Kerala High Court
State Of Kerala vs Koshy George
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.NAVANITI PRASAD SINGH
&
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
MONDAY, THE 10TH DAY OF APRIL 2017/20TH CHAITHRA, 1939
WA.No. 1663 of 2016 IN WP(C).20018/2016
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AGAINST THE ORDER IN WP(C) 20018/2016 of HIGH COURT OF KERALA
DATED 23.6.16
APPELLANT/1ST RESPONDENT IN WPC:
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STATE OF KERALA
REPRESENTED BY THE SECRETARY,
AGRICULTURE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY SR. GOVERNMENT PLEADER SRI.M.A.ASIF
RESPONDENTS/PETITIONER & 2ND RESPONDENT IN WPC:
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1. KOSHY GEORGE
PALOTTU MADOM, EDAMON P.O.,
KOLLAM DISTRICT, PIN-691 307.
2. THE MANAGING DIRECTOR
STATE FARMING CORPORATION OF KERALA LTD.,
VETTITHITTA P.O., PUNALUR, KOLLAM-689 696.
R2 BY ADV. SRI.K.ANAND (SR.)
R2 BY ADV. SMT.LATHA ANAND
R2 BY ADV. SRI.M.N.RADHAKRISHNA MENON
R2 BY ADV. SRI.JOSEPH SEBASTIAN (PARACKAL)
R1 BY ADV. DR.K.P.SATHEESAN (SR.)
R1 BY ADV. SRI.P.MOHANDAS (ERNAKULAM)
R1 BY ADV. SRI.S.VIBHEESHANAN
R1 BY ADV. SRI.K.SUDHINKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 10-04-2017,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
NAVANITI PRASAD SINGH, C.J. & ANTONY DOMINIC, J.
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Writ Appeal Nos.1663 of 2016
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Dated this the 10th day of April, 2017
JUDGMENT
Navaniti Prasad Singh, C.J.
State has preferred this appeal against an interim order dated 23.6.2016 passed in W.P.(C)20018/16 by the learned Single Judge of this court.
2. Having perused the order as well as Ext.P3, we are of the opinion that no inference at this stage is required as the directions are subject to the result of the case and in conformity with Exts.P3 and P4. Hence, this writ appeal is dismissed.
All pending I.As. shall stand closed.
Sd/-
NAVANITI PRASAD SINGH CHIEF JUSTICE Sd/-
ANTONY DOMINIC JUDGE jes