Fathimath Zainab K.M vs State Of Kerala
2023 Latest Caselaw 637 Ker

WP(C) No.34120/2022                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                     IA.NO.1/2022 IN WP(C) NO. 34120 OF 2022
   PETITIONERs/RESPONDENT NOS. 2,3 & 4:

      1. UNIVERSITY OF CALICUT TIRUR- CALICUT ROAD, THENHIPALAM, MALAPPURAM,
         PIN - 673635 REPRESENTED BY ITS REGISTRAR
      2. CONTROLLER OF EXAMINATION, UNIVERSITY OF CALICUT, THENHIPALAM,
         MALAPPURAM, KERALA, PIN - 673635
      3. THE REGISTRAR UNIVERSITY OF CALICUT, THENHIPALAM, MALAPPURAM,
         KERALA, PIN - 673635

   RESPONDENTS/PETITIONER & RESPONDENT NOS. 1 & 5:

      1. FATHIMATH ZAINAB K.M. AGED 21 YEARS D/O. MUHAMMED SHAFEEK MOTTEMAL,
         10/540, MPY ARCADE, VIDHYA NAGAR, PALLIKULAM, PIRIYARI P.O.,
         PALAKKAD, PIN - 678004
      2. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY,DEPARTMENT
         OF HIGHER EDUCATION,4TH FLOOR, ANNEXII,GOVERNMENT
         SECRETARIAT,THIRUVANANTHAPURAM,PIN-682031. REPRESENTED BY THE
         PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER EDUCATION, 4TH FLOOR,
         ANNEX II, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 682031
      3. DR. SR. GISALA GEORGE, PRINCIPAL, MERCY COLLEGE, PALLIPPURAM,
         PALAKKAD, KERALA, PIN - 678006

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time by
   2 months more time from 14-12-2022 for complying with the judgment, 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    1-11-2022      and    upon    hearing    the    arguments      of
   SRI.P.C.SASIDHARAN,STANDING COUNSEL for the petitioners in IA/respondents
   2 to 4 in WP(C) and of M/S. SITHARA HAMZA KIZHAKOOT, ANEESH K.R, MUHAMMED
   HUSSAIN K.A., JOY KURIAKOSE K. & REETHU JACOB, Advocates for respondent 1
   in IA/petitioner in WP(C) and of GOVERNMENT PLEADER for R2 in IA/R1 in
   WP(c), the court passed the following:-
                                      ORDER

Allowed.

Time for complying with the directions in the judgment will stand extended for a period of two months from 14-12-2022.

I clarify that further extension will not be granted unless in exceptional circumstances.

Sd/- DEVAN RAMACHANDRAN JUDGE

12-01-2023 /True Copy/ Assistant Registrar