Tahsildar, Chirayinkeezhu Taluk vs Mohammed Baji
2024 Latest Caselaw 32072 Ker

Kerala High Court

Tahsildar, Chirayinkeezhu Taluk vs Mohammed Baji on 7 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                 IA.NO.1/2024 IN WP(C) NO. 19691 OF 2017(J)
APPLICANTS/PETITIONERS 1 AND 2 IN WPC:

  1. TAHSILDAR, CHIRAYINKEEZHU TALUK, ATTINGAL (HEAD QUARTERS)
  2. THE VILLAGE OFFICER AZHOOR VILLAGE, CHIRAYINKEEZHU TALUK.

RESPONDENTS/RESPONDENTS 1 AND 2 IN WPC:

  1. MOHAMMED BAJI M, T.C.27/1997, CHIRAKULAM, THIRUVANANTHAPURAM.
  2. THE KERALA LOK AYUKTA OFFICE OF THE LOK AYUKTA,
     THIRUVANANTHAPURAM-695033.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pleased to extent
the time limit to submit the action taken report by a period of 2 months
from 06-04-2024 to comply the judgment dated 12-01-2024 in WPC
No.19691/2017, 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 12-01-2024 and upon hearing the arguments of SRI.V.TEKCHAND, SENIOR
GOVERNMENT PLEADER for the petitioners in IA/WP(C) and of SRI.SHAHIR
SHOWKATH ALI Advocate for the 1st respondent in IA/WP(C), the court passed
the following:
                        NITIN JAMDAR, C.J. & S. MANU, J.
                       ------------------------------------------------
                                    I. A. No.1 of 2024
                                              in
                               W.P.(C) No.19691 of 2017
                      --------------------------------------------------
                      Dated this the 7th day of November, 2024

                                        ORDER

Nitin Jamdar, C.J.

Heard Mr. V. Tekchand, learned Senior Government Pleader for the Applicants/Petitioners 1 and 2 and Mr. Shahir Showkath Ali, learned counsel for Respondent No.1.

2. This interim application was filed seeking extension of time to comply with the judgment dated 12 January 2024 by a period of two months from 6 April 2024, but that period already is over. For further grant of two months, learned counsel for the Respondents does not have any objection. Accordingly, two months' further time is granted to comply with the judgment, on an assurance that no further time will be sought.

3. The application is disposed of.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE Jvt

07-11-2024 /True Copy/ Assistant Registrar