Vicar, St.Jude Church vs State Of Kerala
2024 Latest Caselaw 29104 Ker

Kerala High Court

Vicar, St.Jude Church vs State Of Kerala 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.1/2019 IN WA NO. 1840 OF 2019
    AGAINST JUDGMENT DATED 18/12/2018 IN WP(C) 40674/2018 OF THIS COURT
PETITIONER/APPELLANT:

     VICAR, ST.JUDE CHURCH (MANAGER ST.JUDE HIGHER SECONDARY SCHOOL),
     KARNAKODAM, THAMMANAM P.O, ERNAKULAM-32.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM-695001.
  2. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, FORT
     KOCHI, KOCHI-682001.
  3. CORPORATION OF COCHIN, REPRESENTED BY ITS SECRETARY, CANNON SHED
     ROAD, MARINE DRIVE, ERNAKULAM-682011.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
167 days in filing the Writ Appeal against the judgment in W.P.(C)
NO.40674/2018 dated 18/12/2018 and to accept the Writ Appeal on records,
for the ends of justice.
     This Application again coming on for orders on 10/10/2024,upon
perusing the application and the affidavit filed in support thereof and
this court's order dated 22/8/2019, and upon hearing the arguments of JOHN
JOSEPH(ROY), Advocate for the applicant and of SRI.K.P.HARISH,SENIOR
GOVERNMENT PLEADER for R1 and R2 and of V.P.REJITHA (PUZHAKKALIDOM)
Advocate for R3, the court on the same day passed the following:
                           Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                              C.M.Appln.No.1 of 2019
                                           in
                                W.A.No.1840 of 2019
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 10th day of October, 2024

                                            ORDER

Nitin Jamdar, C.J.

Heard Sri.John Joseph, learned counsel for the Appellant and Sri.K.P. Harish, learned Senior Government Pleader.

2. Sufficient cause is made out as stated in paragraph 4 of the affidavit, which is that he has just taken charge.

3. The delay of 167 days in filing the appeal stands condoned. The application is accordingly allowed.

4. List the appeal on board on 16 October 2024.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv

10-10-2024 /True Copy/ Assistant Registrar