Jolly Paily vs State Of Kerala
2021 Latest Caselaw 17932 Ker

WP(C) No.18623/2020                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                    IA.NO.1/2021 IN WP(C) NO. 18623 OF 2020(C)
   APPLICANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE DISTRICT COLLECTOR, COLLECTORATE, KUYILIMALA, PAINAVU P.O.,
         IDUKKI-685 603.
      3. THE DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE, MUNNAR,
         IDUKKI-685 612.
      4. THE TAHSILDHAR, TALUK OFFICE, IDUKKI TALUK, IDUKKI-685 603.
      5. FOREST RANGE OFFICER, NERIAMANGALAM, KOTHAMANGALAM, ERNAKULAM-686
         693.
      6. THE DISTRICT NIRMITHI KENDRA, THROUGH PROJECT ENGINEER, PAINAVU
         P.O., KUYILIMALA, IDUKKI-685 603.
      7. THE CHIEF SECRETARY TO GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM
         IS SUO-MOTU IMPLEADED AS ADDITIONAL 7TH RESPONDENT AS PER ORDER
         DATED 19-01-2021.

   RESPONDENT/PETITIONER IN WP(C):

          JOLLY PAILY, S/O.PAILY, ANJILIKUZHIYIL HOUSE, THATTEKKANNI KARA,
          KANJIKUZHY VILLAGE, IDUKKI TALUK, IDUKKI DISTRICT-685 606.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant a further
   period of six months from 16-03-2021 for complying with the directions
   contained in the judgment dated 19-01-2021 in WP(C) No.18623/2020.




        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 19/01/2021, upon hearing the arguments of GOVERNMENT PLEADER for the
   petitioners in IA /respondents in WP(C) and of M/S.GEORGE MATHEW,
   M.D.SASIKUMARAN, PRAVEEN S., SUNIL KUMAR A.G, DIPU JAMES, MATHEW K.T. &
   GEORGE K.V., Advocates for the respondent in IA/petitioner in WP(C) the
   court passed the following:
 WP(C) No.18623/2020                               2/2

                                              ORDER

The learned counsel for the respondent opposed the prayer. But the learned Government

Pleader submitted that now the judgment is already complied. This is disputed by the

respondent. But that is not a point to be decided in this case. It is only a petition to grant six

months time for complying with the directions contained in the judgment.

Considering the averments in the affidavit, tjhe prayer in this petition is allowed.

                                                    Sd/- P.V.KUNHIKRISHNAN JUDGE




01-09-2021                          /True Copy/                                    Assistant Registrar