Kerala High Court
Chirakkal Nadukkandy Abdul Rahim Alias ... vs State Of Kerala on 16 January, 2025
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
WP(C) No.24760/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
Thursday, the 16th day of January 2025 / 26th pousha, 1946
WP(C) NO. 24760 OF 2024(T)
PETITIONER:
CHIRAKKAL NADUKKANDY ABDUL RAHIM ALIAS KAPPANKANDY ABDUL RAHIM, AGED
69 YEARS S/O. MOIDEEN, RESIDING AT 'SITHARA', CHETTAMKUNNU,
PALISSERY, THALASSERY, KANNUR DISTRICT, , PIN - 670101.
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY TO THE
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
2. ACCOMMODATION CONTROLLER AND TAHSILDAR, OFFICE OF THE TAHSILDAR,
TALUK OFFICE, MINI CIVIL STATION, THALASSERY, KANNUR DISTRICT, , PIN
- 670101.
3. MAIMU W/O. ABOOTTY, AGE NOT KNOWN RESIDING AT 'ARAFA' THIRUVANGAD,
CHIRAKKARA, THALASSERY, KANNUR DISTRICT, , PIN - 670104.
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 pass an interim order staying operation of Exhibit P3 order
dated 1-7-2024 in ACP No.1 of 2023 on the file of Accommodation Controller
and Tahsildar, Thalassery the 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
10.12.2024 and upon hearing the arguments of SRI.R.SURENDRAN, Advocate for
the petitioner and of the GOVERNMENT PLEADER for R1 and R2 and of M/S.
ARJUN J DAS & J.JOY, Advocates for R3, the Court passed the following:
ORDER
The learned counsel for the petitioner submits that the petitioner proposes to file a revision petition against the Order in RCP and RCA.
The matter is adjourned to 13.02.2025.
The interim order will continue till then.
Sd/- A.MUHAMED MUSTAQUE JUDGE Sd/- P. KRISHNA KUMAR JUDGE 16-01-2025 /True Copy/ Assistant Registrar