Alex Oomman vs The National Highway Authority Of ...
2021 Latest Caselaw 18659 Ker

WP(C) No.24956/2019                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
           Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                   IA.NO.1/2021 IN WP(C) NO. 24956 OF 2019 (T)
   PETITIONERS/RESPONDENTS 1 AND 2:

      1. THE NATIONAL HIGHWAY AUTHORITY OF INDIA, REPRESENTED BY THE PROJECT
         DIRECTOR, PROJECT IMPLEMENTATION UNIT (PIU), TC. 36/414(3)
         ,PALKULANGARA , THIRUVANANTHAPURAM
      2. PROJECT DIRECTOR,NATIONAL HIGHWAY AUTHORITY OF INDIA,PROJECT
         IMPLEMENTATION UNIT (PIU), TC.36/414 (3), PALKULANGARA ,
          THIRUVANANTHAPURAM

   RESPONDENTS/PETITIONER AND ADDITIONAL R3:

      1. ALEX OOMMAN, S/O.OOMMAN, VATTAVILA VEEDU, VETTIKKAVALA VILLAGE,
         KARIKKAM P.O., THIRUVANANTHAPURAM .
      2. SUJA ALEX, W/O ALEX OOMMAN, VATTAVILAVEEDU, VETTIKKAVALA VILLAGE,
         KARIKKOM.P.O, THIRUVANANTHAPURAM .

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time by
   a further period of 3 months from this date, so as to comply with the
   judgment dtd.09.07.2020.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.K.A.SALIL NARAYANAN, Advocate for the petitioner in IA/R1 in WP(C),
   SRI.P.M.SANEER, Advocate for R1 in IA/Petitioner in WP(C) and of
   SRI.V.PHILIP MATHEW, Advocate for R2 in IA/ADDL R3 in WP(C), the court
   passed the following:
                                      ORDER

Time is extended as prayed for.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

08-09-2021 /True Copy/ Assistant Registrar