Kerala High Court
Ajithkumar vs The Devotees Of Arumanoor Tapuzha ... on 17 July, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
FAO No.52/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Wednesday, the 17th day of July 2024 / 26th Ashadha, 1946
IA.NO.1/2024 IN FAO NO. 52 OF 2024
OP 1/2023 OF PRINCIPAL SUB COURT,KOTTAYAM
---
APPLICANTS/APPELLANTS:
1. AJITHKUMAR, S/O.RAMACHANDRAN, NOW RESIDING AT INDRADHANUS FROM
JYOTHI BHAVAN, ARUMANOOR KARA, AYARKUNNAM VILLAGE, KOTTAYAM TALUK,
PRESIDENT OF SREEKRISHNA VILASAM N.S.S. KARAYOGAM NO.1388, ARUMANOOR
KARA, AYARKUNNAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT -
686564.
AND OTHERS
RESPONDENTS/RESPONDENTS:
1.*T.K.UNNIKRISHNA PILLA, AGE 71 YEARS, S/O.KUMARAN NAIR,
THEKKIL HOUSE,ARUMANOOR KARA, AYARKUNNAM VILLAGE,
KOTTAYAM TALUK, KOTTAYAM DISTRICT - 686564.
*The name of the first respondent corrected
*THE NAME OF THE FIRST RESPONDENT IS CORRECTED AS FOLLOWS
AS PER THE ORDER DATED 14.06.2024 IN IA 2/2024.
" THE DEVOTEES OF ARUMANOOR TAPUZHA SREEKRISHNA SWAMY TEMPLE
FAO No.52/2024 2/2
AND CHERUVALLIKKAVU DEVI TEMPLE, ARUMANOOR KARA,
KOTTAYAM TALUK,REPRESENTED BY T.K.UNNIKRISHNA PILLA ",
AND OTHERS
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the impugned order dated 27.03.2024 and further proceedings in
O.S.No.39 of 2024 on the files of the Principal Subordinate Judge's Court,
Kottayam, pending disposal of the appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 01/07/2024 and upon hearing the arguments of M/S. G.SREEKUMAR
(CHELUR) & MANU NAIR G., Advocates for the Applicants and of M/S. S.RANJIT
& GOKUL DAS V.V.H., Advocates for the respondents 1 TO 4 & 6, the court
passed the following:
ORDER
Interim order is extended by six weeks.
SD/- T.R.RAVI,JUDGE 17-07-2024 /True Copy/ Assistant Registrar