Kerala High Court
The State Of Kerala vs P.P. Vimala on 12 April, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945
WA NO. 407 OF 2023
AGAINST THE JUDGMENT DATED 05.07.2022 WP(C) 20360/2020 OF THIS COURT
APPELLANTS/1ST RESPONDENT IN W.P.(C):
THE STATE OF KERALA, REPRESENTED BY SECRETARY,
REVENUE (DEVASWOM) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY GOVERNMENT PLEADER
RESPONDENTS/PETITIONERS/RESPONDENT 2 TO 4 IN W.P.(C):
1. P.P. VIMALA, W/O MURALI MENON, UPPER DIVISION CLERK, THRUPPALLAVOOR
DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT., PIN -
678688
2. P.A. MINI, W/O P. MADHAVAN, LOWER DIVISION CLERK, THRUPPALLAVOOR
DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN -
678688
3. K.KOMALAM, W/O APPUKUTTAN, SWEEPER, THRUPPALLAVOOR DEVASWOM,
CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT., PIN - 678688
4. K. SELVARAJAN, S/O. SIVASANKARAN NAIR (LATE), WATCHMAN,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD
DISTRICT, PIN - 678688
5. K. RADHA, W/O RAMAN, SWEEPER, THRUPPALLAVOOR DEVASWOM, CHITTOOR
TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN - 678688
6. A.V. SARASWATHY, W/O. SASIDHARAN, KAZHAKAM, THRUPPALLAVOOR DEVASWOM,
CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN - 678 688
7. P.M. SREEDHARAN, S/O. MANIYAN MARAR (LATE), VADHYAM, THRUPPALLAVOOR
DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN -
678688
8. N. RAMAN, S/O. NARAYANAN (LATE), WATCHMAN, THRUPPALLAVOOR DEVASWOM,
CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN - 678688
9. R. NARAYANAN EMBRANDIRI, S/O. RAMACHANDRAN EMBRANDIRI (LATE),
MELSANTHI, THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O.,
PALAKKAD DISTRICT, PIN - 678688
10. A. DEVI, W/O. ACHUTHAN (LATE), RETIRED LOWER DIVISION CLERK,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD
DISTRICT, PIN - 678688
11. C. RAGHAVA PISHARRODI, S/O NARAYANA PISHARODI, RETIRED THALAM,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD
DISTRICT, PIN - 678688
12. C.R. NARAYANAN, S/O. LATE RAMAKRISHNAN, RETIRED KEEZHEDOM SANTHI,
THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD
DISTRICT, PIN - 678688
13. BALAN @ KESAVANKUTTY, RETIRED KOBU, THRUPPALLAVOOR DEVASWOM,
CHITTOOR TALUK, PALLAVOOR P.O., PALAKKAD DISTRICT, PIN - 678688
14. C. SANAL KUMAR, FORMER VADHYAM, PAZHAMCHERI, THENNILAPURAM,
PALAKKAD, PIN - 678687
15. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
ERANHIPALAM P.O., KOZHIKKODE, PIN - 673006
16. THE COMMISSIONER, MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
KOZHIKKODE , PIN - 673006
17. THE EXECUTIVE OFFICER, SREE THRUPPALLAVOOR DEVASWOM CHITTOOR TALUK,
CHITTOOR P.O., PALAKKAD DISRTRICT, PIN - 678688
BY ADV. SRI. MOHAN C.MENON 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 and implementation of the judgment dated 05.07.2022
in W.P.(C) No.20360/2020 passed by the learned single judge, pending
disposal of this writ appeal.
This Writ Appeal again coming on for orders on 12.04.2023, upon
perusing the appeal memorandum this court's order dated 20.02.2023, the
court on the same day passed the following:
S.V. BHATTI & BASANT BALAJI, JJ.
--------------------------------------------------------
W.A. Nos.1583 of 2022, 1604 of 2022,
1608 of 2022, 1664 of 2022, 354 of 2023,
392 of 2023 & 407 of 2023
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Dated this the 12th day of April, 2023
ORDER
S.V. BHATTI, J.
We have heard the learned Advocate General for the
State, Adv. Ranjani, the learned Standing Counsel for the
Malabar Devaswom Board and Adv. Unni Namboothiri, the
learned counsel appearing for the respondents.
2. In our considered view, the prayers either interim
or the consideration of final challenge in the writ appeals
have to be considered after detailed examination of totality
of circumstances being presented by both the parties. For
paucity of time, today we are unable to take up the matters
for detailed hearing. Hence, the appeals stand adjourned to
24.05.2023.
3. The appeals when stand adjourned to 24.05.2023,
the learned Advocate General brings to our notice that in
the contempt cases filed by the respondents herein, the
W.A. No.392 of 2023 & con. cases
appearance of the contemnors has been ordered. The
respondent contemnors in the contempt cases have to appear
before the learned Single Judge on 13.04.2023. Therefore,
the appearance of the respondent contemnors is stayed.
We are of the view that if a request for dispensing with
the presence of the appearance on 13.04.2023 is made by
the counsel appearing for the respondent contemnors before
the learned Single Judge, it would be considered by
appreciating the circumstances. At this stage, we do not want
to pass orders.
Hand over the copy.
Sd/-
S.V. BHATTI
JUDGE
Sd/-
BASANT BALAJI
JUDGE
bpr
