The Kerala Land Development ... vs Manoj.K
2024 Latest Caselaw 26907 Ker

Kerala High Court

The Kerala Land Development ... vs Manoj.K on 6 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.961/2024                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
             Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                                 WA NO. 961 OF 2024
       (AGAINST JUDGMENT DATED 15.03.2024 IN WP(C) 2682/2024 OF THIS COURT)
   APPELLANT(S)/RESPONDENT 1 & 2:

      1. THE KERALA LAND DEVELOPMENT CORPORATION LIMITED, MUSEUM BAINS
         COMPOUND, KOWDIAR P.O, THIRUVANANTHAPURAM, REPRESENTED BY ITS
         MANAGING DIRECTOR, PIN - 695003
      2. THE CONSTRUCTION ENGINEER, THE KERALA LAND DEVELOPMENT CORPORATION
         LIMITED, PALACE ROAD, CHEMBUKKAV, THRISSUR DISTRICT, PIN - 680020

    BY.SRI.KABANI DINESH M (STANDING COUNSEL)

   RESPONDENT(S)/PETITIONER:

      1. MANOJ.K, AGED 42 YEARS, S/O. KRISHNAMOORTHY, MADHAVI MANDHIRAM,
         THENARI P.O, ELAPPULLY, PALAKKAD DISTRICT, PIN - 678622
      2. *ADDL R2:GOVERNMENT OF KERALA, REPRESENTED BY THE PRINCIPAL
         SECRETARY, AGRICULTURAL DEPARTMENT * IS SUO MOTU IMPLEADED AS
         ADDITIONAL R2 AS PER ORDER DATED 14/8/2024.
      3. *ADDL R3: MUTHALAMADA GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,
         PALAKKAD DISTRICT-678507. * IS SUO MOTU IMPLEADED AS ADDITIONAL
         RESPONDENT 3 AS PER ORDER DATED 06/09/2024.

    ADV.JACOB SEBASTIAN FOR R1

    GOVERNMENT PLEADER FOR ADDL. 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 and implementation of the judgment dated 15.3.2024
   in W.P (C) No.2682 of 2024 pending disposal of the appeal.

        This Writ Appeal again coming on for orders on 06.09.2024, upon
   perusing the appeal memorandum and this court's order dated 23.08.2024,
   the court on the same day passed the following:
 WA No.961/2024                                2/2

                                         ORDER

Muthalamada Grama Panchayat, represented by its Secretary, Palakkad District-678507, is suo motu impleaded as additional respondent.

Issue notice to the additional respondent.

Post on 30/09/2024.

Interim order will continue till then.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

06-09-2024 /True Copy/ Assistant Registrar