Kerala Khadi And Village Industries ... vs K.C.Jayasree
2024 Latest Caselaw 25881 Ker

Kerala High Court

Kerala Khadi And Village Industries ... vs K.C.Jayasree on 30 September, 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 HARISANKAR V. MENON
          Monday, the 30th day of September 2024 / 8th Aswina, 1946
                             WA NO. 1227 OF 2024
     AGAINST JUDGMENT DATED 26.03.2024 IN WP(C) 137/2021 OF THIS COURT
APPELLANT(S)/RESPONDENTS 2,3 AND 4:

  1. KERALA KHADI AND VILLAGE INDUSTRIES BOARD, REPRESENTED BY ITS
     SECRETARY, VANCHIYOOR, THIRUVANANTHAPURAM-695 035., PIN - 695035

     AND 2 OTHERS.

BY ADVS.M/S.S.P.ARAVINDAKSHAN PILLAY, N.SANTHA, V.VARGHESE, PETER JOSE
CHRISTO, S.A.ANAND, K.N.REMYA & L.ANNAPOORNA

RESPONDENT(S)/PETITIONER AND RESPONDENTS 1 AND 5 TO 9:

  1. K.C.JAYASREE, AGED 55 YEARS, W/O ASOKAN, WEAVING INSTRUCTOR,
     DISTRICT KHADI AND VILLAGE INDUSTRIES OFFICER, KOTTAYAM, PIN-686
     001, RESIDING AT, KADHALIKKATTU, BRAHMAMANGALAM (PO), KOTTYAM
     DISTRICT, PIN-686 605., PIN - 686605

     AND 6 OTHERS.

BY ADV.K.P.RAJEEVAN FOR R1

SENIOR GOVERNMENT PLEADER FOR R2

ADV.KALEESWARAM RAJ FOR R3,R4 AND 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 26.03.2024 in WP(C)No.137/2021
of the learned Single Judge, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders along with the connected
cases on 30/09/2024 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 & HARISANKAR V. MENON, JJ.
                  ------------------------------------------------
                   W.A. Nos.1228, 1227 and 1136 of 2024
                ---------------------------------------------------
                 Dated this the 30th day of September 2024

                                      ORDER

Anil K. Narendran, J.

Notice issued to respondents 5 and 7 returned unserved.

2. The learned Standing Counsel for the appellant Board

seeks time to take out fresh notice to those respondents in their

residential address.

3. Steps to be taken within a week.

4. The interim order will stand extended by two months.

Post on 28.10.2024.

Sd/-Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

d/-

HARISANKAR V. MENON, JUDGE

Skk//30.09.2024

30-09-2024 /True Copy/ Assistant Registrar