Kerala High Court
Baby vs District Collector on 2 June, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 2ND DAY OF JUNE 2014/12TH JYAISHTA, 1936
OP(C).No. 1247 of 2014 ()
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I.A. NO.766/2014 IN O.S. NO.257/2012 OF MUNSIFF COURT, PERUMBAVOOR.
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PETITIONER(S):
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BABY, AGED 49 YEARS,
S/O.KURIAKOSE, KEERIKKATTIL HOUSE,
VENGOLA KARA, ARACKAPPADY VILLAGE,
PERUMBAVOOR.
BY ADVS.SRI.S.RENJITH,
SRI.K.O.SANTHOSH,
SRI.GEORGE MATHEW (ONATTUPARAMBIL).
RESPONDENT(S):
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1. DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD,
ERNAKULAM -682 030.
2. TAHSILDAR,
KUNNATHUNADU TALUK OFFICE,
PERUMBAVOOR, ERNAKULAM, PIN- 683 549.
3. ASSISTANT EXECUTIVE ENGINEER,
PERIYAR VALLEY, IRRIGATION PROJECT,
PERUMBAVOOR, ERNAKULAM, PIN-683 549.
BY GOVT.PLEADER MR.K.C. ELDHO.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 02-06-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
rs.
OP(C).No. 1247 of 2014
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 COPY OF THE PLAINT FILED BY THE PETITIONER BEFORE
THE HON,BLE MUNSIFF COURT, PERUMBAVOOR IN
OS NO.257/2012.
EXHIBIT P2 COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANTS
BEFORE THE MUNSIFF COURT, PERUMBAVOOR IN
OS NO. 257/2012.
EXHIBIT P3 COPY OF IA NO.766/2014 IN OS NO.257/2012 BEFORE THE
MUNSIFF COURT, PERUMBAVOOR.
EXHIBIT P4 ORDER OF THE HON'BLE MUNSIFF COURT, PERUMBAVOOR
IN IA NO.766/2014 IN OS NO.257/2012.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
V.CHITAMBARESH, J.
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O.P (C) No.1247 of 2014
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Dated this the 2nd day of June, 2014
J U D G M E N T
The petitioner has filed an application for leave to serve interrogatories in the suit for permanent prohibitory injunction. The petitioner contends that the court below has adjourned the application to be considered at the time of trial of the suit. The petitioner laments that evidence in the suit can be shaped only dependent on the answer to the interrogatories served.
2. I direct the court of the Munsiff of Perumbavoor to consider I.A.No.766/2014 in O.S.No.257/2012 at the earliest. Every endeavour shall be made to pass orders thereon within a period of one month from the date of production of this judgment. The suit in O.S.No.257/2012 shall be included in the list for trial only after orders are passed in I.A.No.766/2014 as directed above.
The Original Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.