P.K Kammedkutty vs State Of Kerala
2023 Latest Caselaw 3523 Ker

OP(C) No.904/2022                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                    Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                             IA.NO.1/2023 IN OP(C) NO. 904 OF 2022

                OS 3/2019 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

   APPLICANTS/ RESPONDENTS IN OP(C):

       1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
          SECRETARIAT THIRUVANANTHAPURAM- 695 001.
       2. DEPUTY CHIEF ENGINEER HOLDING ADDITIONAL CHARGE OF THE
          SUPERINTENDENT ENGINEER, HARBOUR ENGINEERING DEPARTMENT, SOUTH
          CIRCLE, KAMALESWARAM, MANACUAD P.O, THIRUVANANTHAPURAM-695009.

   RESPONDENT/ PETITIONER IN OP(C):

          P.K KAMMEDKUTTY, AGED 65 YEARS, S/O LATE MUHAMMED HAJI, KEEZHUPARAMB
          P.O, VIA AREACODE, MALAPPURAM DISTRICT-673 369.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit stipulated in the judgment dated 09-06-2022 in OP(C) No. 904/2022
   for a period of 3 months from 31-03-2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT for Petitioners (Respondents in OP(C)) and of M/S K.I.SAGEER
   & MUHAMMED YASIL, Advocates for the Respondent (Petitioner in OP(C)), the
   court passed the following:

                                           O R D E R

Heard.

The learned Government Pleader submits that the petitioner's sole relief in the application is to direct the court of the 2nd Additional Subordinate Judge, Thiruvananthapuram to defer the pronouncement of the judgment in O.S No. 3 of 2019 to give the petitioner a breathing time to challenge an order that has been passed on 03-03-2023.

In view of the above submission, the court of the 2nd Additional Subordinate Judge, Thiruvananthapuram is directed to defer the pronouncement of the judgment in O.S No. 3 of 2019 till 31-03-2023.

The Registry shall communicate this order to the court below.

Sd/- C.S.DIAS, JUDGE

24-03-2023 /True Copy/ Assistant Registrar