Udhanashram Charitable Society vs State Of Kerala
2024 Latest Caselaw 30221 Ker

Kerala High Court

Udhanashram Charitable Society vs State Of Kerala on 24 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 24th day of October 2024 / 2nd Karthika, 1946
                        WP(C) NO. 15472 OF 2024 (H)

PETITIONER:


     UDHANASHRAM CHARITABLE SOCIETY, REG. NO. K-151/92, VELLOOR,
     KOTTAYAM, REPRESENTED BY ITS PRESIDENT-FR.BUDA LORENZO, PIN - 686
     501.


RESPONDENTS:


  1. STATE OF KERALA, REP. BY SECRETARY TO GOVERNMENT, REVENUE
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

      AND 3 OTHERS


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Ext-P15 order passed
by the 3rd respondent, pending disposal of the writ petition.

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
12.09.2024 and upon hearing the arguments of M/S.K.T.THOMAS, MATHEW BOB
KURIAN, NIKHIL BERNY, ASHWIN JOSEPH PAUL & A.KEVIN THOMAS, Advocates for
the petitioner and of GOVERNMENT PLEADER for the respondents, the court
passed the following:
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              .......................................................................
                             W.P.(C)No.15472 of 2024
                  ................................................................
                  Dated this the 24th day of October, 2024

                                            ORDER

Anil K. Narendran, J.

The learned counsel for the petitioner would placed reliance

on the judgment of the Hon'ble Apex Court in Asha John

Diviananthan v. Vikram Malhotra and Others [AIR 2021 SC

2932]. The learned counsel would submit that reply affidavit of

the petitioner shall be placed on record within two weeks.

List on 14.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

Dxy

24-10-2024 /True Copy/ Assistant Registrar