Jaimon Joseph vs The Secretary
2021 Latest Caselaw 14663 Ker

WP(C) No.2024/2021                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                Wednesday, the 14th day of July 2021 / 23rd Ashadha, 1943

                         IA 1/2021 IN WP(C) NO. 2024 OF 2021(C)




   APPLICANT/RESPONDENT IN WP(C):

         THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOTTAYAM, CIVIL STATION,
   KOTTAYAM - 686002.


   RESPONDENT/PETITIONER IN WP(C):

          JAIMON JOSEPH, S/o.LATE JOSEPH, KOOTTUMALAKUNNEL HOUSE, MANJOOR P.O.,
KOTTAYAM - 686 603.


                            Application praying that in the circumstances
   stated in the affidavit filed therewith the High Court be pleased
   to extend that time limit prescribed the judgment in WP(C) No.2024/2021 by
   further period of 5 months from 17.04.2021.


        This application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 05.02.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the applicant in IA/respondent in WP(C), SRI.I.DINESH MENON Advocate for
   the respondent in IA/Petitioner in WP(C), the court passed the following:
 WP(C) No.2024/2021                            2/2




                                 SUNIL THOMAS, J.
                          -----------------------------------
                            W.P.(C) No. 2024 of 2021
                         ------------------------------------
                       Dated this the 14th day of July 2021

                                      ORDER

I.A. No. 1 of 2021

This application is for extension of time. By virtue of

judgment of this Court, in W.P.(C)No.2024/2021 the respondent

was directed to take final decision within six weeks from the date

of receipt of a copy of this judgment. Now, extension of time by

five month's is sought.

2. Learned Senior Government Pleader justified this on the

ground that, the application for variation was also pending before

the authority, which was not disclosed by the petitioner, while

moving this Writ Petition. Since, the variation application ought

to be disposed of first, before taking up the present application, it

was thought fit to dispose of the variation application, which took

some time. It was affirmed that the application for timing will be

considered after the variation is considered on merits.

Accordingly, I am inclined to grant six weeks from today for

implementing the judgment of this Court.

Sd/-

SUNIL THOMAS, JUDGE SKP/14-7

14-07-2021 /True Copy/ Assistant Registrar