Kerala High Court
Suhara.P vs Suhair K.P on 17 October, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Thursday, the 17th day of October 2024 / 25th Aswina, 1946
WA NO. 1205 OF 2024
AGAINST JUDGMENT DATED 14/06/2024 IN WP(C) 1713/2020 OF THIS COURT
APPELLANT(S)/4TH RESPONDENT:
SUHARA.P. AGED 32 YEARS D/O.MUHAMMED ALI, POOLACKAL HOUSE,
JARATHINGAL, KADAMPUZHA POST OFFICE, MALAPPURAM DISTRICT, PIN
CODE-676553, PIN - 676553
BY ADVS.M/S. K.MOHANAKANNAN, A.R.PRAVITHA, H.PRAVEEN (KOTTARAKARA),
THUSHARA D.S., T.S.NEJIMUDDIN & T.V.NEEMA
RESPONDENT(S)/PETITIONER & RESPONDENTS 1 TO 3:
1. SUHAIR K.P., AGED 24 YEARS S/O.UMMER KP, KARINGAPARA HOUSE,
PUNNATHALA POST OFFICE, MALAPPURAM DISTRICT, PIN CODE-676552, PIN -
676552
AND 3 OTHERS
BY SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM AND ADV.NISHA GEORGE FOR R1
GOVERNMENT PLEADER FOR R2
ADVS.M/S.P.U.SHAILAJAN, NIDHEESH T.P, MIDHUN SUDARSANAN P FOR R3
ADV.SRI. P.U.SHAILAJAN(B/O) FOR R4
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 and implementation of the Judgment in Writ
Petition(C) No. 1713/2020 dated 14-06-2024 of this Hon'ble Court pending
disposal of the above Writ Appeal.
This Writ Appeal again coming on for orders on 17/10/2024, upon
perusing the appeal memorandum and this court's order dated 30/08/2024,
the court on the same day passed the following:
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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W.A.Nos.1205 of 2024, 1013 of 2024, 1062 of 2024
and 1218 of 2024
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Dated this the 17th day of October, 2024
ORDER
Anil K. Narendran, J
Adv.P.U.Shailajan enters appearance for the 4th respondent.
Therefore, service of notice is complete in the writ appeal.
C.M.Application No.1 of 2024 in W.A.No.1218 of 2024
2. This is an application filed by the appellant seeking an
order to condone the delay of 20 days in filing the appeal.
3. Having considered the averments in the affidavit filed
in support of this application and also the submissions made at
the Bar, we find that the appellant has offered sufficient cause for
condonation of delay.
4. In the result, this application is allowed by condoning
the delay of 20 days in filing the appeal.
5. Admit.
6. The learned Senior Government Pleader enters
appearance for respondents 1 and 2. Adv.P.U.Shailajan enters
W.A.No.1205 of 2024 and conn.cases
appearance for respondents 3 and 4. Adv.Nisha George enters
appearance for the 5th respondent. Therefore, service of notice is
complete in the writ appeal.
7. The operation of the impugned judgment of the learned
Single Judge is stayed for a period of three months.
W.A.Nos.1205 of 2024, 1013 of 2024, 1062 of 2024 and 1218 of
List on 09.12.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
PV
17-10-2024 /True Copy/ Assistant Registrar
