C.K.Ravi vs State Of Kerala
2022 Latest Caselaw 11745 Ker

WA No.664/2022                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESEN
                   THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                          &
                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
            Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944

                         IA.NO.2/2022 IN WA NO. 664 OF 2022

          AGAINST THE JUDGMENT DATED 04.04.2022 IN W.P.(C) NO.8125 OF 2022


   PETITIONER/APPELLANT:

         C.K.RAVI, AGED 69 YEARS, S/O C.K.KITTEN (KRISHNAN),

         PUTHUPPURAYIDATHIL HOUSE,MUKKOOTTUTHARA P.O,KOTTAYAM -686510.


   RESPONDENTS/RESPONDENTS:

    1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,

         DEPARTMENT OF REVENUE,SECRETARIAT,THIRUVANANTHAPURAM - 695001.

   2.    SECRETARY TO GOVERNMENT,DEPARTMENT OF SCHEDULED CASTE

         WELFARE DEVELOPMENT,SECRETARIAT,THIRUVANANTHAPURAM - 695 001.

   3.    DIRECTOR, SCHEDULED CASTE WELFARE DEPARTMENT,

         THIRUVANANTHAPURAM - 695001.

   4.    THE DISTRICT COLLECTOR,COLLECTORATE,KOTTAYAM -686001.

   5. THE TAHSILDAR,KANJIRAPPALLY,KOTTAYAM- 686507.

   6. THE VILLAGE OFFICER,MANIMALA VILLAGE,MUKKOTTUTHARA P.O.,

        KOTTAYYAM - 686510.

   7. K.K.KALYANI,W/O LATE SUDHAKARAN THAMPI, KANJIRATHUMKUNNIL,

        VALLAMKULAM WEST (P.O),THIRUVALLA, PATHANAMTHITTA- 689541.




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extend
   the interim order dated 08.06.2022 in W.A.664/2022 in the interest of
   justice.
 WA No.664/2022                                  2/2




        This Application coming on for orders on upon perusing the
   application and the affidavit filed in support thereof and this courts
   order dated 22.8.2022, and upon hearing the arguments of KALEESWARAM RAJ,
   THULASI K. RAJ, and SHILPA SOMAN, Advocates for the petitioners and of
   SENIOR GOVERNMENT PLEADER SMT.LATHA THANKAPPAN, for R1 to R6 and
   G.SREEKUMAR for R7,the court passed the following:

                                            ORDER

The above application is filed to revive and extend the interim order dated 08.06.2022. On 08.06.2022 we ordered that status quo shall be maintained.

The same is revived and extended till 18.01.2023. I.A.NO. 2 of 2022 is allowed.

Post on 17.01.2023.

20/12/2022 Sd/-S..MANIKUMAR ,CHIEF JUSTICE

Sd/-SHAJI P.CHALY, JUDGE

20-12-2022 /True Copy/ Assistant Registrar