Barkath vs Union Territory Of Lakshadweep
2024 Latest Caselaw 33530 Ker

Kerala High Court

Barkath vs Union Territory Of Lakshadweep on 21 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

WP(C) No.38174/2024                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                             WP(C) NO. 38174 OF 2024(V)
   PETITIONER:

          BARKATH, AGED 50 YEARS S/O SAYED MOHAMMED CHALLAKADA, KURIYAPPADA,
          AGATHI, LAKSHADWEEP, PIN - 682553

   RESPONDENT:

      1. UNION TERRITORY OF LAKSHADWEEP, REPRESENTED BY ITS ADMINISTRATOR,
         OFFICE OF THE LAKSHADWEEP ADMINISTRATOR, KAVARATTI, PIN - 682555
      2. THE DISTRICT COLLECTOR, UNION TERRITORY OF LAKSHADWEEP
         ADMINISTRATION, COLLECTORATE, KAVARATTI, LAKSHADWEEP, PIN - 682555
      3. THE DIRECTOR, DEPARTMENT OF TOURISM DEVELOPMENT, UNION TERRITORY OF
         LAKSHADWEEP ADMINISTRATION, KAVARATTI, PIN - 682555
      4. THE DEPUTY COLLECTOR/BLOCK DEVELPOMENT OFFICER, AGATHI ISLAND,
         LAKSHADWEEP, PIN - 682553
      5. LAKSHADWEEP COASTAL ZONE MANAGEMENT AUTHORITY, LAKSHADWEEP
         ADMINISTRATION, KAVARATTI ISLAND, LAKSHADWEEP-, PIN - 682555
      6. *ADDL R6 M/S PRAVEG LIMITED, 214, ATHENA AVENUE, BEHIND JAGUAR
         SHOWROOM, S.G.HIGHWAY, GOTA,AHMEDABAD-382481 [ *ADDL R6 IMPLEADED
         AS PER ORDER DATED 21-11-2024 IN IA 01/2024 IN WP(C) 38174/2024]


            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 issue an interim order staying the
       operation of Exhibit P6 and all proceedings pursuant thereto to
       the extent it allots an extent of 12640 m² [Eastern side of BSNL
       (CLS)] to the Department of Tourism for the purpose of
       'Development, Operation, Maintenance and Management of Tent
       City' at Bangaram Island, pending disposal of the above writ
       petition.

            This petition again coming on for admission upon perusing
       the petition and the affidavit filed in support of WP(C) and
       this court's order dated 14-11-2024 and upon hearing the
       arguments of ADV.P.DEEPAK, LEARNED SENIOR COUNSEL AS INSTRUCTED
       BY ADV.RILGIN V.GEORGE, ADV.K.T.RAVEENDRAN and of AKSHARA K.P.,
       Advocates for the Petitioner and of ADV.R.V.SREEJITH, STANDING
       COUNSEL for the Respondents, the court passed the following:
                                       ORDER

Post on 13.12.2024. Interim order of this court as modified by the Division Bench in W.A.No. 1780/24 and connected cases in the judgment dated 11.11.2024 is extended till then.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

21-11-2024 /True Copy/ Assistant Registrar