Kerala High Court
Muhammed Ali vs District Collector, Idukki on 16 March, 2022
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
WP(C) NO. 17303 OF 2010(K)
PETITIONERS:
1. MUHAMMED ALI, S/O. ABDUL RAHMAN, RESIDING AT
C.C.47/1632,KIZHAKKEVEETTIL HOUSE, DESABHIMANI ROAD, KALOOR,
COCHIN-17.
2. SMT.NOORJAHAN, W/O.MUHAMMEDALI, RESIDING AT
C.C.47/1632,KIZHAKKEVEETTIL HOUSE, DESABHIMANI ROAD, KALOOR,
COCHIN-17.
3. SRI.B.R.MENON,S/O.BALAKRISHNA MENON, BALEYAM HOUSE, MODEL
ENGINEERING COLLEGE ROAD, THRIKKAKKARA,COCHIN-21.
4. SMT.PROMILA,W/O.B.R.MENON,BALEYAM HOUSE, MODEL ENGINEERING COLLEGE
ROAD, THRIKKAKARA, COCHIN-21.
RESPONDENTS:
1. THE DISTRICT COLLECTOR, IDUKKI, PAINAVU, IDUKKI DISTRICT.
2. THE TAHASILDAR, DEVICULAM TALUK, IDUKKI DISTRICT.
3. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO DEPARTMENT OF
REVENUE,, GOVT.SECRETARIAT,THIRUVANANTHAPURAM.
4. ADDL.R4. THE EXECUTIVE ENGINEER, KSEB, GENERATION DIVISION,
CHITHIRAPURAM, PIN-685565. (IMPLEADED AS PER ORDER IN IA 7540/2010
DATED 14-06-2010)
5. ADDL.R5. M/S. TATA TEA LTD., SPECIAL PROJECTS OFFICE, GENERAL
HOSPITAL COMPLEX, MUNNAR-685612, REPRESENTED BY ITS SENIOR MANAGER-
IR(LEGAL AND ADMINISTRATION) MR. PRATAP RAMDAS. (IS IMPLEADED AS PER
ORDER DATED 8-7-2010 IN IA 9059/2010)
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 the effect operation and implementation of Exhibit P18 and
P20 orders.
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
05-10-2010 and upon hearing the arguments of SRI.GEORGE THOMAS
MEVADA(SENIOR ADVOCATE) along with SRI.MANU GEORGE KURUVILLA, Advocate for
the petitioners, GOVERNMENT PLEADER for respondents 1 to 3, STANDING
COUNSEL for Addl.respondent 4 and of M/S. B.J.JOHN PRAKASH, MATHEWS
K.UTHUPPACHAN,TERRY V.JAMES, BINU MATHEW,ABRAHAM MARKOS & TOM THOMAS
KAKKUZHIYIL, Advocates for Addl.respondent5, the court passed the
following:-
P.T.O.
EXT.P18. TRUE PHOTOCOPY OF THE ORDER DATED 17-05-2010.
EXT.P20. TRUE PHOTOCOPY OF THE COMMUNICATION DATED 27-05-2010.
P.V.KUNHIKRISHNAN, J.
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W.P.(C) Nos.17303 & 20777 of 2010
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Dated this the 16th day of March, 2022
ORDER
According to the petitioner in WP(C) No.17303 of 2010, their property is situated in Sy.No.682 of KDH Village. Exts.P18 and P20 orders are related to a property situated in Sy.No.1209 of KDH Village.
The learned Government Pleader will get instructions as to whether there is any connection between the properties situated in Sy.Nos.1209 of KDH Village and 682 of KDH Village. The Government Pleader will also get instructions from the authority concerned about the statement of the petitioners that the State is a party in the suits pending before the Sub-Court II, Thodupuzha.
Include in the daily hearing list on 18.03.2022.
sd/-
P.V.KUNHIKRISHNAN JUDGE das 16-03-2022 /True Copy/ Assistant Registrar