SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) Based on the recent G.O.(Rt.).No.564/2021/DMD dated 4.8.2021, Mr. K. Gopalakrishna Kurup, learned Advocate General, submitted that all orders issued by the Government from 6.5.2021 to 30.7.2021 has been superseded by the recent order dated 4.8.2021.

(2.) He further suggested that the interim orders, granted by this Court periodically, can be extended till reopening day (24.8.2021).

(3.) Whereas, Mr. Thomas Abraham, President of the High Court Advocate Association, submitted that during the vacation period, filing is permitted only for few days and regular matters will not be taken up except with the leave of the court. According to him, if the stay is vacated now, litigants and their learned counsel would find it difficult to move urgent applications on the reopening day and therefore, the interim orders passed in the instant suo motu Writ Petition No.11316 of 2021 be extended further. According to him, that would also lessen the burden on the Registry.