The State Of Kerala vs C. Narayanan Namboothiri
2023 Latest Caselaw 6939 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                              WA NO. 392 OF 2023
  AGAINST THE JUDGMENT DATED 05.07.2022 IN WP(C) 12582/2021 OF THIS COURT.
APPELLANTS/1ST RESPONDENT IN W.P.(C):

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

BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONER/RESPONDENT 2 TO 5 IN W.P.(C):

  1. C. NARAYANAN NAMBOOTHIRI, S/O. LATE C. KRISHNAN NAMBOOTHIRI, WORKING
     AS MELSHANTHI, KARIVELLUR SHIVA TEMPLE, KARIVELLUR P.O., KANNUR
     DISTRICT, PIN - 670521
  2. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
     ERANHIPALAM P.O., KOZHIKKODE, PIN - 673001
  3. THE COMMISSIONER, MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
     KOZHIKKODE, PIN - 673001
  4. THE ASSITANT COMMISSIONER, MALABAR DEVASWOM BOARD, KASARGOD
     DIVISION, NEELESWARAM P.O., KASARGOD DISTRICT, PIN - 671314
  5. THE EXECUTIVE OFFICER, CHIRAKKAL KOVILAKAM, DEVASWOMS, CHIRAKKAL
     P.O., KANNUR DISTRICT, PIN - 670011

 BY ADVOCATE SRI. P.M.UNNI NAMBOODIRI, FOR R1

 BY ADVOCATES M/S.LAKSHMI NARAYAN (B/O) & RANJANI (B/O), FOR   R2

 BY ADVOCATE SRI. LAKSHMI NARAYAN,( B/O) FOR R3 & R4

 BY ADVOCATE SRI.MAHESH V.RAMAKRISHNAN (B/O) FOR R5

     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 operation and implementation of the judgment dated 05.07.2022
in W.P.(C) No.12582/2021 passed by the Learned Single Judge, pending
disposal of this Writ Appeal.
     This Writ Appeal again    coming on for orders on 22/06/2023 upon
perusing the appeal memorandum and this Court's order             dated
26/05/2023,     the court on the same day passed the following:
          ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                 ==================
                      WA 392/ 2023
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.12582/2021)
                              WA 1583/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.12582/2021)
                               WA 1604/ 2022
      (arising out of the judgment dated 25.07.2022 in WP(C)) No.14435/2021)
                               WA 1608/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.20360/2020)
                               WA 1664/ 2022
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.20360/2020)
                                WA 354/ 2023
      (arising out of the judgment dated 05.07.2022 in WP(C)) No.18537/2020)
                                WA 407/ 2023
       (Arising out of the Judgment dated 05.07.2022 in WP(C) 20360/2020)
                       ==================
                  Dated this the 22nd day of June, 2023
                               ORDER

Due to paucity of time, the cases are being adjourned. The learned

Advocate General will get specific instructions from the State Government

on the matters mentioned in paragraph No.3 of this Court's order dated

26.05.2023 passed in these appeals. We hope and trust that the competent

authority of the State Government in the higher level will certainly be pro-

active and respond to this Court's suggestion mentioned therein.

List on 26.07.2023.

Handover to both sides.

sd/-

ALEXANDER THOMAS, JUDGE

sd/-

C. JAYACHANDRAN, JUDGE

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