The Building Asseeement ... vs Sundaran Bhaskaran
2023 Latest Caselaw 5926 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. 832 OF 2023
  AGAINST THE JUDGMENT DATED 23.12.2022 IN WP(C) 35935/2022 OF THIS COURT
APPELLANT/1ST RESPONDENT IN THE W.P.(C)

     THE BUILDING ASSESSMENT OFFICER(ASSISTANAT LABOUR
     OFFICER,THRISSUR) ASSESSING OFFICER,AUTHORITY UNDER THE BUILDING AND
     OTHER CONSTRUCTION WORKERS,WELFARE CESS ACT 1996 OFFICE OF THE
     ASSISTANT LABOUR OFFICER, CHEROOR POST, THRISSUR, PIN - 680008

RESPONDENTS/PETITIONER AND 2ND RESPONDENT IN W.P.(C):

  1. SUNDARAN BHASKARAN, S/O BHASKARAN POZHANKANDATH HOUSE, KEECHERI,
     THRISSUR DISTRICT, PIN - 680501
  2. THE CHIEF EXECUTIVE OFFICER, KERALA BUILDIMG AND OTHER CONSTRUCTION
     WORKERS, WELFARE FUND BOARD, THIRUVANANTHAPURAM, PIN - 695001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 80 days in filing the Writ Appeal.
     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 GOVERNMENT PLEADER, Advocate for the petitioner
and of SRI.K.K.MOHAMED RAVUF, Advocate for the Respondent No.1, the court
passed the following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
      =======================================
        C.M.Appln. No. 1 of 2023 in W. A. No. 832 of 2023
                                &
                     W. A. No. 832 of 2023
           (arising out of the impugned judgment dated 23.12.2022 in
                             WP(C).No. 35935/2022)
      =======================================
             Dated this the 24th day of May, 2023

                                 ORDER

C.M.Appln. No. 1/2023 in W. A. No. 832/2023

This is an application filed by the appellant seeking

condonation of delay of 80 days in filing the above Writ Appeal.

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 that view of the matter, it is

ordered, in the interest of justice, that delay of 80 days in filing the

Writ Appeal will stand condoned.

With these observations and directions, the above Civil

Miscellaneous Application will stand disposed of.

W. A. No. 832/2023

List the case on 2.6.2023.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE

MMG