Mycle P. V vs The Joint Regional Transport ...
2022 Latest Caselaw 8529 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                  IA.NO.1/2022 IN WP(C) NO. 15788 OF 2022
PETITIONER/PETITIONER:

     MYCLE P.V., S/O VARGHESE, AGED 61 YEARS, POTTOLIL HOUSE, EDAKKARA
     P.O., THALAKULATHUR, KOZHIKODE DISTRICT - 673303.

RESPONDENTS/RESPONDENTS:

  1. THE JOINT REGIONAL TRANSPORT OFFICER, NANMANDA, KOZHIKODE DISTRICT -
     673611.
  2. REGIONAL TRANSPORT OFFICER, R T OFFICE, WAYANAD ROAD, ERNAJIPALAM,
     CIVIL STATION P.O., KOZHIKODE - 673020.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the date of
payment from 31.05.2022 by a week from the date of allowing of this
interlocutory application, in order to secure the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 24.05.2022 and upon hearing the arguments of K.V.RASHMI, Advocates
for the petitioner in I.A./WP(C) and of GOVERNMENT PLEADER for Respondents
in I.A./WP(C), the court passed the following:
                                    BECHU KURIAN THOMAS, J
                                 ...........................................
                                         I.A.No.1 of 2022
                                                   in
                                    W.P.(C) No.15788 of 2022
                                    .....................................
                               Dated this the 6 th day of July, 2022

                                                     ORDER

This is an application to extend the time stipulated in the

judgment dated 24.05.2022. As per the judgment, the date of

first instalment was fixed as 30.05.2022. However, the

learned counsel for the petitioner submitted that the

judgment was received/uploaded only on 31.05.2022 and,

hence, petitioner could not comply with the directions to pay

the instalments.

2. Having regard to the aforesaid submissions, I am of the view

that the application for extension of time should be allowed.

Accordingly, the time stipulated in the judgment for payment

of the 1 st instalment shall stand modified from 30.05.2022 to

11.07.2022 and the 2 nd instalment stipulated in the judgment

shall be paid on 22.07.2022. The remaining instalments

shall be continued to be paid as stipulated in the judgment.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/06/07//2022

06-07-2022 /True Copy/ Assistant Registrar