Edwin Joseph vs State Of Kerala
2024 Latest Caselaw 23126 Ker

Kerala High Court

Edwin Joseph vs State Of Kerala on 1 August, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.721/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
             Thursday, the 1st day of August 2024 / 10th Sravana, 1946
                      CM.APPL.NO.1/2024 IN WA NO. 721 OF 2024
     AGAINST THE JUDGMENT DATED 04.03.2024 IN WP(Crl.) 38/2024 OF THIS COURT
   APPLICANT/APPELLANTS:

          EDWIN JOSEPH, AGED 56 YEARS, S/O JOSEPH, ODATHUMPARAMBIL HOUSE,
          VALLARPADAM P.O., MULAVUKAD, ERNAKULAM DISTRICT., PIN - 682504

          AND ANOTHER

   RESPONDENTS/RESPONDENTS:

          1.STATE OF KERALA, REP. BY ITS' CHIEF SECRETARY, SECRETARIAT,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695001

          AND 9 OTHERS

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 26 days occasioned in the matter of filing this Writ Appeal, in the
   interest of justice.
        This Application again coming on for orders on 01/08/2024 upon
   perusing the application and the affidavit filed in support thereof, and
   this Court's Order dated 12/06/2024 and upon hearing the arguments of M/S
   SUSANTH SHAJI, ALBIN A. JOSEPH & SIDHARTH O., Advocates for the
   applicants, and of the GOVERNMENT PLEADER for R1 TO R9, the court on the
   same day passed the following::
                                      ORDER

Delay condoned.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

01-08-2024 /True Copy/ Assistant Registrar