Kerala High Court
The Malayala Manorama Co Private ... vs The State Of Kerala on 11 March, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.9499/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Monday, the 11th day of March 2024 / 21st 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.
2. P.W.D., ROADS SECTION, REPRESENTED BY ITS EXECUTIVE ENGINEER, CIVIL
STATION, ALAPPUZHA, PIN - 688 001.
3. THE DISTRICT COLLECTOR, ALAPPUZHA, PIN - 688 001.
4. KAINAKARY GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY, KAINAKARY,
ALAPPUZHA, PIN - 688 501.
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 coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.MILLU DANDAPANI, Advocate for the petitioner and of GOVERNMENT PLEADER
for respondents 1 to 3, the court passed the following:
ORDER
Petitioner will take out notice before admission by special messenger to 4th respondent.
Government Pleader takes notice on behalf of respondents 1 to 3.
Post on 15.03.2024; until which time, the tarring of the road through the property claimed by the petitioner will stand deferred, though the rest of works can go on.
Sd/- DEVAN RAMACHANDRAN JUDGE 11-03-2024 /True Copy/ Assistant Registrar WP(C) No.9499/2024 2/2 APPENDIX OF WP(C) 9499/2024 Exhibit P5 A TRUE COPY OF THE MINUTES OF THE MEETING DATED 08/10/2020 CHAIRED BY THE EXECUTIVE ENGINEER