R.Parameswaran vs Thrissur Municipal Corporation
2021 Latest Caselaw 20700 Ker

WP(C) No.4153/2021                            1/2


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
                      I.A.NO.4/2021 IN W.P(C)NO.4153 OF 2021
   PETITIONERS:

      1. THE DISTRICT TOWN PLANNER, OFFICE OF DISTRICT TOWN PLANNER, PLANNING
         BHAVAN, 2ND FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR-680 003
      2. THE CHIEF TOWN PLANNER, OFFICE OF THE CHIEF TOWN PLANNER, SWARAJ
         BHAVAN, 2ND FLOOR, NANTHANCODE, KOWDIAR P.O, THIRUVANANTHAPURAM-695
         003
      3. THE COMMITTEE CONSTITUTED UNDER THE IX OF THE KERALA MUNICIPALITY
         BUILDING RULES, 2019 REPRESENTED BY THE CHAIRPERSON OF THE
         COMMITTEE, THE PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, KERALA -695 001

   RESPONDENTS:

      1. R.PARAMESWARAN, MANAGING PARTNER, KAMAKSHY CONSTRUCTIONS, TEMPLE
         TREES APARTMENT, TC 35/4250, PAZHAYANADAKAVU, THRISSUR 01.
      2. THRISSUR MUNICIPAL CORPORATION REPRESENTED BY ITS SECRETARY,
         THRISSUR, KERALA-680 001
      3. FEDERAL RESIDENCY ANNEXE APARTMENTS ALLOTTEES ASSOCIATION
         (REG.NO.TSR/TC/171/2019), ARISTO ROAD, THRISSUR, REPRESENTED BY ITS
         SECRETARY, SHRI.K.K.SUNILKUMAR, AGED 52 YEARS, S/O.K.K.K PISHARODY,
         RESIDING AT FLAT NO.1B, SRADHA HOME, THIRUVAMBADI ROAD, POONKUNNAM,
         THRISSUR-680002.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 13.04.2021 in WP(C) No.4153/2021 by
   a furher period of 3 months from 14.08.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 13.04.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in IA/R2 to R4 in WP(C), M/s.M.GOPIKRISHNAN NAMBIAR, K.JOHN
   MATHAI, JOSON MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN
   & POOJA MENON, Advocates for R1 in IA/Petitioner in WP(C), SRI. SANTHOSH
   P.PODUVAL, STANDING COUNSEL for R2 in IA/R1 in WP(C) and of
   M/s.K.MADHUSOODANAN MATHEW JACOB & SYRIAC JOSEPH, Advocates for R3 in
   IA/Addl.R5 in WP(C), the court passed the following:
 WP(C) No.4153/2021                            2/2



                                       O R D E R

The extension of time application is opposed by the writ petitioner.

The time sought for the compliance of the directions in the judgment is for three months from 14.08.2021.

I have gone through the affidavit filed in support of the application for extension of time and also the application for condoning delay in filing the same.

Having heard the learned counsel for the petitioner and the learned Government Pleader, the application for extension of time, as prayed for, is allowed.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

05-10-2021 /True Copy/ Assistant Registrar