Kerala High Court
The Malayala Manorama Co Private ... vs The State Of Kerala on 15 March, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.9499/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 15th day of March 2024 / 25th Phalguna, 1945
WP(C) NO. 9499 OF 2024(J)
PETITIONER:
THE MALAYALA MANORAMA CO PRIVATE LIMITED, HAVING ITS REGISTERED
OFFICE AT P.B.NO.26, K.K.ROAD, KOTTAYAM, REPRESENTED BY ITS
ASSISTANT MANAGER LEGAL, PUBLIC AFFAIRS, PERSONNEL AND
ADMINISTRATION, RENJITH N, PIN - 686 001.
RESPONDENTS:
1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO LOCAL SELF
GOVERNMENT, TRIVANDRUM, PIN - 695 003.
AND 3 OTHERS
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings with respect to tarring of road
through property of petitioner described in Ext.P5 pending disposal of the
above Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
11-03-2024 and upon hearing the arguments of SRI.MILLU DANDAPANI, Advocate
for the petitioner, GOVERNMENT PLEADER for respondents 1 to 3 and of M/S.
R.RAJPRADEEP, BRIJESH MOHAN, SREEDEVI S., Advocates for the 4th
respondent, the court passed the following:
ORDER
Sri.R.Rajpradeep-learned Standing Counsel appears for respondent No. 4 and seeks time.
List on 20-03-2024.
Interim order is extended till then.
Sd/- DEVAN RAMACHANDRAN JUDGE 15-03-2024 /True Copy/ Assistant Registrar