P. Subairkunju vs The State Of Kerala
2024 Latest Caselaw 9543 Ker

Kerala High Court

P. Subairkunju vs The State Of Kerala on 4 April, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.1801/2023                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
             Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                                WA NO. 1801 OF 2023
      AGAINST THE JUDGMENT DATED 07.09.2023 IN WP(C) 7827/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER IN W.P.(C):

          P. SUBAIRKUNJU, AGED 70 YEARS, S/O. PAKEERU MOIDEEN, RESIDING AT
          NIKUNJAM, VANCHIYOOR, VANCHIYOOR, THIRUVANANTHAPURAM, PIN - 695035

    BY SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM ALONG WITH

    ADV. M/S. NISHA GEORGE AND KAVYA VARMA M.M.

   RESPONDENT(S)/RESPONDENTS IN W.P.(C):

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF
         HIGHER EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001

    AND 8 OTHERS.

    BY ADVOCATE GENERAL OF KERALA FOR R1

    SENIOR ADVOCATE SRI. S. GOPAKUMARAN NAIR & STANDING COUNSEL SRI. S.
    PRASANTH FOR R2

    STANDING COUNSEL SRI. ELVIN PETER FOR R3

    SENIOR ADVOCATE SRI. P. RAVINDRAN AND ADVS. M/S. LAKSHMI RAMADAS, M.R.
    SABU, APARNA RAJAN & SREEDHAR RAVINDRAN FOR R4 & R9

    SENIOR ADV. SRI. S. RAMESH BABU AND ADVS. M/S. N. KRISHNA PRASAD, P.
    SHANES METHAR & BHARATH MOHAN FOR R5 TO R7.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to issue a writ of quo warranto calling upon respondents 4 to 9 to vacate
   the office, forthwith, pending disposal of the Writ Appeal.

        This Writ appeal again coming on for orders on 04/04/2024 upon
   perusing the appeal memorandum and this Court's order dated 22/02/2024,
   the court on the same day passed the following:
 WA No.1801/2023                             2/2




                                       ORDER

It is submitted that matter is pending before the Supreme Court with regard to excercise of powers by the President in respect of the bill passed by the legislature dated 08.04.2024.

Mr. George Poonthottam, learned Sr. Counsel for the petitioner seeks a short adjournment. Post on 09.04.2024.

Sd/- AMIT RAWAL, JUDGE

Sd/- EASWARAN S., JUDGE

04-04-2024 /True Copy/ Assistant Registrar