K O VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITION praying that in the circumstances stated in the affidavit filed along with the O.P the High Court be pleased to stay the operation and implementation of and all proceedings on the basis of Resolution No.5 in Exhibit P4 and also the operation and implementation of and all proceedings on the basis of Exhibit Pl, P1(a), P1(b), and P1(c) notices dated 23-06-2001 issued to the 1st petitioner and Exhibits P2, P2(a), P2(b), and P2(c) issued to the 1st petitioner s sons and also Exhibit P3 notice issued to the 2nd petitioner, pending disposal of the original PETITION. This petition coming on for orders upon perusing the petition and the affidavit filed in support of O.P. and upon hearing the arguments of Mr. George Varghese Kannanthanam, Advocate for the petitioners, the Court passed the following. O R D E R Notice. There shall be an interim stay of collection, but proceedings shall go on.