State Of Kerala vs State Of Kerala
2021 Latest Caselaw 11909 Ker

WA 175/2021                                    1/1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     Present:
                    THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                       &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                                    th                    th
                       Friday,the 9 day of April 2021/19 Chaithra, 1943
                                       WA No.175/2021
Against Judgment dated 21-10-2020 in WP(C) No.12229/2018 of this Court.
                                                ---

              For information purpose only
APPELLANTS/RESPONDENTS 1,2,4,5 AND 6 IN WPC:
1.STATE OF KERALA,
     REPRESENTED BY SECRETARY TO GOVERNMENT,
     LOCAL SELF GOVERNMENT DEPARTMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.


AND 4 OTHERS.

       BY GOVERNMENT PLEADER
RESPONDENTS/PETITIONER AND 3RD AND 7TH RESPONDENT IN WPC:
1.SHAJI CHACKO,MULAMMOOTTIL PEEDIKAYIL HOUSE,
     2/22 (13/22), MUTTOM P.O, PATHANAMTHITTA-689 502.


AND 2 OTHERS.

 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 21.10.2020 in
WP(C) No.12229/2018 and all further proceedings pursuant thereto, pending disposal of the Writ
Appeal.

   This Writ Appeal again coming on for orders on 09.04.2021 upon perusing the appeal
memorandum, and this Court's order dated 08-02-2021 , the court on the same day passed the
following:
                                             ORDER

The interim order is extended by two months. 09-04-2021 Sd/- C.T.RAVIKUMAR,JUDGE Sd/- MURALI PURUSHOTHAMAN,JUDGE

/true copy/

Sd/-

ASSISTANT REGISTRAR