Gopalan vs The Principal Chief Forest ...
2021 Latest Caselaw 13815 Ker

WP(C) No.9917/2017                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                     FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                           IA.NO.1/2021 IN WP(C) NO. 9917 OF 2017(L)
  PETITIONER/PETIONER:

      1. GOPALAN,       S/O VELAYUDHAN, ARANGOTTUKULAMBU, KOTTEKKAD POST,PALAKKAD

          DISRICT.

  RESPONDENTS/RESPONDENTS:

      1. THE PRINCIPAL CHIEF FOREST CONSERVATOR, FOREST HEAD QUARTERS,

          THIRUVANANTHAPURAM.

      2. THE DIVISIONAL FOREST OFFICER, OLAVAKKODE, ARANYA BHAVAN, PALAKKAD

          DISTRICT.

         Application praying that in the circumstances stated in the affidavit

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

         in the judgment passed in the above case on 10-04-2017, for a certain

         period and the first respondent may be directed to complete the

         proceedings in furtherance to Exhibit P2 application in the said time

         limit after affording an opportunity of being heard to the

         petitioner.


         This Application coming on for orders upon perusing the application

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

         dated 10-04-2017 and upon hearing the arguments of M/s.SAJAN

         VARGHEESE K., LIJU. M.P, Advocates for the petitioner in IA/WP(C) and

         of SPECIAL GOVERNMENT PLEADER (FOREST) for respondents in IA/WP(C),
         the court passed the following:
 WP(C) No.9917/2017                             2/2




                                          ORDER

This is an application filed by the petitioner in this Writ Petition seeking to extend the time period prescribed by this Court in the judgment dated 10-04-2017 to complete the proceedings in furtherance of Exhibit P2 application reasonably enabling the officials to pass an order.

Having heard the learned counsel for the petioner and the learned Special Government Pleader (Forest), this IA would stand allowed and the time granted by this Court for complying with the directions is extended by a period of three months from today.

Sd/-

SHAJI P.CHALY

JUDGE

02-07-2021 /True Copy/ Assistant Registrar