Kerala High Court
The St.Michael'S Church Parish Council vs The State Of Kerala on 28 September, 2012
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 28TH DAY OF SEPTEMBER 2012/6TH ASWINA 1934
OP(C).No. 3193 of 2012 (O)
--------------------------
AGAINST THE JUDGMENT IN OS.95/2012 of PRL. MUNSIFF COURT I KOZHIKODE
PETITIONER(S):
-------------
THE ST.MICHAEL'S CHURCH PARISH COUNCIL
WEST HILL, ST.MICHAEL'S CHURCH VICARAGE
KOZHIKODE-673005
IN KACHERI AMSOM AND DESOM KOZHIKODE TALUK
KOZHIKODE DISTRICT, REPRESENTED BY ITS PRESIDENT
THE VICAR OF THE CHURCH.
BY ADV. SRI.C.P.MOHAMMED NIAS
RESPONDENT(S):
--------------
1. THE STATE OF KERALA
REPRESENTED BY THE DISTRICT COLLECTOR, KOZHIKODE
COLLECTORATE, CIVIL STATION, P.O.
PIN-673020
NEDUNGOTTUR AMSOM AND DESOM OF KOZHIKODE TALUK
KOZHIKODE DISTRICT.
2. THE REVENUE DIVISIONAL OFFICER
KOZHIKODE, CIVIL STATION, P.O.
KOZHIKODE-673020
IN NEDUNGOTTUR AMSOM AND DESOM OF KOZHIKODE TALUK
KOZHIKODE DISTRICT.
3. THE UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE
101, SOUTH BLOCK, NEW DELHI-110064.
4. THE STATION STAFF OFFICER
DSC CENTRE, MILL ROAD, BURNACHERRY
KANNUR, PIN-670013, CHIRAKKAL AMSOM AND DESOM
KANNUR TALUK, KANNUR DISTRICT.
5. THE STATION COMMANDER
BRANCH RECRUITING OFFICE, WEST HILL BARRACKS
WEST HILL P.O., KOZHIKODE, PIN-673005
KACHERI AMSOM AND DESOM, KOZHIKODE TALUK
KOZHIKODE DISTRICT.
BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
BY GOVERNMENT PLEADER SMT. LILLY K.T.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 28-09-2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 3193/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1- TRUE COPY OF THE PLAINT IN O.S.NO. 95/2012 BEFORE THE MUNSIFF
COURT, KOZHIKODE.
EXHIBIT P2- TRUE COPY OF THE I.A.NO. 613/2012 IN O.S.NO. 95/2012 BEFORE THE
MUNSIFF COURT, KOZHIKODE.
EXHIBIT P3- TRUE COPY OF THE I.A. 1377/12 IN O.S.NO. 95/12 BEFORE THE
MUNSIFF COURT, KOZHIKODE.
EXHIBIT P4- TRUE COPY OF I.A.NO. 2155/12 IN O.S.NO. 95/12 BEFORE MUNSIFF
COURT I, KOZHIKODE,
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
--------------------------------
OP(C) NO. 3193 OF 2012
------------------------------------
Dated this the 28th day of September, 2012
JUDGMENT
The only prayer in this Original Petition is for an early hearing of an application for temporary injunction in a suit for a decree for permanent prohibitory injunction.
2. I direct the court of the Principal Munsiff I of Kozhikode to dispose of I.A. No. 613/2012 in O.S. No. 95/2012 on its file within a period of one month from the date of receipt of a copy of this judgment. The Presiding Officer is at liberty to avoid the case with the concurrence of the District Judge in case she has any personal difficulty to adjudicate the controversy involved in the suit.
No further directions are called for and the Original Petition is disposed of.
V. CHITAMBARESH JUDGE ncd