M.I.Varghese vs Union Of India
2022 Latest Caselaw 7584 Ker

WP(C) No.18461/2013                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
               Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 18461 OF 2013(G)
   APPLICANTA/2ND & 3RD RESPONDENTS IN WP(C):

      1. STATE OF KERALA RERPESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
         ADMINISTRATION (FFP-A) DEPARTMENT,SECRETARIAT,
         THIRUVANANTHAPURAM-695001
      2. THE DISTRICT COLLECTOR ,ERNAKULAM

   RESPONDENTS/PETITIONER & 1ST RESPONDENT IN WP(C):

      1. M.I.VARGHESE, MANNARAPRAYIL HOUSE, YMCA ROAD, THANKALAM,
         KOTHAMANGALAM P.O, ERNAKULAM DISTRICT, KERALA 686691
      2. UNION OF INDIA REPRESENTED BY THE SECRETARY TO GOVERNEMENT, MINISTRY
         OF HOME AFFAIRS, FREEDOM FIGHTERS DIVISION, 2ND FLOOR NDCC-II
         BUILDING, PARLLIAMENT STREET, NEW DELHI 110003

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   prescribed in the judgment dated 16-03-2022, in WP(C) No.18461/2013 by a
   further period of 3 months from 23-04-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 16-03-2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioner in IA/R2 & R3 in WP(C),M/S.SRI.P.ALI, SRI.A.MUHAMMED
   HASHIM, Advocates for R1 in IA/Petitioner in WP(C) and CENTRAL GOVERNMENT
   COUNSEL for R2 in IA/R1 in WP(C), the court passed the following:
                                      ORDER

Allowed. Time extended.

Sd/- SATHISH NINAN JUDGE

24-06-2022 /True Copy/ Assistant Registrar