Kerala Tourism Development ... vs Lijo. A. Anil
2022 Latest Caselaw 12332 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                             WA NO. 1969 OF 2022

  Against the Judgment dated 15/11/2022 in WP(C) 29087/2021 of this Court




APPELLANTS/RESPONDENTS 2 & 3:

  1. KERALA TOURISM DEVELOPMENT CORPORATION LTD., REPRESENTED BY ITS
     MANAGING DIRECTOR, K.T.D.C LTD., MASCOT SQUARE, VIKAS BHAVAN P.O.,
     THIIRUVANANTHAPURAM, PIN - 695033
  2. MANAGING DIRECTOR, KERALA TOURISM DEVELOPMENT CORPORATION LIMITED,
     K.T.D.C LTD., MASCOT SQUARE, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM,
     PIN - 695033

    BY ADVOCATES M/S.THOUFEEK AHAMED AND P.A.AHAMED




RESPONDENTS/PETITIONER & 1ST RESPONDENT:

  1. LIJO. A. ANIL, S/O ANIL KUMAR, AGED 19 YEARS, ABHIN NIVAS 348,
     UZHUNNUVILA, VENGANOOR.P.O, THIRUVANANTHAPURAM, PIN - 695527.
  2. PRINCIPAL SECRETARY, DEPARTMENT OF TOURISM, GOVERNMENT OF KERALA,
     SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

BY ADVOCATE SRI.R.T.PRADEEEP FOR R1


     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 of the Learned Single Judge dated
15/11/2022 in WP(C) No.29087 of 2021 pending disposal of the Writ Appeal.


     This Writ Appeal coming on for orders on 22/12/2022, upon perusing
the appeal memorandum, the Court on the same passed the following.
 A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
              ......................................................
                         WA No.1969 of 2022
          .................................................................
         Dated this the 22nd day of December, 2022


                                  ORDER

A.K. Jayasankaran Nambiar, J.

Admit.

Issue notice by speed post to the first respondent.

Learned Government Pleader takes notice for the second

respondent.

Post on 24.01.2023.

There will be an interim stay as prayed for, pending disposal of this

writ petition.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

dlk/22.12.2022