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Lillykkutty vs The State Of Kerala
2021 Latest Caselaw 19931 Ker

Citation : 2021 Latest Caselaw 19931 Ker
Judgement Date : 23 September, 2021

Kerala High Court
Lillykkutty vs The State Of Kerala on 23 September, 2021
WP(C) No.154/2021                              1/1


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
               Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
                      I.A.NO.2/2021 IN W.P.(C) NO. 154 OF 2021 (T)

   APPLICANTS/ RESPONDENTS:


      1. THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY , FOREST
         AND WILD LIFE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001.
      2. THE CHIEF CONSERVATOR OF FORESTS & CUSTODIAN OF VESTED
         FORESTS, EASTERN CIRCLE, ARANAYABHAVAN COMPLEX, PALAKKAD DISTRICT,
         PIN - 678002,
      3. THE DIVISIONAL FOREST OFFICER, PALAKKAD DIVISION, KALLEKULANGARA
         P.O, PALAKKAD, PIN - 678009.

   RESPONDENTS/PETITIONERS:

      1. LILLYKKUTTY, AGED 65 YEARS, W/O. SEBASTIAN, KUNNEL HOUSE, 5/73,
         KERALASSERY P.O, PALAKKAD, PIN - 678641.
      2. MARYKUTTY, AGED 63 YEARS, W/O.LUKE, KUNNEL HOUSE, 5/73, KERALASSERY
         P.O, PALAKKAD, PIN - 678641.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant a further
   period of 6 months from 25.03.2021 for complying with the judgment of the
   Hon'ble High Court in the above writ petition 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 order dated
   25.03.2021 and upon hearing the arguments of SPECIAL GOVERNMENT PLEADER
   for Petitioners in IA/R1 to R3 in WP(C), Sri.M.C.JOHN, Advocate for
   the Respondents in IA/Pettiioners in WP(C), the court passed the
   following:
                                    O R D E R

For the reason stated in the accompanying affidavit the time to comply the directions in the judgment is extended for a further period of one month from today.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

23-09-2021 /True Copy/ Assistant Registrar

 
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