Harrison Malayalam Ltd vs State Of Kerala
2021 Latest Caselaw 21760 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR. JUSTICE T.R.RAVI
         Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                  IA.NO.2/2021 IN WP(C) NO. 8875 OF 2021(H)
APPLICANTS/RESPONDENTS 1- 4 IN WPC:

  1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
  2. DISTRICT COLLECTOR, COLLECTORATE, KOTTAYAM-686 002.
  3. THE SUB COLLECTOR, REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,
     THIRUNAKKARA, KOTTAYAM-686 001.
  4. THE TAHSILDAR (LAND RECORDS), TALUK OFFICE, KANJIRAPPALLY,
     KOTTAYAM-686 555.

RESPONDENT/PETITIONER & RESPONDENTS 5 & 6 IN WPC:

  1. S.HARRISON MALAYALAM LTD. BRISTOW ROAD, WILLINGTON ISLAND,
     COCHIN-682 003, REPRESENTED BY ITS HEAD-LEGAL, MR.SUMITH BABU.
  2. MUNDAKAYAM GRAMA PANCHAYAT, MUNDAKAYAM P.O., KOTTAYAM-686 513,
     REPRESENTED BY ITS SECRETARY.
  3. THE SECRETARY, MUNDAKAYAM GRAMA PANCHAYAT, MUNDAKAYAM P.O.,
     KOTTAYAM-686 513

     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 20.04.2021 in WP(C) No.8875/2021
for a further period of 3 months from 05.10.2021.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 20.04.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
the Applicants in IA/Respondents 1 to 4 in WP(C) and of
M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS,
PAULOSE C. ABRAHAM & RAJA KANNAN, Advocates for the Respondent 1 in
IA/petitioner in WP(C) the court passed the following:
                                       T.R. RAVI, J.
                        --------------------------------------------
                                   I. A. No. 2 of 2021
                                              in
                            W. P. (C). No. 8875 of 2021
                         --------------------------------------------
                    Dated this the 2nd day of November, 2021

                                       ORDER

This is a petition seeking extension of time for complying with

the directions in the judgment dated 20.04.2021. It is submitted

that the survey work had started but there was obstructions and

objections from different sources and the survey could not be

completed. In the meanwhile due to flooding of the area there was

further delay. It is also submitted that due to flooding, 51 persons

who were residing in the area have lost their houses. The learned

Government Pleader submits that a statement will be filed showing

the above facts also.

At present, no orders are being issued in the time extension

petition. Extension of time will be considered after receiving the

statement. Post after two weeks.

Sd/-

T.R. RAVI JUDGE

Pn

02-11-2021 /True Copy/ Assistant Registrar