Sampath.P vs State Of Kerala
2024 Latest Caselaw 10171 Ker

Kerala High Court

Sampath.P 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. 31215 OF 2023(B)
APPLICANTS/RESPONDENTS 3 AND 4:

  1. PALAKKAD MUNICIPALITY REPRESENTED BY ITS SECRETARY, PALAKKAD, PIN -
     678001
  2. THE SECRETARY, PALAKKAD MUNICIPALITY THE SECRETARY, PALAKKAD
     MUNICIPALITY, PALAKKAD, PIN - 678001

RESPONDENTS/PETITIONER AND RESPONDENTS NO.1 AND 2:

  1. SAMPATH.P., AGED 60 YEARS, S/O. PAZHANIYAPPAN, OTTURTHARA,
     KALLEPULLY (PO), PALAKKAD , PIN - 678 005
  2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
     DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN - 695001
  3. THE DIRECTOR OF URBAN AFFAIRS THIRUVANANTHAPURAM , PIN - 695001


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time to
comply with the directions contained in the judgment dated 19-10-2023 by
four months from today, in the interests of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and of this Court's Judgment
dated 19.10.2023 and upon hearing the arguments of SRI. BINOY VASUDEVAN,
Advocate for Applicants in IA/R3 & R4 in WP(C), SRI.U.BALAGANGADHARAN,
Advocate for the R1 in IA/petitioner in WP(C) and of GOVERNMENT PLEADER
for R2&R3 in IA/R1&R2 in WP(C), the court passed the following:
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                              WP (C) No.31215 of 2023
                          -------------------------------------------
                         Dated this the 5th day of April, 2024


                                          ORDER

Having considered the submissions advanced, this application will stand

allowed and the time granted to comply with the direction in the judgment

dated 19.10.2023 will stand extended by 4 months from 16.02.2024.

Sd/-

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

05-04-2024 /True Copy/ Assistant Registrar