C.K.Ravi vs State Of Kerala
2022 Latest Caselaw 8940 Ker

WA No.664/2022                                  1/1

                        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 7th day of July 2022 /16th Ashadha, 1944

                                   WA NO. 664 OF 2022

       AGAINST JUDGMENT DATED 04.04.2022 IN WP(C) NO.8125/2022 OF THIS COURT

                                            ---

   APPELLANT/PETITIONER:

          C.K.RAVI, AGED 69 YEARS, S/O. C.K. KITTEN (KRISHNAN),
          PUTHUPPURAYIDATHIL HOUSE, MUKKOOTTUTHARA P.O., KOTTAYAM- 686510.

    BY ADVS.M/S. KALEESWARAM RAJ, THULASI K. RAJ      & SHILPA SOMAN

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM- 695001.

    AND 6 OTHERS.

    BY SENIOR GOVERNMENT PLEADER SMT.LATHA THANKAPPAN FOR R1 TO R6


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an interim order staying the operation and implementation of the
   judgment dated 04.04.2022 in Writ Petition No.8125/2022.


        This Writ Appeal again coming on for orders on 07/07/2022 upon
   perusing the appeal memorandum and this court's order dated 15/06/2022,
   the court on the same day passed the following:

                                       O R D E R

Post after two weeks. Interim order extended till then.

07/07/2022 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

07-07-2022 /True Copy/ Assistant Registrar