Gopidas vs The Secretary
2024 Latest Caselaw 18569 Ker

Kerala High Court

Gopidas vs The Secretary on 27 June, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.13864/2024                        1/3                       Order Date : 27-06-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH
                 Thursday, the 27th day of June 2024 / 6th Ashadha, 1946

                        IA.NO.1/2024 IN WP(C) NO. 13864 OF 2024




   APPLICANT/RESPONDENT IN W.P.(C)

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, REGIONAL TRANSPORT
          OFFICE, CIVIL STATION P.O., KOTTAYAM, PIN - 686602

   RESPONDENT/PETITIONER IN W.P.(C)

          GOPIDAS, AGED 58 YEARS, SON OF KUNJAPPAN, SYAMALALAYAM, KALLARA
          P.O., KOTTAYAM, PIN - 686611

        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 judgement dated 05-04-2024         in W.P.(C) No.
   13864/2024 by a period of three months from 06.05.2024.
        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 petitioner and of SRI. LAVARAJ M.G.,
   Advocate for the Respondent, the court passed the following:
 WP(C) No.13864/2024                            2/3                              Order Date : 27-06-2024




                                       N. NAGARESH, J.
                                      ----------------------------
                                  W.P. (C) No.13864 of 2024
                           --------------------------------------------------
                             Dated this the 27th day of June, 2024

                                            ORDER

This is an application to condone the delay of 19 days

in filing the time extension petition.

Heard. Allowed.

This is an application to extend the time limit prescribed

in the judgment dated 05.04.2024 in W.P.(C) No.13864 of 2024 by

a period of three months from 06.05.2024.

2. Considering the affidavit filed in support of the I.A., I am

inclined to grant one more month to the respondent for compliance

of the directions contained in the judgment.

3. Accordingly, the time for compliance of the directions

contained in the judgment dated 05.04.2024 in W.P.(C) No.13864

of 2024 is enlarged for a period of one month from today.

I.A. is allowed.

Sd/-

N. NAGARESH JUDGE AMR WP(C) No.13864/2024 3/3 Order Date : 27-06-2024

APPENDIX OF WP(C) 13864/2024 Exhibit P1 TRUE COPY OF THE APPLICATION FOR TEMPORARY PERMIT SUBMITTED BY THE PETITIONER DATED 30.3.2024 ALONG WITH COVERING LETTER AND PROPOSED TIMINGS