STATE OF KERALA Vs. MUTHOOR HOTEL PVT LTD

JUDGEMENT

(1.) Challenging the interim order passed by this court on I.A.No. 5711 of 2007 in W.P.(C) No. 6922 of 2007, the State Government and its authorities are before us in this appeal.

(2.) This court while entertaining the Writ Appeal had granted an interim order, staying the orders passed by the learned single Judge on I.A. No. 5711 of 2007 in W.P.(C) No. 6922 of 2007, dated 13.04.2007.

(3.) The respondents have taken notice of appeal. They have entered appearance and they have also filed their counter.