Vinod Pollanchery vs State Of Kerala
2024 Latest Caselaw 25893 Ker

Kerala High Court

Vinod Pollanchery vs State Of Kerala on 30 September, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
          Monday, the 30th day of September 2024 / 8th Aswina, 1946
                             WA NO. 1342 OF 2024
    AGAINST JUDGMENT DATED 09.08.2024 IN WP(C) 21273/2024 OF THIS COURT
APPELLANT(S)/PETITIONERS:

  1. VINOD POLLANCHERY, AGED 51 YEARS, S/O JANARDHANAN (LATE),
     POLLANCHERY HOUSE, OLLUKAVU ROAD, CHIYYARAM, THRISSUR, PIN - 680026

AND 5 OTHERS.

BY ADVS.M/S. G.SREEKUMAR (CHELUR), ANAND KALYANAKRISHNAN & C.DHEERAJ
RAJAN

RESPONDENT(S)/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
     SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001

AND 4 OTHERS.

BY GOVERNMENT PLEADER FOR R1 & R2.

ADV.SRI.SANTHOSH P.PODUVAL, STANDING COUNSEL FOR R3 & 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 of common judgment dated 09.08.2024 in W.P (C) No.
21273 of 2024 pending consideration of this Writ Appeal, so as to secure
the ends of justice.
     This Writ Appeal again coming on for orders on 30/09/2024 upon
perusing the appeal memorandum, and this Court's Order dated 05/09/2024
,the court on the same day passed the following:
                                  NITIN JAMDAR, C.J.
                                               &
                                        S.MANU, J.
                  ------------------------------------------------------------
                              Writ Appeal No.1342 of 2024
                 --------------------------------------------------------------
                      Dated this the 30th day of September, 2024

                                          ORDER

NITIN JAMDAR, C.J.

Learned Counsel for the Appellant seeks time to place the

translation of the order impugned in the writ petition on record.

Post on 08 October 2024.

sd/

NITIN JAMDAR CHIEF JUSTICE

sd/

S.MANU JUDGE

jm/

30-09-2024 /True Copy/ Assistant Registrar