S. Remadevi vs The District Collector
2024 Latest Caselaw 13494 Ker

Kerala High Court

S. Remadevi vs The District Collector on 24 May, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
           Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                             WA NO. 619 OF 2024

  AGAINST THE JUDGMENT DATED 25/03/2024 IN WP(C) 7994/2024 OF THIS COURT.




APPELLANT(S)/PETITIONER IN WPC

     S. REMADEVI, AGED 58 YEARS, D/O SOMAN L., REMA MANDIRAM, EDAVACODE,
     SREEKARIYAM P.O, THIRUVANANTHAPURAM, PIN - 695017

BY ADVOCATE SRI.S.ANEESH

RESPONDENT(S)/RESPONDENTS IN WPC

  1. THE DISTRICT COLLECTOR, CIVIL STATION, CIVIL STATION
     ROAD,THIRUVANANTHAPURAM, PIN - 695043
  2. SUMEDAN SIVASARANYA, BEHIND SABARI BANKERS, EDAVACODE, SREEKARIYAM
     P.O,THIRUVANANTHAPURAM, PIN - 695017

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the order dated 11.02.2024 of the 1st respondent
from proceeding against the property of the appellant, pending disposal of
the above Writ Appeal.
     This Writ Appeal coming on for orders on 24/05/2024 and upon
perusing the appeal memorandum the court on the same day passed the
following:
               DR. A.K.JAYASANKARAN NAMBIAR, J.
                                      &
                         SYAM KUMAR V.M., J
          -----------------------------------------------------------
                          W.A. No.619 of 2024
          -----------------------------------------------------------
               Dated this the 24th day of May, 2024


                                  ORDER

DR. A.K.Jayasankaran Nambiar, J.

Admit.

Government Pleader takes notice for the 1 st respondent.

Notice by speed post to the 2nd respondent.

Post on 26.06.2024. There will be an interim stay as prayed

for, pending disposal of the Writ Appeal.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

SSS