Citation : 2023 Latest Caselaw 2936 Ker
Judgement Date : 13 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
IA.NO.2/2023 IN WA NO. 1876 OF 2022
(AGAINST THE JUDGMENT DATED 01.07.2022 IN WP(C) 3603/2016 OF THIS COURT)
APPLICANT/ADDL.4th RESPONDENT sought to be impleaded in the W.A:
STATE OF KERALA, REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT ( SOUGHT TO BE IMPLEADED ) LOCAL SELF GOVERNMENT
DEPARTMENT, THIRUVANANTHAPURAM.
RESPONDENTS/APPELLANTS 1 & 2 & RESPONDENTS 1 to 3 in the W.A:
1. THE SECRETARY, KALAMASSERY MUNICIPALITY KALAMASSERY, ERNAKULAM, PIN
- 682033.
2. THE KALAMASSERY MUNICIPALITY, KALAMASSERY REP. BY ITS SECRETARY, PIN
- 682033.
3. M/S.HOLMARC OPTO MECHATRONICS (P) LTD. 7/633, KAKKATTUCHIRA,
FRIENDSVALLY, THRIKKAKKARA P.O., KAKKANAD, COCHIN-15, REP. BY ITS
MANAGING DIRECTOR JOLLY CYRIAC., PIN - 682015.
4. THE GENERAL MANAGER, DISTRICT INDUSTRIAL CENTRE, KAKKANAD, ERNAKULAM
682 030., PIN - 682030.
5. STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF
INDUSTRIES,THIRUVANANTHAPURAM, PIN - 695001.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to to implead the
applicant herein as Additional 4th respondent in the Writ Appeal
This Application again coming on for orders on 13.03.2023,upon
perusing the application and the affidavit filed in support thereof, and
this court's order dated 17.02.2023 and upon hearing the arguments of
ADVOCATE GENERAL for Applicant, M.K.ABOOBACKER, Advocate for R1 & R2,
M/S.JOBY CYRIAC & KURIAN K JOSE,Advocates for R3, the court passed the
following:
A.K.JAYASANKARAN NAMBIAR, J.
&
MOHAMMED NIAS C.P., J.
-------------------------------
I.A.NO.2 OF 2023
IN
W.A.NO.1876 OF 2022
-----------------------------------
Dated this the 13th day of March, 2023
ORDER
A.K. Jayasankaran Nambiar, J.
The above application is filed to implead the applicant in the I.A as
an additional respondent in the Writ Appeal.
Heard. Allowed.
The applicant is impleaded as the additional 4th respondent in the
Writ Appeal.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE prp/13/3/23
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