Kerala High Court
N.Thankappan vs Travancore Devaswom Board on 5 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
WP(C) NO. 2275 OF 2021(H)
PETITIONERS:
1. N.THANKAPPAN AGED 63 YEARS S/O.NEELAKANTAN, PULLAMPLAVIL VEEDU,
KADATHOOR, K.S.PURAM P.O., SHOP NO.5, BLOCK NO.II, PUTHIYAKAVU
DEVASWOM SHOPPING COMPLEX, PUTHIYAKAVU, KARUNAGAPPALLY.
and 11 others.
RESPONDENTS:
1. TRAVANCORE DEVASWOM BOARD NANTHANCODE, KAWDIAR POST,
THIRUVANANTHAPURAM - 695 003, REPRESENTED BY THE SECRETARY.
and 2 others.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to
1.Pass an order of stay of all further proceedings, pursuant to
Exhibits P1 to P11 notices issued by the 2nd respondent, and permit the
petitioners to occupy the shop rooms of the 1st respondent Board by
payment of the prevailing rent.
2.Direct the 2nd respondent to execute fresh agreement with the
petitioners, without insisting for compliance of conditions imposed by
Exhibtis P1 to P11 notices and P12 order.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
01-04-2022 and upon hearing the arguments of M/S R.RANJANIE Advocates for
the petitioners and of SRI.G.SANTHOSH KUMAR,Advocate for the respondents,
the court passed the following
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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W.P.(C)Nos.17369, 21060, 23494, 23675, 25722 of 2020
&
W.P.(C)Nos.93, 2275, 6435, 13423, 14740, 15039 of 2021
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Dated this the 5th day of April, 2022
ORDER
Anil K. Narendran, J.
I.A.No.1 of 2022 in W.P.(C)No.13423 of 2021
This is an application filed by the third parties who
are the legal representatives of the deceased 2nd
petitioner seeking an order to get themselves impleaded
as additional respondents 5 to 7.
I.A. allowed as prayed for.
Registry to carry out necessary corrections in the
cause title.
W.P.(C)Nos.17369, 21060, 23494, 23675, 25722 of 2020
and W.P.(C)Nos.2275, 6435, 13423, 14740, 15039 of 2021
On 01.04.2022, detailed arguments were heard in
these cases, which were adjourned since the learned
counsel for the petitioners in W.P.(C)No.14740 of 2021
was having a personal inconvenience.
Today, when these cases are taken up for
W.P.(C)No.17369 of 2020 and conne. cases
consideration, the learned counsel for the petitioners in
W.P.(C)No.14740 of 2021 is also heard.
In W.P.(C)No.13423 of 2021, the legal
representatives were impleaded as additional
respondents 5 to 7. The petitioners filed reply affidavit.
Heard both sides.
Reserved for judgment.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
MIN
05-04-2022 /True Copy/ Assistant Registrar
