Kerala High Court
For Information Purpose Only vs For Information Purpose Only on 8 April, 2021
WA 607/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday,the 8th day of April 2021/18th Chaithra, 1943
WA No.607/2021
Against judgment dated 18-03-2021 in WP(C) No.17920/2020 of this Court.
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APPELLANTS/RESPONDENTS NO.10 & 15:
For information purpose only
1.JOLLY GEORGE,AGED 60 YEARS,S/O.LATE GEORGE,
R/A. NEDUNKALLEL MANIANTHARAM, KALLOORKADU P.O.,
ERNAKULAM DISTRICT - 686 668.
2.JIBY A.K.,AGED 43 YEARS,S/O.KUNJAN, RESIDING AT AREECKAL HOUSE,
KALLOORKAD P.O., MUVATTUPUZHA, ERNAKULAM DISTRICT - 686 668.
BY ADVS. M/S.RAJAN VISHNURAJ & HARISH VASUDEVAN
RESPONDENTS/PETITIONER-RESPONDENTS NO.1 TO 9,11 TO 14:
1.GEORGE ELIAS AND ASSOCIATES,EDAYATH,
AYAVANA, MUVATTUPUZHA, ERNAKULAM DISTRICT,
REPRESENTED BY ITS MANAGING PARTNER, MR.GEORGE ELIAS,
AGED 48 YEARS, S/O.LATE E.V.ELIAS, GEORGE ELIAS AND ASSOCIATES, EDAYATH,
AYAVANA, MUVATTUPUZHA, ERNAKULAM DISTRICT.
2.STATE OF KERALA,REPRESENTED BY SECRETARY,
DEPARTMENT OF INDUSTRIES AND COMMERCE,
KERALA GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
3.THE GENERAL MANAGER,DISTRICT INDUSTRIES CENTRE,
KAKKANAD, ERNAKULAM.
4.KALLOORKAD GRAMA PANCHAYAT,
OFFICE OF THE KALLOORKAD GRAMA PANCHAYAT, KALLOORKAD P.O.,
ERNAKULAM DISTRICT - 686 668 REPRESENTED BY ITS SECRETARY.
5.THE PRESIDENT, KALLOORKAD GRAMA PANCHAYAT
OFFICE OF THE KALLOORKAD GRAMA PANCHAYAT, KALLOORKAD P.O.,
ERNAKULAM DISTRICT - 686 668.
6.KERALA STATE POLLUTION CONTROL BOARD,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM -695 004.
7.THE DEPUTY SUPERINTENDENT OF POLICE,MOOVATTUPUZHA,
MOOVATTUPUZHA P.O., ERNAKULAM DISTRICT - 686 661.
8.THE CIRCLE INSPECTOR OF POLICE,
KALLOORKADU POLICE STATION, KALLOORKADU P.O. - 686 668.
9.ALBIN RAJU,PRESIDENT,YOUTH CONGRESS MANDALAM COMMITTEE,
THOTTUMARICKAL HOUSE,KALLOORKADU P.O.,
ERNAKULAM DISTRICT-686 668.
10.RATHEESH PARAMESWARAN,KANJINITHIKKAL,MANIANTHARAM,
KALLOORKADU P.O.,ERNAKULAM DISTRICT-686 668.
WA 607/2021 2/3
11. DILEEP,S/O.BHASKARAN,ALACKAL,KALLOORKADU P.O.,
ERNAKULAM DISTRICT-686 668.
12. NOBY CHIRAKKALA,KALLOORKADU P.O.,
ERNAKULAM DISTRICT-686 668.
For information purpose only
13.AJITH R.,VATHYAPILLIL HOUSE,MANIANTHARAM,
KALLOORKADU P.O.,ERNAKULAM DISTRICT-686 668.
14.UNNI,ALACKAL,KALLOORKADU P.O.,ERNAKULAM DISTRICT-686 668.
BY ADVS.M/S.V.PHILIP MATHEW &
AMAL PARTHASARADHY FOR R1.
GOVERNMENT PLEADER FOR R2,R3,R7 & R8
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
18.03.2021 in W.P.(C) No.17920 of 2020 of the Learned Single Judge, without any further
delay,pending final disposal of this writ petition (civil).
This Writ Appeal coming on for admission on 08.04.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-
C.T.RAVIKUMAR &
MURALI PURUSHOTHAMAN, JJ.
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W.A No.607 of 2021
=================================================================
Dated this the 8th day of April, 2021
ORDER
For information purpose only
Ravikumar, J.
In the light of the decision of a Division Bench of this Court in
George Joseph and Others v. Bose Well John and Others [2021 (1)
KHC 609] as also in view of the amendment brought to the Rules, viz.,
Kerla Panchayat Building Rules, 2019, the appeal stands admitted.
Adv.V.Philip Mathew takes notice for the 1st respondent.
The learned Government Pleader takes notice for respondents 2,
3, 7 and 8.
Issue notice by speed post to rest of the respondents.
There will be an interim order staying all further operations
pursuant to the judgment dated 18.03.2021 in W.P.(C) No.17920 of
2020, for a period of two months.
Sd/-
C.T.RAVIKUMAR
Judge
sd/-
MURALI PURUSHOTHAMAN
Judge
das
/true copy/ Sd/- ASSISTANT REGISTRAR
