P.K.Muraleedharan Nair vs State Of Kerala
2023 Latest Caselaw 1784 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
         Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                 IA.NO.3/2022 IN WP(C) NO. 30274 OF 2022(H)
APPLICANTS/RESPONDENTS IN WP(C):

  1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
  2. THE ADDITIONAL CHIEF SECRETARY (WATER RESOURCES AND IRRIGATION),
     GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
     -695 001.
  3. DISASTER MANAGEMENT AUTHORITY, REPRESENTED BY ITS CHAIRMAN AND
     DISTRICT COLLECTOR, COLLECTORATE, PATHANAMTHITTA, 689645.
  4. THE CHIEF ENGINEER, IRRIGATION & ADMINISTRATION, GOVERNMENT OF
     KERALA, THIRUVANANTHAPURAM - 695 033.
  5. THE ASSISTANT EXECUTIVE ENGINEER, PATHANAMTHITTA, IRRIGATION SUB
     DIVISION, PATHANAMTHITTA-689641.
  6. ASSISTANT ENGINEER, IRRIGATION SUB DIVISION, PATHANAMTHITTA-689641.

RESPONDENT/PETITIONER IN WP(C):

     P.K.MURALEEDHARAN NAIR, S/O. KUMARAPILLAI, PADINJARETHIKKOYIPURATHU
     HOUSE, POOVATHOOR P.O, NEAR NEW POST OFFICE, THIRUVALLA, KOIPURAM,
     PATHANAMTHITTA, KERALA - 689531 .

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the judgment dated 20-10-2022 in WP(C) No.30274/2022
by a further period of 2 months from 09-12-2022.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 20-10-2022 and upon hearing the arguments of SENIOR GOVERNMENT
PLEADER for the Petitioners in IA/Respondents in WP(C) and M/s.SREEDEVI
KYLASANATH, ACHUTH KYLAS, JOSELAL GEORGE, R.MAHESH MENON, DEAGO JOHN K,
Advocates for the Respondent in IA/Petitioner in WP(C),the court passed
the following:
                                             V.G.ARUN, J.
                    ...................................................................
                                         I.A No.3 of 2022
                                                    IN
                                  W.P(C) No.30274 of 2022
                   .....................................................................
                     Dated this the 1st day of February, 2023

                                             ORDER

This is an application seeking extension of the time

stipulated in the judgment for considering the petitioner's

representation. Learned counsel for the writ petitioner raised

strong objection against grant of time, pointing out that the

direction is only to consider the representation and that, in

connected cases, applications for extension of time was filed

within the period stipulated, whereas in the case at hand,

extension is being sought after expiry of period. In spite of

the objection, I am inclined to grant the extension, but as a

last chance.

Accordingly, the I.A is allowed, the time limit stipulated

in the judgment is extended upto 09.02.2022.

Sd/-

V.G.ARUN JUDGE

SJ

01-02-2023 /True Copy/ Assistant Registrar