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Naseem Abdul Rahman vs The District Collector
2021 Latest Caselaw 13380 Ker

Citation : 2021 Latest Caselaw 13380 Ker
Judgement Date : 28 June, 2021

Kerala High Court
Naseem Abdul Rahman vs The District Collector on 28 June, 2021
WP(C) No.12356/2020                             1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                      Monday, the 28th day of June 2021 / 7th Ashadha, 1943
                             IA.NO.2/2020 IN WP(C) NO. 12356 OF 2020




   APPLICANTS/RESPONDENTS IN WP(C):


      1. THE DISTRICT COLLECTOR, THRISSUR DISTRICT, CIVIL STATION,
         AYYANTHOLE, THRISSUR DISTRICT-680 003
      2. THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEXE, IRINJALAKUDA,
         KERALA-680 125
      3. THE TAHSILDAR TALUK OFFICE, KODUNGALLUR TALUK, THRISSUR
         DISTRICT,PIN-682 301
      4. THE LOCAL LEVEL MONITORING COMMITTEE, REPRESENTED BY ITS CONVENER,
         AGRICULTURAL OFFICER, KODUNGALLUR KRISHI BHAVAN, KUNNNUPURAM,
         KODUNGALLUR P.O., THRISSUR DISTRICT-680 664
      5. VILLAGE OFFICER, PULLOOT VILLAGE OFFICE, PULLOOT P.O., THRISSJUR-680
         663.
      6. THE KERALA STATE REMOTE SENSING & ENVIRONMENT CENTRE (KSRSEC), VIKAS
         BHAVAN, THIRUVANANTHAPURAM - 695 033.

   RESPONDENTS/PETITIONERS IN WP(C):

          NASEEM ABDUL RAHMAN, MANDAYIPURATHU HOUSE, MADAVANA P.O., ERIYAD
          VILLAGE, KODUNGALLUR TALUK, THRISSUR DISTRICT

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time for
   a further period of 6 weeks from 01.12.2020.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's order dated
   23.06.2020 and upon hearing the arguments of the GOVERNMENT PLEADER for
   applicants in IA/R1 to R6 in WP(C), M/s.SHINU J.PILLAI, S.SUJA, VINAYAK
   MOHANDAS & MARIYA RAJAN, Advocates for the Respondent in IA/ Petitioner in
   WP(C), the court passed the following:

                                                                              [P.T.O.]
 WP(C) No.12356/2020                                  2/2




                                      ALEXANDER THOMAS, J.
                              ------------------------------------------------
                                           I.A. No. 2 of 2020
                                                     in
                                       WP(C) No. 12356 of 2020
                              ------------------------------------------------
                                Dated this the 28th day of June, 2021

                                               ORDER

This is an application filed by the District Collector and others

(respondents in the WP(C)) seeking for extension of time limit

stipulated for compliance of the judgment dated 23.6.2020 in

WP(C). No. 12356/2020 by a further period of 6 weeks from

1.12.2020.

The time limit sought to be extended has expired on 15.1.2021.

Time extension sought for till 15.1.2021 is granted. The application

stands accordingly disposed of.

The Registry will place on record a copy of this order in the

case file in Cot. Case (C) No. 1889/2020.

H/O.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

28-06-2021 /True Copy/ Assistant Registrar

 
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