Ousephachan.P.P vs State Of Kerala
2023 Latest Caselaw 10675 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                     &
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
          Monday, the 16th day of October 2023 / 24th Aswina, 1945
                        WP(C) NO. 24379 OF 2019 (V)
PETITIONERS:

  1. OUSEPHACHAN.P.P, PERUMAYAN HOUSE, CCRA-34, CHINNMPILLY CHIRA ROAD,
     PADAMUGAL, KAKKANAD.
  2. P. NIZAR, AGED 69, S/O. M. MACKY, ELITE PLASTIC CO., PANAMPILLY
     NAGAR, KOCHI - 682 036.
  3. ALEX MICHAEL, AGED 39, S/O. M.C. MICHAEL, G9 ADVERTISING,
     TRIPUNITHURA, KOCHI - 682 305.
  4. STEPHEN MADAVANA, S/O. M. O. KUNJAPPAN, MADAVANA HOUSE, MALAYATTOOR.
  5. PRAMOD. K., KUDAJADRI SOUTH, BHAVANS ROAD, ELAMAKKARA.
  6. SHAREEF. P. H., PULIYATH HOUSE, DESHIYA KAVALA, KAKKANAD WEST,
     THRIKKAKARA. P.O. ERNAKULAM.

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, LOCAL SELF
     GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
     695 001.
  2. DEPARTMENT OF REVENUE, ROOM NO. 140, 2ND FLOOR, NORTH BLOCK,
     SECRETARIAT, THIRUVANANTHAPURAM , REPRESENTED BY ITS PRINCIPAL
     SECRETARY.
  3. THE CORPORATION OF KOCHI, REPRESENTED BY THE SECRETARY, P. B. NO.
     101, KOCHI - 682 011.
  4. THE CORPORATION OF KOLLAM, REPRESENTED BY ITS SECRETARY, KOLLAM -
     691 001.
  5. THE CORPORATION OF KANNUR, REPRESENTED BY SECRETARY, P. B. NO. NO.
     39, KANNUR - 670 001.
  6. THE CORPORATION OF THRISSUR, REPRESENTED BY SECRETARY, THRISSUR -
     680 011
  7. THE CORPORATION OF KOZHIKODE, REPRESENTED BY SECRETARY, KOZHIKODE -
     673 001.
  8. BS SYAMKUMAR, AGED 42 YEARS, S/O BALAKRISHNAPILLAI, KSRA233,
     MUDIPPURA LINE, ATTINGAL, PIN - 695101[ADDL.R8 IS IMPLEADED AS PER
     ORDER DATED 31/8/2022 IN I.A-1/2022 IN WP(C) 24379/2019].


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay Exbt P3 and all coercive steps pursuant thereto, pending
consideration of the writ petition.
      This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
22.08.2023 and upon hearing the arguments of M/S.LAL K.JOSEPH & V.S.SHIRAZ
BAVA Advocates for the petitioners, STATE ATTORNEY for R1 & R2,
SRI.S.SUDHISH KUMAR Advocate for R3, SRI.K.K.CHANDRAN PILLAI (SENIOR)
along with M/S.S.AMBILY, NAMITHA NAMBIAR, SAJI THOMAS, MICKY THOMAS,
M.MEENA JOHN Advocates for R5, SRI. SANTHOSH P.PODUVAL, STANDING COUNSEL
for R6 ,M/S.BINDUMOL JOSEPH, B.S.SYAMANTHAK & SRIVIDYA K Advocates for R7
and of SRI.C.R.SIVAKUMAR Advocate for Addl.R8, the Court passed the
following:
                         A. J. DESAI, C. J. & V. G. ARUN, J.
             =============================================
             W. P. (C) Nos. 24379, 32780, 33893, 35451 & 36000 of 2019
                     and 2218, 2224, 3275, 3487 & 3592 of 2020
             =============================================
                        Dated this the 16th day of October, 2023

                                     ORDER

A. J. Desai, C. J.

In view of the judgment in W. A. No. 2020 of 2019, we send

back the present writ petitions to the learned Single Judge, who shall

decide the same along with W. P. (C) No. 24379 of 2019.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb

16-10-2023 /True Copy/ Assistant Registrar