Sasi Kumar vs The District Collector
2024 Latest Caselaw 31166 Ker

Kerala High Court

Sasi Kumar vs The District Collector on 1 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

WP(C) No.38291/2024                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                            WP(C) NO. 38291 OF 2024(J)
   PETITIONERS:

      1. SASI KUMAR, AGED 55 YEARS, S/O. AMMUKUTTY AMMA, RESIDING AT
         MATTAKUDA HOUSE, MANJERI AMSOM DESOM, ERNAD TALUK, MALAPPURAM
         DISTRICT, PIN - 676121
      2. NANDAKUMAR, AGED 53 YEARS, S/O. AMMUKUTTY AMMA, RESIDING AT
         MATTAKUDA HOUSE, MANJERI AMSOM DESOM, ERNAD TALUK, MALAPPURAM
         DISTRICT , PIN - 676121
      3. SOBHANA, AGED 52 YEARS, D/O. AMMUKUTTY AMMA, RESIDING AT MATTAKUDA
         HOUSE, MANJERI AMSOM DESOM, ERNAD TALUK, MALAPPURAM DISTRICT, PIN -
         676121

   RESPONDENTS:

      1. THE DISTRICT COLLECTOR COLLECTORATE, CIVIL STATION, UP- HILL,
         MALAPPURAM, PIN - 676505
      2. THE SPECIAL TAHSILDAR LAND ACQUISITION (GENERAL), OFFICE OF SPECIAL
         TAHSILDAR LAND ACQUISITION (GENERAL), PULATH, KATTUMUNDA,
         MALAPPURAM, PIN - 679328
      3. THE TAHSILDAR TALUK OFFICE, ERANAD, VELLARANGAL, MANJERI, MALAPPURAM
         DISTRICT, PIN - 676517
      4. THE VILLAGE OFFICER MANJERI VILLAGE OFFICE, MANJERI P.O., MALAPPURAM
         DISTRICT, PIN - 676121


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents 1 to 3 not to disburse the claim amount
   to any of the claimants as per Ext.P3, during the pendency of the W.P (C).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.G.SANTHOSH KUMAR (P)., AKHIL R. MENON, Advocates for the petitioners
   and of GOVERNMENT PLEADER for the respondents, the court passed the
   following:
 WP(C) No.38291/2024                           2/3



                                          ORDER

Admit.

Government Pleader takes notice for the respondents.

Petitioner shall implead the affected parties.

Post on 18-11-2024.

Till then, the claim amount shall not be disbursed.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

01-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 38291/2024 Exhibit-P3 TRUE COPY OF THE JUDGMENT DATED 31/07/2024 IN LAR NO.114/2000 PASSED BY SUB COURT MANJERI.