For Information Purpose Only vs The District Collector
2021 Latest Caselaw 9030 Ker

IA/1/2021 IN WP(C) 19316/2020                    1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

                       Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                IA/1/2021 IN WP(C)/19316/2020(L)

            For information purpose only
APPLICANTS/RESPONDENTS 1 TO 3 IN W.P.(C)
1. THE DISTRICT COLLECTOR
     KAKKANAD, ERNAKULAM DISTRICT, PIN-682 030.
2. THE TAHSILDAR, KANAYANNOOR,
     ERNAKULAM DISTRICT, PIN-682 011.
3. STATE OF KERALA,
     REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
     DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
     PIN-695 001.
RESPONDENTS/PETITIONERS IN W.P.(C)
       K.V.JOSEPH,
       S/O.LATE VARITH, KODUVELITHARA HOUSE, ELAMKULAM VILLAGE,
       KANAYANNUR TALUK, SOUTH GIRINAGAR,
       KADAVANTHRA P.O., PIN-682 020.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to extend the time limit prescribed in the judgment dated 18-09-2020 in
WP(C) No.19316 of 2020 by a further period of 4 months from 24-11-2020.


  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this Court's Judgment dated 18-09-2020 in WP(C) and upon hearing the
arguments of SRI.M.L.SAJEEVAN,SPECIAL GOVERNMENT PLEADER for the
petitioners in IA/respondents 1 to 3 in WP(C) and of SRI. T.A.SHAJI (SENIOR
ADVOCATE) along with M/S. ATHUL SHAJI & S.ABHILASH VISHNU, Advocates for the
respondent in IA/petitioner in WP(C), the court passed the following:-
 IA/1/2021 IN WP(C) 19316/2020                     2/2




                                   RAJA VIJAYARAGHAVAN V, J.
                                           -------------------------
                                IA 1 of 2021 IN WP(C) No.19316 of 2020
                                           -------------------------
                                  Dated this the 18th day of March 2021


             For information purpose only
                          ORDER

This is an application filed by the 1st respondent seeking

extension of time for complying the direction in the judgment dated

18.9.2020 in W.P.(C) No.19316 of 2020 for a further period of four

months from 24.11.2020.

Heard. Allowed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

/true copy/ Sd/-

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