K.M.Salim vs State Of Kerala
2021 Latest Caselaw 21806 Ker

WP(C) No.10921/2017                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                      IA.NO.2/2021 IN WP(C) NO. 10921 OF 2017
   APPLICANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, PUBLIC WORKS
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE CHIEF ENGINEER, P.W.D., ROADS AND BRIDGES, NEAR
         MUSEUM, THIRUVANANTHAPURAM-695001.
      3. THE SUPERINTENDING ENGINEER, ROADS AND BRIDGES, P.W.D. NORTH CIRCLE,
         KOZHIKODE-673001.
      4. ASSISTANT EXECUTIVE ENGINEER, P.W.D. ROADS DIVISION, MANJERI-676
         121.
      5. THE EXECUTIVE ENGINEER, ROADS DIVISION, MANJERI-676 121.
      6. THE SECRETARY, DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      7. THE CHIEF TECHNICAL EXAMINER, FINANCE (INSPECTION WING -TECHNICAL)
         DEPARTMENT, SBTEU BUILDING, 3RD FLOOR, PULIMOODU,
         THIRUVANANTHAPURAM-695001.

   RESPONDENT/PETITIONER IN WP(C):

          K.M.SALIM, AGED 60 YEARS, S/O. LATE MARAKKAR, EROMAMUNDA P.O.,
          CHUNGANTHARA, NILAMBUR.


        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 19.03.2021 in WP(C) NO.10921/2017
   for a further period of three months time from 15.08.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 19.03.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A./Respondents in WP(C) and of M/s. BABU KARUKAPADATH,
   AMRIN FATHIMA, K.M.FAISAL, MITHUN BABY JOHN, J.RAMKUMAR, M.A.VAHEEDA BABU
   and P.U.VINOD KUMAR, Advocates for the Respondent in I.A./Petitioner in
   WP(C), the court passed the following:

                                        ORDER

This is an application to enlarge the time granted for compliance of the direction contained in the judgment dated 19.03.2021. Perusing the affidavit in support of the petition, this court is of the opinion that the time should be extended as prayed for.

Accordingly, the I.A. is allowed and the period is extended by three months from 15.08.2021.

Sd/- N.NAGARESH, JUDGE

02-11-2021 /True Copy/ Assistant Registrar