John T J vs State Of Kerala
2023 Latest Caselaw 786 Ker

WP(C) No.4319/2022                            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. 4319 OF 2022(L)
   PETITIONERS/RESPONDENTS 4 & 5:

      1. BALARMAPURAM WEAVER'S INDUSTRIAL CO-OPERATIVE SOCIETY LTD NO.H.IND
         (T) 258, REPRESENTED BY ITS SECRETARY, BNALARAMAPURAM P O,
         THIRUVANANTHAPURAM-695501.
      2. THE SECRETARY BALARMAPURAM WEAVER'S INDUSTRIAL CO-OPERATIVE SOCIETY
         LTD NO.H.IND (T) 258, BALARAMAPURAM P O, THIRUVANANTHAPURAM-695501.

   RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3:

      1. JOHN T J, AGED 65 YEARS S/O T J JOSEPH, THONAKKARA HOUSE,
         KALLUMMOOD, BALARAMAPURAM P O, THIRUVANANTHAPURAM-695521.
      2. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, DEPARTMENT OF INDUSTRIES AND COMMERCE, GOVERNMENT OF
         KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
      3. DIRECTOR OF HANDLOOMS AND TEXTILES, GOVERNMENT OF KERALA, 4TH FLOOR,
         VIKAS BHAVAN, VIKAS BHAVAN P O, THIRUVANANTHAPURAM-695033.
      4. GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE, WATER WORKS COMPOUND,
         VELLAYAMBALAM, THIRUVANANTHAPURAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the period
   of 3 months directed in the judgment dated 22-8-2022 for a further period
   of 2 months.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 22-08-2022 and upon hearing the arguments of M/S.B.S.SWATHI KUMAR,
   ANITHA RAVINDRAN, & HARISANKAR N UNNI,Advocates for the petitioners in
   IA/respondents 4 & 5 in WP(C), M/S. G.RAJEEV, REJITH RAJENDRAN & AJITH
   KUMAR.S, Advocates for respondent 1 in IA/petitioner in WP(C) and of
   GOVERNMENT PLEADER for respondents 2 to 4 in IA/respondents 1 to 3 in
   WP(C), the court passed the following:
                                      ORDER

Allowed.

Time frame in the judgment will stand extended for a period of two months from 19-12-2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

12-01-2023 /True Copy/ Assistant Registrar