SUO MOTU PROCEEDINGS Vs. STATE OF KERALA

JUDGEMENT

(1.) On this day, when the matter came up for hearing, Mr. K. Gopalakrishana Kurup, learned Advocate General submitted that earlier, when normalcy was restored and courts started functioning, this court by order dtd. 6/8/2021, disposed of the suo motu writ petition.

(2.) However, the learned Advocate General submitted that though the interim order granted on 18/1/2022, has been periodically extended upto this day, sufficient time may be given to the learned counsel, as well as the litigants to approach the courts/tribunals for suitable interim orders and in such circumstances prayed to extend the interim order, granted by this Court, in I.A. No.1 of 2022, upto 25/3/2022.

(3.) Mr. Rajesh Vijayan, learned counsel and President of Kerala High Court Advocates' Association also agreed to the above suggestion.