E.Baiju vs State Of Kerala
2024 Latest Caselaw 4290 Ker

Kerala High Court

E.Baiju vs State Of Kerala on 1 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 1st day of February 2024 / 12th Magha, 1945
                   IA.NO.1/2024 IN WP(C) NO. 21047 OF 2022
APPLICANTS/RESPONDENTS 1 TO 3 IN W.P.(C):

  1. STATE OF KERALA, REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO
     GOVERNMENT, HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM- 695 001.
  2. STATE OF KERALA, REPRESENTED BY ITS DEPUTY SECRETARY TO DEPARTMENT
     OF HOME, SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
  3. THE ACCOUNTANT GENERAL (A & E), INDIAN AUDIT AND ACCOUNTS DEPARTMENT
     OFFICE OF THE ACCOUNTANT GENERAL (A & E) MG ROAD, PB NO. 5607,
     THIRUVANANTHAPURAM-695 001.

RESPONDENTS/PETITIONER & 4TH RESPONDENT IN W.P.(C):

  1. E.BAIJU, AGED 60 YEARS, S/O. E. EBANEZER, RETIRED DISTRICT JUDGE,
     BAIJU BHAVAN, T.C.8/722, THIRUMALA, THIRUVANANTHAPURAM-695006.
  2. HIGH COURT OF KERALA, REPRESENTED BY ITS REGISTRAR (DISTRICT
     JUDICIARY), HIGH COURT OF KERALA, ERNAKULAM-682031.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the judgment in W.P(C) No. 21047/2022 dated 01.02.2023
by a further period of 11 months from 30.06.2023.

     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of GOVERNMENT PLEADER for the petitoners, M/S. M.S.KIRAN & LISHA WILLIAM,
Advocates for R1 and SHRI. ELVIN PETER P.J., Advocate for R2, the court
passed the following:
                             N.NAGARESH, J.
                 ------------------------------------------------
                      W.P.(C) No.21047 of 2022
               -------------------------------------------------
              Dated this the 1st day of February, 2024

                                  ORDER

This is an application to condone the delay of 188 days in

filing time extension petition.

Heard. Allowed

This is an application to extend the time limit prescribed in

the judgment dated 01.02.2023 in W.P.(C) No.21047 of 2022 by

a further period of 11 months from 30.06.2023.

2. Government Pleader submits that the directions

contained in the judgment stand complied with and the

Contempt of Court Case is closed.

In view of the above, I.A. stands allowed.

Sd/-

N.NAGARESH JUDGE spk