Kerala High Court
Dr. George Kallarackal vs T. N. Ravishankar on 2 November, 2024
W.P.(C) No.33016 of 2024 1
2024:KER:81437
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
WP(C) NO. 33016 OF 2024
AGAINST THE ORDER DATED 03.09.2024 IN CMA NO.66 OF 2024 OF
DISTRICT COURT & SESSIONS COURT, ERNAKULAM ARISING OUT OF THE
ORDER DATED 19.08.2024 IN IA2/2024 IN OS NO.629 OF 2024 OF I
ADDITIONAL MUNSIFF COURT,ERNAKULAM
PETITIONER/PLAINTIFF/APPELLANT:
DR. GEORGE KALLARACKAL,AGED 60 YEARS
VILLA NO. 7, PALM MEADOWS VILLA, CHEPPANAM,
PANANGAD P.O., KANAYANNUR TALUK, PIN - 682506
BY ADVS. P.YADHU KUMAR
P.BABU KUMAR,JAHRA K.
RESPONDENTS/RESPONDENTS:
1 T. N. RAVISHANKAR,MERITRA HOME PVT. LTD, 3RD FLOOR,
VALLAMATTOM ESTATE, M.G. ROAD, RAVIPURAM,
PERUMANNOOR P.O, PIN - 682016
2 THE PRESIDENT,PALM MEADOWS VILLA OWNERS ASSOCIATION,
CHEPPANAM, ERNAKULAM, PANANGAD P.O, PIN - 682506
3 THE SECRETARY,PALM MEADOWS VILLA OWNERS ASSOCIATION,
CHEPPANAM, ERNAKULAM, PANANGAD P.O, PIN - 682506
4 REGISTRAR (COMP) CUM DIRECTOR - IT
IT DEPARTMENT, HIGH COURT OF KERALA, PIN - 682031
5 REGISTRAR DISTRICT JUDICIARY
HIGH COURT OF KERALA, PIN - 682031
BY ADV C.G.PREETHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.33016 of 2024 2
2024:KER:81437
VIJU ABRAHAM, J.
.................................................................
W.P.(C) No.33016 of 2024
.................................................................
Dated this the 2nd day of November, 2024
JUDGMENT
When the matter was taken up for consideration the learned
counsel for the petitioner restricted his prayer for an early disposal of the
appeal filed as C.M.A.No.66 of 2024 pending before the Special Judge
(Idamalayar Investigations)/Additional District and Sessions Judge-V,
Ernakulam.
2. A report was called for wherein it is stated that notice has been
issued and case is posted for return of notice.
Therefore, the writ petition is disposed of with a direction to the
appellate court to dispose of C.M.A.No.66 of 2024 without much delay, at
any rate, within an outer limit of three months after service of notice on the
respondents is complete and after receipt of the trial court records, if
required.
Sd/-
VIJU ABRAHAM
JUDGE
cks
2024:KER:81437
APPENDIX OF WP(C) 33016/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE PHOTOCOPY OF THE INJUNCTION
BEFORE MUNSIFF COURT ERNAKULAM
Exhibit P2 A TRUE PHOTOCOPY OF THE ROUGH SKETCH
PRODUCED ALONG WITH THE SUIT AS DOCUMENT
NO 10 IN OS NO. 629/24 OF MUNSIFF COURT
ERNAKULAM
Exhibit P3 A TRUE PHOTOCOPY OF THE SCREENSHOT OF
THE E-COURT SERVICE OF O S NO. 629/2024
Exhibit P4 A TRUE COPY OF THE ORDER DATED
19.08.2024 IN I A 2/2024 IN O S NO
629/2024.
Exhibit P5 A TRUE COPY OF THE MEMORANDUM OF THE CMA
Exhibit P6 A TRUE COPY OF STAY PETITION IN CMA NO
Exhibit P7 THE PROCEEDINGS OF THE DISTRICT COURT
ERNAKULAM IN CMA NO. 66/24 ON 3.9.2024
APPEARED IN THE E-COURT PROCEEDINGS OF
THE DISTRICT COURT ERNAKULAM
RESPONDENT EXHIBITS
EXHIBIT R4(a) The true copy of the O.M.
ECC4/102080/2014 dated 11.03.2020
EXHIBIT R4(b) The true copy of the O.M.
ECC4/102080/2014 dated 19.01.2021
EXHIBIT R4(c) The true copy of the O.M
ECC4/102080/2014 dated 05.02.2021
