Hameed vs Kerala Maritime Board
2023 Latest Caselaw 10097 Ker

WP(C) No.16386/2023                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Monday, the 18th day of September 2023 / 27th Bhadra, 1945
                   IA.NO.1/2023 IN WP(C) NO. 16386 OF 2023 (W)
   PETITIONER/PETITIONER:

          HAMEED, AGED 73 YEARS, S/O ALIKOYA, `AAISHAS', MATHOTTAM P.O.,
          KOZHIKODE TALUK, KOZHIKODE DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. KERALA MARITIME BOARD, REPRESENTED BY ITS CHAIRMAN, 39/4695,
         KARIYAMPETTA ROAD, PALLIMUKKU, KOCHI - 682016
      2. THE PORT OFFICER, OFFICE OF THE PORT OFFICER, KOZHIKODE - 673015


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   limit fixed for payment of admitted arrears for a further period of 3
   months from 12.06.2023 and on such payment, permit the petitioner to pay
   the remaining amount in easy instalments.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 12.06.2023 and upon hearing the arguments of M/S.M.PROMODH KUMAR &
   MAYA CHANDRAN, Advocates for the petitioner in I.A./WP(C),
   SRI.K.P.SUDHEER, STANDING COUNSEL for R1 in I.A./WP(C), the court passed
   the following:

                                           ORDER

After hearing both sides, I think the prayer can be allowed.

Therefore, the time to pay the admitted arrears is extended for a period of three months from 12.06.2023.

18.09.2023

Sd/- P.V.KUNHIKRISHNAN, JUDGE

18-09-2023 /True Copy/ Assistant Registrar