Potten Anthru vs State Of Kerala
2024 Latest Caselaw 17143 Ker

Kerala High Court

Potten Anthru vs State Of Kerala on 20 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.820/2017                            1/2

                      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
             Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
                      CM.APPL.NO.2/2017 IN WA NO. 820 OF 2017
        AGAINST JUDGMENT DATED 11.03.2015 IN WP(C) 8812/2005 OF THIS COURT
   PETITIONER/APPELLANT:

          POTTEN ANTHRU, S/O MOIDU, AGED 54 YEARS, PADINHARETHARA AMSOM DESOM,
          P.O.VARAMPETTA, POZHUTHANA, VYTHIRI TALUK, WAYANAD DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA-REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
         SECRETARIAT, THIRUVANANTHAPURAM 695 001
      2. THE CONSERVATOR OF FORESTS, NORTHERN CIRCLE, KANNUR 670 0012
      3. THE CUSTODIAN OF VESTED FORESTS, OLAVAKKODE 678 002
      4. THE DIVISIONAL FOREST OFFICER, NORTH WAYANAD 673 122
      5. THE TAHSILDAR, MANANTHAVADY 670 645
      6. THE TALUK LAND BOARD, MANANATHAVADY 670 645
      7. POTTEN IBRAYI(DIED), S/O AMMAD, AGED 61 YEARS, ONIMEL HOUSE,
         VARAMPETTA P.O., VIA POZHUTHANA, WAYANAD DISTRICT 673 121
      8. POTTEN SAJIA, D/O POTTEN IBRAYI, W/O RAZAK, AGED 39 YEARS, ONIMEL
         HOUSE, VARAMPETTA P.O., VIA POZHUTHANA, WAYANAD DISTRICT 673 0121
      9. POTTEN NEJUMA, D/O POTTEN IBRAYI, W/O MUNEER, AGED 23 YEARS, ONIMEL
         HOUSE, VARAMPETTA P.O., VIA POZHUTHANA, WAYANAD DISTRICT 673 121
     10. KANDOTHAN POCKER, S/O AMMED, AGED 55 YEARS, POVAMTHADI POYIL, P.O.
         VARAMPETTA, POZHUTHANA VIA, WAYANAD DISTRICT 673 121
     11. M/S HINDUSTAN AGRO MANURES, 20/363, PANTHALAM GRAMA PANCHAYAT, PO
         MS, MANGARAM, ADOOR TALUK, PANTHALAM VILLAGE, REPRESENTED BY ITS
         MANAGING PARTNER MR. IDIPPURA REGHU B.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 550 days in filing the appeal.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of ADVS.M/S. SRINATH GIRISH & V.NAMITHA, Advocates for the applicants and
   of SRI.DINESH.R.SHENOY, Advocate for respondent no.11and GOVERNMENT
   PLEADER for R1-R6 the court on the same day passed the following:
 WA No.820/2017                                2/2

                                         ORDER

Issue notice to the respondents.

Post on 22/8/2024.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

20-06-2024 /True Copy/ Assistant Registrar