Maheshkumar V.S vs State Of Kerala
2023 Latest Caselaw 8123 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Monday, the 31st day of July 2023 / 9th Sravana, 1945
                   IA.NO.1/2023 IN WP(C) NO. 42783 OF 2022
APPLICANTS/RESPONDENTS 1 TO 3 IN WPC:

  1. STATE OF KERALA, REP. BY CHIEF SECRETARY, NORTH SANDWICH BLOCK,
     SECRETARIAT, THIRUVANANTHAPURAM 695001.
  2. DEPARTMENT OF FINANCE, REP, BY ITS ADDITIONAL CHIEF SECRETARY,
     SECRETARIAT, THIRUVANANTHAPURAM 695001.
  3. FOOD AND CIVIL SUPPLIES DEPARTMENT, REP. BY SECRETARY, ROOM NO.
     379A, 1ST FLOOR, MAIN BLOCK SECRETARIAT, THIRUVANANTHAPURAM 695001.

RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 6 IN WPC:

  1. MAHESHKUMAR V.S., AGED 59 YEARS, S/O N. VELAPPAN ACHARI, T.C
     8/1460-1, NANDANAM, TIRUMALA P.O., THIRUVANANTHAPURAM-695 006,
     SENIOR ASSISTANT -II (RTD) SUPPLYCO, THIRUVANANTHAPURAM.
  2. SUPPLYCO, REPRESENTED BY ITS MANAGING DIRECTOR, MAVELI BHAVAN,
     MAVELI ROAD, GANDHI NAGAR, ERNAULAM 682020.
  3. CHAIRMAN & MANAGING DIRECTOR, KERALA CIVIL SUPPLIES CORPORATION,
     SUPPLYCO, MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR, ERNAKULAM
     682020.
  4. BOARD OF DIRECTORS, REP. BY ITS CHAIRMAN, KERALA CIVIL SUPPLIES
     CORPORATION, SUPPLYCO, MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR,
     ERNAKULAM 682 020.


     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 27-12-2022 in W.P(C)No.42783 of
2022 for a further period of 3 months time from 15-03-2023.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of Government Pleader for the petitioners/Respondents 1 to 3 in WPC and of
SRI.V.VINAY, Advocate for R1/Petitioner in WPC, the court passed the
following:
               MURALI PURUSHOTHAMAN, J.
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                W.P.(C) No.42783 of 2022
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            Dated this the 31st day of July, 2023


                          ORDER

C.M.Appl.1/2023

This is an application to condone the delay of 28

days in filing the time extension petition.

Heard. Allowed.

I.A.1/2023.

This is an application for extension of time.

Heard. Allowed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

al/-