STHANKAMANI Vs. GREATER COCHIN DEVELOPMENT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an order dated 6th of September, 2007 passed by a Division Bench of the High Court of Kerala at Ernakulam in Writ Appeal No. 2171 of 2007 by which the Division Bench had affirmed the order of a learned Single Judge of the said High Court passed on 14th of March, 2007 in O.P. No. 29160 of 2000.

(3.) Having heard the learned Counsel for the parties and after going the impugned order, we are of the view that the Division Bench ought to have passed a reasoned and speaking order instead of saying only that they were in respectful agreement with the reasoning and conclusion arrived at by the learned Single Judge. Accordingly, we are of the view that the Division Bench while deciding the appeal had not applied their mind and, therefore, the impugned order of the Division Bench is liable to be set aside and the matter should be sent back to the Division Bench for disposal afresh in accordance with law.