S.Sreekumari vs The District Collector
2024 Latest Caselaw 17456 Ker

Kerala High Court

S.Sreekumari vs The District Collector on 21 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
                 IA.NO.1/2024 IN WP(C) NO. 27652 OF 2018(F)
APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

  1. THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM, COLLECTORATE, CIVIL
     STATION, KUDAPPANAKKUNNU, THIRUVANANTHAPURAM, PIN
     695043.THIRUVANANTHAPURAM, PIN - 695043
  2. VILLAGE OFFICER, ULOOR VILLAGE,ULLOOR,MEDICIAL COLLEGE P.O,
     THIRUVANANTHAPURAM, PIN - 695011
  3. THASILDAR, ULOOR TALUK,ULOOR,MEDICIAL COLLEGE P.O,
     THIRUVANANTHAPURAM, PIN - 695011
  4. ADDL. R4: THE PRINCIPAL SECRETARY GENERAL EDUCATION DEPARTMENT,
     GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM- 695001
     IMPLEDED AS PER ORDER DATED 24.11.2021 IN IA NO.1/2021
  5. ADDL R5, THE PRINCIPAL, KATTACHIKONAM GOVT HIGH SCHOOL ULLOOR
     VILLAGE, THIRUVANANTHAPURAM, PIN-695 011. IS IMPLEADED AS ADDL R5 AS
     PER ORDER DATED 13-12-2021 IN IA NO.4/21

RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WP(C):

  1. S.SREEKUMARI, AGED 69 YEARS, RESIDING AT DEVASWOM BUNGLOW ESTATE,
     KESAVADASAPURAM, THIRUVANANATHAPURAM.THIRUVANANTHAPURAM
  2. ADDL. PARENT TEACHER ASSOCIATION, KATTACHAKONAM GOVERNMENT HIGH
     SCHOOL, THILAK NAGAR RD, KATTACHAKONAM, PAROTTUKONAM,
     THIRUVANANTHAPURAM - 695015 REPRESENTED BY ITS PRESIDENT
     KRISHNAKUMARI, ADDL. R6 IS IMPLEADED AS PER ORDER DATED 31.01.2022
     IN IA 1/2022 IN WPC NO. 27652/2018.


     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 30.06.2023 for a period of two
months from today.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 30.06.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
Petitioners 1 to 3 in I.A./Respondent 1 to 3 in WP(C), M/S.LATHA ANAND,
M.N.RADHAKRISHNA MENON & JOSEPH SEBASTIAN (PARACKAL), Advocates for
Respondent 1 in I.A./Petitioner in WP(C) and of SMT.A.K.PREETHA, Advocate
for Addl.Respondent 2 in I.A./Addl.Respondent 6 in WP(C), the court passed
the following:
                      DEVAN RAMACHANDRAN, J.
               --------------------------------------------------
                       WP(C) No.27652 of 2018
               --------------------------------------------------
                 Dated this the 21st day of June, 2024

                                O R D E R

This application for enlargement of time as

fixed by this Court has been filed supported by

an affidavit, wherein, the applicants say that a

short delay has been occasioned on account of the

intervening Lok Sabha Elections. They, therefore,

seek that the time frame be extended by a period

of two months from today.

Adverting to the afore submissions, I allow

this I.A., and the time frame in the judgment

will stand extended until 30.08.2024.

Sd/-

                                            DEVAN RAMACHANDRAN
       akv                                            JUDGE




21-06-2024                 /True Copy/                              Assistant Registrar