Sunny P C vs State Of Kerala
2021 Latest Caselaw 23334 Ker

WP(C) No.16341/2021                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                     IA.NO.1/2021 IN WP(C) NO. 16341 OF 2021
   PETITIONER/3RD RESPONDENT IN W.P.(C):

          THE SECRETARY, CHAKKUPALLAM GRAMA PANCHAYAT, ANAKKARA P.O.,
          IDUKKI-685 512.

   RESPONDENTS/PETITIONERS AND RESPONDENTS 1, 2, 4,5 and 6 in the W.P.(C):

      1. SUNNY P.C., AGED 58 YEARS, S/O CHERIAN, PERUMBUZHA HOUSE,
         PAMBUPAARA, SULTHANKADA, ANAKKARA, IDUKKI DISTRICT, PIN-685 551.
      2. MINI SUNNY, AGED 50 YEARS, W/O SUNNY P.C., PERUMBUZHA HOUSE,
         PAMBUPAARA, SULTHANKADA, ANAKKARA, IDUKKI DISTRICT, PIN-685 551.
      3. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
         LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
         PIN-695 001.
      4. THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR IDUKKI,
         COLLECTORATE, KUILIMALA, PAINAVU P.O., IDUKKI-685 603.
      5. THE ENVIRONMENT ENGINEER, KERALA STATE POLLUTION CONTROL BOARD,
         DISTRICT OFFICE, ESSAREN BUILDING, AANAKKOODU JUNCTION,
         THODUPUZHA-685 584.
      6. MR. JOSEPH PUTHUMANA @ OUSEPACHAN, AGED 45 YEARS S/O JOSE, PUTHUMANA
         HOUSE, PAMBUPAARA, SULTHANKADA, ANAKKARA, IDUKKI, PIN-685 551.
      7. THE SECRETARY, THALUK LEGAL SERVICE COMMITTEE, PERUMADE, IDUKKI,
         PIN-685 531.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   fixed as per Judgment dated 08.09.2021 in the above Writ Petition and
   grant one month time from 26.10.2021 to comply with the directions in the
   said Judgment.


          This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this court's judgment dated
   08.9.2021 and upon hearing the arguments of SMT. LIJI.J.VADAKEDOM,Counsel for
   petitioner in IA/Advocate for R3 in WPC,SRI. K.S.ARUNDAS, Advocate for R1 and R2
   in IA/Advocate for petitioner in WPC, GOVERNMENT PLEADER for R3,R4,R7 in
   IA/R1, R2 and R6 in WPC, STANDING COUNSEL for R5 in IA / R4 in WPC and of
   SRI. GEORGE THOMAS , Senior Advocate along with SRI. AMAL GEORGE,
   Advocates for R6 in IA/R5 in WPC, the court passed the following:
 WP(C) No.16341/2021                        2/2




                                      ORDER

This is an application to enlarge the time granted in the judgment dated 08.09.2021 for a period of one month from 26.10.2021. After going through the affidavit filed in support of the I.A., this court is of the view that one month time can be granted. Accordingly time is extended by one month from today.

          25.11.2021                             Sd/- N.NAGARESH, JUDGE




25-11-2021                   /True Copy/                            Assistant Registrar