Adv. P.P.Mathai vs Travancore Devaswom Board
2023 Latest Caselaw 6903 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                  IA.NO.1/2023 IN WP(C) NO. 6435 OF 2021(D)
PETITIONERS/RESPONDENTS 1 TO 3:

  1. TRAVANCORE DEVASWOM BOARD NANTHANCODE, REPRESENTED BY ITS SECRETARY,
     NANTHANCODE, THIRUVANANTHAPURAM-695001.
  2. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
     THIRUVANANTHAPURAM-695001.
  3. THE ASSISTANT DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
     CHANGANACHERRY GROUP, KOTTAYAM DISTRICT-686102.

RESPONDENT/PETITIONER:

     ADV. P.P.MATHAI, AGED 67 YEARS, ROM NO.6, SUMANGALI AUDITORIUM,
     TRAVANCORE DEVASWOM BOARD BUILDING, CHANGANACHERRY-686101.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant an extension
of time by three months from 01.03.2023 for complying the judgment dated
07.10.2022 in the above Writ Petition, 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 07.10.2022 and upon hearing the arguments of SRI.G.SANTHOSH KUMAR,
Advocate for the petitioners in I.A/respondents in WP(C) and of SRI.SANIL
JOSE, Advocate for the respondent in I.A/petitioner in WP(C), the court
passed the following:
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                ---------------------------------------------------------
                              W.P.(C)No.6435 of 2021
               -----------------------------------------------------------
                       Dated this the 22nd day of June, 2023

                                      ORDER

Anil K. Narendran

I.A.No.1 of 2023

This is an application filed by the applicants, who are

respondents 1 to 3 in the writ petition, seeking extension of

time by three months from 01.03.2023, for complying with

the direction contained in the judgment dated 07.10.2022 in

that writ petition.

Today, when this matter is taken up for consideration,

the learned Standing Counsel would submit that since the

period of extension sought for in this interlocutory application

had already expired, the same may be dismissed as

withdrawn.

Accordingly, this interlocutory application is dismissed

as withdrawn.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

22-06-2023 /True Copy/ Assistant Registrar