M/S Chandragiri Constructions ... vs Secretary To Government
2022 Latest Caselaw 6500 Ker

WP(C) No.2965/2017                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
                    IA.NO.1/2022 IN WP(C) NO. 2965 OF 2017 (U)
   PETITIONERS/RESPONDENTS IN WP(C):

      1. THE SECRETARY TO GOVERNMENT, RURAL DEVELOPMENT DEPARTMENT,
         SECRETARIAT, THIRUVANANATHAPURAM- 695 001
      2. THE COMMISSIONER, KERALA STATE RURAL DEVELOPMENT DEPARTMENT, LMS
         COMPOUND, THIRUVANANTHAPURAM
      3. THE SUPERINTENDING ENGINEER, KERALA STATE RURAL DEVELPMENT
         DEPARTMENT AGENCY (KSRRDA) TC 28/885, 3RD FLOOR CSI BUILDING,
         THIRUVANANTHAPURAM- 695 001
      4. THE EXECUTIVE ENGINEER, PROGRAM IMPLEMENTATION UNIT, POVERTY
         ALLEVIATION UNIT, DISTRICT PANCHAYAT, CIVIL STATION, KALPETTA P.O.
         WAYANAD- 673 122

   RESPONDENTS/PETITIONERS IN W.P.(C):

      1. M/S CHANDRAGIRI CONSTRUCTION COMPANY, 3/402-A BACKER CHAMBER, V
         KARAT ROAD, WEST NADAKKAVU, KOZHIKODE- 673 011 A REGISTERED
         PARTNERSHIP REP. BY ITS MANGING PARTNER,K.M.MOIDEEN KUNHI, S/O LATE
         K.M.KUNHI MAHIN, AGED 43 YEARS, PADHOOR HOUSE, THEKKIL P.O.
         KASARAGOD- 671 541
      2. K.M.MOIDEEN KUNHI, S/O LATE KUNHI MAHIN, AGED 43 YEARS, PADOPOR
         HOUSE, THEKKIL P.O KASARGODE - 671 541 PARTNER M/S CHANDRAGIRI
         CONSTRUCTION COMPANY, THEKKEIL P.OKASARGOD - 671 541


        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 31.03.2022 in W.P.(C) No/ 2965/2017
   by a further period of 3 months from 27.05.2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 31.03.2022 and upon hearing the arguments of SENIOR GOVERNMENT
   PLEADER for Petitioners in I.A/Respondents in WP(C) and of M/S.ADARSH
   KUMAR, K.M.ANEESH, BIJU ABRAHAM, DILEEP CHANDRAN, SANTHOSH KUMAR Advocates
   for Respondents in I.A/Petitioners in WP(C), the court passed the
   following:
 WP(C) No.2965/2017                                 2/2




                                              ORDER

This is an application for extension of time.

Counsel for the respondents seriously opposes the same.

Considering the averments in the affidavit in support of this application I think this application can be allowed.

Therefore, time to comply with the judgment is extended for a further period of three months from 27/05/2022.

08/06/2022

Sd/- P.V.KUNHIKRISHNAN, JUDGE

08-06-2022 /True Copy/ Assistant Registrar