For Information vs Unknown
2021 Latest Caselaw 8945 Ker

CM.Appl/1/2021 IN LA.App. 70/2021                  1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                     THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                       Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                                    CM.Appl 1/2021 IN LA.App. 70/2021
              LAR No.1/2017 of the ADDITIONAL SUB COURT,NORTH PARAVUR

       For    information
APPLICANT/APPELLANT:
                        ----
                            purpose only
       [email protected] THOMAS,AGED 85 YEARS,
       W/O.JAMES, THERAMBILLY HOUSE, CHALAKUDY VILLAGE,
       MUKUNDAPURAM TALUK, PIN-680307.


RESPONDENT/RESPONDENT:
       STATE OF KERALA,
       REPRESENTED BY SPECIAL TAHSILDAR (LA) RAILWAY,
       PERUMBAVOOR, PIN-683542.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to condone the delay of 441 days in filing the Land Acquisition Appeal.

  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S. JAISON JOSEPH, M.N.SANJITH, &
A.P.SATHIAN, Advocates for the petitioner, the court passed the following:
                                               ORDER

This is an application filed to condone the delay of 441 days in filing the appeal. Considering the averments contained in the affidavit accompanying the application, the delay of 441 days is condoned, subject to condition that, in case of any additional amount being granted in this appeal, the appellant shall not be entitled for interest for the period of delay. This order shall form part of the original judgment.

17-03-2021                 Sd/- ZIYAD RAHMAN A.A.,JUDGE

          /true copy/

                                                                                   Sd/-
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