Chandini C K vs State Of Kerala
2024 Latest Caselaw 10996 Ker

Kerala High Court

Chandini C K vs State Of Kerala on 12 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.561/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                    THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                     CM.APPL.NO.2/2024 IN WA NO. 561 OF 2024
      AGAINST THE JUDGMENT DATED 02.02.2024 IN WP(C) 2126/2023 OF THIS COURT
   APPLICANT/APPELLANT:

          CHANDINI C K, AGED 29 YEARS, D/O M.CHANDRAKUMAR, KANANJARTHODI
          HOUSE, MANJAPRA P.O., PALAKKAD -678685, NOW RESIDING AT: "NAVAMI", D
          7/20, C H COLONY, CHEVAYOOR, VELLIMADUKUNNU P O., KOZHIKODE, PIN -
          673012

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY: THE ADDITIONAL CHIEF SECRETARY TO
         GOVERNMENT, BACKWARD CLASSES DEVELOPMENT DEPARTMENT, GOVT.
         SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2. THE DISTRICT COLLECTOR, CIVIL STATION, WAYANAD ROAD, ERANHIPPALAM,
         KOZHIKODE - 673020
      3. THE SUB COLLECTOR, O/O OF THE SUB COLLECTOR, CIVIL STATION, WAYANAD
         ROAD, ERANHIPPALAM, KOZHIKODE - 673020
      4. THE TAHSILDAR, KOZHIKODE THALUK, CIVIL STATION, WAYANAD ROAD,
         ERANHIPPALAM, KOZHIKODE - 673020
      5. THE VILLAGE OFFICER, VILLAGE OFFICE, CHEVAYUR VILLAGE, KOZHIKODE-
         673017
      6. THE VILLAGE OFFICER, VILLAGE OFFICE, KANNAMBRA II VILLAGE, KANNAMBRA
         PO, PALAKKAD - 678686
      7. THE DIRECTOR, DIRECTORATE OF KIRTARDS, CHEVAYUR, KOZHIKODE - 673017
      8. THE SECRETARY TO GOVERNMENT ,SC /ST DEVELOPMENT DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM - 695001
      9. THE CHIEF SECRETARY TO GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM-
         695001
     10. THE DIRECTOR, BACKWARD CLASSES DEVELOPMENT DEPARTMENT, GOVT.
         SECRETARIAT, THIRUVANANTHAPURAM - 695001

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 46 days in filing the above writ appeal.

        This Application coming on for orders on 12.04.2024, upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of ADVS.M/S. KALEESWARAM RAJ, THULASI K. RAJ, CHINNU
   MARIA ANTONY & APARNA NARAYAN MENON, Advocates for the Applicants,and of
   GOVERNMENT PLEADER for the Respondents, the court on the same day passed
   the following:
 WA No.561/2024                            2/2




                                     ORDER

Heard.Allowed.

Delay Condoned.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- M.A.ABDUL HAKHIM, JUDGE

12-04-2024 /True Copy/ Assistant Registrar