Jaisingh Krishnan vs The District Collector, Thrissur
2024 Latest Caselaw 6062 Ker

Kerala High Court

Jaisingh Krishnan vs The District Collector, Thrissur on 23 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                 IA.NO.1/2024 IN WP(C).NO.26805 OF 2017(A)
APPLICANTS/PETITIONERS:

  1. JAISINGH KRISHNAN, AGED 65 YEARS, S/O KRISHNAN, REASIDING AT
     MELVETTIL VEEDU, KANIYAMPAL,KUNNAMKULAM P.O, THRISSUR-680 503.
  2. SUKANYA SINGH KALLUMADATHIL, EDAVANAKKAD P.O,ERNAKULAM DISTRICT.

RESPONDENTS/RESPONDENTS:

  1. THE DISTRICT COLLECTOR, THRISSUR THRISSUR - 680 001.
  2. THE AGRICULTURAL OFFICER AND CONVENER LOCAL LEVEL MONITORING
     COMMITTEE (LLMC),KRISHI BHAVAN, KUNNAMKULAM,THRISSUR DISTRICT,
     PIN-680 503.
  3. THE VILLAGE OFFICER VILLAGE OFFICE, KANIPPAYYUR,THRISSUR DISTRICT,
     PIN-680 517.
  4. KUNNAMKULAM MUNICIPALITY KUNNAMKULAM, THRISSUR DISTRICT,PIN-680 503,
  5. THE SECRETARY KUNNAMKULAM MUNICIPALITY, KUNNAMKULAM, THRISSUR
     DISTRICT, PIN-680 503.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to allow enlargement
of time for filling application before the LLMC within the limits of the
Kunnamkulam Municipality for a further period of two weeks.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 05-08-2022 and upon hearing the arguments of SRI.ROY CHACKO,
Advocate for the petitioners in IA/WP(C), GOVERNMENT PLEADER for R1 to R3
in IA/WP(C) and of STANDING COUNSEL for R4 and R5 in IA/WP(C), the court
passed the following:
                      MURALI PURUSHOTHAMAN, J.
                   ---------------------------------------------
                        W.P (C) No.26805 of 2017
                 -------------------------------------------------
                 Dated this the 23rd day of February, 2024

                                   ORDER

This is an application to condone the delay in filing

the application seeking enlargement of time.

Heard. Not opposed. Allowed.

This is an application seeking enlargement of time

for filing application before the LLMC within the limits of

the Kunnamkulam Municipality for a further period of

two weeks.

Heard. Not opposed. Time is extended for a

further period of two weeks from today (23.02.2024).

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR

23-02-2024 /True Copy/ Assistant Registrar