The Malabar Devaswom Board vs E. Sasidharan Embrandiri
2023 Latest Caselaw 6970 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. 1608 OF 2022

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

APPELLANTS/RESPONDENTS 2 AND 3 IN W.P.(C):

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

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

RESPONDENTS/PETITIONER AND   RESPONDENTS 1 AND 4 IN W.P.(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

 BY ADVOCATE GENERAL ALONG WITH GOVERNMENT PLEADER FOR R2

 BY 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 orders on 22.06.2023 upon
perusing the petition and 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

Nsd