For Information Purpose Only vs Zacharia Joseph
2021 Latest Caselaw 11071 Ker

IA/1/2021 IN WP(C) 1942/2020                      1/2




                               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               Present:

                        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                 Wednesday,the 7th day of April 2021/17th Chaithra, 1943

                                   IA 1/2021 IN WP(C)/1942/2020(P)

            For information purpose only
PETITIONER/PETITIONERS
1.     ZACHARIA JOSEPH,
       S/O.JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI, CHINNAKKANAL P.O.,
       UDUMBANCHOLA, IDDUKKI DISTRICT.

2.     JOSE ZACHARIA,
       S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.

3.     LEELU JOSE @ MARYKUTY JOSE,
       W/O.JOSE ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.

4.     BOBBY ZACHARIA,
       S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDUKKI DISTRICT.

5.     BEETA BOBBY,
       W/O.BOBBY ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.

6.     TOM ZACHARIA,
       S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.

7.     LIZA TOM,
       W/O.TOM ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.

8.     JIJI ZACHARIA,
       S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
       CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.




RESPONDENTS/RESPONDENTS
1.     STATE LAND BOARD,
       THIRUVANANTHAPURAM-695033.
 IA/1/2021 IN WP(C) 1942/2020           2/2

2.     TALUK LAND BOARD,
       UDUMBANCHOLA, IDDUKKI DISTRICT-685554, REPRESENTED BY ITS CHAIRMAN.

3.     DISTRICT COLLECTOR,
       IDDUKKI-685613.

4.     TAHSILDAR,
       UDUMBANCHOLA, IDDUKKI-685554.

5.     VILLAGE OFFICER,
            For information purpose only
       CHINNAKKANAL, IDDUKKI-685618.



     Application praying that in the circumstances stated in the affidavit

filed therewith the High Court be pleased to extend the time limit granted

in the order dated 09/03/2020 and as extended as per order dated 07.10.2020

in I.A. No. 1/2020 for a further period of another 6 months so that the

petitioners would get time to produce relevant records as ordered to be

produced by the Taluk Land Board.


     This application coming on for orders upon perusing the application and

the affidavit filed in support thereof, and this court's judgment dated

26.02.2020 and the order dated 09.3.2020 in wp(c) and        the order dated

7.10.2020 in IA.01/2020 and upon hearing the arguments of M/S DEEPU

THANKAN, LAKSHMI SREEDHAR and UMMUL FIDA, Advocates for the petitioners in

I.A./WP(C) and of GOVERNMENT PLEADER for R1 to R5 in I.A./WP(C), the court

passed the following.


                                    O R D E R

Time extended by six months. The petitioner is also granted six months time to produce the documents. 07-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR