MICHAEL VETHA SIROMANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The learned Single Judge, as per the impugned judgment dtd. 15/12/2021, has dismissed W.P.(C) No.13777 of 2021 filed by the appellants herein. Being aggrieved by the dismissal of the above W.P.(C), the unsuccessful writ petitioners therein have preferred the instant intra-court appeal under Sec. 5(i) of the Kerala High Court Act.

(2.) Heard Sri. A.L.Navaneeth Krishnan, learned counsel appearing for the appellants in the W.A., Sri. B.Unnikrishna Kaimal, learned Senior Government Pleader appearing for respondents 1 & 2 in the W.A., Sri. C.C. Abraham, learned Standing Counsel for the Kerala State Co-operative Marketing Federation Ltd., appearing for R3 and Sri. G.Biju, learned Standing Counsel for the Travancore Devaswom Board, appearing for R4 & R5 in the W.A. In the nature of the orders proposed to be passed by this Court in the W.A., notice to contesting respondent No.6 will stand dispensed with.

(3.) The appellants herein have filed the instant Writ Petition, W.P.(C) No.13777 of 2021, with the following prayers: