T.P.VARGHESEKUTTY Vs. MANOJ R.S.

JUDGEMENT

(1.) This writ appeal is directed against judgment made in W.P. (C).No.35474 of 2018 dated 22.10.2019, by which a learned single Judge of this Court, placing reliance on Cicily Kallarackal v. Vehicle Factory reported in [(2012) 8 SCC 524], dismissed the writ petition on the ground that a writ petition against an interim order passed by the Kerala State Consumer Disputes Redressal Commission is not maintainable.

(2.) Said order is challenged on the grounds, inter alia that the appellant representing the Peroorkadavu Farmers Development Society is not an office bearer or even a member of the said society. We have perused the decision relied on by the writ court. The issue involved in Cicily's case (supra) is that.-

(3.) Relevant paragraph of the decision in Cicily's case (supra), for the purpose of instant writ appeal, is extracted hereunder: