Nikhil.S vs The District Collector
2021 Latest Caselaw 14738 Ker

WP(C) No.4617/2021                             1/1


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR. JUSTICE T.R.RAVI
                Wednesday, the 14th day of July 2021 / 23rd Ashadha, 1943
                        IA.NO.1/2021 IN WP(C) NO. 4617 OF 2021(B)

   APPLICANTS/RESPONDENTS 1 & 2 IN W.P.(C):


      1. THE DISTRICT COLLECTOR, KOLLAM
      2. THE ADDITIONAL DISTRICT MAGISTRATE, KOLLAM

   RESPONDENTS/PETITIONER & 3RD RESPONDENT IN W.P.(C):

      1. NIKHIL S., S/O.SUDHAKARAN PILLAI, "NEERANJAM", KULANGARA LANE, ADOOR
         P.O., PATHANAMTHITTA, PIN-691 523.
      2. HINDUSTAN PETROLEUM CORPORATION LIMITED, REP. BY ITS CHIEF REGIONAL
         MANAGER, COCHIN DIVISIONAL OFFICE, P.B.NO.1601, ERNAKULAM NORTH
         P.O., ERNAKULAM-682 018.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit stipulated in the Judgment in W.P.(C)No.4617/2021 dated 17.03.2021
   for a further period of two months from 24.05.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for Petitioner in IA/R1 & R2 in WP(C),
   Sri.V.S.SREEJITH, Advocate for R1 in IA/Petitioenr in WP(C),
   M/s.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS,
   PAULOSE C. ABRAHAM & RAJA KANNAN, Advocates for R2 in IA/R3 in WP(C), the
   court passed the following:
                                       O R D E R

Allowed.

Sd/- T.R.RAVI, JUDGE

14-07-2021 /True Copy/ Assistant Registrar