Biju Gopinath vs State Of Kerala
2021 Latest Caselaw 21800 Ker

WP(C) No.668/2020                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                     IA.NO.3/2021 IN WP(C) NO. 668 OF 2020(G)
   APPLICANTS/RESPONDENT IN WP(C):

          STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
          OF TOURISM, SECRETARIAT, THIRUVANANTHAPURAM 695 001.

   RESPONDENTS/PETITIONER & RESPONDENTS 2-3 IN WP(C):

      1. BIJU GOPINATH., AGED 43 YEARS S/O. GOPINATHAN NAIR, OLD WAITER, TEA
         COUNTY, HILL RESORTS, KTDC MUNNAR, IDUKKI 685 612, RESIDING AT
         PARANTHANATH HOUSE, PURAPUZHA P.O. THODUPUZHA, IDUKKI DISTRICT 685
         583.
      2. KERALA TOURISM DEVELOPMENT CORPORATION LTD., REPRESENTED BY MANAGING
         DIRECTOR, MASCOT SQUARE, THIRUVANANTHAPURAM 695 033.
      3. MANAGING DIRECTOR, KERALA TOURISM DEVELOPMENT CORPORATION LTD.,,
         MASCOT SQUARE, THIRUVANANTHAPURAM 695 033.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent the time
   limit prescribed in the judgment in WP(C) No.668 of 2020 by a furhter
   period of Four months from 16-08-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 24-02-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the Applicants in IA/Respondent 1 in WP(C), SRI.KALEESWARAM RAJ, SRI.VARUN
   C.VIJAY, KUM.A.ARUNA, KUM.THULASI K. RAJ, Advocate for R1 in IA/Petitioner
   in WP(C) and of STANDING COUNSEL for R2 & R3 IN IA/WP(C), the court passed
   the following:
                                      ORDER

This application has been filed seeking that the extension of time granted in the judgment for a period of 4 months from 16-08-2021. Since it is not opposed it is allowed.

Sd/- DEVAN RAMACHANDRAN, JUDGE

02-11-2021 /True Copy/ Assistant Registrar