Kunjumuhammed Haji vs Village Officer
2022 Latest Caselaw 1004 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Tuesday, the 25th day of January 2022 / 5th Magha, 1943
                   IA.NO.1/2022 IN WP(C) NO. 14161 OF 2021
PETITIONERS/RESPONDENTS IN WP(C):

  1. VILLAGE OFFICER KARIMPUZHA-1 VILLAGE, OTTAPPALAM, PALAKKAD DISTRICT,
     PIN - 679513.
  2. THAHSILDAR, MANNARKKAD, MINI CIVIL STATION, PALAKKAD DISTRICT, PIN -
     678582. (THE ADDRESS OF THE 2ND RESPONDENT IS CORRECTED
     AND SUBSTITUTED AS 'THE TAHSILDAR, OTTAPALAM, PALAKKAD DISTRICT, PIN
     - 679 101' AS PER ORDER DATED 13/8/21 IN I.A.1/21 IN RP 533/2021 IN
     WP(C)14161/2021.)
  3. DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION, MALAPPURAM
     DISTRICT, PIN - 676505.
  4. THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

RESPONDENTS/PETITIONERS IN WP(C):

  1. KUNJUMUHAMMED HAJI, AGED 84 YEARS, S/O. MOIDEENKUTTY HAJI, METHUVIL
     NALAKATH VEEDU, THIROORANGADI P.O, MALAPPURAM DISTRICT, PIN -
     676306.
  2. PATHUMMAKUTTY, D/O. MOIDEENKUTTY, PATHUKATTIL, KOTTAPPURAM,
     OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit stipulated in the judgment in W.P(C) No.14161/2021 dated 19.07.2021
by a period of 3 more months from 10.11.2021.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 19/07/2021 and upon hearing the arguments of GOVERNMENT PLEADER for
Petitioners in I.A/Respondents in WP(C) and of SRI.S.SUJIN, Advocate
for Respondents in I.A/Petitioners in WP(C), the court passed the
following:
                              RAJA VIJAYARAGHAVAN V, J.
                              ---------------------------------
                             W.P.(C) No. 14161 of 2021
                             ----------------------------------
                        Dated this the 25th day of January, 2022


                                             ORDER

IA No.1/2022

This is an application seeking to extend the time granted by this Court by

judgment dated 19.7.2021 in W.P.(C.) No. 14161 of 2021 to comply with the

directions. The respondents have sought for three months time from 10.11.2021

to comply with the directions.

The prayer sought for is granted.

CM Appl.No.1/2022

This is an application to condone the delay of 55 days in filing the

application for extension of time.

Heard. Allowed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

SKS

25-01-2022 /True Copy/ Assistant Registrar