Kerala High Court
The Malayala Manorama Co Private ... vs The State Of Kerala on 3 December, 2024
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.9499/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Tuesday, the 3rd day of December 2024 / 12th Agrahayana, 1946
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 - 686001
RESPONDENTS:
1. THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO LOCAL SELF
GOVERNMENT, TRIVANDRUM, PIN - 695003
2. P.W.D., ROADS SECTION REPRESENTED BY ITS EXECUTIVE ENGINEER, CIVIL
STATION, ALAPPUZHA, PIN - 688001
3. THE DISTRICT COLLECTOR ALAPPUZHA, PIN - 688001
4. KAINAKARY GRAMA PANCHAYATH REPRESENTED BY ITS SECRETARY, KAINAKARY,
ALAPPUZHA., PIN - 688501
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 again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 12-11-2024 and upon hearing the arguments of SRI.MILLU
DANDAPANI, Advocatefor the petitioner, GOVERNMENT PLEADER for respondents
1 to 3 and of M/S.R.RAJPRADEEP, BRIJESH MOHAN, SREEDEVI S., Advocates for
the 4th respondent, the court passed the following:
ORDER
Admitted. Counter affidavit filed. The petitioner would be at liberty to file reply affidavit, if any. The interim order dated 11-03-2024 will stand extended by four months.
Sd/- C.S.DIAS JUDGE 03-12-2024 /True Copy/ Assistant Registrar