Kerala High Court
Ambujakshan C vs K.C.C Buildcon Private Limited on 6 February, 2024
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 6th day of February 2024 / 17th Magha, 1945
CM.APPL.NO.1/2024 IN WA NO. 156 OF 2024
AGAINST THE JUDGMENT DATED 05.10.2023 IN WP(C) 21017/2023 OF THIS COURT
APPLICANTS/APPELLANTS:
1. AMBUJAKSHAN C., S/O. CHELLAPPAN, AGED 73, UTHARAPPALLY, SN PURAM
P.O, CHERTHALA TALUK, ALAPPUZHA DISTRICT - 688582.
2. KUNDELATTU PADASHEKHARA SWASHRAYA SAMITHI UTHARAPPALLY, SN PURAM
P.O, CHERTHALA TALUK ALAPPUZHA DISTRICT -688582, REPRESENTED BY ITS
SECRETARY AMBUJAKSHAN C.
3. PURUSHAN, S/O. RAMAN, AGED 75, KOTTAYKATTU HOUSE, PERUNTHURUTHU, SN
PURAM P.O, CHERTHALA TALUK, ALAPPUZHA DISTRICT - 688582.
4. VIJAYAN, AGED 70, S/O. PADMANABHAN, NADUMURIYIL, KANJIKUZHI
PANCHAYATH, WARD 14, SL PURAM.P.O, CHERTHALA -688 523.
5. SUDHAKARAN M.D, S/O. DAMODARAN, AGED 69, GIRIJALAYAM, SL PURAM P.O,
CHERTHALA TALUK ALAPPUZHA DISTRICT -688523.
RESPONDENTS/RESPONDENTS:
1. K.C.C BUILDCON PRIVATE LIMITED, BU-5, SFS FLATS, OUTER RING ROAD,
PITAMPURA, DELHI - 110034 (REPRESENTED BY ITS AUTHORIZED SIGNATORY
MR. VELLIMATTOM KESAVAN SACHITH, AGED 59 YEARS, S/O. V.R. KESAVAN)
2. GOVERNMENT OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, THIRUVANANTHAPURAM - 695001.
3. THE STATE LEVEL COMMITTEE, REPRESENTED BY AGRICULTURAL PRODUCTION
COMMISSIONER, ASRAMOM, SECRETARIAT EAST RESIDENTS ASSOCIATION ROAD,
STATUE, PALAYAM, THIRUVANANTHAPURAM, KERALA - 695001.
4. THE LOCAL LEVEL MONITORING COMMITTEE, KANJIKUZHY GRAMA PANCHAYATH,
REPRESENTED BY AGRICULTURAL OFFICER, KRISHI BHAVAN, KANJIKUZHY, S.N.
PURAM P.O, ALAPPUZHA - 688582.
5. THE DISTRICT COLLECTOR, ALAPPUZHA, CIVIL STATION, ALAPPUZHA -
688001.
6. THE VILLAGE OFFICER, KANJIKUZHY, ALAPPUZHA - 688525.
7. SUGUNAN, AGED 71, S/O. NARAYANAN, KOCHUTHARAYIL @ KOCHUTHAYYIL, SL
PURAM.P.O., KANJIKUZHI, ALAPPUZHA DISTRICT -688 525.
8. MOHANAN, AGED 62, S/O. RAMAKRISHNAN, CHIRAYIL, S.L. PURAM P.O.,
KANJIKUZHI, ALAPPUZHA DISTRICT-688525.
9. M.K. SEN BABU, AGED 55, S/O. KAUSAN, MITHRALAYAM, PERUNTHURUTHUMURI,
S.L. PURAM. P.O., KANJIKUZHI, ALAPPUZHA DISTRICT-688525.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 87 days in filing the above Writ Appeal.
P.T.O
This Application coming on for orders on 06.02.2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADVS. M/S. K.M. FIROZ AND M. SHAJNA, Advocates
for the Applicants, ADV. P. DEEPAK for Respondent 1, SENIOR GOVERNMENT
PLEADER for Respondents 2 to 6, ADV. SHAMEENA SALAHUDHEEN for Respondents
7 to 9, the Court on the same day passed the following:
A.J. Desai, C.J.
&
V.G. Arun, J.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
C.M.Appln.No.1 of 2024
in
W.A.No.156 of 2024
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Dated this the 6th day of February 2024
ORDER
A.J. Desai, C.J.
Adv. P. Deepak takes notice for the 1st respondent. Learned
Senior Government Pleader takes notice for respondents 2 to 6. Adv.
Shameena Salahudheen takes notice for respondents 7 to 9.
This is an application filed to condone the delay of 87 days in
filing the above appeal.
After appreciating the reasons stated in the affidavit filed in
support of the application, we are convinced that the affidavit
discloses sufficient cause for condoning the delay in filing the
appeal. Hence, the application is ordered.
Post on 12.02.2024.
Sd/-
A.J. Desai
Chief Justice
Sd/-
V.G. Arun
Judge
vpv
06-02-2024 /True Copy/ Assistant Registrar
