District Collector vs V.P.Unnikrishnan
2021 Latest Caselaw 13655 Ker

LA.App. No.283/2018                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                            &
                           THE HONOURABLE MR. JUSTICE T.R.RAVI
                  THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                          IA.NO.1/2021 IN LA.APP. NO. 283 OF 2018
                            LAR 27/2015 OF SUB COURT, MANJERI,

  APPELLANT/RESPONDENTS IN LAA:

       1. DISTRICT COLLECTOR MALAPPURAM.

       2. THE SPECIAL OFFICER GOVERNMENT MEDICAL COLLEGE, MANJERI-676121.

  RESPONDENT/PETITIONER IN LAA:

       1. V.P.UNNIKRISHNAN S/O RAGHAVAN NAIR, PUTHAN VEEDU, KOVILAKAM KUNDU,

           MANJERI PO.-676 121

          Application praying that in the circumstances stated in the affidavit

          filed therewith the High Court be pleased to grant a futher period of

          three months from 12.04.2021 for complying with the directions

          contained in the judgment dated 20.11.2020 in LAA No 283/2018.


          This Application coming on for orders upon perusing the application

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

          dated 20/11/2020and upon hearing the arguments of GOVERNMENT PLEADER,

          Advocate for the petitioners and of SRI.R.RAJESH KORMATH Advocate for

          the respondent, the court passed the following:
 LA.App. No.283/2018                 2/2


                               ORDER

Allowed

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

T.R.RAVI

JUDGE

01-07-2021 /True Copy/ Assistant Registrar