N.K.Kuriakose vs The District Collector
2022 Latest Caselaw 5859 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                 IA.NO.2/2022 IN WP(C) NO. 12446 OF 2021(E)
PETITIONERS/RESPONDENTS 5 & 6:

  1. THE SECRETARY, VENGOOR GRAMA PANCHAYATH, VENGOOR P.O., ERNAKULAM
     DISTRICT-683546.
  2. VENGOOR GRAMA PANCHAYATH, VENGOOR P.O., ERNAKULAM -683546.

RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 4, 7 & 8:

  1. N.K.KURIAKOSE, NARAKATHUKUDIYIL HOUSE, KRARIYELI, VENGOOR, ERNAKULAM
     DISTRICT, PIN-683545.
  2. THE DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD, ERNAKULAM-682030.
  3. REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL OFFICE,
     MUVATTUPUZHA-686661.
  4. TAHSILDAR, KUNNATHUNADU TALUK, PERUMBAVOOR, ERNAKULAM
     DISTRICT-683101.
  5. VILLAGE OFFICER, KOMBANADU VILLAGE, VENGOOR, PIN-683546.
  6. HEAD SURVEYOR, KUNNATHUNADU TALUK, PERUMBAVOOR-683101.
  7. TALUK SURVEYOR, KUNNATHUNADU TALUK, PERUMBAVOOR-683101.
  8. GIMMY P VARGHESE, S/O.P.V.GEEVARGHESE, AREEKKAL PANKOTTU,
     KARARIYELI, KOMBANAD, ERANAKULAM -683546.
  9. BINITHA RAJESH, W/O. RAJESH V.K., T.C.50/529(1), VETTIYAMKUNNEL,
     PONNUMANGALAM, NEMOM.P.O., THIRUVANANTHAPURAM, KERALA-695020.


     Application praying that in the circumstances stated in the
affidavit filed therewith, the High Court be pleased to enlarge the time
stipulated by this Hon'ble Court for completing the proceedings already
initiated on the basis of Exhibit P5 representation of the 1st respondent
herein for a further period of six more months from 09.05.2021.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 09.09.2021 and upon hearing the arguments of SHRI.V.RAJENDRAN
PERUMBAVOOR, STANDING COUNSEL for the Petitioners in IA/Respondents 5 & 6
in WP(C), BINU PAUL, ADVOCATE for the respondent 1 in IA/Petitioner in
WP(C), SREEDEVI KYLASANATH, ACHUTH KYLAS, JOSELAL GEORGE, R.MAHESH MENON,
DEAGO JOHN K, ACHUTH KYLAS, JOSELAL GEORGE, R.MAHESH MENON, DEAGO JOHN K.
Advocates for the respondents 8 & 9 in IA/ respondents 9 & 10 WP(C), the
court passed the following:
                       DEVAN RAMACHANDRAN, J.
             --------------------------------------
                         I.A.No.2 of 2022
                               in
                     W.P.(C)No.12446 of 2021
             --------------------------------------
              Dated this the 31st day of May, 2022

                                         ORDER

This application, seeking extension of time frame

in the judgment for complying with the directions

therein, is opposed by the respondents saying what has

been sought for is excessive.

2. I must say that I find some force in the

submissions of the respondents, since, through the

original judgment, I had granted eight months time to the

petitioners herein to complete the work.

In the afore circumstances, I allow this IA,

however, extending the time frame in the judgment only

for a period of four months from the original period.

In all other respects, the judgment will remain

unaltered.

Sd/-

                                                  DEVAN RAMACHANDRAN
     akv                                                 JUDGE




31-05-2022                      /True Copy/                                   Assistant Registrar