Kerala High Court
State Of Kerala Represented By vs M.P.Shaju on 2 January, 2008
Bench: H.L.Dattu, K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 3022 of 2007()
1. STATE OF KERALA REPRESENTED BY
... Petitioner
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
Vs
1. M.P.SHAJU, REVATHI,
... Respondent
2. E.SHAMSUDEEN, PUTHUKULANGARA VEEDU,
3. E.SUBADHAN, OOTTARA, KALLIYOOR P.O.,
4. THE PART TIME ADMINISTRATOR/
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.M.JOSEPH
Dated :02/01/2008
O R D E R
H.L. DATTU, CJ. & K.M. JOSEPH, J.
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WRIT APPEAL No.3022 of 2007
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Dated this the 2nd day of January, 2008.
JUDGMENT
H.L.DATTU, CJ, The State Government, being aggrieved by the interim order passed by the learned Single Judge in W.P.(C) No.37728 of 2007 dated 19th December, 2007, is before us in this writ appeal. In paragraph 7 of the interim order the learned Single Judge has clearly indicated that the interim order passed by him is only for a period of two months and the matter would be heard by him on 10th January, 2008.
2. Since the learned Single Judge himself has indicated that the matter would be heard on 10th of this month, it may not be necessary for us to go into the correctness or otherwise of the interim order passed by the learned Single Judge. Therefore, we reject this writ appeal, since the matter is going to be heard by the learned Single Judge on 10th January, 2008. All the contentions of both the parties are left open.
Ordered accordingly.
H.L. DATTU, CHIEF JUSTICE K.M. JOSEPH, JUDGE sb.