E.Chandran vs State Of Kerala
2022 Latest Caselaw 1498 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 2nd day of February 2022 / 13th Magha, 1943
                 IA.NO.1/2022 IN WP(C) NO. 12768 OF 2020(U)
APPLICANTS/RESPONDENTS IN WP(C):

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, INDUSTRIAL
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
  2. THE DISTRICT COLLECTOR, KOZHIKODE-673 002
  3. THE GENERAL MANAGER, DISTRICT INDUSTRY CENTRE, KOZHIKODE-673 011

RESPONDENT/PETITIONER IN WP(C):

     E.CHANDRAN, S/O. PANKUTTY, ELLARAMBATH, KALLIKKUNNU, OLAVANNA,
     KOZHIKODE


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to allow 3 months time
from the date of order to comply with the directions contained in the
judgment dated 26.07.2021 in WP(C)No.12768 of 2020.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 26.07.2021 in WP(C)12768/2020 and upon hearing the arguments of
SPECIAL GOVERNMENT PLEADER for the Applicants in I.A/Respondents in WP(C)
and of M/S.P.V.ANOOP, PHIJO PRADEESH PHILIP & K.V.SREERAJ, Advocates
for Respondent in I.A./Petitioner in WP(C), the court passed the
following:
                            RAJA VIJAYARAGHAVAN V, J.
                            ---------------------------------
                           W.P.(C) No.12768 of 2020
                           ----------------------------------
                      Dated this the 2nd day of February, 2022


                                          ORDER

I.A.No.1 of 2022

This is an application seeking extension of time.

Heard the learned Government Pleader who seeks three months' time

from 05.12.2021 to comply with the directions.

Having regard to the submissions, time granted as per judgment dated

26.7.2021 in W.P.(C) No.12768/2020 shall stand extended by a period of three

months from 05.12.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

IAP

02-02-2022 /True Copy/ Assistant Registrar