The State Of Kerala vs E. Sasidharan Embrandiri
2023 Latest Caselaw 7765 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. 354 OF 2023

    AGAINST JUDGMENT DATED 05.07.2022 IN WP(C) 18537/2020 OF THIS COURT

APPELLANT/1ST RESPONDENT IN W.P.(C):

     THE STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE (DEVASWOM)
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001

     BY GOVERNMENT PLEADER

RESPONDENT/PETITIONER/RESPONDENT 2 TO 4 IN W.P.(C)::

  1. E. SASIDHARAN EMBRANDIRI, S/O. E. KRISHNAN EMBADIRI, KEEZHSANTHI,
     SREE THRUPPALLAVOOR DEVASWOM, CHITTUR TALUK, PALAKKAD DISTRICT, PIN
     - 678688
  2. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS
     SECRETARY/COMMISSIONER, ERANHIPALAM P.O., KOZHIKKODE -673 006.
  3. THE COMMISSIONER, THE MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
     KOZHIKKODE -673006.
  4. THE EXECUTIVE OFFICER, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK,
     CHITTUR P.O., PALAKKAD DISTRICT - 678688.

     BY ADVS.SRI.MOHAN C.MENON FOR R1, ADV.SRI.R. LAKSHMI
NARAYAN,STANDING COUNSEL FOR R2, ADV.SRI. P.B.SUBRAMANYAN FOR R4.

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to to stay the operation and implementation of the judgment dated,
05.07.2020 passed by the learned single judge pending disposal of the writ
appeal.
     This Writ Appeal again coming on for orders 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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