Sri. P.K.Ramdas vs The Iritty High School Society, ...
2024 Latest Caselaw 16294 Ker

Kerala High Court

Sri. P.K.Ramdas vs The Iritty High School Society, ... on 10 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.625/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                   THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
              Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                                 WA NO. 625 OF 2024
       AGAINST JUDGMENT DATED 05-04-2024 IN WP(C) 35765/2022 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 5 AND 6 IN WP:

      1. SRI. P.K.RAMDAS, AGED 60 YEARS (FATHER'S NAME NOT KNOWN TO
         PETITIONER), AGED 60 YEARS, RESIDING AT 'ARPITAM', KEERIYODE,
         EDAKKANAM, IRITTY, KANNUR DISTRICT, PIN - 670703

          AND ANOTHER

    BY ADVS.M/S.M.P.SREEKRISHNAN AND MUHAMMED MUSTHAFA

   RESPONDENT(S)/PETITIONERS AND RESPONDENTS 1-4 IN WP:

      1. THE IRITTY HIGH SCHOOL SOCIETY, (NO.S.16/1955 OF REGISTRAR OF
         SOCIETIES, DISTRICT REGISTRAR (GENERAL), KANNUR AT THALASSERY
         REPRESENTED BY ITS SECRETARY, SRI. K.T.ANOOP, S/O. LATE.
         MADHUSOODANAN VAZHUNNAVAR, AGED 58 YEARS, RETIRED TEACHER, RESIDING
         AT 'ANUSREE', PALAPARAMBA, P.O.KEEZHOOR, IRITTY, KANNUR DISTRICT-,
         PIN - 670703

          AND 5 OTHERS.

    BY SENIOR ADVOCATE SRI.GEORGE POONTHOTTAM AND ADV. SRI.SIDHARTH WARRIER
    FOR R1 & R2

    BY GOVERNMENT PLEADER FOR R3 TO R6

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the Judgment dated 05.04.2024 in WP(C) 35765 of
   2022, during the pendency of the above Writ Appeal
        This Writ Appeal again coming on for orders on 10/06/2024 upon
   perusing the appeal memorandum and this Court's Order dated 03/06/2024,
   the court on the same day passed the following:
                                      ORDER

Post on 24/6/2024.

Interim Order will continue till then.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SHOBA ANNAMMA EAPEN JUDGE

10-06-2024 /True Copy/ Assistant Registrar