The State Of Kerala vs Manoj.M
2023 Latest Caselaw 11015 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                       &
                THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Thursday, the 26th day of October 2023 / 4th Karthika, 1945
                               WA NO. 2151 OF 2017

       AGAINST JUDGMENT DATED 22/09/2016 IN WPC 21897/2016 OF THIS COURT



APPELLANTS/RESPONDENTS 1 & 2 IN W.P.(C):


1. THE STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT


SECRETARIAT, THIRUVANANTHAPURAM-695001.


AND ANOTHER.


BY ADDITIONAL ADVOCATE GENERAL SRI. K.P. JAYACHANDRAN AND


GOVERNMENT PLEADER


RESPONDENTS/PETITIONER & RESPONDENTS 3 TO 5 IN W.P.(C):


1. MANOJ M., MANGATT HOUSE, MEZHATHUR P.O., THRITHALA (VIA), PALAKKAD


DISTRICT, PIN-679534.


AND 3 OTHERS.


BY ADV. SRI. T.R. HARIKUMAR FOR R1


ADV. SRI. ELVIN PETER P.J. FOR R2


STANDING COUNSEL SRI. M. AJAY FOR R3


DEPUTY SOLICITOR GENERAL OF INDIA AND


SRI. A. RAJAGOPALAN, CENTRAL GOVERNMENT COUNSEL FOR R4
 ADV. SRI. M. GOPIKRISHNAN NAMBIAR FOR THE OIL COMPANIES/PUBLIC
SECTOR UNDERTAKINGS (B/O).

       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 of the judgment dated 22.09.2016 in W.P.(C)
  NO.21897/2016, pending disposal of the Writ Appeal.
       This Writ Appeal again coming on for orders on 26/10/2023 upon
  perusing the appeal memorandum and this Court's order dated
  20/10/2023, the Court on the same day passed the following:

                                                                    P.T.O.
              A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
             ---------------------------------------------
                          W.A.No.2151 of 2017
                ----------------------------------------
                Dated this the 26th day of October, 2023

                                         O R D E R

A.Muhamed Mustaque, J.

It is submitted that the Government has already

placed an order for procuring medicines and drugs and

also payment has been effected. It is submitted that 20

children have been identified for the treatment. At

present the Government is proposing to give treatment to

6 children. If that be so, the list of the children

shall be placed before this Court and the Government

shall state why the other 14 children have not been

given the treatment. 6 children identified shall be

given treatment immediately after procuring the drugs.

Post on 27.10.2023.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE bpr

26-10-2023 /True Copy/ Assistant Registrar