K.J Joseph vs Ignatious K.J
2023 Latest Caselaw 8846 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                 IA.NO.2/2023 IN WP(C) NO. 7398 OF 2023 (Y)
PETITIONER/PETITIONER:

     K.J JOSEPH, S/O. LATE K.M JACOB, AGED 50 YEARS, KONNOTH HOUSE,
     MUNDAMVELI P.O, KOCHI - 682507

RESPONDENT:

  1. IGNATIOUS K.J, S/O.K.I JOHN, AGED 58 YEARS, KOLLAMPARAMBIL,
     MUNDAVELI P.O, KOCHI - 682507
  2. THE ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD,
     DISTRICT OFFICE 1, ERNAKULAM, GANDHI NAGAR, KOCHI - 682020
  3. THE AIR APPELLATE AUTHORITY, THIRUVANANTHAPURAM - 695001 REPRESENTED
     BY ITS SECRETARY


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted in the Judgment till the stay petition is considered by the
Appellate Authority and orders are passed, for the ends of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 21.06.2023 and order dated 19.07.2023 in I.A.1/2023 in
WP(C)7398/2023 and upon hearing the arguments of M/S.S.SUJIN, B.BILWIN,
KEERTHI M. & POOJA SURENDRAN, Advocates for the petitioner in I.A./WP(C),
SRI.P.B.SAHASRANAMAN, Advocate for R1 in I.A./WP(C), STANDING COUNSEL for
R2 in I.A./WP(C), the court passed the following:
                             P. V. KUNHIKRISHNAN, J.
                         -------------------------------------------
                   I.A.No.2 of 2023 in WP(C).No.7398 of 2023
                         -------------------------------------------
                      Dated this the 14th day of August, 2023

                                             ORDER

This is a petition to extend the time granted by this Court as per

judgment dated 21.06.2023. This is seriously opposed by the counsel

appearing for the 1st respondent. The counsel submitted that once the

time was extended and this petition may not be entertained. The senior

counsel appearing for the petitioner takes me through the affidavit filed

along with this petition and submitted that there is no sitting in the

appellate authority. Even then, this Court cannot indefinitely extend

the time. To facilitate the petitioner to take appropriate steps, the time

is extended for a further period of one week from today.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

14-08-2023 /True Copy/ Assistant Registrar