Thiruvananthapuram Development ... vs Abraham Jacob Eapen
2024 Latest Caselaw 30136 Ker

Kerala High Court

Thiruvananthapuram Development ... vs Abraham Jacob Eapen on 24 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 24th day of October 2024 / 2nd Karthika, 1946
                             WA NO. 1651 OF 2017
     AGAINST JUDGMENT DATED 21-11-2016 IN WPC 11222/2008 OF THIS COURT
APPELLANTS/RESPONDENTS 2 & 4

  1. THIRUVANANTHAPURAM DEVELOPMENT AUTHORITY (TRIDA),
     JAYAMANSION,VAZHUTHACAUD,TRIVANDRUM,REPRESENTED BY ITS
     SECRETARY,PIN-695010.
  2. ESTATE OFFICER THIRUVANANTHAPURAM DEVELOPMENT
     AUTHORITY(TRIDA),JAYAMANSION,VAZHUTHACAUD,TRIVANDRUM -695010.

BY STANDING COUNSEL SRI.K.A JALEEL

RESPONDENTS/PETITIONER & RESPONDENTS 1 & 3

  1. ABRAHAM JACOB EAPEN, S/O.LATE JACOB EAPEN,TC 1/1481,MAYLANDS,PAZHAYA
     ROAD,MEDICAL COLLEGE.P.O,TRIVANDRUM,PIN-695011.
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,LOCAL
     SELF GOVERNMENT, GOVT.SECRETARIAT,THIRUVANANTHAPURAM-695001.
  3. THOZHILUDAMA ASSOCIATION (DELETED) REGISTRATION
     NO.581/1987,PALAYAM,TRIVANDRUM,PIN-695146,REPRESENTED BY ITS
     SECRETARY. R3 IS DELETED FROM PARTY ARRAY AS PER ORDER DATED
     26.11.2019 IN I.A.1/2019.


BY ADV.SRI.J.HARIKUMAR FOR R1

GOVERNMENT PLEADER FOR R2

     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 dated 21.11.2016 in WPC NO.11220/08
of the learned Single Judge of this Honourable Court pending final
disposal of the above Writ Appeal, in the interest of justice.
     This Writ Appeal coming on for admission along with connected case
on 24/10/2024 upon perusing the appeal memorandum ,the court on the same
day passed the following:
                               NITIN JAMDAR, C.J.
                                          &
                                    S.MANU, J.
                     ===============================
                      W.A Nos. 202 of 2018 & 1651 of 2017
                     ===============================
                      Dated this the 24th day of October, 2024

                                       ORDER

NITIN JAMDAR, C.J.

Heard Sri.K.A.Jaleel, learned Standing Counsel for the Appellants and Sri.J. Harikumar, learned counsel for Respondent No.1 in both the Appeals.

2. Appeals are admitted.

3. Add these Appeals in the Board for final hearing in the week commencing from 18 November 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp

24-10-2024 /True Copy/ Assistant Registrar