Angels Nair vs The Principal Secretary, Foest And ...
2024 Latest Caselaw 175 Ker

Kerala High Court

Angels Nair vs The Principal Secretary, Foest And ... on 3 January, 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
         Wednesday, the 3rd day of January 2024 / 13th Pousha, 1945
                  CM.APPL.NO.2/2023 IN WA NO. 2179 OF 2023

    AGAINST JUDGMENT DATED 23/08/2023 IN WP(C) 7107/2020 OF THIS COURT

PETITIONER/APPELLANT:

     ANGELS NAIR, GEN, SECRETARY, ANIMAL LEGAL FORCE INTEGRATION,
     KAPPILLIL HOUSE, PULLUVAZHY P.O., PERUMBAVOOR, ERNKULAM DIST. PIN -
     683541.

RESPONDENTS/RESPONDENTS NO.1 TO 4 IN THE WP(C)

  1. THE PRINCIPAL SECRETARY, FORESTS & WILDLIFE
     DEPARTMENT, THIRUVANANTHAPURAM- 695001.
  2. THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS & HEAD OF FOREST FORCE
     THIRUVANANTHAPURAM - 695014.
  3. CHAIRMAN OF THE COMMISSION, INSPECTOR GENERAL OF FORESTS
     (CENTRAL)-1, MINSTRY OF ENVIRONMENT, FORESTS AND CLIMATE CHANGE,
     BANGALORE - 560034.
  4. UNION OF INDIA REPRESENTED BY THE SECRETARY, MINISTRY OF
     ENVIRONMENT, FORESTS & CLIMATE CHANGE, NEW DELHI - 110003.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the filing
delay 27 days for submitting the writ appeal before the court.
     This Application coming on for orders on 03/01/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SMT. ANGELS NAIR (PARTY-IN-PERSON), GOVERNMENT
PLEADER for the respondents 1 to 3 and of DEPUTY SOLICITOR GENERAL OF
INDIA for the respondent 4, the Court on the same day passed the
following:
                                 A.J. Desai, C.J.
                                       &
                                 V.G. Arun, J.
                       =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                           C.M.Appln.No.2 of 2023
                                       in
                            W.A.No.2179 of 2023
                       =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                    Dated this the 3rd day of January 2024

                                          ORDER

A.J. Desai, C.J.

Learned Government Pleader takes notice for respondents 1

to 3. Learned Deputy Solicitor General of India takes notice for the

4th respondent.

This is an application filed to condone the delay of 27 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 09.01.2024.

Sd/-

A.J. Desai Chief Justice

Sd/-

V.G. Arun Judge vpv

03-01-2024 /True Copy/ Assistant Registrar