Kerala High Court
The Kerala Pulayar Maha Sabha (Kpms) vs Wilson Mathew on 24 October, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE S.MANU
Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
WA NO. 1411 OF 2024
AGAINST JUDGMENT DATED 27/06/2024 IN WP(C) 24909/2021 OF THIS COURT
APPELLANT(S)/6TH & 7TH RESPONDENTS
1. THE KERALA PULAYAR MAHA SABHA (KPMS), AGED 49 YEAR,S MUDIKKIRAI,
KURUPPAMPADY BRANCH, REGISTER NO. 3142, KURUPPAMPADY P.O., REP. BY
IT'S PRESIDENT,SUBRAMANYAN V.K., S/O. KUNJAN VANCHIPARAMBIL HOUSE,
KURUPPAMPADY P.O., RAYAMANGALAM VILLAGE, PERUMBAVOOR, ERNAKULAM
DISTRICT, PIN - 683545
2. RAJEEV M.P., AGED 49 YEARS, VANCHANGAPARAMBIL HOUSE,
MUDIKKIRAI,KURUPPAMPADY P.O., PERUMBAVOOR, ERNAKULAM DISTRICT, PIN -
683545
BY ADV.SRI.M.A.BIJOY KUMAR
RESPONDENT(S)/PETITIONER & RESPONDENTS 1 TO 5
1. WILSON MATHEW, AGED 45 YEARS, S/O. MATHAI, CHIACKAL HOUSE,
MUDIKKIRAI, KURUPPAMPADY P.O., PERUMBAVOOR, ERNAKULAM DISTRICT,
KERALA STATE, PIN - 683545
2. THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION, KAKKANAD P.O.,
ERNAKULAM DISTRICT, PIN - 682030
3. REVENUE DIVISIONAL OFFICER (RDO), REVENUE DIVISIONAL OFFICE,
MUVATTUPUZHA P.O., ERNAKULAM DISTRICT, PIN - 686673
4. THE TAHSILDAR, KUNNATHUNAD TALUK OFFICE, PERUMBAVOOR P.O.,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683543
5. THE VILLAGE OFFICER, RAYAMANGALAM VILLAGE OFFICE, PULLUVAZHI P.O.,
PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683541
6. RAYAMANGALAM GRAMA PANCHAYAT, KEEZHILLAM-KURICHILAKODE ROAD,
RAYAMANGALAM P.O., PERUMBAVOOR, ERNAKULAM DISTRICT, REP. BY IT'S
SECRETARY, PIN - 683545
BY K.R.PRATHISH - R1
GOVERNMENT PLEADER R2-R5
ADV.N.RAJESH - 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 further proceedings of judgement till the disposal of the
Appeal and pass such other order or futher orders as the Court deem fit
and proper in the circumstances of the case.
This Writ Appeal coming on for orders on 24/10/2024 upon perusing
the appeal memorandum,the court on the same day passed the following:
NITIN JAMDAR, C.J.
&
S.MANU, J.
=========================
W.A.No. 1411 of 2024
=========================
Dated this the 24th day of October, 2024
ORDER
NITIN JAMDAR, C.J.
Heard Sri. Bijoy Kumar, learned counsel for the Appellants
and Sri. K.R.Prathish, learned counsel for Respondent No.1.
2. The affidavit accompanying the application for condonation
of delay is not found in the record.
3. Learned counsel for the Respondent raises an objection.
4. Registry to examine whether an affidavit was filed along with
the application and if not, why the defect was not raised.
5. Post on 12 November 2024.
Sd/-
NITIN JAMDAR
CHIEF JUSTICE
Sd/-
S.MANU
JUDGE
uu
24-10-2024 /True Copy/ Assistant Registrar
