Abdul Latheef vs The Secretary
2021 Latest Caselaw 13300 Ker

WP(C) No.1670/2021                               1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                       IA.NO.1/2021 IN WP(C) NO. 1670 OF 2021(G)
APPLICANT/RESPONDENT IN WP(C):

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, MALAPPURAM CIVIL
          STATION P.O., MALAPPURAM
          676 505

RESPONDENT/PETITIONER IN WP(C)

          ABDUL LATHEEF, S/O.MAMMAD, EYYATHAYIL HOUSE, MEENADATHUR P.O.,
          OZHUR, MALAPPURAM
          676 307

         Application praying that in the circumstances stated in the
         affidavit filed therewith the High Court be pleased to extent the
         time limit prescribed in the judgment in WP(C) No.1670/2021 by a
         further period of six months from 08-03-2021.
         This        Application   coming   on   for   orders   upon   perusing   the
         application and the affidavit filed in support thereof, and this
         court's judgment dated 29-01-2021 and upon hearing the arguments
         of GOVERNMENT PLEADER for the petitioner in IA/Respondent in WP(C)
         and of SRI.I.DINESH MENON, Advocate for R1 in IA/Petitioner in
         WP(C), the court passed the following:
 WP(C) No.1670/2021                               2/2



                                   SUNIL THOMAS, J.
                         ------------------------------------------
                                W.P.(C)No.1670 of 2021
                        -------------------------------------------
                          Dated this the 24th day of June, 2021

                                        ORDER

IA.No.1 of 2021:

It is seen that only a limited direction was given by this

court by judgment dated 29.01.2021. The time granted was four

weeks. Now, the petitioner is seeking an extension by six months,

which is absolutely unreasonable. It is reported that the Contempt

case is pending, which stands now posted to 05.07.2021.

Accordingly, time for compliance extended till 05.07.2021. Comply

and report on that day. Post along with the Contempt Case

No.621/2021 on 05.07.2021.

sd/-

SUNIL THOMAS, JUDGE

R.AV

24-06-2021 /True Copy/ Assistant Registrar