Kerala High Court
Assumption Monastery vs State Of Kerala on 3 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) No.31062/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
WP(C) NO. 31062 OF 2024 (G)
PETITIONER:
ASSUMPTION MONASTERY, NEELEESWARAM (P.O.), KALADY, ALUVA TALUK,
ERNAKULAM DISTRICT, REPRESENTED BY ITS PRIOR, FR. VARGHESE PLACKAL,
PIN - 683 574.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
AND 4 OTHERS
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 further proceedings under Exhibits P9 and P11 pending
disposal of the 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
04.09.2024 and upon hearing the arguments of M/S.NIDHI SAM JOHNS, LIJO
JOSEPH (THOPPIL), A.KEVIN THOMAS & CELIA SANTHOSH, Advocates for the
petitioner and of GOVERNMENT PLEADER for the respondents 1 to 5, the court
passed the following:
ORDER
Learned Government Pleader shall get instructions.
Post on 01.11.2024.
Interim order is extended till then.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE 03-10-2024 /True Copy/ Assistant Registrar