Rajan vs State Of Kerala
2024 Latest Caselaw 31160 Ker

Kerala High Court

Rajan vs State Of Kerala on 1 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.26511/2023                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                    IA.NO.2/2024 IN WP(C) NO. 26511 OF 2023(L)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WPC:

      1. STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY, FOREST AND WILD
         LIFE DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
      2. PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF FOREST FORCE,
         NANDAVANAM, VAZHUTHACAUD, THIRUVANANTHAPURAM,, PIN - 695014
      3. CUSTODIAN OF VESTED FOREST, OLAVAKKODE, ARANYA BHAVAN COMPLEX,
         OLAVAKKDE, PUTHUPPARIYARAM, PALAKKAD, PIN - 678733
      4. THE DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE, ATHIRA
         NAGAR, PUTHUPPARIYARAM, PALAKKAD, PIN - 678009
      5. THE RANGE OFFICER, OLAVAKKODE,ARANYA BHAVAN,OLAVAKODE, ATHIRA NAGAR,
         PUTHUPPARIYARAM, PALAKKAD, PIN - 678009


   RESPONDENT/PETITIONER:


          RAJAN, S/O. KRISHNAN, MANAKKALKUNDU PARAMBU, MUNDOOR PO, PALAKKAD,
          PIN - 678592


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant 6 months time
   from 15.09.2024 to comply with the directions contained in the judgment
   dated 15.03.2023 in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI. T.P. SAJAN SPECIAL GOVERNMENT PLEADER (FORESTS) for the applicants
   in IA/respondents in WP(C) and of M/S. K.MOHANAKANNAN, H.PRAVEEN
   (KOTTARAKARA), Advocates for the respondent in IA/petitioner in WP(C), the
   court passed the following:
 WP(C) No.26511/2023                         2/2



                                       ORDER

This court perused the affidavit filed in support of this application. The prayer in this application is to extend the time to comply the directions in the judgment. This is seriously opposed by the counsel for the 1st respondent. The counsel submitted that the judgment is dated 15-03-2024 and sufficient time is given to the respondents. But, after going through the affidavit, I am of the considered opinion that the time can be extended. I make it clear that no further time will be granted.

Therefore this application is allowed. The time to comply the judgment is extended for a period of six months from 15-09-2024. It is made clear that no further time will be granted.

                                              Sd/- P.V.KUNHIKRISHNAN JUDGE




01-11-2024                    /True Copy/                             Assistant Registrar