K.Aboobacker Haji vs M/S Hotel Green Chillies
2024 Latest Caselaw 29247 Ker

Kerala High Court

K.Aboobacker Haji vs M/S Hotel Green Chillies on 10 October, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                       &
                       THE HONOURABLE MR. JUSTICE S.MANU
         Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                             WA NO. 1407 OF 2024
    AGAINST JUDGMENT DATED 19.06.2024 IN WP(C) 39029/2023 OF THIS COURT
APPELLANT(S)/NOT PARTY IN THE WRIT PETITION (CIVIL):

  1. K.ABOOBACKER HAJI, AGED 72 YEARS, S/O.KUNJABDULLA HAJI, KAKKATTU,
     NADAPURAM,VATAKARA, KOZHIKODE., PIN - 673504

AND ANOTHER.

BY.ADVS.M/S. N.KRISHNA PRASAD, P.SHANES METHAR , PUSHPARAJ.K.P & RAMESH
BABU(B/O)

RESPONDENT(S)/PETITIONERS 1 TO 4 & RESPONDENTS 1 TO 4 IN THE WRIT PETITION
(CIVIL):

  1. M/S HOTEL GREEN CHILLIES DOOR NO. 17/23, INDIRA GANDHI ROAD,
     KOZHIKODE 673001 REPRESENTED BY SRI. RAFEEQ C K, S/O MUHAMMED C K,
     AGED 41 YEARS, RESIDING AT THAZHE MURINGOLI, EAST CANAL ROAD,
     MERIKKUNNU P O, KURUVATTUR, PARAMBIL, KOZHIKODE, PIN - 673012

AND 7 OTHERS.

BY.ADVS.M/S.M.K.SUMOD,VIDYA M.K,THUSHARA.K,DELITA TITUS & NAMITHA GEORGE
for R1 to R4

STANDING COUNSEL SRI.V.KRISHNA MENON for R5 to R7

ADVS.M/S.R.SUDHISH & M.MANJU for R8.

     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 judgment of the Learned Single Judge dated
19/06/2024 in Writ Petition (C) No.39029/2023.
     This Writ Appeal again coming on for orders on 10.10.2024, upon
perusing the appeal memorandum, and this Court's Order dated 09.09.2024,
the court on the same day passed the following:
                            Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                W.A.No.1407 of 2024
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                        Dated this the 10th day of October, 2024

                                            ORDER

Nitin Jamdar, C.J.

Heard Sri.Ramesh Babu, learned counsel for the Appellant, Sri.R.Sudhish, learned counsel appearing for Respondent No.8, Sri.V.Krishna Menon, learned Standing Counsel for Kozhikode Municipality.

2. The learned counsel for the parties pointed out that the order dated 9 September 2024 has been stayed by the Hon'ble Supreme Court and the Special Leave Petition is likely to come up shortly. In the light of this submission, hearing of this appeal is adjourned by a period of six weeks.

3. Post on 15 November 2024.

sd/-

Nitin Jamdar Chief Justice

sd/-

S. Manu Judge Nsd

10-10-2024 /True Copy/ Assistant Registrar