Islamic Mission Trust vs State Of Kerala
2021 Latest Caselaw 15410 Ker

WP(C) No.19796/2020                        1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
             Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                     IA.NO.1/2021 IN WP(C) NO. 19796 OF 2020
   PETITIONER/RESPONDENT NO.2:

          UNIVERSITY OF CALICUT,
          REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY.P.O,
          MALAPPURAM DISTRICT, PIN-673635.

   RESPONDENTS/PETITIONER & RESPONDENT NO.1 & ADDL.R3:

      1. ISLAMIC MISSION TRUST SANTHAPURAM, PATTIKKAD-PO, PERINTHALMANNA,
         MALAPPURAM DISTRICT, PIN-679325, REPRESENTED BY ITS SECRETARY,
         M.T.KUHALAVI, S/O MUHAMMED.
      2. STATE OF KERALA REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
         GOVERNMENT, DEPARTMENT OF HIGHER EDUCATION, 3RD FLOOR, SECRETARIAT
         ANNEXE, THIRUVANANTHAPURAM, PIN - 695 001.
      3. ADDL.R3. BAR COUNCIL OF INDIA, 21 ROUSE AVENUE INSTITUTIONAL AREA,
         NEAR BAL BHAWAN, NEW DELHI, PIN - 110 002. REPRESENTED BY ITS
         SECRETARY.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant two months
   more time from the date of lifting the lockdown for complying with the
   directions contained in the judgment, in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 19.01.2021 in WP(C)19796/2020 and upon hearing the arguments of
   SRI.P.C.SASIDHARAN, STANDING COUNSEL for the Petitioner in I.A./R2 in
   WP(C), M/S.P.VENUGOPAL, T.J.MARIA GORETTI & SMT.FERHA AZEEZ, Advocates for
   R1 in I.A./Petitioner in WP(C), GOVERNMENT PLEADER for R2 in I.A./R1 in
   WP(C) and of SRI.K.R.RAJITH, STANDING COUNSEL for Addl.R3 in I.A/WP(C),
   the court passed the following:
 WP(C) No.19796/2020                           2/2




                             ANIL K.NARENDRAN, J.
                               ------------------------------
                             W.P.(C)No.19796 of 2020
                            -----------------------------------
                        Dated this the 22nd day of July, 2021

                                       ORDER

I.A.No.1 of 2021

This is an application filed by the appellant/the 2 nd

respondent in W.P.(C)No.19796 of 2020, seeking an order to

grant two months' more time from the date of lifting the

lockdown, for complying with the directions contained in the

judgment dated 19.01.2021 in W.P.(C)No.19796 of 2020.

Having considered the averments in the affidavit filed in

support of this interlocutory application and also the submissions

made by the learned counsel on both sides, the extension of time

by two months from this date is granted.

Sd/-

ANIL K.NARENDRAN JUDGE yd

22-07-2021 /True Copy/ Assistant Registrar