Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Cochin International Airport ... vs The State Information Commission
2023 Latest Caselaw 2390 Ker

Citation : 2023 Latest Caselaw 2390 Ker
Judgement Date : 14 February, 2023

Kerala High Court
Cochin International Airport ... vs The State Information Commission on 14 February, 2023
WA No.73/2023                                1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                           &
                    THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                Tuesday, the 14th day of February 2023 / 25th Magha, 1944
                                    WA NO. 73 OF 2023

        AGAINST JUDGMENT DATED 02/12/2022 IN WP(C) 20373/2019 OF THIS COURT

   APPELLANT/PETITIONER:

          M/S.COCHIN INTERNATIONAL AIRPORT LTD.,KOCHI AIRPORT P.O.,
          NEDUMBASSERY, ERNAKULAM DISTRICT- 683111 REPRESENTED BY ITS COMPANY
          SECRETARY SRI. SAJI K GEORGE.

    BY ADVS.M/S. P.BENNY THOMAS, D.PREM KAMATH & K.S.MUHAMMED SHEFIN

   RESPONDENTS/RESPONDENTS:

      1. THE STATE INFORMATION COMMISSION, OFFICE OF STATE INFORMATION
         COMMISSION ,PUNNEN ROAD, THIRUVANANTHAPURAM - 695001.
      2. SRI. PETER P A., POOVELY HOUSE, NAYATHODU P.O. ERNAKULAM - 683572.

    BY STANDING COUNSEL FOR R1

    ADV.SRI.P.K.IBRAHIM FOR R2

        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 operation of Judgment dated 02.12.2022 passed by the learned
   Single Judge in the W.P.(C) No.20373 of 2019 and Ext.P10 Order passed by
   the State Information Commission, pending disposal of the Writ Appeal.
        This Writ Appeal coming on for admission on 14/02/2023 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit. Learned SC takes notice for R1. Learned counsel takes notice for R2.

There shall be an interim stay as prayed for, for a period of two months.

Post on 20.03.2023.

14/02/2023 Sd/-A.MUHAMED MUSTAQUE,JUDGE

Sd/-SHOBA ANNAMMA EAPEN,JUDGE WA No.73/2023 2/2

EXT.P10:TRUE COPY OF THE ORDER DATED 20.6.2019.

---

14-02-2023 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter