Addl R4 The Project Director vs Parayil Premalatha
2024 Latest Caselaw 28121 Ker

Kerala High Court

Addl R4 The Project Director vs Parayil Premalatha 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. 718 OF 2024
     AGAINST JUDGMENT DATED 21.03.2024 IN WP(C) 8939/2021 OF THIS COURT
APPELLANT(S)/4TH RESPONDENT:

     ADDL R4 THE PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF INDIA
     (NHAI), KOZHIKODE DISTRICT, PIN- 673 529 IMPLEADED AS ADDL.R4 AS PER
     ORDER DATED 23.04.2021 IN I.A.02/2021 IN WP(C) 8939/2021 N, PIN -
     673529

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

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

  1. PARAYIL PREMALATHA,AGED 52 YEARS, W/O. P.CHANDRAN, SAYOOJYAM,
     VILAYANCODE, (VIA) MANDOOR, KANNUR DISTRICT-670 501, PIN - 670501

AND 3 OTHERS.

ADV.V.N.RAMESAN NAMBISAN FOR R1

BY GOVERNMENT PLEADER FOR R2 TO 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 all further proceedings pursuant to the Judgment dated 21-03-2024
in W.P.(C)No. 8939/2021 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