Jiby P Poulose vs State Of Kerala
2023 Latest Caselaw 9313 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
                             WA NO. 1458 OF 2023
  AGAINST THE JUDGMENT DATED 30.08.2022 IN WP(C) 28086/2022 OF THIS COURT.
APPELLANT/PETITIONER

     JIBY P POULOSE, AGED 51 YEARS, S/O POULOSE, PERUMAYAN HOUSE, EDANAD,
     THOWARA PO,ERNAKULAM, PIN - 683571.

 BY ADVOCATES   M/S.LATHEEF P.K. & NITHIANANDAN C. BALAGOPALAN

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001
  2. THE STATE POLICE CHIEF, POLICE HEAD QUARTERS, THIRUVANANTHAPURAM,
     KERALA, PIN - 695010
  3. THE DEPUTY INSPECTOR GENERAL OF POLICE, ERANAKULAM RANGE, SOUTH
     KALAMASSERY, ERNAKULAM DISTRICT, PIN - 683104
  4. THE DISTRICT POLICE CHIEF,ERNAKULAM RURAL,OPP. POWER HOUSE, ALUVA,
     ERNAKULAM, PIN - 683101
  5. INSPECTOR OF POLICE, CHOTTANIKKARA POLICE STATION, VANDIPPETTA ROAD,
     ERNAKULAM - PIN - 682312

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order or direction to stay the Exhibit P12 order passed by the
4th respondent till pending disposal of this Writ Appeal.
     This Writ Appeal again coming on for orders on 25/08/2023 upon
perusing the appeal memorandum and this Court's order dated
24/08/2023, the court on the same day passed the following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
   =============================================
       C. M. Appln. No. 1 of 2023 in W. A. No. 1458 of 2023
                                       &
                           W. A. No. 1458 of 2023
 (arising out of the impugned judgment dated 30.8.2022 in WP(C) No. 28086/2022)
  ==============================================
            Dated this the 25th day of August, 2023

                                  ORDER

C. M. Appln. No. 1/2023 in W. A. No. 1458/2023

This is an application to condone the delay of 326 days in filing

the above Writ Appeal.

2. After having heard both sides and after going through the

affidavit filed in support of the above application, we find that

sufficient grounds have been made out therein to justify the

condonation of delay in filing this appeal. Accordingly, the delay of

326 days in filing this appeal, will stand condoned.

With these observations and directions, the above Civil

Miscellaneous Application will stand disposed of.

W. A. No. 1458/2023

List this Writ Appeal on 14.9.2023.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE MMG