Chaterji.T.K vs The Regional Transport Authority
2024 Latest Caselaw 15040 Ker

Kerala High Court

Chaterji.T.K vs The Regional Transport Authority on 4 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.43733/2023                     1/4                        Order Date : 04-06-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
              Tuesday, the 4th day of June 2024 / 14th Jyaishta, 1946
                      IA.NO.2/2024 IN WP(C) NO. 43733 OF 2023
   APPLICANT/RESPONDENTS IN WP(C)

      1. THE REGIONAL TRANSPORT AUTHORITY , REPRESENTED BY ITS SECRETARY,
         CIVIL STATION, ERNAKULAM ,PIN - 682030
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
         ERNAKULAM, PIN - 682030
      3. REGIONAL TRANSPORT AUTHORITY CIVIL STATION,THRISSUR,REPRESENTED BY
         ITS SECRETARY IS IMPLEADED AS ADDITIONAL R3 AS PER ORDER DATED
         23.1.2024 IN I.A.1/2024
      4. THE SECRETARY REGIONAL TRANSPORT AUTHORITY,CIVIL STATION THRISSUR
         680003 IS IMPLEADED AS ADDITIONAL R4 AS PER ORDER DATED 23.1.2024 IN
         I.A.1/2024

   RESPONDENT/PETITIONER IN WP(C):

          CHATERJI.T.K., AGED 48 YEARS, S/O. KUNJIKUTTAN, THINAYATTE HOUSE,
          POOVATHUSSERY.P.O., ANNAMANADA.P.O., THRISSUR DISTRICT,    PIN -
          680741

        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 judgement dated 06.02.2024 in W.P.(C). No. 43733
   of 2023 by a period of three months from 31.03.2024.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's final order
   dated 06.02.2024 and upon hearing the arguments of SRI. O.D.SIVADAS,
   Advocate for R1, the court passed the following:
 WP(C) No.43733/2023                          2/4                              Order Date : 04-06-2024




                                       N.NAGARESH, J.
                              -----------------------------------------
                                 W.P.(C) No.43733 of 2023
                          -------------------------------------------------
                           Dated this the 4th day of June, 2024


                                             ORDER

This is an application to condone the delay of 51 days in

filing the time extension petition.

2. Perusing the affidavit filed in support of this

application, I deem it appropriate to condone the delay of 51

days in filing the time extension petition.

Accordingly, C.M.Appl.No.1 of 2024 is allowed and the

delay of 51 days in filing the time extension petition is condoned.

This is an application to extend the time limit prescribed in

the judgment dated 06.02.2024 in W.P.(C) No.43733/2023 by a

further period of three months from 31.03.2024. WP(C) No.43733/2023 3/4 Order Date : 04-06-2024

2. Perusing the affidavit filed in support of the I.A., I

am inclined to grant time as prayed for.

I.A. No.2 of 2024 is therefore allowed. The time limit

prescribed in the judgment is therefore extended by a period

of three months from 31.03.2024.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.43733/2023 4/4 Order Date : 04-06-2024

APPENDIX OF WP(C) 43733/2023 Exhibit P1 TRUE COPY OF THE APPLICATION FOR REGULAR PERMIT ALONG WITH COVERING LETTER DATED 1.11.2023 WITH TRANSLATION