K.G. Venugopal vs State Of Kerala
2023 Latest Caselaw 12965 Ker

Kerala High Court

K.G. Venugopal vs State Of Kerala on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.9156/2023                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                    IA.NO.1/2023 IN WP(C) NO. 9156 OF 2023 (T)
   APPLICANTS/RESPONDENTS 2 TO 4:

      1. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY P.H. DIVISION,
         THIRUVALLA GOVT. OF KERALA, THIRUVALLA, PIN - 689111
      2. THE ASST.EXECUTIVE ENGINEER, KERALA WATER AUTHORITY P.H. SUB
         DIVISION, CHANGANACHERRY, PIN - 686101
      3. THE ASSISTANT ENGINEER, KERALA WATER AUTHORITY P.H. SECTION,
         CHANGANACHERRY, PIN - 686101

   RESPONDENTS/PETITIONER AND 1ST RESPONDENT:

      1. K.G. VENUGOPAL, AGED 75 YEARS, S/O. GOPINATHAN NAIR, USHA KIRAN
         KARUMBHAGOM, THIRUVALLA, PATHANAMTHITTA DISTRICT., PIN - 689102
      2. STATE OF KERALA, REP. BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
         WATER RESOURCES, GOVT. OF KERALA, SECRETARIAT THIRUVANANTHAPURAM,
         PIN - 682031


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   for complying with the judgment dated 6/6/2023 by fixing six months time
   from 5/8/2023, 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 06/06/2023 and upon hearing the arguments of SRI.V.V.JOSHY, STANDING
   COUNSEL for Petitioners in I.A/R2 to R4 in WP(C), SRI.R.SANTHOSH BABU,
   Advocate for R1 in I.A/Petitioner in WP(C) and of GOVERNMENT PLEADER for
   R2 in I.A/R1 in WP(C), the Court passed the following:

                                         ORDER

After hearing both sides. I think the time can be extended. Therefore time to comply the direction is extended for a period of six months from 05.08.2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

08-12-2023 /True Copy/ Assistant Registrar