Sreejamol K.K vs Sebastian Antony
2023 Latest Caselaw 5281 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
         Thursday, the 20th day of April 2023 / 30th Chaithra, 1945

                  CM.APPL.NO.1/2023 IN WA NO. 836 OF 2023


  AGAINST THE JUDGMENT DATED 24.02.2023 IN WP(C) 19329/2022 OF THIS COURT

APPELLANT/ADDL.4TH RESPONDENT:

     SREEJAMOL K.K., AGED 37 YEARS,D/O. KUNJAPPAN, CHANDRAPPURA
     NIKARTH, PALLIPURAM P.O, PALLIPPURAM VILLAGE, PALLIPPURAM
     MURI, ALAPPUZHA DISTRICT- 688541.

RESPONDENT/PETITIONER/RESPONDENTS 1 TO 3:

  1. SEBASTIAN ANTONY, AGED 57 YEARS,S/O. ANTONY, KATTUTHARA HOUSE,
     THAIKKATTUSSERY, CHERTHALA, ALAPPUZHA DISTRICT - 688528.
  2. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, FOOD AND
     CIVIL SUPPLIES DEPARTMENT GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
     - 695001.
  3. THE DISTRICT SUPPLY OFFICER CIVIL STATION, ALAPPUZHA -688001.
  4. SUPPLY OFFICER CHERTHALA, ALAPPUZHA DISTRICT - 688 524.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 10 days in filing the Writ appeal.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. P.K.SANTHAMMA, AVINASH K.KRISHNAN & JEEVA KUMARI P.S, Advocates
for the Petitioner and of SRI. C.DILIP, Advocate for R1, the court passed
the following:
                    ANU SIVARAMAN & C. S. SUDHA, JJ.
                    ==================
                            WA No.836 of 2023
                    ==================
                    Dated this the 20th day of April, 2023

                                  ORDER

Anu Sivaraman, J.

C.M.Appln.No.1 of 2023

Having heard the learned counsel for the petitioner and having

considered the contentions raised in the affidavit filed in support of the

petition for condonation of delay, we are of the opinion that the delay of 10

days in filing the appeal can be condoned.

The C.M.Application is therefore allowed.

W.A.

Post for admission.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C. S. SUDHA, JUDGE

DK