The District Collector vs Saleena
2021 Latest Caselaw 13672 Ker

LA.App. No.285/2018                          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. 285 OF 2018

                            LAR 29/2015 OF SUB COURT, MANJERI,




  APPLICANT/ RESPONDENTS IN LAA:


    I.THE DISTRICT COLLECTOR, MALAPPURAM DISTRICT.


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



  RESPONDENT/PETITIONER IN LAA:


       1. SALEENA, W/O. PULIKKAMATH ASHRAF, PULIKKAMATH HOUSE, MANJERI P.O. -

           676 121.




          Application praying that in the circumstances stated in the affidavit

          filed therewith the High Court be pleased to grant a further period
          of three months from 12.04.2021 for complying with the directions

          contained in the judgment dated 20.11.2020 in LAA No 285/2018.



          This Application coming on for orders upon perusing the application

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

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

          PLEADER,    Advocates for the petitioners and of SRI.R.RAJESH KORMATH

          Advocates for the respondent, the court passed the following:
 LA.App. No.285/2018                  2/2




                                ORDER

Allowed

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

T.R.RAVI

JUDGE

01-07-2021 /True Copy/ Assistant Registrar