S.Chandrasenan vs State Of Kerala
2022 Latest Caselaw 5395 Ker

WP(C) No.10338/2021                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                    IA.NO.4/2022 IN WP(C) NO. 10338 OF 2021(N)
   APPLICANTS/RESPONDENTS 1 & 2 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
      2. INSPECTOR GENERAL OF REGISTRATION, EX-MAYOR R BALAKRISHNAN NAIR
         ROAD, NEAR DISTRICT COURT, VANCHIYOOR P.O, THIRUVANANTHAPURAM- 695
         001.

   RESPONDENTS/PETITIONER & RESPONDENTS 3 & 4 IN WP(C):

      1. S.CHANDRASENAN, AGED 62 YEARS, S/O. SIVADASAN, RAGASUDHA, TNRA 13,
         THEVALLY P.O, KOLLAM, 691 009.
      2. ARUVIPURAM SREE NARAYANA KARMA PARIPALANA YOGAM, REPRESENTED BY ITS
         GENREAL SECRETARY, V K NATESAN S.N D.P YOGAM HEAD OFFICE, P.B NO.
         512, JAWAHAR NAGAR, KOLLAM- 691 001.
      3. V.K NATESAN, S/O. KESAVAN, GENERAL SECRETARY, S.N.D.P YOGAM HEAD
         OFFICE, P.B NO 512, JAWAHAR NAGAR, KOLLAM- 691 001.


        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 11.02.2022 in WP(C) No.10338/2021
   for a further period of four months time from 26.03.2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this courts judgment dated
   11.02.2022 and upon hearing the arguments of SRI. JOBY JOSEPH, SENIOR
   GOVERNMENT PLEADER for the petitioners in I.A./R1 and R2 in WP(C), SRI.
   D.ANIL KUMAR, for R1 in I.A./Petitioner in WP(C) and of SRI. A.N.RAJAN
   BABU, Advocate for R2 and R3 in I.A./R3 and R4 in WP(C), the court passed
   the following:

                                         ORDER

This is a petition to enlarge the time limit prescribed in the judgment dated 11.02.2022 in W.P.(C) No.10338 of 2021.

Learned Government Pleader submits that four months time from 26.03.2022 may be granted.

Learned Counsel appearing for the respondents in the I.A. seriously opposed the same.

Considering the averments in the affidavit, I think, the prayer in the petition can be allowed.

Therefore, the time limit prescribed in the judgment dated 11.02.2022 in WP(C) No. 10338 of 2021 is extended for a period of four WP(C) No.10338/2021 2/2

months from 26.03.2022.

20.05.2022 Sd/- P.V.KUNHIKRISHNAN, JUDGE

20-05-2022 /True Copy/ Assistant Registrar