Kerala High Court
Sagar Enterprises vs State Of Kerala on 16 April, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.16020/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
Tuesday, the 16th day of April 2024 / 27th Chaithra, 1946
WP(C) NO. 16020 OF 2024(B)
PETITIONER:
SAGAR ENTERPRISES OSHO ROAD, SECTOR 08, GUJARAT REPRESENTED BY ITS
POWER OF ATTORNEY HOLDER, NIDHIN DHANAPALAN, S/O.DHANAPALAN, AGED 31
YEARS RESIDING AT ANAKKUZHIKKAL, PUTHANANGADI, VARANAM P.O., VARANAM
S.O., ALAPPUZHA DISTRICT, KERALA , PIN - 688555
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2. DEPUTY DIRECTOR, TRAVANCORE DEVASWOM AUDIT, KERALA STATE AUDIT
DEPARTMENT, NANTHANCODE, THIRUVANANTHPURAM, PIN - 695003
3. TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
4. DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, DEVASWOM
BUILDINGS, NANTHANCODE, THIRUVANANTHAPURAM, PIN - 695005
5. CHIEF VIGILANCE AND SECURITY OFFICER (SUPERINTENDENT OF POLICE
VIGILANCE), TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE, KAWDIAR
POST, THIRUVANANTHAPURAM, PIN - 695003
6. EXECUTIVE OFFICER, SABARIMALA SABARIMALA.P.O, PATHANAMTHITTA, PIN -
689662
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-P8, pending
disposal of the above Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.S.SANAL KUMAR (SENIOR ADVOCATE), along with SRI.VIJAI
MATHEWS, Advocate for the petitioner, GOVERNMENT PLEADER for R1 & R2 and
of STANDING COUNSEL for R3 to R6, the court passed the following:
WP(C) No.16020/2024 2/4
N. NAGARESH & P.M. MANOJ, JJ.
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W.P.(C).No.16020 of 2024
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Dated this the 16th day of April, 2024
ORDER
Nagaresh, J.
Standing Counsel representing the Devaswom Board
submits that Ext.P8 had to be issued in the light of the
Division Bench judgment of this Court in SSCR No.43 of 2023
and DBP No.130 of 2023.
2. Going through the pleadings in the writ petition, we
find that there is a change of situation resulting from Ext.P6
judgment and the quantum of flowers to be supplied has been
increased in view of Ext.P6.
3. The petitioner submits that the petitioner has also
filed a review petition, which is not numbered.
4. Admit.
5. Government Pleader takes notice for respondents
1 and 2. Standing Counsel takes notice for respondents
3 to 6.
There will be an interim order staying operation of
Ext.P8 for a period of two months.
Sd/-
N. NAGARESH, JUDGE
Sd/-
P.M.MANOJ, JUDGE
hmh
16-04-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 16020/2024
Exhibit P6 TRUE COPY OF THE ORDER PASSED IN DBP NO. 130/2023 DATED
17-01-2024
Exhibit P8 TRUE COPY OF THE SHOW CAUSE NOTICE ISSUED BY THE
EXECUTIVE OFFICER, SABARIMALA DATED 13-4-2024
16-04-2024 /True Copy/ Assistant Registrar
