Abraham Joseph vs State Of Kerala
2024 Latest Caselaw 14275 Ker

Kerala High Court

Abraham Joseph vs State Of Kerala on 29 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
          Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946

                  IA.NO.1/2024 IN WP(C) NO. 26921 OF 2019



                       APPLICANTS/RESPONDENTS IN WP(C):



  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, REVENUE (A)
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
  2. THE DISTRICT COLLECTOR, IDUKKI, PAINAVU P.O., IDUKKI-685 603.
  3. SUB COLLECTOR, DEVIKULAM, IDUKKI-686 613.
  4. SPECIAL TAHSILDAR(LA), RAJAKUMARI, AT RAJAKKAD, IDUKKI-685 619.
  5. TAHSILDAR, UDUMBANCHOLA AT NEDUNKANDAM, IDUKKI-685 553.

RESPONDENT/PETITIONER IN WP(C):

     ABRAHAM JOSEPH, SHANMUGHAVILASOM, SURYANELLI P.O., CHINNAKANAL,
     MUNNAR, IDUKKI-685 618.


     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 22.12.2023 for a period of three
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 22.12.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
applicants/Respondents in WP(C) and of M/S P.RAMAKRISHNAN, PREETHI
RAMAKRISHNAN, T.C.KRISHNA, ASHA K.SHENOY, PRATAP ABRAHAM VARGHESE and
C.ANIL KUMAR, Advocates for the respondent/ petitioner in WP(C), the
court passed the following:

                                                      P.T.O
                     A.MUHAMED MUSTAQUE & S.MANU, JJ.
          ---------------------------------------------------------------------
                                  I.A.No.1 of 2024 in
            W.P.(C.)Nos.26893, 24516, 26492, 26516 & 26921 of 2019
         ----------------------------------------------------------------------
                        Dated this the 29th day of May, 2024

                                        ORDER

A.MUHAMED MUSTAQUE, J.

On unserved petitioners before this Court the Sub Collector

shall take notice to them through the police and the District

Police Chief shall ensure that necessary police personnel of the

competent jurisdiction are deputed to serve the notice with

acknowledgment and report back to the Sub Collector.

Post next week.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE

skj

29-05-2024 /True Copy/ Assistant Registrar