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Janaki Amma @ Janaki Bramani Amma vs State Of Kerala
2022 Latest Caselaw 8502 Ker

Citation : 2022 Latest Caselaw 8502 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Janaki Amma @ Janaki Bramani Amma vs State Of Kerala on 6 July, 2022
WP(C) No.6560/2022                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 6560 OF 2022 (T)
   PETITIONERS/RESPONDENTS 1 TO 9 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF IRRIGATION, SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. THE CHIEF ENGINEER, DEPARTMENT OF IRRIGATION, GOVERNMENT OF KERALA,
         SECRETARIAT, THIRUVANANTHAPURAM-695001.
      3. THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, CIVIL STATION,
         ERANHIPPALAM POST, KOZHIKODE-673020.
      4. THE ASSISTANT ENGINEER, MINOR IRRIGATION SECTION, QUILANDY POST,
         KOZHIKODE-673614.
      5. THE DISTRICT COLLECTOR, CIVIL STATION, KOZHIKODE-673020.
      6. THE REVENUE DIVISIONAL OFFICER, VADAKARA POST, KOZHIKODE
         DISTRICT-673103.
      7. THE TAHSILDAR, TALUK OFFICE, QUILANDY, QUILANDY POST,
         KOZHIKODE-673614.
      8. THE DISTRICT POLICE CHIEF, KOZHIKODE (RURAL), VADAKARA POST,
         KOZHIKODE DISTRICT-673103.
      9. THE STATION HOUSE OFFICER, BALUSSERY POLICE STATION, BALUSSERY POST,
         KOZHIKODE DISTRICT-673612.

   RESPONDENTS/PETITIONERS & 10TH RESPONDENT IN WP(C):

      1. JANAKI AMMA @ JANAKI BRAMANI AMMA, W/O. LATE NARAYANAN NAMBEESAN,
         SREENILAYAM HOUSE, NARAYAMKULAM, MOOLADU POST, KOTTUR, NADUVANOOR,
         QUILANDY TALUK, KOZHIKODE DISTRICT-673614.
      2. LAEELAMANI P.M.,D/O. LATE NARAYANAN NAMBEESAN, RESIDING AT DREAMS,
         AMBALATHU KULANGARA, CHELANNOOR, CHELANNOOR POST, KOZHIKODE
         DISTRIT-673615.
      3. KRISHNA DASAN, S/O. LATE NARAYANAN NAMBEESAN, RESIDING AT KARUNA,
         THRIKKUTTISSERY, VAKAYADU POST, NADUVANNOOR, QUILANDY TALUK,
         KOZHIKODE DISTRICT-673614.
      4. MADHUSOODAN P.M., S/O. LATE NARAYANAN NAMBEESAN, RESIDING AT
         SANDRAM, NARAYAM KULAM, MOOLADU POST, KAYANNA BAZAAR, NADUVANNOOR,
         QUILANDY TALUK, KOZHIKODE DISTRICT-673614.
      5. KOTTUR GRAMA PANCHAYAT, VAKAYADU POST, NADUVANNOOR VIA, KOZHIKODE
         DISTRICT-673614, REPRESENTED BY ITS SECRETARY.


        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 30.03.2022 in WP(C) No.6560/2022
   for a further period of 3 months from 07-04-2022.
 WP(C) No.6560/2022                                 2/2




        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 30.03.2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A/R1 to R9 in WP(C) and of M/S.JESWIN P.VARGHESE &
   V.H.JASMINE, Advocates for R1 to R4 in I.A/Petitioners in WP(C), the court
   passed the following:

                                              ORDER

This application to extend the time frame in the judgment for a period of three months from 07.04.2022 has now virtually become infructuous.

I, therefore, allow this I.A as prayed for.

06.07.2022

Sd/- DEVAN RAMACHANDRAN, JUDGE

06-07-2022 /True Copy/ Assistant Registrar

 
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