The Kerala State Housing Board vs Addl. Annamma John
2024 Latest Caselaw 5297 Ker

Kerala High Court

The Kerala State Housing Board vs Addl. Annamma John on 15 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.181/2024                                   1/1

                         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
                 Thursday, the 15th day of February 2024 / 26th Magha, 1945
                          CM.APPL.NO.1/2024 IN WA NO. 181 OF 2024

        AGAINST JUDGMENT DATED 06/01/2023 IN WP(C) 31890/2006 OF THIS COURT

   APPLICANT/APPELLANT:

          KERALA STATE HOUSING BOARD, REPRESENTED BY ITS SECRETARY,HOUSING
          BOARD BUILDING,SANTHI NAGAR, TRIVANDRUM - 695001.

   RESPONDENTS/RESPONDENTS:

      1. ANNAMMA JOHN, AGED 70 YEARS, W/O. LATE JOHNY MATHEW, PRESENTLY
         RESIDING AT C-203, DAADYS DAALIYA, KAMMASANDRA VILLAGE, HEBBAGODI,
         EAST CITY, BANGALORE-560100.
      2. SUJAMOL JOHN, AGED 42 YEARS D/O. LATE JOHNY MATHEW, PRESENTLY
         RESIDING AT C-203, DAADYS DAALIYA, KAMMASANDRA VILLAGE, HEBBAGODI,
         EAST CITY, BANGALORE-560100.
      3. STATE OF KERALA, REPRESENTED BY THE SECRETARY,DEPARTMENT OF HOUSING,
         SECRETARIAT, TRIVANDRUM.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 361 days in preferring this Writ Appeal against the judgment dated
   06.01.2023 passed by the Learned Single Judge in WP(C) No.31890 of 2006,
   in the interest of justice, equity and good conscience.


        This Application coming on for orders on 15/2/2024 upon perusing the
   application and the affidavit filed in support thereof, and upon hearing
   the arguments of SRI.V.HARISH, STANDING COUNSEL for the applicant,
   SRI.M.R.GOPALAKRISHNAN, Advocate for the respondents 1 & 2 and of
   GOVERNMENT PLEADER for the respondent 3, the court on the same day passed
   the following:

                                            ORDER

Adv. M.R.Gopalakrishnan takes notice for R1 and R2. Learned Govt. Pleader takes notice for R3.

This is an application filed to condone the delay of 361 days in filing the above appeal.

After appreciating the reasons stated in the affidavit filed for condoning the delay, we are convinced that the affidavit discloses sufficient cause for condoning the delay in filing the appeal. Hence, the application is ordered.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

15-02-2024 /True Copy/ Assistant Registrar