Abdul Gafoor vs Deputy Tahasildar (R.R)
2022 Latest Caselaw 3999 Ker

WP(C) No.696/2021                                1/1




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
                     IA.NO.1/2022 IN WP(C) NO. 696 OF 2021(j)
   PETITIONERS/PETITIONERS:

      1. ABDUL GAFOOR, AGED 37 YEARS S/O. HAMSA, MAIKKARA, VALLUVAKKAYIL
         HOUSE, P.O.,MUTHANGA, WAYANAD DISTRCT-673 592
      2. FAIZAL, AGED 40 YEARS, S/O. KUNHIPOKKU, VADAKKEDAM HOUSE,
         AMBALAVAYAL P.O.,PIN-673 593

   RESPONDENTS/RESPONDENTS:

      1. DEPUTY TAHASILDAR (R.R), SULTHAN BATHERY, WAYANAD DISTRCT-673 592
      2. THE VILLAGE OFFICER, NOOLPUZHA, NOOLPUZHA P.O., WAYANAD DISTRICT-673
         592
      3. UNITED INDIA INSURANCE CO.LTD., NOORMAL BUILDING, MYSOOR ROAD,
         SULTHAN BATERY-673 592

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit fixed in the judgment for a further period of four months from
   today.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court's judgement
   dated 11.01.2021, upon hearing the arguments of M/S. M.PROMODH KUMAR &
   MAYA CHANDRAN, Advocates for the petitioners in IA/WP(C), GOVERNMENT
   PLEADER for respondent 1 & 2 in IA/WP(C) and of SRI. P.K. MANOJ KUMAR,
   Advocate for respondent 3 in IA/WP(C) the court passed the following:-
                                      ORDER

Heard. Allowed.

The time is extended till 6-6-2022.

Sd/- SUNIL THOMAS JUDGE

05-04-2022 /True Copy/ Assistant Registrar