Vijeesh P vs The Inspector Of Police
2022 Latest Caselaw 11527 Ker

                  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 15th day of December 2022 / 24th Agrahayana, 1944
                            WA NO. 1848 OF 2022

    AGAINST JUDGMENT DATED 30-11-2022 IN WP(C) 34133/2022 OF THIS COURT

                                   ---

APPELLANTS/PETITIONERS:

  1. VIJEESH P., AGED 34 YEARS, S/O.VIJAYAN, 12/478, PAZHAMKANDATHIL
     HOUSE, SUKAPURAM P.O., EDAPPAL, MALAPPURAM DISTRICT, PIN - 679 576.
  2. SHAJEER N.P., AGED 30 YEARS, S/O.N.P. ABBAS, NEDUMOOLI HOUSE,
     POTTAMMAL, FAROOK COLLEGE P.O., RAMANATTUKARA, KOZHIKKODE DISTRICT,
     PIN - 673632.

BY ADV.SRI.BABU S.NAIR

RESPONDENT/RESPONDENT:

     THE INSPECTOR OF POLICE, THENHIPALAM POLICE STATION, MALAPPURAM
     DISTRICT, PIN - 673 636.




     BY SENIOR GOVERNMENT PLEADER SRI.V.TEKCHAND


           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 in W.P.(C)
     No.34133/2022 dated, 30-11-2022 of this Hon'ble Court, pending
     disposal of the above writ appeal.


            This Writ Appeal coming on for orders along with connected
     cases on 15/12/2022 upon perusing the appeal memorandum, the court
     on the same day passed the following:


                                                                    P.T.O.
                  S. MANIKUMAR, C. J. & SHAJI P. CHALY, J.
         ================================================
         W. A. Nos. 1801, 1802, 1803, 1804, 1816, 1817, 1828, 1838, 1844,
         1845, 1846, 1848, 1855, 1856, 1857, 1863, 1874, 1879, 1883, 1885,
                            1888, 1901 & 1903 of 2022
         ================================================
                     Dated this the 15th day of December, 2022

                                       ORDER

S. Manikumar, C. J.

Heard Mr. Babu S. Nair, learned counsel for the appellants and

Sri. V. Tekchand, learned Senior Government Pleader.

Directions issued by the learned Single Judge to surrender the

vehicles, is stayed, till passing of final orders in the writ appeals.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE

Eb

15-12-2022 /True Copy/ Assistant Registrar