S.Anil Kumar vs State Of Kerala
2023 Latest Caselaw 12700 Ker

Kerala High Court

S.Anil Kumar vs State Of Kerala on 1 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.5715/2023                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Friday, the 1st day of December 2023 / 10th Agrahayana, 1945
                    IA.NO.3/2023 IN WP(C) NO. 5715 OF 2023(L)
   APPLICANTS/RESPONDENTS 2 TO 5:

      1. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR, JALA
         BHAVAN, OBSERVATORY HILLS, VELLAYAMBALAM POST, THIRUVANANTHAPURAM,
         PIN - 695033
      2. THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, PUBLIC HEALTH
         CIRCLE, JALA BHAVAN, OBSERVATORY HILLS, VELLAYAMBALAM POST,
         THIRUVANANTHAPURAM, PIN - 695033
      3. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, HEAD WORKS DIVISION,
         ARUVIKKARA, THIRUVANANTHAPURAM., PIN - 695564
      4. THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER, KERALA WATER
         AUTHORITY, JALA BHAVAN, OBSERVATORY HILLS, VELLAYAMBALAM POST,
         THIRUVANANTHAPURAM, PIN - 695033


   RESPONDENTS/PETITIONER AND 1ST RESPONDENT:


      1. S.ANIL KUMAR, AGED 51 YEARS, SON OF V.SOMAN THAMPY , KRISHNALAYAM,
         MULLILAVINMOODU, ARUVIKKARA POST, THIRUVANANTHAPURAM, PIN - 695564
      2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF WATER
         RESOURCES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge six months
   time for payment of the bill amount from 13-09-2023, in the interest 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 11-04-2023 and upon hearing the arguments of SRI. P.M.JOHNY,
   Advocate for the applicants in IA/respondents 2 to 5 in WP(C) and of M/S.
   BHARATH MOHAN, N.KRISHNA PRASAD, P.SHANES METHAR, Advocates for the 1st
   respondent in IA/Petitioner in WP(C) and GOVERNMENT PLEADER for respondent
   2 in IA/respondent 1 in WPC, the court passed the following:
 WP(C) No.5715/2023                            2/2



                                         ORDER

After hearing both sides, I think six months time cannot be granted. Moreover, a counter affidavit is also filed by the writ petitioner against the extension. But, the learned Standing Counsel submitted that the amount can be paid in February. If that be the case, the time to pay the amount is extended till 29-02-2024.

No further extension will be granted.

Sd/- P.V.KUNHIKRISHNAN JUDGE

01-12-2023 /True Copy/ Assistant Registrar