Kerala High Court
Anupkumar M. A vs State Of Kerala on 8 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
IA No.NO.1/2021 IN WP(C) NO. 21827 OF 2020(C)
APPLICANTS/RESPONDETNS 1 TO 6 IN WP(C):
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. THE LAND REVENUE COMMISSIONER, COMMISSIONERATE OF LAND REVENUE,
PUBLIC OFFICE BUILDING, MUSEUM JN. THIRUVANANTHAPURAM - 695 033.
3. THE DISTRICT COLLECTOR, ERNAKULAM CIVIL STATION, KAKKANAD POST,
ERNAKULAM - 682 030.
4. THE REVENUE DIVISIONAL OFFICER, FORT KOCHI, REVENUE DIVISIONAL
OFFICE, KB JACOB RD, FORT KOCHI, KOCHI BEACH POST, ERNAKULAM - 682
001.
5. TAHSILDAR, KANAYANNUR, KANAYANNUR TALUK OFFICE, PARK AVENUE, NEAR
SUBHASH PARK, MARINE DRIVE, ERNAKULAM H. O. POST, ERNAKULAM DIST.,
PIN - 682 011.
6. VILLAGE OFFICER, VAZHAKKALA, VAZHAKKALA VILLAGE OFFICE, NEAR NGO
QUARTERS, THRIKKAKKARA, BMC POST, ERNAKULAM DIST., PIN - 682 021.
RESPONDENT/PETITIONER IN WP(C):
ANUPKUMAR M. A., INDIVARAM HOUSE, ALUVA P. O., ERNAKULAM DISTRICT-
683 101., REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, DR. S.
AYYAPPAN PILLAI, INDIVARAM HOUSE, ALUVA P. O., ERNAKULAM DISTRICT -
683 101.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit stipulated in the Judgment in WP(C)No.21827/2020 dated 08-02-2021 by
a further period of six months from 25-03-2021.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this Court's
Judgment dated 08-02-2021 and upon hearing the arguments of SRI.JUSTINE
JACOB, GOVERNMENT PLEADER for Petitioner in IA/R1 to R6 in WP(C),
SRI.AVANEESH KOYIKKARA, Advocate for Respondent in IA/Petitioner in
WP(C), the court passed the following:
ANIL K.NARENDRAN, J.
------------------------------
Cont.Case(C)No.1217 of 2021
&
W.P.(C)No.21827 of 2020
-----------------------------------
Dated this the 8th day of September, 2021
ORDER
C.M.Appl.No.1 of 2021 in W.P.(C)No.21827 of 2020
This is an application filed by the applicants/respondents 1
to 6 in W.P.(C)No.21827 of 2020, seeking an order to condone the
delay of 153 days in filing I.A.No.1 of 2021 for extension of time.
Having considered the averments in the affidavit
accompanying to this CM application and also the submissions
made by the learned counsel on both sides, the delay of 153 days
in filing I.A.No.1 of 2021 seeking extension of time is condoned.
I.A.No.1 of 2021 in W.P.(C)No.21827 of 2020
This is an application filed by the applicants/respondents 1
to 6 in W.P.(C)No.21827 of 2020, seeking an order to extend the
time limit stipulated in the judgment dated 08.02.2021 in W.P.
(C)No.21827 of 2020 by a further period of six months from
25.03.2021.
Heard the learned Government Pleader for the
applicants//respondents 1 to 6 and also the learned counsel for
the respondent/writ petitioner.
Cont.Case(C)No.1217 of 2021 &
W.P.(C)No.21827 of 2020
Having considered the averments in the affidavit filed in
support of this interlocutory application and also the submissions
made by the learned counsel on both sides, the extension of time
as sought for, i.e., six months' time from 25.03.2021, is granted.
Cont.Case(C)No.1217 of 2021
List on 13.010.2021.
Sd/-
ANIL K.NARENDRAN
JUDGE
yd
08-09-2021 /True Copy/ Assistant Registrar
