Kerala High Court
State Of Kerala vs Thankamma Koshy Panicker on 26 June, 1997
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
&
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY, THE 4TH DAY OF NOVEMBER 2016/13TH KARTHIKA, 1938
LA.App..No. 907 of 2002 ( )
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AGAINST THE ORDER/JUDGMENT IN LAR 253/1988 of ADDL.SUB COURT,KOLLAM
DATED 26.6.1997
APPELLANT(S)/RESPONDENT:
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STATE OF KERALA.
BY G.P. SMT. AMMINIKUTTY
RESPONDENT(S)/CLAIMANTS:
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1. THANKAMMA KOSHY PANICKER,
KALARACKAL KIZHAKKEKARA, PUTHEN VEEDU, KUNDARA.
2. KOSHY PANICKER GHEE VARGHESE PANICKER
OF DO.DO.
3. K.ALEYAMMA, OF DO.DO.
4. K.MARIAMMA OF DO.DO.
5. K.KUNJAMMA OF DO.DO.
6. KUNJUKUNJU YOHANNAN, THEKKEDATHU
THODIYIL, KUNDARA. (DIED)
ADDL.R7:SINI YOHANNAN, KIZHAKKEKONATHU PUTHEN VEEDU,
AMBALAMUKKU ELAMADU P.O., AYOOR.
ADDL.R8: SIBI YOHANNAN, ASANTHOTTAM SIBI LAND ELAMPALLOOR
VILLAGE, KUNDARA.
(ADDL.R7 AND R8 IMPLEADED AS LEGAL HEIRS OF DECEASED R6 AS PER ORDER ON
IA 1343/2007 DT.11.4.2007)
THIS LAND ACQUISITION APPEAL HAVING BEEN FINALLY HEARD ON 04-
11-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
P.N. Ravindran &
Dama Seshadri Naidu, JJ.
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L.A.A.No.907 of 2002
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Dated this the 4th November, 2016
JUDGMENT
P.N. Ravindran, J.
We have by order passed today, dismissed C.M.P.No.4278 of 2002 to condone the delay of 1694 days in filing L.A.A.No.907 of 2002.
Consequently, this appeal is dismissed as barred by limitation. All interlocutory applications are also closed.
(P.N. Ravindran, Judge) (Dama Seshadri Naidu, Judge) kav/ 2 P.N. Ravindran & Dama Seshadri Naidu, JJ.
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L.A.A.No.907 of 2002- - - - - - - - - - - - - - - - - - - -
JUDGMENT 4th November, 2016