Abhanand A.D vs State Of Kerala

WA No.437/2022                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                            &
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                 Wednesday, the 29th day of June 2022 /8th Ashadha, 1944
                                    WA NO. 437 OF 2022

        AGAINST JUDGMENT DATED 28/02/2022 IN WP(C) 39029/2017 OF THIS COURT

                                           ---

   APPELLANT/PETITIONER IN WP(C):

          ABHANAND A.D.,OVERSEER/DRAFTSMAN GRADE I, THIRUVANANTHAPURAM
          DEVELOPMENT AUTHORITY, VAZHUTHACAUD, SASTHAMANGALAM,
          THIRUVANANTHAPURAM-695010.

    BY ADVS.M/S. ELVIN PETER P.J., K.R.GANESH,GOURI BALAGOPAL,

    ABHIJITH.K.ANIRUDHAN, & SREELEKSHMI A.S.

   RESPONDENTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
         SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

    AND 2 OTHERS

    BY SENIOR GOVERNMENT PLEADER FOR R1 & R3.

    STANDING COUNSEL SRI.M.RAJAGOPALAN NAIR FOR R2.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the Judgment dated 28/02/2022 in W.P.(C)
   No.39029/2017 of the learned Single Judge, during pendency of the Writ
   Appeal.


        This Writ Appeal again coming on for orders on 29/06/2022 upon
   perusing the appeal memorandum and this court's order dated 14.06.2022,
   the court on the same day passed the following:


                                      O R D E R

Interim order is extended by two weeks. Post on 14/07/2022.

29/06/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE Sd/-MOHAMMED NIAS C.P ,JUDGE 29-06-2022 /True Copy/ Assistant Registrar