ZACHARIAH Vs. STATE OF KERALA

JUDGEMENT

(1.) The learned Government Pleader takes notice on behalf of the respondents.

(2.) The application of the petitioner under O.20 R.6-A C.P.C. for a certificate as indicated in clause (2) thereof, stands dismissed by the order under challenge. According to the court below the application is premature.

(3.) The statements made in the petition, which stands dismissed by the order under challenge, would show that unless the injunction, which was in force during the pendency of the suit, was not continued at least until such time the appellate court passed such interim orders, it was not unlikely that the defendants might commit waste/damages to the property, the learned counsel for the petitioner submits. There is considerable force in this submission.