Kerala High Court
Maimoona. P vs State Of Kerala on 16 October, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Monday, the 16th day of October 2023 / 24th Aswina, 1945
IA.NO.1/2023 IN WP(C) NO. 32642 OF 2022(E)
APPLICANT/RESPONDENT IN WP(C):
STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
GOVERNMENT OF KERALA, REVENUE (F) DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM PIN - 695001
RESPONDENTS/PETITIONERS & RESPONDENTS 2 & 3 IN WP(C):
1. MAIMOONA P., AGED 49 YEARS, D/O. MAMMIKKUTTY P.K, MANAKKANCHERY
HOUSE, KODAMPUZHA, FAROOK COLLEGE P.O., KOZHIKKODE PIN - 673632
2. SHAREEFA K.A., AGED 51 YEARS, D/O. ABDURAHIMAN K, THACHANALI
HOUSE, ERAVANNUR P.O., NARIKKUNI VIA, KOZHIKKODE PIN - 673585
3. LAILA P, AGED 52 YEARS, D/O. ABDULLAKOYA K, 33/3005 A
OLIVE, PEEDIKAPURAYIL, MARIKKUNNU P.O., PAROPPADI, KOZHIKODE PIN -
673012
4. KERALA STATE WAQF BOARD, V.I.P. ROAD, KALOOR, KOCHI PIN - 682
017, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
5. THE CHIEF EXECUTIVE OFFICER, KERALA STATE WAQF BOARD, V.I.P.
ROAD, KALOOR, KOCHI PIN - 682017
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 03.04.2023 in WP(C)No.32642/2022 by
a period of 6 more months from 02.07.2023.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 03.04.2023 and upon hearing the arguments of SMT.K.G.SAROJINI,
GOVERNMENT PLEADER for Petitioner in I.A./ Respondent 1 in WP(C), M/S.
C.S.AJITH PRAKASH, T.K.DEVARAJAN, GOURI KAILASH, M.B.SOORI, BABU M, NIDHIN
RAJ VETTIKKADAN, HAARIS MOOSA & ANCY THANKACHAN Advocates for the
Respondents 1, 2 & 3 in I.A./Petitioners in WP(C), SRI.P.K.MUHAMMED,
STANDING COUNSEL for Respondent 4 in I.A/Respondent 2 in WP(C) and
of SRI.K.SHIBILI NAHA, STANDING COUNSEL for respondent 5 in
I.A./Respondent 3 in WP(C), the court passed the following:
N.NAGARESH, J.
------------------------------------------------
I.A. No.1 of 2023
in
W.P.(C) No.32642 of 2022
-------------------------------------------------
Dated this the 16th day of October, 2023
ORDER
This is an application to extend the time limit prescribed
in the judgment dated 03.04.2023 in W.P.(C) No.32642 of
2022 by a period of six more months from 02.07.2023.
2. Taking into consideration the averments made in
the affidavit filed in support of the I.A., it is evident that the
interdepartmental consultations are going on and a proposal
was sent to the Finance Department on 20.05.2023 for
concurrence as the issue involves financial implications. Now,
the proposal has been forwarded to the Law Department.
Taking into consideration the facts and circumstances
stated in the affidavit, I am inclined to allow the I.A. as prayed
W.P.(C) No.32642 of 2022
for. Accordingly, the time prescribed in the judgment dated
03.04.2023 in W.P.(C) No.32642 of 2022 is extended by six
months from 02.07.2023.
Sd/-
N.NAGARESH
JUDGE
spk
16-10-2023 /True Copy/ Assistant Registrar
