Kaprat Family Trust vs The Union Of India
2022 Latest Caselaw 5279 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
           Tuesday, the 17th day of May 2022 / 27th Vaisakha, 1944
                 IA.NO.9/2022 IN WP(C) NO. 28757 OF 2021 (T)
PETITIONERS:

  1. KAPRAT FAMILY TRUST, REPRESENTED BY ITS PRESENT TRUSTEE, MR.KAPRAT
     KRISHNA KUMAR, AGED 57 YEARS, S/O.SAROJINI AMMA, KAPRAT HOUSE,
     VENNIYOOR (PO), MALAPPURAM DISTRICT, PIN-676 508.
  2. KAPRAT KRISHNA KUMAR, AGED 57 YEARS S/O.SAROJINI AMMA, KAPRAT HOUSE,
     VENNIYOOR (PO), MALAPPURAM DISTRICT, PIN-676 508.

RESPONDENTS:

  1. THE UNION OF INDIA, REPRESENTED BY SECRETARY, MINISTRY OF ROAD
     TRANSPORT AND HIGHWAYS, TRANSPORT BAHVAN, 1, PARLIAMENT STREET, NEW
     DELHI-110 001.
  2. DEPUTY COLLECTOR AND COMPETENT AUTHORITY LA(NH), MALAPPURAM, OFFICE
     OF THE DY.COLLECTOR LA(NH), MALAPPURAM, VALAKULAM P.O., KOZHICHENA,
     MALAPPURAM, PIN-676 508.
  3. SPECIAL TAHSILDAR, LAND ACQUISITION FOR NH 66(OLD NH 17) UNIT 1,
     KOZHICHENA, MALAPURAM DISTRICT, PIN-676 508.
  4. NATIONAL HIGHWAY AUTHORITY OF INDIA, REPRESENTED BY ITS CHAIRMAN G-5
     & 6, SECTOR 10, DWARAKA, NEW DELHI, PIN-110 075.
  5. ADDL.R5 UMMER PERENGAL, AGED 52 YEARS, S/O MOIDEEN PARENGAL,
     RESIDING AT PARENGAL HOUSE, VENNIYUR P.O; THIRURANGADI, MALAPPURAM -
     676 508
  6. ADDL.R6 MOHAMMED BASHEER THOOMBATH, AGED 57 YEARS, S/O. HUSSAIN
     THOOMBATH, THOOMBATH HOUSE, KACHADIKODIMARAM, VENNIYUR P.O
     VALAKKULAM VIA, TIRURANGADI, MALAPPURAM DISTRICT PIN 676 508
  7. ADDL.R7 VIJAYABHANU KARPAT, AGED 62 YEARS, S/O LATE MOORKATH
     DAMODARAN NAIR, KAPRAT (H), VENNIYUR P.O, MALAPPURAM - 676508
     [ADDL.R5 TO R7 ARE IMPLEADED AS PER ORDER DATED 01/04/2022 IN
     I.A-1/22, I.A-2/22 AND I.A-3/22 RESPECTIVELY IN WP(C) 28757/2021]

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the period
of one month granted for filing individual objections to the claims
granted vide judgment dated 01/04/2022 by a further period of two months
effective from the date of service of copy of the order on the 2nd
respondent.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 01/04/2022 and upon hearing the arguments of M/S.A.S.DILEEP,
P.BINOD, SUSEELA DILEEP & SUDEEP ARAVIND PANICKER, Advocates for the
petitioners, SRI.P.SATHISAN, Advocate for Addl.R5, M/S.P.CHANDRASEKHAR,
K.K.MOHAMED RAVUF, SATHEESH V.T., MANJARI G.B, Advocates for Addl.R6 and
M/S.SAIBY JOSE KIDANGOOR, BENNY ANTONY PAREL, ANOOP SEBASTIAN, ANJALI
NAIR, S.SIBHA, PRAMITHA AUGUSTINE, IRINE MATHEW & ADITHYA KIRAN V.E,
Advocates for Addl.R7, the court passed the following:
                                 ZIYAD RAHMAN A. A., J.
                          -----------------------------------------
                               W.P.(C) No.28757 of 2021
                       -----------------------------------------------
                         Dated this the 17th day of May, 2022


                                         ORDER

I.A. No.9/2022

Considering the facts and circumstances of the case,

the period stipulated by this Court in the judgment dated

01.04.2022, for submitting individual objections by the

parties concerned, shall stand extended for a period of one

month from today. The benefit of the above extension

shall be extended to all the affected parties governed by

the common judgment.

H/o

Sd/-

ZIYAD RAHMAN A. A., JUDGE Skk/17.5.22

17-05-2022 /True Copy/ Assistant Registrar