Siji M.B vs State Of Kerala
2021 Latest Caselaw 8921 Ker

IA/1/2021 IN WP(C) 21598/2020                   1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                     Wednesday, the 17th day of March 2021/26th Phalguna, 1942
                                 IA.1/2021 IN WP(C).21598/2020

            For information purpose only
PETITIONERS/PETITIONERS:

1. SIJI M.B.,
     W/O.MANOJ K.U., KUNNATHUMABIL HOUSE,
     NANDIPULAM, THRISSUR DISTRICT.

2. GIFNA.K.G.
     W/O.SEEJO V.J., VADAKKUMBADAN HOUSE,
     MURINGOOR, THRISSUR.

3. REVATHI C.C.
     W/O.BIJU K.M., KUNDIL HOUSE, PULLUR,
     IRINJALAKUDA, THRISSUR DIST.

4. RAJAN K.,
    AGED 48 YEARS, S/[email protected],
    ANDIKULUMBU, ANAMARI P.O.,
    KOLLENGODE, PALAKKAD DIST.

RESPONDENTS/RESPONDENTS:

1. STATE OF KERALA
     REPRESENTED BY PRINCIPAL SECRETARY,
     DEPARTMENT OF ANIMAL HUSBANDRY,
     SECRETARIAT, THIRUVANANTHAPURAM.

2. KERALA FEEDS LTD,
    KALLETTUMKARA, THRISSUR DISTRICT, PIN - 680 683.
    REPRESENTED BY ITS MANAGING DIRECTOR.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to extend the time granted for disposal of Ext.P4 by a period of 3 months
from today.
 IA/1/2021 IN WP(C) 21598/2020                  2/2




  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this Court's judgment dated 13.10.2020 in WP(C) and upon hearing the
arguments of SRI.V.M.KRISHNAKUMAR, Advocate for the petitioners in I.A./WP(C),
GOVERNMENT PLEADER for R1 in IA/WP(C) and SRI.MUHAMMED AL RAFI,

            For information purpose only
STANDING COUNSEL FOR R2 in IA/WP(C), the court passed the following:
                                          ORDER

The writ petitioner has approached this court seeking that the time frame in the judgment

be extended by further period of four months from 1/3/21 since they want to produce certain

additional documents before the Government.

Since the learned Government Pleader is not opposing this plea, I allow it and consequently

the time frame in the judgment within which the Government has been directed to dispose of

Ext.P4 representation will stand extended by a period of four months from 1/3/21. 17-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P4 - TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT DATED 18.09.2020.