T.Easwaranunni vs State Of Kerala
2024 Latest Caselaw 16104 Ker

Kerala High Court

T.Easwaranunni vs State Of Kerala on 7 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.1017/2020                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                          &
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
              Friday, the 7th day of June 2024 / 17th Jyaishta, 1946
                                WA NO. 1017 OF 2020
       AGAINST JUDGMENT DATED 06.02.2020 IN WP(C) 37939/2017 OF THIS COURT
   APPELLANTS/PETITIONERS:

      1. T.EASWARANUNNI, AGED 67 YEARS S/O. LAKSHMI KAVU VARASYAR, THARAKKAL
         VARIYAM, CHERUKODE P. O, VALLAPPUZHA, PALAKKAD DISTRICT, PIN-679
         336.

    AND 2 OTHERS.

    BY SRI.S.SREEKUMAR, SENIOR ADVOCATE AND ADVS.M/S.M.P.MADHAVAN
    KUTTY,V.DEEPAK & SHIJOY JOHN MATHEW

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, FOREST AND
         WILD LIFE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN-695 001.

    AND 4 OTHERS.

    BY SPECIAL GOVERNMENT PLEADER SRI.T.P.SAJAN

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to call for the records leading to the Judgment dated 06.02.2020 in
   W.P.(C) No.37939/2017, pending final disposal of the above Writ Appeal.
        This Writ Appeal again coming on for orders on 07/06/2024 upon
   perusing the appeal memorandum and this Court's Order dated 14/02/2022,
   the court on the same day passed the following:
                                      ORDER

Admit.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

07-06-2024 /True Copy/ Assistant Registrar