Moidutty vs The District Collector
2022 Latest Caselaw 1673 Ker

WP(C) No.10567/2021                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Tuesday, the 15th day of February 2022 / 26th Magha, 1943
                    IA.NO.1/2022 IN WP(C) NO. 10567 OF 2021(U)
   PETITIONERS/RESPONDENTS IN WP(C):

      1. THE DISTRICT COLLECTOR, CIVIL STATION, AYYANTHOLE P.O, THRISSUR 680
         003
      2. THE REVENUE DIVISIONAL OFFICER, THRISSUR 680 003
      3. THE TAHASILDAR, CHAVAKKAD, THRISSUR 680 506
      4. THE VILLAGE OFFICER, MANATHALA VILLAGE OFFICE, THRISSUR- 680 506
      5. LOCAL LEVEL MONITORING COMMITTEE, CHAVAKKAD GRAMA PANCHAYATH,
         REPRESENTED BY ITS CONVENOR, (AGRICULTURAL OFFICER, KRISHI BHAVAN,
         CHAVAKKAD), THRISSUR DISTRICT,PIN- 680 506

   RESPONDENT/PETITIONER IN WP(C):

          MOIDUTTY, AGED 61 YEARS, S/O. MOHAMMED, VAISYAM VEETTIL, MANATHALA
          (PO), THRISSUR -680 581


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the judgment in WP(C) No. 10567/2021 by further period of 5
   months from 30-09-2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 29/06/2021 in W.P.(C) and upon hearing the arguments of GOVERNMENT
   PLEADER for Petitioners in I.A/Respondents in WP(C) and of SRI.N.KRISHNA
   RAJA MAULI, Advocate for Respondent in I.A/Petitioner in WP(C), the court
   passed the following:

                                           ORDER

Time extended till 28/02/2022.

15/02/2022.

Sd/- SATHISH NINAN, JUDGE

15-02-2022 /True Copy/ Assistant Registrar