M.V.Martha vs The District Collector, Thrissur
2024 Latest Caselaw 29272 Ker

Kerala High Court

M.V.Martha vs The District Collector, Thrissur on 10 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.942/2015                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                      IA.NO.1/2024 IN WP(C) NO. 942 OF 2015
   APPLICANTS/RESPONDENTS 1 TO 3 & 6 IN WP(C):

      1. THE DISTRICT COLLECTOR,COLLECTORATE,AYYANTHOLE, THRISSUR- 680 003.
      2. TAHSILDAR, THRISSUR TALUK, THRISSUR - 680 001.
      3. THE VILLAGE OFFICER, THANGALOOR VILLAGE, MUNDUR P.O., THRISSUR - 680
         541.
      4. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

   RESPONDENTS/PETITIONERS & RESPONDENTS 4 & 5 IN WP(C):

      1. M.V.MARTHA, THALAKKOTTOR HOUSE, P.O.MUNDOOR, THRISSUR - 680 541.
      2. T.L.THOMAS, THALAKKOOTOOR HOUSE, P.O.MUNDOOR, THRISSUR - 680 541.
      3. AVANUR GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY, VELAPPAYA,
         MEDICAL COLLEGE P.O., THRISSUR - 680 596.
      4. ZILA SAINIK BOARD, OFFICE OF THE ZILA SAINIK BOARD, THRISSUR - 680
         020.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the judgment in WP(C) No.942/2015 by a further period of 5
   months from 12/06/2024.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 03.01.2024 in WP(C) and upon hearing the arguments of GOVERNMENT
   PLEDER for applicants in IA/ R1 to R3 and R6 in WP(C), SRI.K.R.AVINASH
   (KUNNATH)and SRI.ABDUL RAOOF PALLIPATH, Advocates for the R1 and R2 in
   IA/Petitoners in WP(C) and of DEPUTY SOLICITOR GENERAL for the R4 in IA/
   R5 in WP(C) , the court passed the following:
                                      ORDER

After going through the affidavit along with the petition, I think the time can be extended. Therefore, the time to comply with the direction of this court in the judgment is extended for a further period of five months from 12/06/2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

10-10-2024 /True Copy/ Assistant Registrar