Kerala High Court
Dr. Shamsuddeen vs State Of Kerala on 11 September, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
IA.NO.1/2024 IN WP(C) NO. 2779 OF 2024
APPLICANT/PETITIONER:
DR. SHAMSUDDEEN, AGED 54 YEARS, S/O MOHAMMED,KALAPPEEDIKAYIL,
PURAMERI P. O.,KOZHIKODE DISTRICT, KERALA,CURRENTLY RESIDING AT: NO.
5, CENOTAPH ROAD, 1ST LANE, ALWARPET, TEYNAMPET, CHENNAI,TAMIL NADU,
PIN - 600018
RESPONDENTS/RESPONDENT:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, REVENUE
DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM DISTRICT,
KERALA, PIN - 695001
2. THE DISTRICT COLLECTOR, KOZHIKODE, DISTRICT COLLECTOR OFFICE,
KOZHIKODE COLLECTORATE, CIVIL STATION P. O., KOZHIKODE
DISTRICT,KERALA, [email protected], PIN - 673020
3. THE TAHSILDAR TALUK OFFICE, VADAKARA, VADAKARA MINI CIVIL STATION,
COURT ROAD, VATAKARA, KOZHIKODE DISTRICT,KERALA,
[email protected], PIN - 673101
4. THE VILLAGE OFFICER, PURAMERI VILLAGE OFFICE, PURAMERI - KUNINGAD
ROAD, PURAMERI P. O., KOZHIKODE DISTRICT,KERALA, VO-
[email protected], PIN - 673503
5. THE SPECIAL VILLAGE OFFICER, PURAMERI VILLAGE OFFICE,PURAMERI -
KUNINGAD ROAD,PURAMERI P. O., KOZHIKODE DISTRICT,KERALA,VO-
[email protected], PIN - 673503
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim Order passed in the above case on 25.01.2024 and further
extended on 27.02.2024 in the interests of justice
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.MOHAMMED SADIQUE.T.A, T.H.ABDUL AZEEZ, SHANKAR V., K.M.MOHAMMED
YUSUFF, K.P.MAJEED & V.P.ABDUL RAHEEM, Advocates for the petitioner, the
court passed the following:
MOHAMMED NIAS C.P., J
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W.P.(C.) No.2779 of 2024
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DATED THIS THE 11th DAY OF SEPTEMBER, 2024.
ORDER
I.A.No. 1 of 2024
This is an application to revive and extend the interim order granted on 25.01.2024.
There will be an interim stay of further proceedings pursuant to Exts.P6 to P8 for a period of six weeks from today. W.P.(C.) No.2779 of 2024
The learned Government Pleader is directed to file a statement within six weeks.
Post on 23.10.2024.
sd/-
MOHAMMED NIAS C.P. JUDGE DCS