State Of Kerala vs V. Mariamma
2022 Latest Caselaw 11399 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                  CM.APPL.NO.1/2018 IN WA NO. 2262 OF 2018

 (AGAINST THE JUDGMENT DATED 16.02.2018 IN WP(C) 22153/2014 OF THIS COURT)

APPLICANT/APPELLANT/1ST RESPONDENT IN W.P(C):

     STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOUSING
     (A) DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695001.

RESPONDENTS/RESPONDENTS/PETITIONER & 2ND RESPONDENT IN W.P(C):

  1. V. MARIAMMA, 2ND GRADE DRAFTSMAN (NOW RETIRED, KERALA STATE HOUSING
     BOARD,THIRUVANANTHAPURAM, RESIDIN AT GAIZCIL VILLA, VALAKKADAVU P.O,
     VALIATHURA,THIRUVANANTHAPURAM.
  2. KERALA STATE HOUSING BOARD, REPRESENTED BY THE SECRETARY, OFFICE OF
     THE KERALA STATE HOUSING BOARD, THIRUVANANTHAPURAM-695001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 301 days in filing the above Writ Appeal.
     This Application coming on for orders on 02.12.2022, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of GOVERNMENT PLEADER for the petitioner, SRI.
M.SREEKUMAR, Advocate for R1 and of M/S. K.DENNY DEVASSY, STANDING
COUNSEL, MANOJ RAMASWAMY & T.K.SAJEEV, Advocates for R2, the court passed
the following:
                  A.K.JAYASANKARAN NAMBIAR
                                &
                    MOHAMMED NIAS C.P., JJ.
                 -------------------------
                      CM.Appl.No.1 of 2018
                                 in
                       WA. No.2262 of 2018
                 -------------------------
             Dated this the 2nd day of December, 2022

                              ORDER

A.K.Jayasankaran Nambiar, J.

The above application is filed to condone the delay of 301 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in

support of the delay condonation application, the delay is condoned.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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