Sinai Mar Thoma Church vs The District Collector
2022 Latest Caselaw 10024 Ker

WP(C) No.2305/2022                              1/1




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
             Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944
                     IA.NO.1/2022 IN WP(C) NO. 2305 OF 2022(K)
   PETITIONER/2ND RESPONDENT IN W.P.(C):

          THE FERTILIZERS AND CHEMICALS TRAVANCORE LIMITED, UDYOGAMANDAL,
          ELOOR, KOCHI-683 501, REPRESENTED BY ITS CHAIRMAN AND MANAGING
          DIRECTOR.,

   RESPONDENT/PETITIONER & 3RD RESPONDENT IN W.P.(C):

      1. SINAI MAR THOMA CHURCH AMBALAMEDU, KARIMUKAL-682 303, REPRESENTED BY
         ITS VICAR REV. BINU S SAMUEL.
      2. THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR,
         COLLECTORATE, KAKKANAD-682 030.
      3. KERALA INDUSTRIAL INFRASTRUCTURE-DEVELOPMENT CORPORATION (KINFRA),
         THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the Judgment dated 20-06-2022 in Writ Petition(Civil)
    2305 of 2022 by a further period of six weeks from 17-08-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN
   THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN,Advocates for petitioner in IA/2nd
   respondent in WP(C), SRI.GEORGE CHERIAN (SENIOR ADVOCATE) along with M/S.
   K.S.SANTHI, LATHA SUSAN CHERIAN, ALEXY AUGUSTINE, GEORGE A.CHERIAN,
   Advocates for respondent 1 in IA/petitioner in WP(C),GOVERNMENT PLEADER
   for respondent 2 in IA/respondent 1 in WP(C) and of SRI.P.U.SHAILAJAN,
   STANDING COUNSEL for respondent 3 in IA/WP(C), the court passed the
   following:-
                                      ORDER

Having gone through the affidavit and having heard the learned Counsel for the petitioner, I find that reasonable ground has been made out for extending the time stipulated in the judgment.

Accordingly, the time specific in the last paragraph of the judgment is extended up to 28-09-2022.

Sd/- V.G.ARUN JUDGE

31-08-2022 /True Copy/ Assistant Registrar