Biju Ramesh vs State Of Kerala And Others
2021 Latest Caselaw 15651 Ker

FAO No.246/2008                               1/3




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                        THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                            &
                          THE HONOURABLE MR. JUSTICE ASHOK MENON
                   Tuesday, the 27th day of July 2021 / 5th Sravana, 1943
                                     FAO NO. 246 OF 2008

                  A.S.NO.296/2005 OF THE DISTRICT COURT,THIRUVANANTHAPURAM

             IN OS 704/1996 OF I ADDITIONAL SUB COURT, THIRUVANANTHAPURAM.

                                           ---

   APPELLANT/PETITIONER/APPELLANT/PLAINTIFF:

      BIJU RAMESH,S/O.G. RAMESAN, HINDU, AGED 44 YEARS,

      RESIDING AT SAMTHRIPTHI,RADNAPURA ROAD, FORT,

      THIRUVANANTHAPURAM.

        BY ADV SRI.G.S.REGHUNATH

   RESPONDENTS/RESPONDENTS/RESPONDENTS/DEFENDANTS:


    1.STATE OF KERALA,REP. BY THE CHIEF SECRETARY,

      GOVERNMENT OF KERALA, SECRETARIAT,

      M.G. ROAD, THIRUVANANRTHAPURAM.

    2.THE DISTRICT COLLECTOR, COLLECTORATE,

      VANCHIYOOR,THIRUVANANTHAPURAM.

    3.TAHSILDAR TALUK OFFICE, FORT, THIRUVANANTHAPURAM.

    4.THE MAYOR, CORPORATION OF THIRUVANANTHAPURAM,

      CORPORATION BUILDINGS, PALAYAM,,THIRUVANANTHAPURAM.

    5.THE CORPORATION OF THIRUVANANTHAPURAM,

      REP. BY ITS SECRETARY,CORPORATION OF THIRUVANANTHAPURAM,

      CORPORATION BUILDINGS,PALAYAM, THIRUVANANTHAPURAM.




                                                                             P.T.O.
 FAO No.246/2008                           2/3




    6.SIVANKUTTY, HINDU, AGED ABOUT 49,

      THE THEN MAYOR OF THIRUVANANTHAPURAM, RESIDING AT SUBHASH NAGAR,

      PERUMTHANNI, PALKULANGARA VILLAGE, THIRUVANANTHAPURAM.

        BY GOVERNMENT PLEADER FOR R1& R2.
        ADV. SRI.N.NANDAKUMARA MENON, SENIOR ADVOCATE ALONGWITH
        SMT. SUSHYA RAJAN, ADVOCATES FOR R4 & R5
        ADV.SRI.P.K.MANOJKUMAR FOR R4 - R6.

        This First appeal from orders        having come up for orders on
   27.07.2021, upon perusing this court's judgment dated 18/10/2019 and the
   letter dated 23/06/2021 from Ist Additional Sub Judge,thiruvananthapuram,
   the court on the same day passed the following:




                                                                         P.T.O.
 FAO No.246/2008                             3/3




                       K. VINOD CHANDRAN & ASHOK MENON, JJ
                   - - - - - - - - - - - - - - - - - - - - -
                              F.A.O No.246 of 2008
                   -----------------------------------------
                     Dated this the 27th day of July, 2021


                                      O R D E R

Vinod Chandran, J

The I Addl. Sub Judge vide letter

dated 23.06.2021 has sought for one year time

for disposing of the case.

However, this Court grants 6 months time

from today for disposing the case.

Sd/-

K. Vinod Chandran, Judge

Sd/-

Ashok Menon Judge

DK

27-07-2021 /True Copy/ Assistant Registrar