Kerala High Court
Present vs C.H.Kunhammad Musaliyar on 16 March, 2021
Author: Anil K.Narendran
Bench: Anil K.Narendran
WP(C) 15951/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
Tuesday,the 16th day of March 2021/25th Phalguna, 1942
W.P(C) No.15951/2020 (T)
PETITIONER
For
REP. BY information purpose
RAHMANIYA ARABIC COLLEGE COMMITTEE,
ITS SECRETARY, C.H.KUNJABDULLA only
MUSALIYAR, S/O.LATE
C.H.KUNHAMMAD MUSALIYAR, P.O.KATAMERI, VILLYAPALLI, VATAKARA,
KOZHIKKODE - 673 542.
RESPONDENTS
1. KERALA STATE ELECTRICITY BOARD LTD.,
REP. BY ITS SECRETARY, VYDYUTHI BHAVAN, THIRUVANANTHAPURAM -
695001.
2. THE CHIEF ENGINEER (DISTRIBUTION NORTH),
VYDYUTHI BHAVAN, K.S.E.B.LTD., KOZHIKODE - 32.
3. THE DEPUTY CHIEF ENGINEER,
KERALA STATE ELECTRICITY BOARD LTD., ELECTRICAL CIRCLE, VATAKARA,
KOZHIKKODE - 673 542.
4. THE ASSISTANT ENGINEER, ELECTRICAL SECTION
KSEB LTD., AYANCHERRY, KOZHIKKODE- 673 513.
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.P11 & P12, pending disposal of the writ petition (civil).
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 19-02-2021 and upon hearing the
arguments of M/S.T.T.MUHAMOOD, A.MOHAMMED SAVAD, A.RENJIT, C.Y.VINOD
KUMAR & V.E.ABDUL GAFOOR, Advocates for the petitioner and the STANDING
COUNSEL for respondents, the court passed the following:
ORDER
Interim order will stand extended by two months. List on 29.3.21 along with connected case.
16-03-2021 Sd/- ANIL K.NARENDRAN,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR WP(C) 15951/2020 2/2 PtK/17.03.21.
For information purpose only