Joseph John vs Moideenkutty Naha
2024 Latest Caselaw 29698 Ker

Kerala High Court

Joseph John vs Moideenkutty Naha on 21 October, 2024

RP No.877/2024                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Monday, the 21st day of October 2024 / 29th Aswina, 1946
                  RP NO. 877 OF 2024(c) IN WP(C) 42021/2023 (c)
    REVIEW PETITIONERS/NOT PARTIES IN THE WRIT PETITION:
          1. JOSEPH JOHN, AGED 55 YEARS, S/O. JOHN, KAKKUZHIYIL HOUSE
             THAZHUVAMKUNNU P.O., KALLOORKAD, MUVATTUPUZHA ,ERNAKULAM , PIN
             - 686668

                 AND OTHERS.

    RESPONDENTS/PETITIONER/RESPONDENTS 1 TO 4:
          1. MOIDEENKUTTY NAHA, S/O. ALIYAR, PUTHIKKAPARAMBIL HOUSE,
             KUTTILANJI,
             ERAMALLOOR P.O., KOTHAMANGALAM, ERNAKULAM, PIN - 686660

                 AND OTHERS.

           Review petition praying interalia that in the circumstances
    stated therein the High Court be pleased to stay the operation of
    judgment dated 30.05.2024 in WP(C) 42021 of 2023 till the disposal of
    review petition and direct the 1st respondent to maintain status quo
    with regard to the land lying in Sy No 369/6-3 in Kalloorkkad Village,
    Muvattapuzha Taluk having an extent of 6.7 Ares of land till the
    disposal of the review petition.

         This Review petition coming on for orders upon perusing the
    petition and this court's judgment dated 30.05.2024 and order dated
    08/10/2024 in RP No.877/2024 and upon hearing the arguments of
    SRI.K.J.MANU RAJ, Advocate for Review petitioners/ Third Parties in
    WP(C), M/S K.R. PRATHISH & P.K. SREEVALSAKRISHNAN, Advocates for R1 in
    RP/ Petitioner in WP(C) and of GOVERNMENT PLEADER for R2 to R5 in RP/
    R1 to R4 in WP(C), the court on the same day passed the following:


                                             ORDER

Respondents are granted two weeks' time to complete the pleadings. Interim order is extended by three weeks.

Post on 11/11/2024 along with connected cases.

Sd/- MOHAMMED NIAS C.P. JUDGE

21-10-2024 /True Copy/ Assistant Registrar