Sundara Rajan S vs Regional Transport Authority Palakkad
2024 Latest Caselaw 16481 Ker

Kerala High Court

Sundara Rajan S vs Regional Transport Authority Palakkad on 11 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
               CRL.M.APPL.NO.1/2024 IN WP(C) NO. 3793 OF 2024
APPLICANTS/RESPONDENTS IN WRIT PETITION (CIVIL):

  1. REGIONAL TRANSPORT AUTHORITY PALAKKAD, REPRESENTED BY THE SECRETARY,
     KENATHUPARAMBU, KUNATHURMEDU,PALAKKAD,PIN-678001
  2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY,PALAKKAD,
     KENATHUPARAMBU,KUNATHURMEDU, PALAKKAD, PIN - 678001

RESPONDENT/PETITIONER IN WRIT PETITION (CIVIL):

     SUNDARA RAJAN S., AGED 65 YEARS, S/O. SUBRAMANYAN, MUTHALIYAR, SOUTH
     PAVADY, KOLLENGODE P.O,PALAKKAD, PIN-678506

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to to condone the
delay of 54 days in filing the time extension petition.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SHRI. K.V.GOPINATHAN NAIR, Advocate for the respondent, the court
passed the following:
                              N.NAGARESH, J.
                    -----------------------------------------
                        W.P.(C) No.3793 of 2024
                -------------------------------------------------
                Dated this the 11th day of June, 2024


                                  ORDER

This is an application to condone the delay of 54 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 54 days in filing the

time extension petition.

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

of 54 days in filing the time extension petition is condoned.

This is an application for extension of time limit prescribed in

the judgment dated 31.01.2024 in W.P.(C) No.3793 of 2024 by a

further period of four months from 10.04.2024.

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

am not inclined to grant four months' time as prayed for.

However, in the interest of justice, the time is extended

by a period of three months from 10.04.2024.

Sd/-

N.NAGARESH JUDGE spk