Kerala High Court
K.B.Aysha Beevi vs State Of Kerala on 4 December, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
Saturday, the 4th day of December 2021 / 13th Agrahayana, 1943
IA.NO.2/2021 IN WP(C) NO. 23751 OF 2019
PETITIONERS/RESPONDENTS 1 TO 3 & ADDL.5TH RESPONDENT:
1. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2. DISTRICT LEVEL PURCHASE COMMITTEE, (LAND ACQUISITION AUTHORITY),
REPRESNTED BY ITS CHAIRMAN, DISTRICT COLLECTOR, ERNAKULAM-682 030
3. SPECIAL TAHSILDAR (LA) NO.III, KOCHI INTERNATIONAL AIRPORT,
NEDUMBASSERY,NAYATHODE P.O., ERNAKULAM DISTRICT,PIN-673 572
4. ADDITIONAL CHIEF SECRETARY REVENUE (B) DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
RESPONDENTS/PETITIONERS & ADDL.4TH RESPONDENT:
1. K.B.AYSHA BEEVI AGED 73 YEARS, GANIS, CONVENT ROAD 1,
THOTTAKATTUKARA P.O., ALUVA-683 571
2. K.B.MUHAMMED ASHRAF, KAVUNGADA MANGALAPPILLY HOUSE, CHOWARA P.O.,
ALUVA-683 571
3. COCHIN INTERNATIONAL AIRPORT LTD. REPRESENTED BY ITS MANAGING
DIRECTOR, COCHIN-683 111.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant six months
time from 09.09.2021 to comply with the directions contained in the
judgment dated 05.11.2020
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
judgment dated 05/11/2020 & order dated 22/07/2021 and upon hearing the
arguments of GOVERNMENT PLEADER for the petitioners in I.A/R1 to R3 in
W.P(C), and of M/S.E.N.VISHNU NAMBOODIRI, M.K.SASEENDRAN (MELEL),
P.SANKARAN NAMPOOTHIRI, NARAYANAN P POTTY, P.REJINARK, Advocates for R1 &
R2 in I.A/Petitioner in WP(C), the court passed the following:
ANIL K.NARENDRAN, J.
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W.P.(C)No.23751 of 2019
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Dated this the 4th day of December, 2021
ORDER
C.M.Appl.No.2 of 2021
This is an application filed by the appellants/respondents 1
to 3 and additional 5th respondent in W.P.(C)No.23751 of 2019,
seeking an order to condone the delay of 50 days in filing
I.A.No.2 of 2021 for extension of time.
Having considered the averments in the affidavit
accompanying to this CM application and also the submissions
made by the learned counsel on both sides, the delay of 50 days
in filing I.A.No.2 of 2021 for extension of time is condoned.
I.A.No.2 of 2021
This is an application filed by the appellants/respondents 1
to 3 and additional 5th respondent in W.P.(C)No.23751 of 2019,
seeking an order to extend the time limit stipulated in the
judgment dated 05.11.2020 in W.P.(C)No.23751 of 2019 by a
further period of six months from 09.09.2021.
The learned counsel for the petitioners and also the learned
counsel for the respondents would submit that, alleging non-
compliance of the directions contained in the judgment dated
05.11.2020 in WP(C)No.23751 of 2019 and also in the order
W.P.(C)No.23751 of 2019
dated 22.07.2021 in I.A.No.1 of 2021 in WP(C)No.23751 of 2019,
Cont.Case(C)No.1581 of 2021 had been filed by the petitioners,
which was closed on 17.11.2021, recording the submission made
by the learned counsel for the petitioners that the additional 5th
respondent has already complied with the directions contained in
Annexure-A1 judgment dated 05.11.2020 in WP(C)No.23751 of
2019 by passing an order No.REV-B2/269/2019-REV dated
11.10.2021.
In such circumstances, this interlocutory application is
closed recording the above submission made by the learned
counsel on both sides.
Sd/-
ANIL K.NARENDRAN
JUDGE
yd
04-12-2021 /True Copy/ Assistant Registrar
