M V JOHN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) When Ext.P3 order of eviction issued against the Petitioner, under the provisions of Kerala Land Conservancy Act, Petitioner approached this Court by filing W.P(C) No. 35636/2010. That writ petition was disposed of Ext.P4 judgment directing that the order be kept in abeyance for two weeks in order to enable the Petitioner to seek appellate remedies.

(2.) According to the Petitioner, immediately thereafter, he filed Ext.P5 appeal and Ext.P7 stay petition before the 1st Respondent. Orders have not been passed either on the appeal or on the stay petition. In the meanwhile attempt is made to evict the Petitioner in pursuance of Ext.P3 order. It is with this writ petition is filed.

(3.) Petitioner to produce a copy of this judgment along with a copy of this writ petition before Respondents 1 and 2 for compliance.