M/S. Cochin International ... vs The State Information ...
2023 Latest Caselaw 952 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         Tuesday, the 17th day of January 2023 / 27th Pousha, 1944
                            WA NO. 2012 OF 2022

    AGAINST JUDGMENT DATED 02.12.2022 IN WP(C) 20175/2019 OF THIS COURT

APPELLANT/PETITIONER:

     M/S. COCHIN INTERNATIONAL AIRPORT LTD., KOCHI AIRPORT P.O.,
     ERNAKULAM DISTRICT-683 111. REPRESENTED BY ITS COMPANY SECRETARY
     SRI.SAJI K.GEORGE.

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

RESPONDENTS/RESPONDENTS:

  1. THE STATE INFORMATION COMMISSIONER,PUNNEN ROAD, OFFICE OF STATE
     INFORMATION COMMISSION, THIRUVANANTHAPURAM - 695001.

    AND 2 OTHERS.

BY STANDING COUNSEL FOR R1

ADV.SRI.BIJU P.S. FOR R3

     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.20175 of 2019 and Ext.P10 Order passed by
the State Information Commission, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders on 17/01/2023 upon
perusing the appeal memorandum and this court's order dated
13/01/2023, the court on the same day passed the following:

                                                                     P.T.O.
                         S. Manikumar, C.J.
                                 &
                         Shaji P. Chaly, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                      W.A.No.2012 of 2022
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
             Dated this the 17th day of January, 2023

                                 ORDER

S. Manikumar, C.J.

Record of proceedings shows that on 30.12.2022, while

admitting the writ appeal, a Hon'ble Division Bench of this court

has passed the following order:

"Admit.

Learned standing counsel takes notice for the 1 st respondent. Petitioner to take out notice to respondents 2 and 3 by speed post. Since it is submitted that a contempt of court case is filed in this case, there will be an interim stay of further proceedings pursuant to the judgment for a period of two weeks.

Post after service is complete."

2. Contesting respondents 2 and 3 have not been served.

3. Mr.P. Benny Thomas, learned counsel for the appellant

submitted that on similar issues, nine more appeals have been W.A.No.2012 of 2022

filed by Cochin International Airport Limited (CIAL) and they are

yet to be listed.

Registry is directed to tag all the writ appeals along with

instant appeal and post for admission. Interim stay granted will

continue.

Sd/-

S. Manikumar Chief Justice

Sd/-

Shaji P. Chaly Judge vpv

17-01-2023 /True Copy/ Assistant Registrar