V.V. Augustine vs District Collector
2022 Latest Caselaw 8400 Ker

WP(C) No.21102/2021                            1/1




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 21102 OF 2021(K)
   APPLICANTS/RESPONDENTS:

      1. DISTRICT COLLECTOR, COLLECTORATE,CIVIL STATION, PALAKKAD-678 001
      2. VILLAGE OFFICER, AMBALAPARA-1 VILLAGE, VENGASSERY, PALAKKAD
         DISTRICT-679 516
      3. CUSTODIAN OF ECOLOGICAL FRAGILE LAND & ADDITIONAL PRINCIPAL CHIEF
         CONSERVATOR OF FORESTS   (DEVELOPMENTS), THYCAUD.P.O.,
         THIRUVANANTHAPURAM-695 014.
      4. DIVISINAL FOREST OFFICER, OFFICE OF THE DIVISIONAL OF FOREST
         OFFICER, KALLEKULANGARA.P.O.,PALAKKAD-678 001
      5. CHIEF CONSERVATOR OF FORESTS, EASTERN CIRCLE, OLAVAKKODE CIRCLE,
         OALAVAKKODE.P.O.,PALAKKAD-678 002
      6. TAHSILDAR, OTTAPALAM TALUK, OTTAPPALAM,PALAKKAD DISTRICT,PIN-679 101

   RESPONDENT/PETITIONER:

          V.V. AUGUSTINE, AGED 78 YEARS, VALAVANTHURUTHU HOUSE, CHETTADIKUNNU,
          VENGACHERRY.P.O., OTTAPPALAM, PRESENTLY RESIDING AT VALUVANTHURUTHEL
          HOUSE,EDAPPALLY P.O., KOCHI-682 024.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit specified in the judgment dated 18-11-2021 in WP(C) No. 21102/2021
   for a further period of 6 months from 17-02-2022 in the interest of
   justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI. T.P. SAJAN, SPECIAL GOVERNMENT PLEADER for the petitioners in
   IA/respondents in WP(C) and of SRI. M.V.MATHEW, Advocate for the
   respondent in IA/petitioner in WP(C), the court passed the following:-
                                      ORDER

This application to enlarge the time frame in the judgment is not opposed, it is therefore, allowed.

Consequently the time frame in the judgment for compliance with the directions therein shall stand extended until 16-08-2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-07-2022 /True Copy/ Assistant Registrar