Kerala High Court
Bineesh M.N vs State Of Kerala on 3 April, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.15090/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
IA.NO.1/2024 IN WP(C) NO. 15090 OF 2023 (I)
APPLICANT/RESPONDENT NO.4:
THE UDAYAMPEROOR GRAMA PANCHAYAT, NADAKKAVU
JUNCTION, UDAYAMPEROOR, THRIPPUNITHURA, REPRESENTED BY ITS
SECRETARY, PIN - 682 307.
RESPONDENTS/PETITIONERS 1 AND 2 & RESPONDENTS 1 TO 3 & 5 TO 7:
1. BINEESH M.N, AGED 35 YEARS, S/O NANDAKUMAR V.K., MADATHIL PARAMBIL
(HOUSE), UDAYAMPEROOR P.O., PUTHIYAKAVU, PIN - 682 307.
2. SREENATH M.S, AGED 36 YEARS, S/O M.V.SUBRAHMANIAN, MADATHIL PARAMBIL
(HOUSE), UDAYAMPEROOR P.O., UDAYAMPEROOR, PIN - 682 307.
3. THE STATE OF KERALA, THE DEPARTMENT OF LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, ANNEX-I, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695 001.
4. THE DIRECTOR OF PANCHAYAT, SWARAJ BHAVAN, GROUND FLOOR, NANTHANCODU,
KOWDIAR.P.O, THIRUVANANTHAPURAM, PIN - 695 003.
5. THE DEPUTY DIRECTOR OF PANCHAYAT, CIVIL STATION,
KAKKANADU, ERNAKULAM, PIN - 682 304.
6. THE PRESIDENT, UDAYAMPEROOR GRAMA PANCHAYAT, NADAKKAVU
JUNCTION, UDAYAMPEROOR, THRIPPUNITHURA, PIN - 682 307.
7. WILSON K.J, KARUKAPPILLY HOUSE, SOUTH PARAVUR P.O., UDAYAMPEROOR,
ERNAKULAM, PIN - 682 307.
8. SUDHIR K.N, KOOTTETHU KULANGARA, UDAYAMPEROOR P.O.,
UDAYAMPEROOR, ERNAKULAM, PIN - 682 307.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the period
fixed for complying with the judgment by six months from today, in the
interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 18.08.2023 and upon hearing the arguments
of M/S.M.B.SANDEEP,P.MARTIN JOSE,K.P.SREEJA,ASWATHY
JAYARAJ,VISHNU.K.K,SHIYON BIJU,Advocates for Applicant in IA/4th
respondent in WP(C), M/S N.ANAND, RAJESH O.N., Advocates for respondents
1 and 2 in IA/petitioners in WP(C), GOVERNMENT PLEADER for respondents 3
to 5 in IA/respondents 1 to 3 in WP(C) and of M/S C.S.AJITH PRAKASH,
T.K.DEVARAJAN, BABU M., ANCY THANKACHAN, NIDHIN RAJ VETTIKKADAN, GOURI
KAILASH, Advocates for the respondents 7 and 8 in IA/respondents 6 and 7
WP(C) No.15090/2023 2/2
in WP(C), the court passed the following:
ORDER
The petitioner seeks extension of time frame fixed in the Judgment
by a period of six months from 22.03.2024.
This is opposed by the learned counsel for the Writ petitioners -
Sri.N.Anand, saying that the time frame fixed in the Judgment expired on
November, 2023.
There is some force in the afore submissions of Sri.N.Anand. I,
therefore, allow this IA; extending the time frame by a period of three
months from 22.03.2024, as a special case adverting to the specific
averments in the affidavit in support of this I.A.
Sd/- DEVAN RAMACHANDRAN JUDGE
03-04-2024 /True Copy/ Assistant Registrar
