T.M.Irshad vs The State Of Kerala
2024 Latest Caselaw 33372 Ker

Kerala High Court

T.M.Irshad vs The State Of Kerala on 15 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.22330/2017                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Friday, the 15th day of November 2024 / 24th Karthika, 1946
                      IA.NO.1/2024 IN WP(C) NO. 22330 OF 2017
   APPLICANT/3RD RESPONDENT:

      1.THE SECRETARY, KANNUR MUNICIPAL CORPORATION, KANNUR -670001

   RESPONDENTS/RESPONDENTS 1,2,4 &5 AND PETITIONERS IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY SECRETRY TO GOVERNEMENT, HEALTH
         AND FAMILY WELFARE DEPARTMENT, SECRETARIAT, TRIVANDRUM-695001
      2. THE DISTRICT COLLECTOR, KANNUR, COLLECTORATE, KANNUR-670307
      3. THE CHIEF VETERINARY OFFICER, DISTRICT MEDICAL OFFICER OF HEALTH,
         KANNUR-670503.
      4. RAJEEV KRISHNAN S/O LAKSHMANAN, KZS 14/71, MUZHATHADAM, P.O. CIVIL
         STATION, KANNUR-2
      5. T.M.IRSHAD, AGED 47 YEARS, CONVENER, JANAKEEYA KOOTTAYMA,
         MUZHATHADAM, KANNUR DISTRICT.
      6. MOHAMMED IMTHIYAS, JOINT CONVENER, JANAKEEYA KOOTTAYMA, MUZHATHADM,
         KANNUR DISTRICT.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent time for the
   compliance of the direction in the judgement dated 29/02/2024 in WPC No.
   22330/2017 from 26/04/2024 to 12/02/2025.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's judgement
   dated 29.02.2024 and upon hearing the arguments of SMT.M.MEENA JOHN,
   Advocate for applicant in I.A/R3 in WP(C), GOVERNMENT PLEADER for R1 to R3
   in I.A/R1,R2 & R4 in WP(C), SRI.PHIJO PRADEESH PHILIP, Advocate for R4 in
   I.A/R5 in WP(C) and of SRI.PRAJIT RATNAKARAN, SRI.E.MOHAMMED
   SHAFI, Advocates for R5 & R6 in I.A/Petitioners in WP(C), the court passed
   the following:

                                          ORDER

Perused the affidavit along with this petition. After going through the above, I think, the time extension can be allowed.

Therefore, the time to comply the judgment is extended till 12/02/2025.

Sd/- P.V.KUNHIKRISHNAN JUDGE

15-11-2024 /True Copy/ Assistant Registrar