Raseena.E.K vs Tribunal Under The Maintenance And ...
2024 Latest Caselaw 32478 Ker

Kerala High Court

Raseena.E.K vs Tribunal Under The Maintenance And ... on 8 November, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                        &
                        THE HONOURABLE MR. JUSTICE S.MANU
         Friday, the 8th day of November 2024 / 17th Karthika, 1946
                             WA NO. 1735 OF 2024
    AGAINST JUDGMENT DATED 22.10.2024 IN WP(C) 36969/2024 OF THIS COURT
APPELLANT(S)

     RASEENA.E.K AGED 40 YEARS W/O ASHARAF.M.V RESIDING AT AK
     HOUSE,KUDUKKIMOTTA, P.O KANHIRODE, KANNUR DISTRICT, PIN - 670592

BY.ADVS.M/S. ABDUL RAOOF PALLIPATH, E.MOHAMMED SHAFI AND PRAJIT
RATNAKARAN

RESPONDENT(S)

  1. TRIBUNAL UNDER THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR
     CITIZEN'S ACT (REVENUE DIVISIONAL OFFICER) REVENUE TOWER,
     TALIPARAMBA, PIN - 670141
  2. KHADEEJA.A.K, D/O KUNHAMMED, AGED 61 YEARS, RESIDING AT AK HOUSE,
     KUDUKKIMOTTA, P.O KANHIRODE,KANNUR DISTRICT, PIN - 670592

BY GOVERNMENT PLEADER FOR R1

     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 Ext P5 order passed by the 1st respondent to the
extend it directed the appellant to vacate the house, pending disposal of
the Writ Appeal.
     This Writ Appeal coming on for orders on 08/11/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                             NITIN JAMDAR, C.J.
                                        &
                                  S.MANU, J.
                      =========================
                           W.A. No. 1735 of 2024
                      =========================
                   Dated this the 8th day of November, 2024

                                    ORDER

NITIN JAMDAR, C.J.

Heard Mr. Abdul Raoof Pallipath, learned counsel for the Appellant.

2. Issue notice to Respondent No.2, returnable within two weeks.

3. Post on 22 November 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S.MANU JUDGE

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08-11-2024 /True Copy/ Assistant Registrar