Kerala High Court
Jancy A.K vs State Of Kerala on 13 January, 2022
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.8556/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
WP(C) NO. 8556 OF 2020
PETITIONER:
JANCY A.K, AGED 60 YEARS, W/O. K.B. SREEVALSAKUMAR, DISTRICT
MANAGER(RETD), MATSYAFED, DISTRICT OFFICE, ALAPPUZHA, RESIDING AT
NAMBIARMADM, SOUTH GATE, AMBALAPUZHA, ALAPPUZHA DISTRICT-688561.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY, FISHERIES
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
2. KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES DEVELOPMENT LTD
NO. F(T) 738, MATSYAFED REPRESENTED BY ITS MANAGING DIRECTOR,
KAMALESWARAM, MANACAUD P O, THIRUVANNATHAPURAM-695009.
3. MANAGING DIRECTOR, MATSYAFED, KAMALESWARAM, MANACAUD P O,
THIRUVANNATHAPURAM-695009.
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 pass an interim order staying the operation of Ext P6 Notice
No. Matsyafed/E1 2267/19 dated 26-02-2020 and all further proceedings of
recovery, forthwith pending disposal of the W.P(C).
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
01/07/2020 and upon hearing the arguments of M/S.ABRAHAM VAKKANAL (SENIOR)
along with VINEETHA SUSAN THOMAS, Advocates for the petitioner, GOVERNMENT
PLEADER for R1 and of SRI.T.P.PRADEEP, Advocate for R2 & R3, the court
passed the following:
ORDER
Interim order will stand revived and extended by a period of one month.
13/01/2022.
Sd/- RAJA VIJAYARAGHAVAN V, JUDGE 13-01-2022 /True Copy/ Assistant Registrar