The Agricultural Officer vs Shiju Chacko
2022 Latest Caselaw 113 Ker

WA No.1676/2021                               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 3rd day of January 2022 / 13th Pousha, 1943
                                    WA NO. 1676 OF 2021

    AGAINST ORDER DATED 8/11/2021 IN RP 61/2021 & JUDGMENT DATED 17/12/2019 IN

                              WP(C)33800/2019 OF THIS COURT.

                                           ---

   APPELLANTS/PETITIONERS/RESPONDENTS IN W.P.(C):

    1.THE AGRICULTURAL OFFICER,KRISHI BHAVAN,

      KARINKUNNAM P. O.,THODUPUZHA-685586.

    2.THE LOCAL LEVEL MONITORING COMMITTEE ,KRISHI BHAVAN,

      KARINKUNNAM P.O.,THODUPUZHA-685586,

      REP. BY ITS CONVENOR.

    3.THE DISTRICT LEVEL AUTHORISED COMMITTEE, REP. BY ITS CHAIRMAN,

      THE DISTRICT COLLECTOR, IDUKKI - 685 603.

    BY GOVERNMENT PLEADER

   RESPONDENT/RESPONDENT/PETITIONER IN W.P.(C):

      SHIJU CHACKO,S/O CHACKO, RESIDING AT CHAVARATTU HOUSE,

      KARINKUNNAM P. O.,THODUPUZHA -685586.

    BY ADV.SRI.S.ANANTHAKRISHNAN


        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 and implementation of judgment dated 08.11.2021 in
   RP No.61 of 2021 and dated 17.12.2019 in W.P.(C) No.33800/2019, pending
   disposal of the Writ Appeal.

                                                                            P.T.O.
 WA No.1676/2021                               2/2




        This Writ Appeal coming on for orders on 03/01/2022 upon perusing
   the appeal memorandum,the court on the same day passed the following:

                                         ORDER

Sri.S.Ananthakrishnan, learned counsel takes notice for respondent.

Interim stay as prayed for, for a period of three weeks.

03/01/2022 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

03-01-2022 /True Copy/ Assistant Registrar