Greeshma P.V vs The Additional Chief Secretary
2024 Latest Caselaw 31801 Ker

Kerala High Court

Greeshma P.V vs The Additional Chief Secretary on 6 November, 2024

WP(C) No.21254/2024                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR.JUSTICE BASANT BALAJI
           Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
                    IA.NO.4/2024 IN WP(C) NO. 21254 OF 2024(F)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. THE ADDITIONAL CHIEF SECRETARY LOCAL SELF GOVERNMENT DEPARTMENT, 4TH
         FLOOR, SECRETARIAT ANNEXE, THIRUVANANTHAPURAM, PIN - 695003
      2. THE EXECUTIVE DIRECTOR CLEAN KERALA MISSION, LOCAL SELF GOVERNMENT
         DEPARTMENT, REVENUE COMPLEX, 4TH FLOOR, PUBLIC OFFICE COMPOUND,
         THIRUVANANTHAPURAM, PIN - 695003
      3. THE PRINCIPAL SECRETARY LOCAL SELF GOVERNMENT DEPARTMENT,
         SECRETARIAT ANNEXE, THIRUVANANTHAPURAM, PIN - 695003

   RESPONDENTS/PETITIONER & RESPONDENTS 4 & 5 IN WP(C):

      1. GREESHMA P.V AGED 26 YEARS W/O VISHNU V PRABHU, PLAVADA, THOTTAPAADU
         HOUSE, SOUTH VAZHAKULAM PO, ALUVA, ERNAKULAM, PIN - 683105
      2. THE MANAGING DIRECTOR CLEAN KERALA COMPANY LTD., TC-29/1732, SECOND
         FLOOR, STATE MUNICIPAL HOUSE, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN
         - 695010
      3. THE CHAIRMAN CLEAN KERALA COMPANY LTD., TC-29/1732, SECOND FLOOR,
         STATE MUNICIPAL HOUSE, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN -
         695010


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the judgment in WP(C)No.21254/2024 by a further period of 1
   month from 24.10.2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.06.2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A./Respondents 1 to 3 in I.A./WP(C) and of
   SRI.M.R.SASITH, Advocate for Respondent 1 in I.A./Petitioner in WP(C), the
   court passed the following:

                                         ORDER

Heard. Allowed.

No further extension of time will be granted.

Sd/- BASANT BALAJI, JUDGE

06-11-2024 /True Copy/ Assistant Registrar