P Geetha vs Union Of India
2023 Latest Caselaw 13198 Ker

Kerala High Court

P Geetha vs Union Of India on 15 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.16102/2023                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                    IA.NO.2/2023 IN WP(C) NO. 16102 OF 2023(K)
   APPLICANTS/RESPONDENTS:

      1. UNION OF INDIA, REPRESENTED BY THE GENERAL MANAGER, SOUTHERN
         RAILWAY, HEAD QUARTERS OFFICE, PARK TOWN P.O, CHENNAI, PIN - 600003
      2. THE CHIEF SECURITY COMMISSIONER RAILWAY PROTECTION FORCE, MOORE
         MARKET COMPLEX BUILDING, CHENNAI, PIN - 600003
      3. THE DIVISIONAL SECURITY COMMISSIONER, RAILWAY PROTECTION FORCE,
         SOUTHERN RAILWAY, THIRUVANANTHAPURAM DIVISIONAL OFFICE,
         THIRUVANANTHAPURAM., PIN - 695014

   RESPONDENT/PETITIONER:

          P GEETHA, AGED 60 YEARS, W/O. LATE K ANANDARAJAN, (RETIRED
          CONSTABLE/ RAILWAY PROTECTION FORCE, ERNAKULAM JUNCTION), RESIDING
          AT: KUNNIL HOUSE, RAILWAY STATION ROAD, CHERAVALLY, KAYAMKULAM.P.O.,
          ALLEPPEY DISTRICT, PIN - 690502


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   granted for complying with the judgment dated 23.05.2023 by a further
   period of 60 days from the date of disposal of the above interlocutory
   application.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 23-05-2023 and upon hearing the arguments of SRI.MANU S, DEPUTY
   SOLICITOR GENERAL OF INDIA, for the applicants in IA/WP(C) and of M/S.
   KALA T.GOPI, T.C.GOVINDASWAMY, NISHITHA BALACHANDRAN, Advocates for the
   respondent/petitioner in WP(C), the court passed the following:

                                        ORDER

This is an application to extend the time granted for complying with the judgment dated 23-05-2023 in WPC No. 16102 of 2023.

Considering the averments made in the affidavit filed in support of I.A.NO. 2 of 2023, I am inclined to grant an extension of 30 days for compliance of the judgment.

Accondingly, time granted for compliance of the judgment dated 23-05-2023 is extended for a further period of 30 days from today.

Sd/- N.NAGARESH JUDGE

15-12-2023 /True Copy/ Assistant Registrar