M.P.Santhoshkumar vs The Kottayam Municipality
2021 Latest Caselaw 23206 Ker

WP(C) No.13654/2014                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
          Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
                    IA.NO.1/2021 IN WP(C) NO. 13654 OF 2014(F)
   APPLICANTS/RESPONDENTS NO.3 TO 5 IN WPC :

      1. KERALA LEGISLATIVE LOCAL FUND ACCOUNTS COMMITTEE 2010-2011
         REPRESENTED BY ITS CHAIRMAN LEGISLATIVE COMPLEX, TRIVANDRUM,PIN 695
         001.
      2. THE DIRECTOR, LOCAL FUND AUDIT OFFICE, THIRUVANANTHAPURAM 695 033
      3. THE DEPUTY DIRECTOR, LOCAL FUND AUDIT MUNICIPAL AUDIT, KOTTAYAM,PIN
         686 001.

   RESPONDENTS/PETITIONER & RESPONDENTS N0.1 & 2 IN WPC

      1. M.P.SANTHOSHKUMAR, AGED 48 YEARS, S/O.PURUSHOTHAMAN, EASWARA KRIPA,
         VELOOR PO, KOTTAYAM, CHAIRMAN,KOTTAYAM MUNICIPALITY COUNCIL
      2. THE KOTTAYAM MUNICIPALITY REPRESENTED BY ITS SECRETARY, KOTTAYAM,PIN
         686 001
      3. THE SECRETARY, KOTTAYAM MUNICIPALITY,PIN 686 001.

        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 13.11.2020 in WP(C) No.13654/2014
   for a further period of 1 month and 13 days from 12.05.2021 to 24.06.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, this Court's Judgment dated
   13/11/2020 and upon hearing the arguments of GOVERNMENT PLEADER for the
   Applicants in IA/Respondents 3 to 5 in WP(C),M/S.P.MARTIN JOSE, P.PRIJITH
   & THOMAS P.KURUVILLA, Advocates for the Respondents in IA/petitioner in
   WP(C) and of SRI.PHILIP J.VETTICKATTU,ADVOCATE for the respondents 2 & 3
   in IA/Respondents 1 & 2 in WP(C), the court passed the following:
                                      ORDER

This is an application for extension of time. The respondent inthe applicantion Opposed the prayer.

Taking note of the averments int he affidavit, this Court is of the view that the time can be extended.

24.11.2021.

Sd/- A.MUHAMED MUSTAQUE JUDGE

24-11-2021 /True Copy/ Assistant Registrar