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Unnikrishnan vs State Of Kerala
2021 Latest Caselaw 18662 Ker

Citation : 2021 Latest Caselaw 18662 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Unnikrishnan vs State Of Kerala on 8 September, 2021
WP(C) No.11829/2021                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                          IA.NO.1/2021 IN WP(C)11829/2021
   APPLICANTS/RESPONDENTS

      1. STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. DIVISIONAL FOREST OFFICER, OFFICE OF THE DIVISIONAL FOREST OFFICE,
         THRISSUR DIVISION, KALYAN NAGAR, AYYANTHOLE, THRISSUR-680 003.
      3. THE RANGE FOREST OFFICER, MACHAD RANGE, ENKAKAD P.O., PIN-680 582.
      4. THE DISTRICT COLLECTOR, DISTRICT COLLECTORATE, KALYAN NAGAR,
         AYYANTHOLE, THRISSUR DISTRICT-680 003.
      5. THE TAHSILDAR, THALAPPILLY, THALAPPILLY TALUK OFFICE,
         WADAKANCHERY-680 623.

   RESPONDENT/PETITIONER

          UNNIKRISHNAN, S/O.RAMAKRISHNAN NAIR, KOTTAVIYIL HOUSE, PULAKODE
          P.O., THRISSUR DISTRICT, PIN-680 586.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit for a further period of 2 months from 24-08-2021 to comply with the
   directions in the judgment dated 14-07-2021 in WP(C).No.11829/2021 in the
   interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 14-07-2021 and upon hearing the arguments of SMT.SHEEJA C.S, SENIOR
   GOVERNMENT PLEADER for petitioners in IA 1/21/R1 to R5 in WP(C),
   SRI.PEEYUS A.KOTTAM, Advocate for R1 in IA/Petitioner in WP(C), the court
   passed the following:
                                      ORDER

Not opposed.

The time fixed by this Court as per judgment dated 14-07-2021 in WP(C) No.11829/2021 is extended for a further period of two months from 24-08-2021.

Sd/- P.V.KUNHIKRISHNAN JUDGE

08-09-2021 /True Copy/ Assistant Registrar

 
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