M.Ajithkumar vs State Of Kerala
2022 Latest Caselaw 6194 Ker

WP(C) No.15242/2021                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE N.NAGARESH
           Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944

                      IA.NO.1/2022 IN WP(C) NO. 15242 OF 2021(E)



   APPLICANTS/RESPONDENTS IN WP(C):
      1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC
           WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.
      2.   THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT ROADS, PUBLIC
           OFFICE, THIRUVANANTHAPURAM-695033.
      3.   THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, ROADS
           DIVISION, THIRUVANANTHAPURAM-695033.
      4.   THE ASSISTANT EXECUTIVE ENGINEER, PWD ROADS SUB DIVISION,
           THIRUVANANTHAPURAM-695033.
      5.   THE ASSISTANT EXECUTIVE ENGINEER, PWD CITY ROADS SUB
           DIVISION, THIRUVANANTHAPURAM-695033.
   RESPONDENT/PETITIONER IN WP(C):
           M.AJITHKUMAR, AGED 47 YEARS, GOVERNMENT CONTRACTOR, MOHANAM,
           HSLRA-12, KUMARAPURAM, MEDICAL COLLEGE P.O.,
           THIRUVANANTHAPURAM-11.

        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 08.11.2021 in
   WP(C) No.15242 of 2021 for a further period of 3 more months
   time from 23.03.2022.


        This Application coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this
   Court's Judgment dated 08.11.2021        and upon hearing the
   arguments of SMT.VINITHA B, SENIOR GOVERNMENT PLEADER for the
   Applicants in IA/Respondents in WP(C) and of SRI. AJITH
   KRISHNAN, Advocate for the respondent in IA/petitioner in WP(C),
   the court passed the following:
 WP(C) No.15242/2021                            2/2

                                          ORDER

This is an application to enlarge the time for compliance of the judgment. Petitioner in the I.A. seeks extention of time for a further period of three months from 23.03.2022.

          Heard.      Allowed.



                                                     Sd/- N.NAGARESH, JUDGE




01-06-2022                       /True Copy/                             Assistant Registrar