Kerala High Court
M.P.Raju vs Addl.Tahsildar on 6 February, 2009
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 3983 of 2009(Y)
1. M.P.RAJU
... Petitioner
Vs
1. ADDL.TAHSILDAR,THALASSERY,TALUK OFFICE,
... Respondent
2. TAHSILDAR, REVENUE RECOVERY, THALASSERY
3. DISTRICT COLLECTOR, KANNUR PO
4. STATE REPRESENTED BY SECRETARY
For Petitioner :SRI.K.P.HAREENDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :06/02/2009
O R D E R
K. M. JOSEPH, J.
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W.P.C. NO. 3983 OF 2009 Y
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Dated this the 6th February, 2009
JUDGMENT
I heard the learned counsel for the petitioner and the learned Government Pleader. The Writ Petition is disposed of directing the third respondent to consider and take a decision on Ext.P9 stay petition in accordance with law, with opportunity of hearing to the petitioner, within a period of one month from the date of receipt of a copy of this Judgment. Till such time as a decision is taken on the stay petition, there will not be any recovery.
Petitioner will produce a copy of this Judgment before the third respondent as soon as it is received.
Sd/=
kbk. K. M. JOSEPH, JUDGE
// True Copy //
PS to Judge