Kerala High Court
Annie Jomon vs Tahsildar (Addl.) Taluk Office on 1 August, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 5574 of 2004(L)
1. ANNIE JOMON, W/O. JOMON,
... Petitioner
Vs
1. TAHSILDAR (ADDL.) TALUK OFFICE,
... Respondent
2. THE VILLAGE OFFICER, VALLICHIRA VILLAGE,
3. THE ASSISTANT ENGINEER, PWD (ROADS),
4. KURIACHAN P.G., S/O. GEORGE,
For Petitioner :SRI.LIJI.J.VADAKEDOM
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :01/08/2007
O R D E R
KURIAN JOSEPH, J.
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W.P. (C). NO. 5574 OF 2004
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Dated this the 1st day of August, 2007.
J U D G M E N T
In the matter of alleged encroachment, in view of the intervening developments leading to the decree passed by the Munsiff Court, Pala in O.S. No. 149/2003, petitioner prays for an opportunity to approach the first respondent for appropriate orders, in the light of such developments.
2. In the event of the petitioner thus approaching the first respondent within a period of one month from today, the matter will be duly considered by the first respondent with notice to the petitioner and fourth respondent and appropriate orders in accordance with law in the matter will be passed within another three months. Interim order passed by this Court will continue till such time.
This writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
smp