The South Travancore Grama Vikasana ... vs Santhosh.P.G
2024 Latest Caselaw 4704 Ker

Kerala High Court

The South Travancore Grama Vikasana ... vs Santhosh.P.G on 6 February, 2024

OP(C) No.287/2024                                  1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                             PRESENT

                           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                    Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                                      OP(C) NO. 287 OF 2024

              EP 565/2023 IN ARC 8911/2022 OF II ADDITIONAL MUNSIFF COURT,
                                  THIRUVANANTHAPURAM.

   PETITIONER(S)/ PETITIONER/ DECREE HOLDER/ PLAINTIFF:

          THE SOUTH TRAVANCORE GRAMA VIKASANA SAHAKARANA SANGAM, LIMITED NO.
          1840, PAPPANAMCODE, THIRUVANANTHAPURAM, REPRESENTED BY
          SECRETARY, ANEESH.V.O., PIN - 685018

   RESPONDENT(S)/ COUNTER PETITIONERS/ JUDGMENT DEBTORS & GRANISHEE/ DEFENDANTS:

       1. SANTHOSH.P.G, AGED 57 YEARS, S/O. GOPALAKRISHNAN, TC NO. 20/67,
          GNRA-82, SRAVANA, MELARANNOOR, THYCAUD VILLAGE, KARAMANA (P.O),
          THIRUVANANTHAPURAM, PIN - 695002
       2. PRAMOD.J.S, AGED 43 YEARS, S/O. JAYAKUMAR, KANJIRAMVILA VEEDU,
          KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN - 695043
       3. THE SUB DISTRICT EDUCATION OFFICER (NORTH) (A.E.O), CHETTIKULANGARA,
          THIRUVANENTHAPURAM, (GARNISHEE)., PIN - 695001


        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to
   direct the 3rd respondent not to release the DCRG of the 1st respondent,
   pending final disposal of the above Original Petition (Civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S GOPAKUMAR R.THALIYAL, V.ANIRUDHAN NAIR & R.B.BALACHANDRAN, Advocates
   for the petitioner, the court passed the following:

                                            O R D E R

Issue notice by speed post to the respondents 1 and 2.

Petitioner may also serve the respondents through the cousel appearing in the court below.

Learned Government Pleader takes notice for 3rd respondent.

Post after three weeks.

In the meantime, there will be a direction to third respondent not to disburse the DCRG to the 1st respondent.

Sd/- C. JAYACHANDRAN, JUDGE

06-02-2024 /True Copy/ Assistant Registrar