Krishnankutty V vs State Of Kerala
2021 Latest Caselaw 15855 Ker

WP(C) No.4282/2021                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 30th day of July 2021 / 8th Sravana, 1943
                     IA.NO.1/2021 IN WP(C) NO. 4282 OF 2021(I)
   APPLICANTS/RESPONDENTS IN WP(C)

      1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
         HIGHER EDUCATION(K)DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      2. KERALA STATE SCIENCE AND TECHNOLOGY MUSEUM, PMG JUNCTION, VIKAS
         BHAVAN.P.O, THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS DIRECTOR.

   RESPONDENT/PETITIONER IN WP(C):

          KRISHNANKUTTY V., (FORMER LD CLERK,KERALA STATE SCIENCE AND
          TECHNOLOGY MUSEUM, PMG
          JUNCTION, THIRUVANANTHAPURAM-695033)KUNNATHODI HOUSE, KOTTAYI.P.O,
          PALAKKAD-678572.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the Judgment in WP(C)No.4282/2021 by a further period
   of 4 months from 03-06-2021.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 18-03-2021 and upon hearing the arguments of SR. GOVERNMENT PLEADER
   for APPLICANT NO.1 in IA/R1 in WP(C), SRI.A.JAYASANKAR, Advocate for the
   Respondent in IA/Petitioner in WP(C) and of SRI.V.A.MUHAMMED, STANDING
   COUNSEL for APPLICANT NO.2 in IA/R2 in WP(C),      the Court passed the
   following:
                                      ORDER

This application has been filed seeking extension of the time frame in the judgment by 4 months from 03-06-2021.

This plea is opposed by the learned counsel for the writ petitioner saying that the hearing is over and therefore, that the time sought is excessive.

I find force in the submissions of the petitioner and I, therefore, allow this I.A granting two months time from 03-06-2021 to complete the process as ordered in the Judgment.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

30-07-2021 /True Copy/ Assistant Registrar