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For Information Purpose Only vs The Special Tahsildar
2021 Latest Caselaw 11887 Ker

Citation : 2021 Latest Caselaw 11887 Ker
Judgement Date : 9 April, 2021

Kerala High Court

For Information Purpose Only vs The Special Tahsildar on 9 April, 2021

LA.App. 126/2018                              1/1


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                      THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                         &
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                                       th             th
                        Friday,the 9 day of April 2021/19 Chaithra, 1943
                        I.A.1/2021 IN C.O.95/2019 IN LA.App. No.126/2018
                   LAR No.3/2012 of the ADDITIONAL SUB COURT, PALAKKAD
                                            ---
            For information purpose only
APPLICANT/CROSS OBJECTOR:
         THE SPECIAL TAHSILDAR,
          L.A.(G)NO. 1, PALKKAD DISTRICT.

RESPONDENTS/RESPONDENTS:
1.   FLOYID JOSEPH C.,S/O.LATE C.C.JOSEPH, CHEERAN HOUSE, S.N.NAGAR,
      COIMBATORE ROAD, PALAKKAD H.P.O POST- 678 001 ,
2.   DUDLEY JOSPEH,S/O.LATE C.C.JOSEPH, CHEERAN HOUSE, S.N.NAGAR,
      COIMBATORE ROAD, PALAKKAD H.P.O POST- 678 001 .
3.   DIAS JOSEPH,S/O.LATE C.C.JOSEPH, CHEERAN HOUSE, S.N.NAGAR,
      COIMBATORE ROAD, PALAKKAD H.P.O POST- 678 001 .
4.   DENNIS JOSEPH,S/O.LATE C.C.JOSEPH, CHEERAN HOUSE, S.N.NAGAR,
      COIMBATORE ROAD, PALAKKAD H.P.O POST- 678 001 .
5. FREDDIE JOSEPH C.,S/O.LATE C.C.JOSEPH, CHEERAN HOUSE, S.N.NAGAR,
        COIMBATORE ROAD, PALAKKAD H.P.O POST- 678 001 .
6.   THE MANAGING DIRECTOR.,ROADS AND BRIDGES DEVELOPMENT
        CORPORATION OF KERALA LIMITED 2ND FLOOR,PREETHI BUILDING,
      M.V.ROAD, PALARIVATTOM POST-682025.

     Application praying that in the circumstances stated in the aﬃdavit ﬁled there with the
  High Court be pleased to extend that time limit prescribed the judgment in Cross Objection
No.95/2019 by a further period of 4 months from 22.02.2021.

      This petition coming on for orders upon perusing the petition and the aﬃdavit ﬁled in
support thereof, and upon hearing the arguments of  GOVERNMENT           PLEADER for the
Applicant and of M/S.O.RAMACHANDRAN NAMBIAR & GEEN T.MATHEW, Advocates for the
respondents, the court passed the following:
                                             ORDER

Allowed.

09-04-2021 Sd/- A.HARIPRASAD,JUDGE Sd/- ZIYAD RAHMAN A.A.,JUDGE

/true copy/

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