Kerala High Court
State Of Kerala vs C.V. Sreenivasan on 7 February, 2011
Author: J.Chelameswar
Bench: J.Chelameswar, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 1175 of 2010()
1. STATE OF KERALA, REPRESENTED BY THE
... Petitioner
Vs
1. C.V. SREENIVASAN, S/O. VELU,
... Respondent
2. A.K.SATHEESH BABU, S/O. A.K.KUMARA,
3. P.V.ANTONY, S/O. P.P.VINCENT, AGED 50,
4. E.J.JOSEPH MAXON, S/O. JACOB SOLOMAN,
5. THE MANAGING DIRECTOR, MATSYAFED,
6. THE KERALA STATE CO-OPERATIVE FEDERATION
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.SHYAM KRISHNAN, SC, MATSYAFED
The Hon'ble the Chief Justice MR.J.CHELAMESWAR
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :07/02/2011
O R D E R
J.Chelameswar, C.J. & P.R.Ramachandra Menon, J.
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W.A.No. 1175 OF 2010
and
C.M. Appl. No. 577 of 2010
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Dated this the 7th day of February, 2011
JUDGMENT
J.Chelameswar, C.J.
C.M.Appl. No. 577 of 2010 is filed praying that a delay of 235 days in preferring the writ appeal against the judgment dated 26.08.2009 in W.P.(C) No.19110 of 2007 be condoned. Sri.A.X.Vargheese takes notice for respondent Nos.1 to 4. Sri.Shyam Krishnan, standing counsel takes notice for respondent Nos.5 & 6. Heard the learned Government Pleader appearing for the appellant and the learned counsel for the respondents. Accepting the reason given in the affidavit filed in support of the application, the delay is condoned.
In so far as the Writ Appeal is concerned, a similar appeal wherein identical issues were considered, has already been dismissed by this Court by judgment dated 20.01.2010 in WA No.2915 of 2009. For the reasons assigned by this Court WA No. 1175 of 2010 and C.M. Appl. No.577 of 2010 -:2:- in dismissing the abovementioned writ appeal, this appeal also is dismissed at the admission stage.
J.Chelameswar, Chief Justice.
P.R.Ramachandra Menon, Judge.
ttb