The Malabar Devaswom Board vs E. Sasidharan Embrandiri
2023 Latest Caselaw 4704 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                    &
                 THE HONOURABLE MR.JUSTICE BASANT BALAJI
        Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945

                 CM.APPL.NO.1/2022 IN WA NO. 1608 OF 2022


  AGAINST THE JUDGMENT DATED 05.07.2022 IN WP(C) 18537/2020 OF THIS COURT

PETITIONERS/APPELLANTS/RESPONDENTS 2 AND 3 IN W.P.(C):

  1. THE MALABAR DEVASWOM BOARD, REPRESENTED BY ITS
     SECRETARY/COMMISSIONER, ERANHIPALAM P.O., KOZHIKODE, PIN - 673006
  2. THE COMMISSIONER, THE MALABAR DEVASWOM BOARD, ERANHIPALAM P.O.,
     KOZHIKODE, PIN - 673006

RESPONDENTS/RESPONDENTS/PETITIONER AND RESPONDENTS 1 AND 4 IN W.P.(C):

  1. E. SASIDHARAN EMBRANDIRI, AGED 64 YEARS, S/O. E KRISHNAN EMBRANDIRI,
     KEEZ SANTHI, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK, PALAKKAD
     DISTRICT, PIN - 678688
  2. THE STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE (DEVASWOM)
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001
  3. THE EXECUTIVE OFFICER, SREE THRUPPALLAVOOR DEVASWOM, CHITTOOR TALUK,
     CHITTOOR P.O., PALAKKAD DISTRICT, PIN - 678688


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 70 days in preferring the Writ Appeal, in the interest of justice.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 04.11.2022 and upon hearing the arguments of SRI. R.LAKSHMI
NARAYAN, Advocate for the petitioners, SRI. MOHAN C.MENON, Advocate for R1
and of M/S. SUBRAMANYAN P B, P.B.KRISHNAN, SABU GEORGE, MANU VYASAN PETER
& MEERA P., Advocates for R3, the court passed the following:
                S.V. BHATTI & BASANT BALAJI, JJ.
          --------------------------------------------------------
                  C.M. Application No.1 of 2022
                                    in
                       W.A. No.1608 of 2022
          --------------------------------------------------------
              Dated this the 12th day of April, 2023


                                 ORDER

S.V. BHATTI, J.

This is an application filed to condone the delay of 70

days in filing the writ appeal.

After appreciating the reasons stated in the affidavit

filed for condoning the delay, we are convinced that the

affidavit discloses sufficient cause for condoning the delay

in filing the writ appeal. Hence the delay in filing the writ

appeal is condoned.

Sd/-

S.V. BHATTI JUDGE

Sd/-

BASANT BALAJI JUDGE

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