T.Easwaranunni vs State Of Kerala
2022 Latest Caselaw 1520 Ker

WA No.1017/2020                               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
                  Monday, the 14th day of February 2022 / 25th Magha, 1943
                                     WA NO. 1017 OF 2020

        AGAINST JUDGMENT DATED 06.02.2020 IN WP(C) 37939/2017 OF THIS COURT.

                                           ---

   APPELLANTS/PETITIONERS:

      1. T.EASWARANUNNI, AGED 67 YEARS,S/O. LAKSHMI KAVU VARASYAR, THARAKKAL
         VARIYAM, CHERUKODE P.O.,VALLAPPUZHA, PALAKKAD DISTRICT, PIN-679 336.
      2. T. RAMANUNNI, S/O. JAYALAKSHMI KAVU VARASYAR, THARAKKAL VARIYAM,
         CHERUKODE P.O.,VALLAPPUZHA, PALAKKAD DISTRICT, PIN-679 336.
      3. T.GOURI KAVU,D/O. PARVATHY KAVU VARASYAR, THARAKKAL VARIYAM,
         CHERUKODE P.O.,VALLAPPUZHA, PALAKKAD DISTRICT, PIN-679 336.

    BY SRI.S.SREEKUMAR, SENIOR ADVOCATE AND

    ADVS.M/S.M.P.MADHAVAN KUTTY,V.DEEPAK & SHIJOY JOHN MATHEW

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, FOREST AND
         WILD LIFE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN-695 001.
      2. CUSTODIAN OF ECOLOGICALLY FRAGILE LANDS AND PRINCIPAL CHIEF
         CONSERVATOR OF FORESTS, FOREST HEAD QUARTERS, VAZHUTHAKKAD,
         THIRUVANANTHAPURAM, PIN-695 014.
      3. CUSTODIAN OF VESTED FORESTS AND CHIEF CONSERVATOR OF FORESTS,
         EASTERN CIRCLE, OLAVAKKODE, PALAKKAD, PIN-678002.
      4. DIVISIONAL FOREST OFFICER, PALAKKAD, PIN-678 002,
      5. RANGE FOREST OFFICER, OTTAPPALAM, PIN- 679 101.

    BY SPECIAL GOVERNMENT PLEADER 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 call for the records leading to the Judgment dated 06.02.2020 in
   W.P.(C) No.37939/2017, pending final disposal of the above Writ Appeal.

        This Writ Appeal coming on for orders on 14/02/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1017/2020                                2/2




                                          ORDER

Mr.T.P.Sajan, learned Special Govt. Pleader, who takes notice on behalf of respondents, made submissions as regards the maintainability of I.A.No.1 of 2022 for amendment of the prayers and grounds, at the admission stage.

Post after one week.

14/02/2022 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

14-02-2022 /True Copy/ Assistant Registrar