P.Rajamma vs State Of Kerala
2021 Latest Caselaw 20668 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
                IA.NO.1/2021 IN WP(C) NO. 22510 OF 2020 (K)
PETITIONERS:

  1. STATE OF KERALA REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
     OPERATION, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695
     001.
  2. THE REGISTRAR CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM-695 001
  3. THE JOINT REGISTRAR, OFFICE OF THE JOINT REGISTRAR, CO-OPERATIVE
     SOCEITY (GENERAL), TECHI ANGALAMMAN COMPLEX, OPP. ST. ANTONY'S
     SCHOOL, THIRUVAMBADY, ALAPPUZHA-688 002

RESPONDENTS:

  1. P.RAJAMMA, W/O. LATE P. MADHAVA KURUP OF KOCHUMADAM, OPPOSITE
     K.S.R.T.C.BUS STATION, MAVELIKKARA P.O, ALAPPUZHA DISTRICT, PIN
     CODE-690 101 AND NOW RESIDING AT SINDOORAM, BEHIND COURT,
     MAVELIKKARA P.O, ALAPPUZHA DISTRICT, PIN CODE-690101
  2. SANDHYA VINAYAN,W/O. VINAYAN M. OF SINDOORAM,BEHIND THE
     COURT, ALAPPUZHA DISTRICT,PINCODE-690101
  3. PRESIDENT, MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.
     707, MAVELIKKARA P.O,      ALAPPUZHA-690 101
  4. MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO. 707, MAVELIKKARA P.O,
     ALAPPUZHA-690 101, REP. BY ITS SECRETARY.

     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. 22510/2020 by a further
period of 6 months from 18-07-2021.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 18-12-2020 and upon hearing the arguments of GOVERNMENT PLEADER for
the petitioners in IA/respondents 1 to 3 in WP(C),SRI. D.GANESH KUMAR,
Advocate for respondents 1 & 2 in IA/petitioners in WP(C) and of
SRI.K.C.SANTHOSHKUMAR, Standing Counsel for respondents 3 & 4 in
IA/respondents 4 and 5 in WP(C),    the court passed the following:-




    P.T.O.
                               RAJA VIJAYARAGHAVAN V, J.
                             ---------------------------------
                                  I.A.No.1 of 2021
                                           in
                            W.P.(C) No.22510 of 2020
                            ----------------------------------
                        Dated this the 5th day of October, 2021


                                             ORDER

This is an application seeking to extend the time granted to comply with

the directions.

Heard the learned Government Pleader.

The time granted to conclude the proceedings in ARC No. 748/2020 is

extended by a period of six months from 18.7.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

sru

05-10-2021 /True Copy/ Assistant Registrar