Ajith Prabhakar vs Taluk Tahsildar
2022 Latest Caselaw 510 Ker

WP(C) No.24706/2021                             1/1




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                    IA.NO.1/2022 IN WP(C) NO. 24706 OF 2021(K)
   APPLICANTS/RESPONDENTS IN WP(C)

      1. TALUK TAHSILDAR, OFFICE OF THE TALUK TAHSILDAR, TALUK OFFICE,
         OTTAPALAM, PALAKKAD DISTRICT, PIN-679101.
      2. THE TAHSILDAR (LAND RECORDS), OFFICE OF THE TAHSILDAR (LAND
         RECORDS), TALUK OFFICE, OTTAPALAM, PALAKKAD DISTRICT, PIN-679101.

   RESPONDENT/PETITIONER IN WP(C):

          AJITH PRABHAKAR, S/O. LATE K.PRABHAKARAN NAIR, RESIDING AT SOPANAM,
          SEN GUPTA ROAD, OTTAPALAM-679101, PALAKKAD DISTRICT.

        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 03-12-2021 in WP(C) No.24706/2021
   by a further period six months from 13-01-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 3-12-2021 and upon hearing the arguments of SENIOR GOVERNMENT
   PLEADER for the petitioners in IA/respondents in WP(C) and of M/S.SANTHEEP
   ANKARATH & C.K.SHERIN, Advocates for respondent in IA/petitioner in WP(C),
   the court passed the following:-
                                      ORDER

This application has been filed to extend the time frame fixed in the judgment for a period of six months from 13-01-2022.

Sri. Sandeep Ankarath, learned Counsel for the petitioner who opposes this IA vehemently says that the original time frame granted by this Court is only one month from the date of receipt of a copy of this judgment and the present request is egregiously excessive . I must say that the substantial force in the submission of the petitioner and allow this IA and the time frame for complying the direction in the judgment is extended for a period of three months from 13-01-2022.

                                                 Sd/- DEVAN RAMACHANDRAN JUDGE




13-01-2022                        /True Copy/                                 Assistant Registrar