Aboobacker Haji vs Parayil Kunjiraman Nair
2024 Latest Caselaw 29667 Ker

Kerala High Court

Aboobacker Haji vs Parayil Kunjiraman Nair on 17 October, 2024

RP No.1099/2024                          1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
            Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                                RP NO. 1099 OF 2024
               WP(C) 30180/2024 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONERS/NOT PARTIES IN WPC:

      1. ABOOBACKER HAJI AGED 74 YEARS S/O. KUNJABDULLA HAJI,
         KURIHIARKANDIYIL HOUSE, IYYANGODE P.O., NADAPURAM, VADAKARA TALUK,
         KOZHIKODE , PIN - 673504.
      2. NOUSHAD K.T.K. AGED 35 YEARS S/O. AMMAD HAJI, NAJATH MANZIL,
         KOKKANDIYIL THAZHE KUNIYIMMEL, NADAPURAM, KOZHIKODE , PIN - 673504.

   RESPONDENTS/PETITIONER & RESPONDENTS IN WPC:

      1. PARAYIL KUNJIRAMAN NAIR AGED 70 YEARS S/O. K.V. RAMAN NAIR (LATE),
         RAM NIVAS, THADAPARAMBA, NELLIKKODE P.O., KOZHIKKODE DISTRICT, PIN -
         673016.
      2. THE KOZHIKKODE MUNICIPAL CORPORATION REPRESENTED BY ITS SECRETARY,
         MANANCHIRA, KOZHIKKODE, PIN - 673032.
      3. AHAMMED HAJI (DIED) (CORRECT NAME IS AMMAD HAJI), S/O. MOIDU, NAJATH
         MANZIL, KOKKANDIYIL THAZHE KUNIYIMMEL, NADAPURAM, KOZHIKKODE , PIN -
         673504.


         Review Petition praying inter alia that in the circumstances stated
    in the affidavit filed along with the RP, the High Court be pleased to
   stay the operation of Judgment dated 11.09.2024 Court in WP(C) No.30180 of
   2024, pending disposal of the above Review Petition.

        This review petition again coming on for orders upon perusing the
   Review Petition and this court's judgment dated 11/09/2024 in WP(C)
   No.30180/2024 and upon hearing the arguments of M/S. SRI.R.SUDHISH,M.
   MANJU, Advocates for the Review Petitioners/Not parties in WP(C), SRI.
   BABU S. NAIR, ADVOCATE for R1 in RP/Petitioner in WP(C) (By Order), and of
   STANDING COUNSEL for R2 in RP/R1 in WP(C) (By Order), the court passed the
   following
 RP No.1099/2024                                 2/2



                                           ORDER

Sri. Babu S Nair, learned counsel takes notice for the first respondent. The learned Standing Counsel takes notice for the second respndent.

The petitioners and the first respondent submit that there is a chance for settlement.

Post this matter before the Mediation Centre on 29/10/2024 at 10.15 AM.

Sd/- MOHAMMED NIAS C.P. JUDGE

17-10-2024 /True Copy/ Assistant Registrar