Jagadamma L vs State Of Kerala
2021 Latest Caselaw 23499 Ker

WP(C) No.9517/2021                             1/1




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                    IA.NO.2/2021 IN WP(C) NO. 9517 OF 2021(L)
   APPLICANTS/RESPONDENT NOS.1&2 IN WP(C):

      1. THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN
         965 001
      2. THE ADDITIONAL CHIEF SECRETARY, HOME DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001

   RESPONDENT:

          JAGADAMMA L., SIVASADANAM, PILAPPUZHA, HARIPAD, ALAPPUZHA -690 514

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend that time
   limit prescribed in the judgment in W.P.(C) No. 9517/2021 by a further
   period of three months from 02-09-2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 09-04-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioners in IA/respondents in WP(C) and of M/S.P.SREEKUMAR, K.ARJUN
   VENUGOPAL, ASWIN KUMAR M J, HELEN P.A., ARUN ROY & SHAHIR SHOWKATH ALI,
   Advocates for the respondent in IA/petitioners in WP(C),the court passed
   the following:-
                                      ORDER

The time limit prescribed in the judgment dated 09-04-2021 will stand extended for a further period of three months from 20-10-2021.

Sd/- P.V.KUNHIKRISHNAN JUDGE

25-11-2021 /True Copy/ Assistant Registrar