V.J . Joju vs Chalakudy Service Co -Operative Bank
2024 Latest Caselaw 27528 Ker

Kerala High Court

V.J . Joju vs Chalakudy Service Co -Operative Bank on 11 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1132/2024                               1/1

                       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
           Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                                WA NO. 1132 OF 2024
        AGAINST JUDGMENT DATED 05.07.2024 IN WP(C) 2613/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 4 & 5:

      1. V.J . JOJU AGED 45 YEARS S/O JOSE , VETTIYADAN HOUSE, POTTA DESOM,
         PERAMBRA VILLAGE TRISSUR DISTRICT ,, PIN - 680722

    AND ANOTHER.

    BY ADVS.M/S. M.P.ASHOK KUMAR, ASIF N. & BINDU SREEDHAR

   RESPONDENT(S)/PETITIONER & RESPONDENTS 1 TO 3:

      1. CHALAKUDY SERVICE CO -OPERATIVE BANK CHALAKUDY VILLAGE AND DESOM
         TRISSUR DISTRICT REPRESENTED BY ITS SECRETARY., PIN - 680307

    AND 4 OTHERS.

    BY GOVERNMENT PLEADER FOR R2,R3 AND R5

    ADV.SHEEJO CHACKO FOR R4

        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 judgment in WP(C) No. 2613 of 2024 dated
   05.07.2024 pending final disposal of this writ appeal.
        This Writ Appeal again coming on for orders on 11/09/2024 upon
   perusing the appeal memorandum and this court's order dated 10/9/2024, the
   court on the same day passed the following:
                                      ORDER

In the light of the stand taken by the District Collector, we order that the District Collector is free to take action in accordance with law against the unauthorised pisciculture. However, in the meanwhile, law and order shall be maintained.

If the District Collector is proposing to take action, that shall be intimated to the Municipality and the writ petitioner without any delay.

Post on 07/10/2024.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

11-09-2024 /True Copy/ Assistant Registrar