State Of Kerala vs K.Sreekumar
2021 Latest Caselaw 13166 Ker

WA No.800/2021                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                         &
                   THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Wednesday, the 23rd day of June 2021 / 2nd Ashadha, 1943
                     CM.APPL.NO.1/2021 IN WA NO. 800 OF 2021
     Against the Judgment dated 30.03.2016 in WP(C) 27781/2009 of this Court
   APPLICANTS/APPELLANTS/RESPONDENTS IN THE WRIT PETITION:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, TAXES
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
      2. THE COMMISSIONER OF EXCISE, THIRUVANANTHAPURAM 695 033.
      3. THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM 695 043.
      4. THE ASSISTANT EXCISE COMMISSIONER, KOLLAM 691 001.
      5. THE SUB COLLECTOR, THIRUVANANTHAPURAM 695 043.

        BY GOVERNMENT PLEADER

   RESPONDENT/RESPONDENT/WRIT PETITIONER IN THE WRIT PETITION:

          K.SREEKUMAR,'USHUS' HOUSE, KAZHAKKUTTOM, THIRUVANANTHAPURAM 695 583.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 1408 days in representing the Writ Appeal.

        This Application coming on for orders on 23.06.2021 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of GOVERNMENT PLEADER for the appellants, the court
   passed the following:
 WA No.800/2021                                 2/2

                                          ORDER

This miscellaneous application is filed with the prayer to condone the delay in re-presenting the appeal memorandum filed mounting challenge against the judgment dated 30.03.2016 in WP(C) No.27781/2009.

Having gone through the affidavit filed by the learned Senior Govt.Pleader, explaining the reason for the delay, we are satisfied that it can be accepted and the delay in re-presentation can be condoned. In the said circumstances, the delay of 1408 days in re-presenting the delay stands condoned.

Registry to number the writ appeal.

Sd/-

C.T.RAVIKUMAR

JUDGE

Sd/-

MURALI PURUSHOTHAMAN

JUDGE

23-06-2021 /True Copy/ Assistant Registrar