Kerala High Court
Mansoor T.K vs The Secretary, Regional ... on 1 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Friday, the 1st day of October 2021 / 9th Aswina, 1943
IA.NO.1/2021 IN WP(C) NO. 10515 OF 2021(L)
APPLICANT/RESPONDENT IN WP(C)
THE SECRETARY, REGIONAL TRANSPORT AUTHORITY CUM REGIONAL TRANSPORT
OFFICER, KOZHIKODE CIVIL STATION P.O., KOZHIKODE- 673 020.
RESPONDENT/PETITIONER IN WP(C):
MANSOOR T.K., S/O. USSAIN HAJI, THUNNACHANKANDIYIL HOUSE, MADAVOOR,
KOZHIKODE.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit for a further period of 4 months from 13-09-2021 to comply with the
directions in the judgment dated 11-05-2021 in W.P.(C) No. 10515/2021 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 11-05-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
the petitioner in IA/respondent in WP(C) and of M/S.M.VANAJA & P.ASHA,
Advocates for the respondent in IA/petitioner in WP(C), the court passed
the following:-
P.T.O.
T.R.RAVI, J.
----------------------------------------
IA No.1 of 2021
In
WP(C) No.10515 of 2021
-------------------------------------------
Dated this the 1st day of October, 2021
ORDER
IA.No.1/2021
The writ petition was disposed of directing the respondent
to consider Ext.P2 representation and pass orders on the same
after hearing the petitioner and other affected persons operating
in the route within a period of six weeks from the date of receipt
of a certified copy of the judgment. This application has been
filed with a delay of 29 days, praying for extension of the time
granted by this Court by a further period of four months from
13.09.2021. When this Court had granted only six weeks time
even at the time of disposal of the writ petition, it is uncharitable
on the part of the respondent in the writ petition to file a petition
seeking additional period of four months and that too from
13.09.2021. The writ petition was disposed of on 11.05.2021 and
four months time from 13.09.2021 would mean that the
respondent in the writ petition is seeking a total time of seven
months from the date of the judgment, in a case which is
disposed of granting six weeks time. Except giving the reason of
IA No.1/2021 in WP(C)No.10515 of 2021
Covid-19 pandemic, no other reason is stated for seeking an extension
of time. I am not convinced with the reasons stated in the affidavit in
support of the application. However, as a last chance the respondent in
the writ petition is given three weeks time from today for complying
with the directions in the judgment. It is made clear that no further
extension will be granted.
Sd/-
T.R.RAVI
JUDGE
sn
01-10-2021 /True Copy/ Assistant Registrar
