Neenu Nelson vs State Of Kerala, Represented By ...
2023 Latest Caselaw 11836 Ker

WP(C) No.20100/2023                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE BASANT BALAJI
           Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                    IA.NO.2/2023 IN WP(C) NO. 20100 OF 2023(J)
   APPLICANTS/RESPONDENTS 1 & 2 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY SECRETARY OF FISHERIES DEPARTMENT,
         DIRECTORATE OF FISHERIES, VIKAS BHAVAN, TRIVANDRUM, PIN - 695033
      2. THE FISHERIES DIRECTOR, DIRECTORATE OF FISHERIES, VIKAS BHAVAN,
         TRIVANDRUM., PIN - 695033

   RESPONDENTS/PETITIONER & RESPONDENT NO. 3 IN WP(C):

      1. NEENU NELSON, S/O. LILLY NELSON, CHARUVILA MATTEL VEEDU,
         KANJIRACODE, KUNDARA P.O, KOLLAM., PIN - 691501
      2. P.K DAS, INSTITUTE OF MEDICAL SCIENCES, VANIYAMKULAM, OTTAPPALAM,
         PALAKKAD, REPRESENTED BY THE PRINCIPAL, PIN - 679522


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the timit
   for a further period of 3 months from 15-09-2023 for the compliance of the
   direction contained in the judgement dated 04-08-2023 in
   WP(C).No.20100/2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 04-08-2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   the applicants in IA/respondents 1 and 2 in WP(C), M/S. SHERRY J. THOMAS,
   JOEMON ANTONY, ANTONY NILTON REMELO, Advocates for the 1st respondent in
   IA/petitioner in WP(C) and of M/S. GEORGE JACOB (JOSE), ROSHAN JACOB
   MUNDACKAL, Advocates for the 2nd respondent in IA/3rd respondent in WP(C),
   the court passed the following:

                                         ORDER

This writ petition was disposed of on 04-08-2023 directing the 1st respondent to pass orders within six weeks. The present IA is filed to extend the time to comply with the directions for a period of three months from 15-09-2023.

Therefore, the time is extended by two months.

Sd/- BASANT BALAJI JUDGE

16-11-2023 /True Copy/ Assistant Registrar