         AYYANTHOLE P.O., THRISSUR, PIN CODE - 680003., PIN - 680003
      5. AGRICULTURAL OFFICER, KRISHI BHAVAN AYYANTHOLE, PUTHOORKKARA,
         AYYANTHOLE P.O., THRISSUR - 680 003., PIN - 680003
      6. LOCAL LEVEL MONITORING COMMITTEE OF THRISSUR CORPORATION ZONE,
         REPRESENTED BY ITS CONVENER/AGRICULTURAL FIELD OFFICER,KRISHI
         BHAVAN, CHEMBOOKAVU, PO CHEMBOOKKAVU, THRISSUR - 680 020., PIN -
         680020

    BY GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER IN WPC:

          UNNIKRISHNAN N., AGED 58 YEARS, S/O.ICHIKUTTI AMMA,EZHUTHULLY
          NOTTATH HOUSE, SANKARAMKULANGARA JN., POONKUNNAM P.O., THRISSUR -
          680 002., PIN - 680002

    BY ADV.SHOBY.K.FRANCIS

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to issue an interim order staying the operation of the Judgment dated
   31.10.2023 in W.P.(C) No.32383/2022, pending disposal of the Writ Appeal.

        This Writ Appeal coming on for admission on 24.05.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.403/2024                              2/2

                                       ORDER

Admit.

There would be a stay against the operation of judgment dated 31/10/2023 in WP(C)No.32383 of 2022.

We have gone through the order of the Apex Court in SLP No.25736 & 25737 of 2023.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

24-05-2024 /True Copy/ Assistant Registrar