V.Jayachandran vs State Information Commission
2021 Latest Caselaw 14894 Ker

WP(C) No.25639/2020                           1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 Thursday, the 15th day of July 2021 / 24th Ashadha, 1943

                        IA.NO.1/2021 IN WP(C) NO. 25639 OF 2020(D)




   PETITIONER/1st RESPONDENT:

          THE STATE INFORMATION COMMISSION, REPRESENTED BY ITS
          SECRETARY,OFFICE OF THE STATE INFORMATION COMMISSION, T.C.26/298,
          PUNNEN ROAD, THIRUVANANTHAPURAM,KERALA-695001.

   RESPONDENTS/PETITIONER & RESPONDENTS 2 TO 4:

      1. V.JAYACHANDRAN, S/O VISHWANATHAN, 'ROHINI', MUDAVOORPARA,
         VEDIVECHANKOVIL P.O, BALARAMAPURAM, THIRUVANANTHAPURAM-695501.
      2. THE SUPERINTENDENT, BEING THE APPELLATE AUTHORITY UNDER THE RTI ACT,
         GOVERNMENT MEDICAL COLLEGE HOSPITAL, MEDICAL COLLEGE P.O,
         THIRUVANANTHAPURAM-695011.
      3. THE LAY SECRETARY AND TREASURER, BEING THE STATE INFORMATION
         OFFICER, MEDICAL COLLEGE HOSPITAL, MEDICAL COLLEGE P.O,
         THIRUVANANTHAPURAM-695011.
      4. DR.SHARMAD M.S, THE SUPERINTENDENT,BEING THE APPELLATE AUTHORITY
         UNDER THE RTI ACT, GOVERNMENT MEDICAL COLLEGE HOSPITAL, MEDICAL
         COLLEGE P.O, THIRUVANANTHAPURAM-695011.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time for
   compliance with the judgment dated 22.02.2021 in WP(C) 25639/2020 by a
   further period of two months from 08.06.2021, in the interests of justice
   in this case.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support of W.P(C) and this courts judgment
   dated 22.02.2021, upon hearing the arguments of SRI.M.AJAY, STANDING
   COUNSEL for the petitioner in IA/respondent 1 in WP(C), M/S.PHILIP
   T.VARGHESE, ACHU SUBHA ABRAHAM,V.T.LITHA, K.R.MONISHA, SHRUTHI SARA JACOB,
   RAVEENA NAZ, SIDHARTH.R.WARIYAR & EBEE ANTONY, Advocates for the
   Respondent 1 in IA/petitioner in WP(C) and of GOVERNMENT PLEADER for the
   respondents 2 & 3 in IA/Respondents 2 & 3 in WP(C), the court passed the
   following:
 WP(C) No.25639/2020                                2/2




                                 RAJA VIJAYARAGHAVAN V, J.
                                -------------------------------------
                                       I.A. No.1 of 2021
                                                in
                                  W.P.(C) No.25639 of 2020
                               --------------------------------------
                             Dated this the 15th day of July, 2021


                                            ORDER

I have heard Sri. Ajay M., the learned counsel appearing for the

applicant and the learned counsel appearing for the writ petitioner.

Having regard to the submissions advanced, the time granted to

comply with the directions in the judgment dated 22.02.2021 will stand

extended by a period of two months from 08.06.2021.

This application will stand allowed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

15-07-2021 /True Copy/ Assistant Registrar