STATE OF KERALA Vs. PRADEEPKUMAR A.V.

JUDGEMENT

(1.) This appeal filed by the State and the official respondents, who are respondents 1 to 3 in W.P.(C)No.29931 of 2023, arises out of the interim order of the learned Single Judge dtd. 12/12/2024 in that writ petition. The said interim order reads thus;

(2.) On 8/1/2025, when this writ appeal came up for admission, the 1st respondent-writ petitioner entered appearance through counsel. Having considered the pleadings and materials on record and also the submissions made at the Bar, this Court granted an interim stay of the operation of interim order dtd. 12/12/2024 of the learned Single Judge in W.P.(C)No.29931 of 2023, for a period of one month.

(3.) Heard the learned Senior Government Pleader for the appellants-respondents 1 to 3, the learned counsel for the 1st respondent-writ petitioner and the learned Senior Counsel for the 2nd respondent-4th respondent.