The District Diaster Management ... vs M.P.Kuriakose
2024 Latest Caselaw 29101 Ker

Kerala High Court

The District Diaster Management ... vs M.P.Kuriakose on 10 October, 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 10th day of October 2024 / 18th Aswina, 1946
                  CM.APPL.NO.1/2017 IN WA NO. 587 OF 2017
      AGAINST JUDGMENT DATED 1.02.2017 IN WPC 28619/2016 OF THIS COURT
APPLICANTS/APPELLANTS/RESPONDENTS IN W.P(C):

  1. DISTRICT DIASTER MANAGEMENT AUTHORITY ,WAYANAD, REPRESENTED BY ITS
     EX-OFFICIO CHAIR PERSON, DISTRICT COLLECTORATE, WAYANAD-673521.
  2. THE KERALA STATE DISASTER MANAGEMENT AUTHORITY, REPRESENTED BY
     SECRETARY, DEPARTMENT OF REVENUE, SECRETARIAT,
     THIRUVANANTHAPURAM-695001.
  3. DISTRICT COLLECTOR ,WAYANAD-673521.
  4. TAHSILDAR ,SULTHAN BATHERY-673521

RESPONDENTS/RESPONDENTS/PETITIONER IN W.P.(C):

     M.P.KURIAKOSE ,S/O PAILY, MANAGING TRUSTEE, MUTTATHU HOUSE,
     SAMARPITHAR TRUST, MATTAPPARA, MEENANGADI P.O. WAYANAD DISTRICT

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 7 days in filing the Writ Appeal.
     This Application coming on for orders on 10/10/2024 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI.V.TEKCHAND,SENIOR GOVERNMENT PLEADER for the
applicants, the court on the same day passed the following:
                       NITIN JAMDAR, C. J. & S. MANU, J.
                   ===================================
                         C. M. Application No. 1 of 2017
                                          in
                              W. A. No. 587 of 2017
                   ===================================
                      Dated this the 10th day of October, 2024

                                      ORDER

Nitin Jamdar, C. J.

Heard Sri. V. Tekchand, learned Senior Government Pleader.

2. Sufficient cause is made out in the affidavit.

3. The delay of 7 days stands condoned. Application is allowed.

4. Place the appeal on Board on 25 October 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE

Eb

10-10-2024 /True Copy/ Assistant Registrar