National Highway Authority Of India vs Sulfath O A
2024 Latest Caselaw 28111 Ker

Kerala High Court

National Highway Authority Of India vs Sulfath O A on 24 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                 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
         Tuesday, the 24th day of September 2024 / 2nd Aswina, 1946
                             WA NO. 719 OF 2024
    AGAINST JUDGMENT DATED 21.03.2024 IN WP(C) 34845/2022 OF THIS COURT
APPELLANT(S)/1ST RESPONDENT:

     NATIONAL HIGHWAY AUTHORITY OF INDIA, REPRESENTED BY ITS PROJECT
     DIRECTOR, PROJECT IMPLEMENTATION UNIT, VII/511B NEYTHELI-MAVELIPURAM
     ROAD, MAVELIPURAM, KAKKANAD.P.O, ERNAKULAM-682030., PIN - 682030

BY ADVS.M/S. DR.K.P.SATHEESAN (SR.),P.MOHANDAS (ERNAKULAM),
K.SUDHINKUMAR, SABU PULLAN, GOKUL D. SUDHAKARAN, R.BHASKARA KRISHNAN &
BHARATH MOHAN

RESPONDENT(S)/PETITIONER/RESPONDENTS 2 AND 3:

  1. SULFATH O A, AGED 55 YEARS, W/O ABDULLAKUTTY, RESIDING AT
     THOTTUPARAMBATH, VAZHIYAMBALAM, KAIPAMANGALAM, KOORIKUZHI, THRISSUR,
     PIN - 680681

AND 2 OTHERS.

BY GOVERNMENT PLEADER FOR R2 & R3.

     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 proceedings pursuant to the Judgment dated 21-03-2024
in W.P.(C)No. 34845/2022 pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 24/09/2024 upon perusing the appeal memorandum, and this court's
order dated 07/08/2024 the court on the same day passed the following:
        A.MUHAMED MUSTAQUE, Acting C.J. & S.MANU, J.
       ----------------------------------------------------------
             W.A. Nos.763, 718, 719, 735, 779, 883
                                           and
                                 932 of 2024
              -----------------------------------------------
             Dated this the 24th day of September, 2024


                                 ORDER

A.Muhamed Mustaque, Acg.C.J.

We reiterate our earlier order in this matter that no part of

the building be demolished without valuing the entire building.

All counsel have agreed to hear this matter finally on

01.10.2024.

Sd/-

A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/-

S.MANU, JUDGE PR

24-09-2024 /True Copy/ Assistant Registrar