Citation : 2023 Latest Caselaw 11342 Ker
Judgement Date : 27 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Friday, the 27th day of October 2023 / 5th Karthika, 1945
WP(C) NO. 31814 OF 2023 (B)
PETITIONERS:
1. ASHOK KUMAR.P.PRSANNAN, AGED 46 YEARS, S/O P.K.PRASANNAN, KAZHAKOM,
VASUDEVAPURM SUB GROUP, TRAVANCORE DEVASWOM BOARD, KUDAMALOOR P.O.,
KOTTAYAM , PIN - 686017
AND OTHERS.
RESPONDENTS:
1. TRAVANCORE DEVASWOM BOARD, NANTHANCODU, KAWDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT , PIN - 695003. ( REPRESENTED BY ITS
SECRETARY)
AND OTHERS.
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 all further proceedings pursuant to Exhibit P6 pending
disposal of the above WP(C).
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this court's
order dated 16.10.2023 and upon hearing the arguments of M/S.D.SREEKUMAR,
P.SANKARAN NAMPOOTHIRI, Advocates for the petitioners, SRI.BIJU, STANDING
COUNSEL forespondents, the court passed the following:
RAJA VIJAYARAGHAVAN V, J.
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W.P(C) No.31814 of 2023
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Dated this the 27th day of October, 2023
ORDER
It is submitted by the learned Standing Counsel that the issues raised
are covered by a judgment of the Division Bench of this Court in O.P(KAT)
No.336 of 2023. He submits that he has also filed a counter.
The learned counsel appearing for the petitioners seeks an adjournment.
Interim order is extended by ten days.
Post on 07.11.2023.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE
SMA
27-10-2023 /True Copy/ Assistant Registrar
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