Khilar vs The District Collector, Malappuram
2023 Latest Caselaw 12658 Ker

Kerala High Court

Khilar vs The District Collector, Malappuram on 24 November, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
        Friday, the 24th day of November 2023 / 3rd Agrahayana, 1945

                IA.NO.1/2023 IN WP(C) NO. 20632 OF 2023 (D)


APPLICANTS/RESPONDENTS 1 & 2 IN WP(C):


  1. THE DISTRICT COLLECTOR, MALAPPURAM CIVIL STATION, UP HILL,
     MALAPPURAM, PIN - 676505.
  2. THE REVENUE DIVISIONAL OFFICER, TIRUR TIRUR, MALAPPURAM., PIN -
     676108.

RESPONDENT/PETITIONER IN WP(C):

     KHILAR, AGED 63 YEARS, S/O. MAMMIKUTTY, KUNDINI HOUSE, ALATHIYUR
     DESOM, THRIPANGODE VILLAGE, THRIPANGODE P.O, TIRUR TALUK,
     MALAPPURAM, PIN - 676108.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the judgment dated 20-07-2023 in WPC 20632/2023 for a
period of 6 months from 12-09-2023.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SENIOR GOVERNMENT PLEADER for the applicants/ respondents 1 & 2 and of
M/S.K.J.MOHAMMED ANZAR, P.K.MINIMOLE, MUHAMMED ASHIQUE & A.RADHAKRISHNAN
NAIR, Advocates for the respondent/ petitioner, the court passed the
following:
                          N. NAGARESH, J.
                         ----------------------------
                            I.A No.1 of 2023
                                      in
                     W.P. (C) No.20632 of 2023
              --------------------------------------------------
              Dated this the 24th day of November, 2023

                               ORDER

This is an application to enlarge the time for

complying with the directions in the judgment dated

20.07.2023 for a further period of six months from

12.09.2023.

Perusing the affidavit filed in support of the I.A, I

am not satisfied with the reasons extended for time

extension. However, taking into consideration the facts of the

case, the time is enlarged for a period of one month from

today.

Sd/-

N. NAGARESH JUDGE AMR