The University Of Kerala vs Locus Academy For Arts
2021 Latest Caselaw 17034 Ker

WA No.1029/2021                             1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                       THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                              &
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                                      WA NO. 1029 OF 2021

      AGAINST THE JUDGMENT DATED 17.3.2020 IN WP(C) 27404/2013 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS:

    1.THE UNIVERSITY OF KERALA, REPRESENTED BY ITS REGISTRAR,

      UNIVERSITY OF KERALA, KERALA UNIVERSITY P.O.,

      THIRUVANANTHAPURAM - 695 034.

    2.VICE CHANCELLOR, UNIVERSITY OF KERALA, KERALA UNIVERSITY P.O.,

      THIRUVANANTHAPURAM - 695 034.

    3.REGISTRAR, UNIVERSITY OF KERALA, KERALA UNIVERSITY P.O.,

      THIRUVANANTHAPURAM - 695 034.

    4.THE DIRECTOR, INSTITUTE OF DISTANCE EDUCATION,

      UNIVERSITY OF KERALA, UNIVERSITY SENATE HOUSE CAMPUS P.O.,

      PALAYAM - 695 034, THIRUVANANTHAPURAM DISTRICT.

    BY SRI.THOMAS ABRAHAM, STANDING COUNSEL

   RESPONDENT/PETITIONER:

      LOCUS ACADEMY FOR ARTS, MANAGEMENT AND SCIENCE STUDIES,

      PULIMOOTTIL PLAZA, NEAR PRIVATE BUS STAND,PALA ROAD,

      REPRESENTED BY ITS EXECUTIVE DIRECTOR M.MUHAMMED NIZAR,

      NIZAR BHAVAN, KUTHIATHODU P.O. - 688 533.

    BY ADV.SRI.T.P.SAJAN


        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 judgment dated 17.3.2020 in W.P.C No.27404 of
   2013 during the pendency of the Writ Appeal for the fair play of justice.

          P.T.O.
 WA No.1029/2021                            2/2




        This Writ Appeal coming on for orders on 12.08.2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:


ORDER

Being aggrieved by the judgment in W.P.(C) No.27404 of 2013 dated 17/3/2013, directing refund of a sum of Rs.25,000/- collected from the respondent towards registration fee, within a period of three months from the date of receipt of a copy of the judgment, instant writ appeal is filed.

Heard learned counsel for University of Kerala and perused the materials on record.

The issure requires adjudication. Mr. T.P.Sajan, learned counsel, takes notice for respondent. Post on 3/9/2021. There shall be an interim stay till such time.

12.08.2021 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

12-08-2021 /True Copy/ Assistant Registrar