K.S.Sajeev vs State Of Kerala
2023 Latest Caselaw 8353 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Tuesday, the 1st day of August 2023 / 10th Sravana, 1945
                   IA.NO.1/2023 IN WP(C) NO. 3563 OF 2022
APPLICANTS/RESPONDENTS IN WPC:

  1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, REVENUE
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
  2. THE DISTRICT COLLECTOR, DISTRICT COLLECTORATE, BEACH WARD,
     ALAPPUZHA, KERALA-688001.
  3. THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL
     OFFICER, DISTRICT COURT ROAD, KIDANGAMPARAMP, THONDANKULANGARA,
     THATHAMPALLY, ALAPPUZHA, KERALA-688013.

RESPONDENT/PETITIONER IN WPC:

     K.S.SAJEEV, AGED 57 YEARS, S/O. C.V.SUSEELAN (LATE), MANAGING
     DIRECTOR, ECO CARPETS (P) LTD., KANJIKKUZHY, CHERTHALA, RESIDING AT
     KONCHERIL HOUSE, CHERTHALA SOUTH VILLAGE, CHERTHALA THALUK,
     ALAPPUZHA DISTRICT-688539.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to to extend the time
limit prescribed in the judgment in wp(c) no.3563/2022 by a further period
of 2 months from 02/04/2023.


     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.    V.MAHENDRANATH      &   P.T.SHEEJISH,       Advocates    for
 Respondents/Petitioners in WPC, the court passed the following:
                              N.NAGARESH, J.
                 ------------------------------------------------
                       W.P.(C) No.3563 of 2022
               -------------------------------------------------
              Dated this the 1st day of August, 2023

                                 ORDER

C.M.Appln.No.1 of 2023

This is an application to condone the delay of 40

days in filing the extension petition.

Heard. Delay condoned.

I.A.No.1 of 2023

This is an application to enlarge the time.

2. Perusing the affidavit filed in support of the I.A., I am

inclined to grant the time as prayed for.

I.A. is allowed.

Sd/-

N.NAGARESH JUDGE hmh