Boban Thomas vs The Sub Collector/ Rdo
2024 Latest Caselaw 28999 Ker

Kerala High Court

Boban Thomas vs The Sub Collector/ Rdo on 3 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.1091/2024                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
             Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                     IA.NO.2/2024 IN WP(C) NO. 1091 OF 2024(J)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. THE SUB COLLECTOR/ RDO, REVENUE DIVISIONAL OFFICE, THIRUVALLA, PIN -
         689101
      2. THE TAHAZILDAR, TALUK OFFICE, THIRUVALLA, PIN - 689101
      3. THE LOCAL LEVEL MONITORING COMMITTEE, REPRESENTED BY CONVENER/THE
         AGRICULTURAL OFFICER, KRISHI BHAVAN, THIRUVALLA, PIN - 689101


   RESPONDENT/PETITIONER IN WP(C):


          BOBAN THOMAS, AGED 54 YEARS, S/O M.T.THOMAS,MANNIL HOUSE,
          THOTTABHAGOM P.O, KAVIYOOR, THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN
          - 689541


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent time limit
   prescribed in the judgment dated 28.02.2024 for a period of 2 months from
   today.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for the petitioners in IA/respondents in WP(C) and
   of M/S.T.P.PRADEEP, MINIKUMARY M.V., P.K.SATHEES KUMAR, R.K.PRASANTH, JIJO
   JOSEPH, Advocates for the respondent in IA/petitioner in WP(C), the court
   passed the following:

                                         ORDER

The time stipulated for passing the order is extended by one month.

Sd/- V.G.ARUN JUDGE

03-10-2024 /True Copy/ Assistant Registrar