Malabar Devaswom Board vs C.Narayanan Namboothiri
2023 Latest Caselaw 7764 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. 1583 OF 2022

  AGAINST THE JUDGMENT DATED 5.07.2022 IN WP(C) 12582/2021 OF THIS COURT

APPELLANTS/RESPONDENTS 2 to 4 IN W.P.(C):

  1. 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
  3. THE ASSISTANT COMMISSIONER, MALABAR DEVASWOM BOARD, KASARGOD
     DIVISION, NEELESWARAM P.O., KASARGOD DISTRICT, PIN-671314

  BY ADVS.M/S.R.LAKSHMI NARAYAN & RANJANI(STANDING COUNCEL)(B/O)


RESPONDENTS/PETITIONER AND RESPONDENTS 1 AND 5 IN W.P. (C):

  1. C.NARAYANAN NAMBOOTHIRI, AGED 59 YEARS,S/O.LATE C KRISHNAN
     NAMBOOTHIRI, WORKING AS MELSHANTHI, KARIVELLUR SHIVA TEMPLE,
     KARIVELLUR P.O, KANNUR DISTRICT, PIN-670521
  2. THE STATE OF KERALA,REPRESENTED BY SECRETARY, REVENUE (DEVASWOM)
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001
  3. THE EXECUTIVE OFFICER, CHIRAKKAL KOVILAKAM, DEVASWOMS, CHIRAKKAL
     P.O, KANNUR DISTRICT, PIN -670011

  BY ADVS.M/S.UNNI NAMBOOTHIRI(B/O)FOR R2 & MAHESH V RAMAKRISHNAN,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. 12582 of 2021.


     This Writ Appeal again coming on for order 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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