Union Of India vs Ummu Habeeba
2024 Latest Caselaw 28124 Ker

Kerala High Court

Union Of India vs Ummu Habeeba 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. 883 OF 2024
    AGAINST JUDGMENT DATED 21.03.2024 IN WP(C) 29886/2022 OF THIS COURT
APPELLANT(S)/RESPONDENTS 1 TO 5:

  1. UNION OF INDIA, REP. BY SECRETARY, MINISTRY OF ROAD TRANSPORT &
     HIGHWAYS, GOVERNMENT OF INDIA, CENTRAL DELHI P.O., NEW
     DELHI-110001., PIN - 110110

AND 4 OTHERS.

BY SHRI.T.C.KRISHNA, CGC

RESPONDENT(S)/PETITIONER AND RESPONDENTS 6,7 & 8:

  1. UMMU HABEEBA, AGED 30 YEARS, W/O SAINUDHEEN K.P, KODALAM PATTATH
     HOUSE, KOORADA, AYANKALAM P.O., TAVANUR, PONNANI,
     MALAPPURAM-679573., PIN - 679573

AND 3 OTHERS.

BY ADV.P.SATHISAN FOR R1

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 the operation of the judgment in No. 29886 of 2022 dated
21.03.2024 in the interest of justice.
     This Writ Appeal again coming on for orders along with the 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