V.C.Joseph vs State Of Kerala
2021 Latest Caselaw 22502 Ker

WP(C) No.1829/2021                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
                     IA.NO.1/2021 IN WP(C) NO. 1829 OF 2021(C)
   PETITIONER/PETITIONER:

          V.C.JOSEPH AGED 64 YEARS S/O CHAKO, VELIKKAKATH HOUSE, PERUMANGADU
          DESOM, SREEKRISHNAPURAM, ALATHUR TALUK, PALAKKAD

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE,
         SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. CUSTODIAN OF VESTED FOREST, EASTERN CIRCLE, ARANYA BHAVAN,
         OLAVAKKODE, PALAKKAD-678 002.
      3. CHIEF CONSERVATOR OF FOREST, VAZHUTHAKKADU, THIRUVANANTHAPURAM-695
         014.
      4. DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE, KALLEKULANGARA
         P.O.OLAVAKKODE, PALAKKAD-678 009.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   period specified in the judgment in this Writ Petition for a further
   period of four months from date of order of this petition for slaughter
   and replanting.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 04.03.2021 and upon hearing the arguments of SRI.T.K.SANDEEP,
   Advocate for the petitioner in IA/WP(C) and of GOVERNMENT PLEADER, for the
   respondents 1 to 4 in IA/WP(C), the court passed the following:
                                      ORDER

Not opposed.

Time prescribed as per judgment dated 04.03.2021 in WP(C)No.1829/2021 is extended for a further period of 4 months.

09.11.2021.

Sd/- P.V.KUNHIKRISHNAN JUDGE

09-11-2021 /True Copy/ Assistant Registrar