Sudha V vs The District Collector
2024 Latest Caselaw 12773 Ker

Kerala High Court

Sudha V vs The District Collector on 21 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.12597/2024                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                    IA.NO.1/2024 IN WP(C) NO. 12597 OF 2024 (Y)
   APPLICANT/PETITIONER:

          SUDHA V, AGED 65 YEARS, W/O. BHADRAKSHAN, SUMA NIVAS, BEACH WARD,
          ALAPPUZHA DISTRICT, PIN - 688001

   RESPONDENTS/RESPONDENTS:

      1. THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR, CIVIL
         STATION, BESIDE ZILLA PANCHAYAT OFFICE, CIVIL STATION WARD,
         ALAPPUZHA DISTRICT , PIN - 688001
      2. THE SPECIAL DEPUTY TAHSILDAR (RR), ACJ MANSION, NEAR TO KANNAN
         VARKEY BRIDGE, SEA VIEW WARD, HEAD POST OFFICE, ALAPPUZHA DISTRICT,
         PIN - 688001
      3. THE KERALA STATE FINANCIAL ENTERPRISE LTD. (KSFE), THIRUVALLA
         BRANCH, KALEECKAL BUILDING, PO, RAMANCHIRA, MUTHOOR, THIRUVALLA -
         REPRESENTED BY BRANCH MANAGER., PIN - 689107
      4. THE KERALA STATE FINANCIAL ENTERPRISE LTD. (KSFE), CHANGANASSERY
         BRANCH, MARETTE TOWER, PALACE ROAD, CHANGANASSERY, KOTTAYAM -
         REPRESENTED BY ITS BRANCH MANAGER, PIN - 686101


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the judgment
   dated 26/03/2024, for 15 days time to comply the judgment or till such
   time as this Hon'ble Court may deem fit and proper in the interest of
   justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 26.03.2024 in WP(C)12597/2024 and upon hearing the arguments of
   M/S.MATHEW JAMES & AHALYA S., Advocates for the Applicant in
   I.A./petitioner in WP(C), GOVERNMENT PLEADER for R1 & R2 in I.A./WP(C),
   STANDING COUNSEL for R3 & R4 in I.A./WP(C), the court passed the
   following:

                                          ORDER

This application is dismissed with liberty to the petitioner to approach this Court with a review petition.

Sd/- DEVAN RAMACHANDRAN, JUDGE

21-05-2024 /True Copy/ Assistant Registrar