Hilal B vs State Of Kerala
2024 Latest Caselaw 26938 Ker

Kerala High Court

Hilal B vs State Of Kerala on 6 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1375/2024                            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. 1375 OF 2024
       AGAINST JUDGMENT DATED 09.08.2024 IN WP(C) 19652/2020 OF THIS COURT
   APPELLANT(S)/PETITIONERS IN WPC:

      1. HILAL B, AGED 53 YEARS, S/O M. BADARUDEEN, NEELACHARAZHIKATH HOUSE,
         KANNANALLOOR P.O., KOLLAM, PIN - 691576
      2. NAVAS B, AGED 51 YEARS, S/O. M. BADARUDEEN, AL-BISHARA,
         KANNANALLOOR P.O, KOLLAM DISTRICT, PIN 691 576, PIN - 691576

    BY ADVS.M/S. P.CHANDRASEKHAR, C.RAMAN, ANOOP KRISHNA, ANAND SANKAR,
    REGIMOL M.K., PRATHEEKSHA RAJ & JENNY THANKAM

   RESPONDENT(S)/RESPONDENTS IN WPC:

      1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC WORKS
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE CHIEF ENGINEER (DESIGN), PROJECT PREPARATION UNIT, PUBLIC WORKS
         DEPARTMENT, THIRUVANANTHAPURAM, PIN 695 033, PIN - 695033
      3. THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, ROAD WORKS , BEACH
         ROAD, KOLLAM PIN 691 001, PIN - 691001
      4. THE DISTRICT COLLECTOR, CIVIL STATION, KOLLAM, PIN 691 013, PIN -
         691013
      5. THE SPECIAL TAHSILDAR (LA NO.2), MINI CIVIL STATION, KUNDARA,
         KOLLAM, PIN 691 501, PIN - 691501

    BY GOVERNMENT PLEADER

        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 all further acquisition proceedings to acquire the land of the
   appellants including taking possession thereof, pending disposal of the
   above Writ Appeal

        This Writ Appeal coming on for admission on 06/09/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1375/2024                               2/2

                                         ORDER

Admit.

Learned Govt. Pleader takes notice for the respondents.

Post on 08/10/2024.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

06-09-2024 /True Copy/ Assistant Registrar