Suo Motu vs State Of Kerala
2022 Latest Caselaw 2888 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
                         WP(C) NO. 11316 OF 2021(S)
PETITIONER:

     SUO MOTU PROCEEDINGS INITIATED BY THE HIGH COURT IN THE MATTER OF
     EXTENSION OF ORDERS OF STAY GRANTED BY THE HIGH COURT IN
     WP(C)NO.9400/2020(S) AND CUSTODY ORDERS IN RESPECT OF CHILDREN
     ISSUED BY THE FAMILY COURTS, WHICH ARE DUE TO EXPIRE OR COMMENCE
     DURING THE PERIOD OF LOCKDOWN/COVID RESTRICTIONS.

RESPONDENT/RESPONDENT IN WPC NO.9400/2020(S):

     STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY,GOVERNMENT
     SECRETARIAT,THIRUVANANTHAPURAM, PIN 695 001.


     This Suo Motu writ petition again coming on for orders upon perusing
the petition,this Court's Judgment dated 06/08/2021 & Orders dated
18/01/2022,21/02/2022       and   upon    hearing   the   arguments     of
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL,SRI.S.MANU,ASSISTANT SOLICITOR
GENERAL OF INDIA, SRI. T.A.SHAJI,DIRECTOR GENERAL OF PROSECUTION,
SRI.RAJESH VIJAYAN,PRESIDENT OF THE KERALA HIGH COURT ADVOCATES
ASSOCIATION and of SMT.P.K.SANTHAMMA,PRESIDENT OF THE KERALA FEDERATION OF
WOMEN LAWYERS,the court passed the following:

                                                            P.T.O
                           S. MANIKUMAR, CJ,
                   A. MUHAMMED MUSTAQUE
                                        &
                          SHAJI P. CHALY, JJ.
                 -------------------------------------------------
                             I.A. No.1 of 2022
                                       and
                   W.P(C). No. 11316 of 2021 (S)
                 -------------------------------------------------
               Dated this the 16th day of March, 2022

                                  ORDER

S. Manikumar, CJ.

On this day, when the matter came up for hearing, Mr. K.

Gopalakrishana Kurup, learned Advocate General submitted that

earlier, when normalcy was restored and courts started

functioning, this court by order dated 6.8.2021, disposed of the

suo motu writ petition.

2. However, the learned Advocate General submitted that

though the interim order granted on 18.1.2022, has been

periodically extended upto this day, sufficient time may be given

to the learned counsel, as well as the litigants to approach the

courts/tribunals for suitable interim orders and in such

circumstances prayed to extend the interim order, granted by this

Court, in I.A. No.1 of 2022, upto 25.3.2022.

3. Mr. Rajesh Vijayan, learned counsel and President of

Kerala High Court Advocates' Association also agreed to the above

suggestion.

W.P(C).11316/2021

4. Abovesaid submission of learned counsel is placed on

record.

5. Having regard to the above, orders passed in I.A. No.1 of

2022 and in W.P(C).No.11316 of 2021, is extended upto

25.3.2022.

As there is no necessity to retain the interlocutory

application as well as the writ petition, both are closed

accordingly.

Sd/-

S. Manikumar, Chief Justice

Sd/-

A.Muhammed Mustaque, Judge

Sd/-

Shaji P. Chaly, Judge

sou.

16-03-2022 /True Copy/ Assistant Registrar