Prameela L vs State Of Kerala
2023 Latest Caselaw 5925 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
            CM.APPL.NO.1/2023 IN WA NO. 856 OF 2023(FILING NO.)
  AGAINST THE JUDGMENT DATED 15/12/2022 IN WP(C) 16361/2022 OF THIS COURT
APPELLANT/PETITIONER

     PRAMEELA L, AGED 41 YEARS, KARITHALAIKKAL PUTHEN VEEDU , KEEZHKOLLA,
     VATTAVALA P.O, NEYYANTINKARA THIRUVANANTHAPURAM DISTRICT- 695132

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY , REVENUE DEPARTMENT,
     GOVERNMENT OF KERALA, THIRUVANANTHAPURAM - 695001
  2. DISTRICT COLLECTOR, COLLECTERATE, KUDAPPANAKUNNU P.O,
     THIRUVANANTHAPURAM, PIN - 695505
  3. SUB COLLECTOR, COLLECTERATE , KUDAPPANAKUNN P.O,
     THIRUVANANTHAPURAM, PIN - 695505
  4. THE TAHSILDAR, TALUK OFFICE, HOSPITAL JUNCTION, NEYYANTINKARA,
     THIRUVANANTHAPURAM, PIN - 695121
  5. VILLAGE OFFICER, MARANALLOOR , NEYYANTINKARA, THIRUVANANTHAPURAM,
     PIN - 695121

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 104 days occurred in the re presentation of the Writ Appeal and the
appeal may be taken into file.
     This Application coming on for orders on 24/05/2023 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of M/S.S.BALACHANDRAN (KULASEKHARAM) & V.R.GOPU,
Advocates for the petitioner, the court passed the following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
      =======================================
       C.M.Appln. No. 1 of 2023 in Unnumb. W. A. of 2023
                                &
                    Unnumb. W. A. of 2023
                     (Filing No. 856/2023)
           (arising out of the impugned judgment dated 15.12.2022 in
                             WP(C).No. 16361/2022)
      =======================================
             Dated this the 24th day of May, 2023

                                 ORDER

C.M.Appln. No. 1/2023 in Unnumb. W. A. of 2023

This is an application filed by the appellant seeking

condonation of delay of 104 days in re-presenting the memorandum

of Writ Appeal, after curing the defects.

2. After hearing both sides, we are of view that sufficient

grounds have been made out in the affidavit accompanying the

application for condoning the delay in re-presenting the Appeal,

after curing the defects and accordingly, the said delay is condoned.

With these observations and directions, the above Civil

Miscellaneous Application will stand disposed of.

Unnumb. W. A. of 2023

List the case on 5.6.2023.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE

MMG