Karunakaran vs The Secretary To Government
2022 Latest Caselaw 8967 Ker

WP(C) No.30865/2021                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
              Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 30865 OF 2021(G)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WRIT PETITION (CIVIL):

      1. THE SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR OF MINING AND GEOLOGY, DIRECTORATE OF MINING AND
         GEOLOGY, KESAVADASAPURAM, PATTAM PALACE P.O.,
         THIRUVANANTHAPURAM-695004.
      3. THE SENIOR GEOLOGIST, DISTRICT OFFICE, DEPARTMENT OF MINING AND
         GEOLOGY, MINI CIVIL STATION, CHEMBUKAVU, THRISSUR-20.
      4. THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL
         OFFICER, THRISSUR-680003.
      5. THE VILLAGE OFFICER, DEASAMANGALAM VILLAGE, PALLUR GROUP,
         DESAMANGALAM P.O., THRISSUR-679532.

   RESPONDENT/PETITIONER IN WRIT PETITION (CIVIL).:

          KARUNAKARAN AGED 75 YEARS S/O. BALAKRISHNAN NAIR, KANGADIYIL HOUSE,
          KARTHALA, MALAPPURAM 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 in WP(C) NO.30865/2021 by a further
   period of 2 months from 24-05-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 22-03-2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioner in IA/Respondents in WP(C) and SRI.SAJEEV KUMAR K.GOPAL,
   Advocate for Respondents in IA/Petitioner in WP(C), the court passed the
   following:
                                       ORDER

This petition has been filed by the respondents in the writ petition seeking extension of the time granted to comply with the judgment. The extension sought for by two months from 24-05-2022 is granted.

Sd/- T.R.RAVI JUDGE

07-07-2022 /True Copy/ Assistant Registrar