Kerala Khadi And Village ... vs P.Alamelu Ammal
2023 Latest Caselaw 6241 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
                            WA NO. 1093 OF 2023

  AGAINST THE JUDGMENT DATED 21-11-2022 IN WP(C) 20980/2020 OF THIS COURT

APPELLANT/RESPONDENT IN WP(C) NO.20980 OF 2020

     KERALA KHADI AND VILLAGE INDUSTRIES BOARD, REPRESENTED BY ITS
     SECRETARY., KHADI BHAVAN, VANCHIYOOR,   THIRUVANANTHAPURAM, PIN -
     695035.

     BY ADV.SRI.N.RAJAGOPALAN NAIR

RESPONDENT/PETITIONER IN WP(C) NO.20980 OF 2020

     P.ALAMELU AMMAL, AGED 62 YEARS, MANAGER (RETIRED) KHADI GRAMA
     SOUBHAGYA, ATTUKAL SHOPPING COMPLEX, FORT, THIRUVANANTHAPURAM,
     RESIDING AT ESAR NIVAS, T/C.72/1122, SBRA-17, PANAYARA LANE,
     VALLAKADAVU P.O., THIRUVANANTHAPURAM, PIN - 695008.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the opeation of the judgment dated 21/11/2022 in Writ Petition
(Civil) No.20980 of 2020 of this Hon'ble court and allow this Writ Appeal.


     This Writ Appeal again coming on for orders on 12/06/2023 upon
perusing the appeal memorandum, and this Court's orders dated 01/06/2023,
the court on the same day passed the following:
          ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                      ==================
      C.M.Appl. No. 2/2023 in WA 1093/ 2023 & WA 1093/ 2023
      (Arising out of the Judgment in WP(C) No.20980/2020 dated 21.11.2022)
                    ==================
               Dated this the 12th day of June, 2023
                            ORDER

C.M.Appl. No. 2/2023

This is an application for condonation of delay of 16 days in

filing this Writ Appeal.

2. Heard both sides.

3. Having regard to the facts and circumstances disclosed in

the affidavit filed in support of the above delay condonation

application, we are of the view that sufficient grounds have been

made out therein to justify the codonation of delay. Accordingly, it is

ordered in the interest of justice that the delay of 16 days in filing this

Writ Appeal will stand condoned.

The Civil Miscellaneous Application will stand thus disposed of.

WA 1093/2023

List the WA for admission on 23.06.2023.

Handover to both sides.                                        sd/-

                                          ALEXANDER THOMAS, JUDGE


                                                        sd/-
                                             C. JAYACHANDRAN, JUDGE

Nsd