SWAMY PRAKASANANDA Vs. STATE OF KERALA

JUDGEMENT

(1.) By order dated 2.5.2006, we had appointed Mr. Justice K.S. Paripoornan as the Authority to perform and discharge the following functions :

(2.) In pursuance of the same the Authority has passed an order dated 16.8.2006 after considering the validity of admissions of 18 members and of removal/exclusion of the said 18 members as also 6 of the original members. He has also finalized the list of voters and notified the same. The calendar for holding elections on 5.10.2006 has been notified.

(3.) Some of the members of the Trust have filed SLPs. objecting to the final order dated 16.8.2006 passed by the Authority. But when the matter came up on 15.9.2006, they have requested that the said SLPs. may be treated as interlocutory applications in this matter by way of objections/response to the final order/report of the Authority. The said request has been accepted. Learned counsel for some other members have requested for time to file their response in regard to the said final order/report. On 15.9.2006, we have granted 6 weeks time for that purpose.