For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 8248 Ker

IA/1/2020 IN WP(C) 24185/2019                1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

              Wednesday,the 10th day of March 2021/19th Phalguna, 1942
                                IA/1/2020 IN WP(C)/24185/2019
PETITIONER/PETITIONER:

    For    information purpose only
     PRASANNA P, AGED 60,
     RAJITH BHAVAN, MALOOR P. O.,
      VATTAKALA, PATHANAPURAM,
      KOLLAM, PIN - 689 695
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA
    REPRESENTED BY ITS SECRETARY,
    DEPARTMENT OF REVENUE,
    GOVERNMENT SECRETARIAT,
    THIRUVANANTHAPURAM - 695 001.

2. THE REVENUE DIVISIONAL OFFICER
    PUNALUR, KOLLAM DISTRICT - 691305

3. THE TAHSILDAR (LR)
    PATHANAPURAM TALUK,
    KOLLAM DISTRICT, PIN 691306.

4. THE VILLAGE OFFICER
    PATTAZHI VADAKKEKARA,
    PATHANAPURAM TALUK,
    KOLLAM DISTRICT, PIN 691013

5. THE ASSISTANT ENGINEER
    PWD ROADS DIVISION, MINI CIVIL STATION,
    PATHANAPURAM, KOLLAM 689695
   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to allow the petitioner to prefer remedy by
extending the time period for a period of 4 months from today.
  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's judgment dated 18.09.2019 in
WP(C) and upon hearing the arguments of M/S.D.SREENATH &
N.D.DIPINGHOSH, Advocates for the petitioner in I.A./WP(C) and of
 IA/1/2020 IN WP(C) 24185/2019             2/2

GOVERNMENT PLEADER for respondents in I.A/WP(C), the court passed the
following
                                      ORDER

Time is extended as prayed for.

10-03-2021 Sd/-

For information purpose only A.MUHAMED MUSTAQUE,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR