Rajesh M.K vs State Of Kerala
2024 Latest Caselaw 10149 Ker

Kerala High Court

Rajesh M.K vs State Of Kerala on 5 April, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                 IA.NO.1/2024 IN WP(C) NO. 32093 OF 2023(R)
APPLICANTS/RESPONDENTS 3RD & 4TH IN W.P(C):

  1. STATE OF KERALA, REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
     DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695
     001.
  2. THE PRINCIPAL DISTRICT AND SESSION JUDGE, KOZHIKODE, CHEROOTTY
     ROAD,. KOZHIKODE - 673 032.
  3. MUNSIFF-MAGISTRATE COURT, PAYYOLI, THROUGH ITS JUNIOR
     SUPERINTENDENT. PAYYOLI, PIN - 673 522.

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

  1. RAJESH M.K, AGED 46 YEARS, S/O. POKKAN, PROCESS SERVER, MUNSIFF-
     MAGISTRATE COURT, PAYYOLI, RESIDING AT MEENATHU KUNI, MEENATHU KARA
     P.O., PALAYAD NADA, IRINGAL, KOZHIKODE - 673 521.
  2. REGISTRAR (DISTRICT JUDICIARY), HIGH COURT OF KERALA, ERNAKULAM -
     682 031.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in judgment dated 01/11/2023 in WP(C) No. 32093/2023 for
a further period of 3 months from 21/02/2024.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
01/11/2023 in WP(C) and upon hearing the arguments of SENIOR GOVERNMENT
PLEADER for 1st applicant in IA/R1 in WP(C), SRI.B.UNNIKRISHNA KAIMAL,
STANDING COUNSEL for 2nd and 3rd applicants in IA/R3 & R4 in WP(C) & R2 in
IA/WP(C), SRI.MARTIN G.THOTTAN, Advocate for R1 in IA/petitioner in WP(C),
the court passed the following:


                                                            P.T.O.
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                               WP (C) No.32093 of 2023
                           -------------------------------------------
                          Dated this the 5th day of April, 2024


                                          ORDER

Heard the learned Senior Government Pleader and also the learned

Counsel appearing for the petitioner.

2. Having considered the submissions advanced, I am of the view

that this application can be allowed and the concerned respondents can be

granted three months from 20.02.2024 to comply with the direction.

No further extension shall be granted.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE APM/5/4/2024

05-04-2024 /True Copy/ Deputy Registrar