The Malabar Devaswom Board vs E. Sasidharan Embrandiri
2023 Latest Caselaw 7763 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Monday, the 24th day of July 2023 / 2nd Sravana, 1945
                            WA NO. 1608 OF 2022

  AGAINST THE JUDGMENT DATED 5.07.2022 IN WP(C) 18537/2020 OF THIS COURT

APPELLANTS/RESPONDENTS 2 AND 3 IN WPC:

  1. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS
     SECRETARY/COMMISSIONER, ERANHIPALAM P.O.,KOZHIKODE, PIN-673006
  2. THE COMMISSIONER, THE MALABAR DEVASWOM BOARD, ERANHIPALAM
     P.O.,KOZHIKODE, PIN-673006

  BY ADVS.M/S.R.LAKSHMI NARAYAN & RANJANI,

RESPONDENTS/PETITIONERS AND RESPONDENTS 1 AND 4 IN WP(C):

  1. E.SASIDHARAN EMBRANDIRI, AGED 64 YEARS,S/O.E.KRISHNAN EMBRANDIRI,
     KEEZ SANTHI, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALAKKAD
     DISTRICT, PIN-678688
  2. THE STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE (DEVASWOM)
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001
  3. THE EXECUTIVE OFFICER, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK,
     CHITTOOR P.O, PALAKKAD DISTRICT, PIN-678688.

  BY ADV.SRI.MOHAN C.MENON,FOR R1 & ADVOCATE GENERAL,FOR R2,
ADVS.M/S.SUBRAMANYAN P B, P.B.KRISHNAN,SABU GEORGE, MANU VYASAN PETER &
MEERA P, 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 the further proceedings in pursuance of the judgment dated
5.7.2022 in W.P.(C) NO. 18537 of 2020


     This Writ Appeal again coming on for order on 24.07.2023 upon
perusing the appeal memorandum, and this court's order dated 22.06.2023,
the court on the same day passed the following.
        ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.

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W.A.Nos.1583, 1608, 1664 of 2022 and 354, 392, 407 of 2023 and 1604 of 2022 [arising out of the common judgment dated 05.07.2022 in W.P(C) Nos.12582/2021, 18537/2020, 20360/2020, 18537/2020, 12582/2021, 20360/2020 and judgment dated 25.07.2022 in W.P.(C) No.14435/2021 respectively]

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Dated this the 24th day of July, 2023

COMMON ORDER

Interim order will stand extended till 18.08.2023.

List on 17.08.2023.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

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