Mani Sundaresan vs State Of Kerala
2024 Latest Caselaw 13847 Ker

Kerala High Court

Mani Sundaresan vs State Of Kerala on 28 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.17308/2020                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Tuesday, the 28th day of May 2024 / 7th Jyaishta, 1946
                    IA.NO.1/2024 IN WP(C) NO. 17308 OF 2020(K)
   APPLICANTS/RESPONDENTS 1 TO 5 RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE
         THIRUVANANTHAPURAM.
      2. THE DIRESTIR COLLETOR, COLLECTORATE, ALAPPUZHA-688001
      3. THE VILLAGE OFFICER, ENNAKAD VILLAGE, CHENGANNUR-689 510.
      4. THE DISTRICT SURVEY SUPERINTENDENT, COLLECTORATE -688 001.
      5. THE TAHSILDAR (LANDS RECORDS), CHENGANNUR, ALAPPUZHA DIST-688 001.

   RESPONDENTS/PETITIONERS AND RESPONDNETS 6 TO 15 IN WP(C):

      1. MANI SUNDARESAN, AGED 44 YEARS, W/O.SUNDARESAN, RESIDING AT
         MANIMANDIRAM, BUDHANOOR, ENNAKKAD PIN-689 510.
      2. SREELATHA, AGED 38 YEARS, W/O.VIDYADHARAN, VIRUTHIYETH, BUDHANOOR,
         ENNAKKAD PIN-689 510.
      3. SANTHAMMA, W/O.VIJAYAN, GOPALAKRISHNA MANDIRAM, BUDHANOOR, ENNAKKAD
         PIN-689 510.
      4. SHIBU, S/O.VIJAYAN, GOPALAKRISHNA MANDIRAM, BUDHANOOR, ENNAKKAD
         PIN-689 510.
      5. MRS. SHEEJA, D/O.VIJAYAN, MADUKKA (TAPASYA) HOUSE, PARUMALA P.O.,
         MANNAR, PIN-689 626.
      6. VISWANATHAN, VADAKKOTTIL, BUDHANOOR, ENNAKKAD PIN-689 510.
      7. GOURI AMMA, VADAKKOTTIL, BUDHANOOR, ENNAKKAD PIN-689 510.
      8. SUJATHA RAJAN, VADAKKOTTIL, BUDHANOOR, PULIYOOR, CHENGANNUR, PIN-689
         510.
      9. SURESHKUMAR, VADAKKOTTIL, BUDHANOOR, PULIYOOR, CHENGANNUR, PIN-689
         510.
     10. SANIL KUMAR, VADAKKOTTIL, BUDHANOOR, PULIYOOR, CHENGANNUR, PIN-689
         510.
     11. BINDU SREENIKUMAR, VADAKKOTTIL, BUDHANOOR, PULIYOOR, CHENGANNUR,
         PIN-689 510.
     12. DIVAKARAN, VADAKKOTTIL, BUDHANOOR, PULIYOOR, CHENGANNUR, PIN-689
         510.


        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 21-06-2023 for a period of six
   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 21-06-2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   applicants in IA/ respondents 1 to 5 in WP(C), SRI.K.RAJESH KANNAN,
   Advocate for the respondents 3 to 5 in IA/respondents 6 to 8 in WP(C), the
   court passed the following:
 WP(C) No.17308/2020                        2/2

                                      ORDER

Allowed and consequently the time frame in the judgment will stand extended for a period of six months from 27-03-2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

28-05-2024 /True Copy/ Assistant Registrar