1. The Registrar, Mahatma Gandhi ... vs Anwar S., S/O Saidumuhammed
2024 Latest Caselaw 11891 Ker

Kerala High Court

1. The Registrar, Mahatma Gandhi ... vs Anwar S., S/O Saidumuhammed on 3 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                     &
                   THE HONOURABLE MR. JUSTICE EASWARAN S.
            Friday, the 3rd day of May 2024 / 13th Vaisakha, 1946
                              WA NO. 597 OF 2024
     AGAINST JUDGMENT DATED 13/03/2024 IN WP(C) 5660/2024 OF THIS COURT
APPELLANT(S)/1ST RESPONDENT/ 2ND RESPONDENT

  1. THE REGISTRAR, MAHATMA GANDHI UNIVERSITY MAHATMA GANDHI UNIVERSITY
     CAMPUS KOTTAYAM, PIN - 686560
  2. THE CONTROLLER OF EXAMINATIONS , MAHATMA GANDHI UNIVERSITY,
     KOTTAYAM., PIN - 686560

BY SRI SURIN GEORGE IPE , STANDING COUNSEL

RESPONDENT(S)/PETITIONER

     ANWAR S., S/O SAIDUMUHAMMED AGED 47 YEARS KALAPURACKAL HOUSE,
     KANIRAKAD, RAYONPURAM, PERUMBAVOOR, ERNAKULAM, PIN - 683543

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to grant a stay of operation of the judgment dated 13.03.2024 in W.P.(c)
5660/2024., pending disposal of this Writ Appeal.
     This writ appeal coming on for orders on 03/05/2024, upon perusing
the appeal memorandum, the court on the same day passed the following:
          DEVAN RAMACHANDRAN & EASWARAN S., JJ.
      -----------------------------------------
                 W.A.No.597 of 2024
              ------------------------
        Dated this the 3rd day of May, 2024


                          O R D E R

DEVAN RAMACHANDRAN.J

We have heard Sri.Surin George Ipe - learned

Standing Counsel for the appellant and deem it

appropriate to admit this appeal. It is so

ordered.

2. Adverting to the specific assertion of

Sri.Surin George Ipe - which is not controverted

- that the appellant has not challenged Ext.P2

order earlier issued, in spite of the liberty

reserved to him in the judgment in

W.A.No.1786/2003, we render it necessary that the

judgment impugned be stayed until this appeal can

be finally disposed of.

Resultantly, list this matter for further

consideration on 24.05.2024; until which time,

the impugned judgment will remain stayed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

Sd/-

EASWARAN.S

JUDGE SAS

03-05-2024 /True Copy/ Assistant Registrar