PRAVEEN O. P. Vs. PRADEEP P. U.

JUDGEMENT

(1.) Relevant question crops up for consideration is as to whether a blanket order of stay can be granted by the appellate court when considering an appeal under Sec. 113 of the Kerala Panchayat Raj Act in the context of Sec. 107 of the Act?

(2.) In this Original Petition filed under Article 227 of the Constitution of India the petitioner herein impugns interim order in I.A.No.1/2022 dtd. 24/1/2022 in A.S.No.5/2022, pending before the Additional District Judge-II, Manjeri. The respondents herein are the original petitioner and respondents 2 and 3 in Election O.P.No.3/2021 (wherefrom A.S.5/22 arose).

(3.) Heard the learned Senior Counsel appearing for the original petitioner Sri Krishnanunni and Sri K.M.Firoz, appearing for the 1st respondent.