Moosakutty P.C vs The Revenue Divisional Officer, ...
2024 Latest Caselaw 16509 Ker

Kerala High Court

Moosakutty P.C vs The Revenue Divisional Officer, ... on 11 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.5252/2024                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                    IA.NO.1/2024 IN WP(C) NO. 5252 OF 2024(F)
   APPLICANTS/RESPONDENTS 1-3 IN WP(C):

      1. THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA, REVENUE DIVISIONAL
         OFFICE, SANTHI NAGAR, PERINTHALMANNA P.O., MALAPPURAM DISTRICT, PIN
         - 679322
      2. THE TAHSILDAR, ERANAD, ERANAD TALUK OFFICE, MANJERI P.O., MALAPPURAM
         DISTRICT, PIN - 676121
      3. THE VILLAGE OFFICER, PULPATTA VILLAGE OFFICE, PULPATTA P.O., ERANAD
         TALUK, MALAPPURAM DISTRICT, PIN - 676123

   RESPONDENTS/PETITIONER & RESPONDENTS 4-5 IN WP(C):

      1. MOOSAKUTTY P.C. AGED 56 YEARS S/O. SAIDALAVI HAJI, POTTANAM CHALI
         VEEDU, PULPATTA P.O., ERANAD TALUK, MALAPPURAM DISTRICT, PIN -
         676123
      2. MR. ABDUL NAZAR, S/O. MOHAMMED, CHULLAKKATTIL HOUSE, PULPATTA P.O.,
         ERANAD TALUK, MALAPPURAM DISTRICT , PIN - 676123
      3. MRS. RAMLA, W/O. MOOSAKUTTY, POTTANAM CHALI VEEDU,PULPATTA P.O.,
         ERANAD TALUK, MALAPPURAM DISTRICT, PIN - 676123


        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 judgment dated 09.02.2024 in WP(C)No.5252/2024 for
   a further period of one month time from 21.05.2024


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 09.02.2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners 1 to 3 in I.A./Respondents 1 to 3 in WP(C) and of
   SRI.C.M.MOHAMMED IQUABAL, Advocate for Respondent 1 in I.A./Petitioner 1
   in WP(C), the court passed the following:

                                         ORDER

After going through the averments in the affidavits. I think the time extension petition can be allowed. Therefore, the time to comply with the direction as per the judgment dated 09.02.2024 in WP(C)No.5252/2024 is extended for a further period of one month from 21.05.2024.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

11-06-2024 /True Copy/ Assistant Registrar