C.A.Areef vs Chief Conservator Of Forests
2021 Latest Caselaw 20345 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
  THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                        OP(C) NO. 1544 OF 2021
AGAINST THE ORDER/JUDGMENT IN CMA 74/2020 OF DISTRICT COURT &
                  SESSIONS COURT,THRISSUR, THRISSUR
PETITIONER/APPELLANT

            C.A.AREEF
            AGED 43 YEARS
            S/O ABOOBACKER, CHEMMATTUKULAMBIL HOUSE,
            THEKKETHARA, PAZHAYANNUR, THRISSUR DISTRICT

            BY ADVS.
            V.M.KRISHNAKUMAR K.
            P.R.REENA
            P.S.SIDHARTHAN
            MAYA M.



RESPONDENTS/RESPONDENTS:

    1       CHIEF CONSERVATOR OF FORESTS
            PRIYADARSINI NAGAR, PARAVATTANI, THRISSUR,
            PIN-680 014.

    2       DIVISIONAL FOREST OFFICER,
            AYYANTHOLE, THRISSUR, PIN-680 003.

    3       FOREST RANGE OFFICER,
            MACHAD FOREST RANGE, WADAKKANCHERY,
            THRISSUR DISTRICT, PIN-680 582.


     THIS    OP    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1544 OF 2021
                                       -2-



                                   JUDGMENT

This original petition is filed seeking

expeditious disposal of the application for

condonation of delay filed in C.M.A. 74/2020 pending

on the files of the District Court, Thrissur. In the

report called for by this Court, the learned District

Judge has stated that, the delay condonation

application stands adjourned to 21.10.2021 for

hearing and that the application can be disposed of

within one month and depending on the decision of the

C.M.Application, to dispose of the appeal at the

earliest.

In the light of the report, the original petition

is disposed of directing the learned District Judge

to take earnest efforts to dispose the application

for condonation of delay within one month and

thereafter to dispose the appeal as expeditiously as

possible.

Sd/-

V.G.ARUN JUDGE hmh OP(C) NO. 1544 OF 2021

APPENDIX OF OP(C) 1544/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF CONFISCATION ORDER OF THE 2ND RESPONDENT DATED 30.4.2020

Exhibit P2 TRUE COPY OF CMA NO 74/2020 FILED BEFORE THE DISTRICT COURT THRISSUR

Exhibit P3 TRUE COPY OF IA NO 1/2020 IN CMA NO 74/2020 FILED BEFORE THE DISTRICT COURT THRISSUR

RESPONDENT EXHIBITS NIL