ABHAY MANOHAR SAPRE,J. - (1.) These appeals are directed against the order dated 20.08.2008 passed by the High Court of Kerala at Ernakulam in I.A. No.3280 of 2008 in R.F.A. No.474 of 2008 by which the Division Bench of the High Court modified the order dated 28.07.2008 in I.A. No.2907/88 granting stay and the order dated 30.10.2008 in I.A. No.4422 of 2008 in R.F.A. No.474 of 2008 by which the High Court dismissed the application filed by the appellants herein for reconsidering the order dated 20.08.2008.
(2.) Keeping in view the nature of order that we are passing for disposal of these appeals, it is not necessary to set out the facts much less in detail.
(3.) The impugned order reads as under: "The interim stay is modified. The judgment of the Courts below directing the framing of a scheme is in respect of the trust properties 'A' to 'D' including the temple(C Schedule). Though it is contended by the appellant that there is no mis-management as regards the properties are concerned, evidently, in the temple, at present no rituals, poojas etc. are conducted. In such circumstances, we vacate the stay with respect to any interim arrangements to be made for the revival of the temple poojas. The interim stay will continue only in respect of other properties. It is open to the respondents to move any application before the Courts below for such temporary arrangements." ;