Sudeep vs State Of Kerala
2021 Latest Caselaw 23779 Ker

WP(C) No.18504/2021                             1/1




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 30th day of November 2021 / 9th Agrahayana, 1943

                       IA.NO.1/2021 IN WP(C) NO. 18504 OF 2021(K)




   APPLICANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF
         REVENUE, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. THE SECRETARY, DEPARTMENT OF FOREST AND WILD LIFE,
         THIRUVANANTHAPURAM - 695 001.
      3. THE SUB REGISTRAR, VADAKKENCHERRY, ALATHUR, PALAKKAD DISTRICT - 678
         683.
      4. THE LAND REVENUE COMMISSIONER, THIRUVANANTHAPURAM - 695 001.
      5. THE DISTRICT COLLECTOR, PALAKKAD - 678 001.
      6. THE DIVISIONAL FOREST OFFICER, NENMARA, PALAKKAD DISTRICT - 678508.
      7. THE TAHSILDAR, ALATHUR, PALAKKAD DISTRICT - 678 541.
      8. THE VILLAGE OFFICER, KIZHAKKENCHERY - II VILLAGE, ALATHUR, PALAKKAD
         - 678 541.

   RESPONDENT/PETITIONER IN WP(C):

          SUDEEP, S/O. GOPALAN, KARANAMCODE, P. O., THOZHIYUR, CHAVAKKAD
          TALUK, THOZHIYUR DESOM, POOKODE VILLAGE, PALAKKAD-680520.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit for a period of further one month from 13-10-2021 in the interest of
   justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 20-09-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioners in IA/respondents in WP(C) and of M/S.P.R.VENKATESH &
   G.KEERTHIVAS, Advocates for the respondent in IA/petitioner in WP(C), the
   court passed the following:-
                                      ORDER

This application has been filed to extend the time frame fixed in the judgment for a period of one month from 13-10-2021. Since it is not opposed, same is allowed, even though the additonal time frame sought has now expired.

                                                Sd/- DEVAN RAMACHANDRAN , JUDGE




30-11-2021                        /True Copy/                                Assistant Registrar