The District Collector Malappuram vs Fathima Jasmin
2024 Latest Caselaw 17251 Ker

Kerala High Court

The District Collector Malappuram vs Fathima Jasmin on 20 June, 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
          Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
                   CM.APPL.NO.1/2024 IN WA NO. 767 OF 2024
    AGAINST JUDGMENT DATED 10.08.2023 IN WP(C) 26342/2023 OF THIS COURT
APPELLANTS/RESPONDENTS 1 TO 3 IN W.P.(C):

  1. THE DISTRICT COLLECTOR, MALAPPURAM, CIVIL STATION, MALAPPURAM
     DISTRICT., PIN - 676505
  2. THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA,PERINTHALMANNA P.O.,
     MALAPPURAM DISTRICT., PIN - 679322
  3. THE TAHSILDAR, ERNAD TALUK, MANJERI, MALAPPURAM DISTRICT, PIN -
     676121

RESPONDENT/PETITIONER IN WP(C):

     FATHIMA JASMIN, AGED 59 YEARS, D/O. MYMUNATH, POOZHIKKUTH PETTAYIL
     HOUSE, KARUVAMBRAM, MANJERI, MALAPPURAM DISTRICT., PIN - 676123

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 292 days in filing the Writ Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of GOVERNMENT PLEADER for the applicants, and SRI.P.SHAMSUDIN, advocate
for the respondent, the court on the same day passed the following:
                                A.J.DESAI, C.J.
                                       &
                                 V.G.ARUN, J.
                      =========================
                         C.M.Application 1/2024 in
                            W.A. No. 767 of 2024
                      =========================
                     Dated this the 20th day of June, 2024

                                       ORDER

A.J.DESAI, C.J.

Sri. P. Shamsudin takes notice for the respondent.

2. This is an application filed to condone the delay of 292 days

in filing the above appeal.

3. After appreciating the reasons stated in the affidavit filed for

condoning the delay, we are convinced that the affidavit discloses

sufficient cause for condoning the delay in filing the appeal. Hence,

the application is ordered.

Post for hearing on 27.06.2024.

Sd/-

A.J.DESAI CHIEF JUSTICE

Sd/-

V.G.ARUN JUDGE

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20-06-2024 /True Copy/ Assistant Registrar