T.K. Anil Kumar vs Spices Board
2024 Latest Caselaw 29605 Ker

Kerala High Court

T.K. Anil Kumar vs Spices Board on 17 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1579 OF 2024
    AGAINST JUDGMENT DATED 29/07/2024 IN WP(C) 11939/2020 OF THIS COURT
APPLICANT/APPELLANT IN W.A.

     T.K. ANIL KUMAR ,AGED 63 YEARS ,S/O, LATE TNK NAIR, PTRRA NO.410,
     "AARATHI", VIKAS NAGAR, CHEMBUMUKKU, COCHIN-682 021.

RESPONDENTS/RESPONDENTS IN W.A.

  1. SPICES BOARD, SUGANDHA BHAVAN, N.H.BY-PASS,P.B.NO.23277,
     PALARIVATTOM.P.O., COCHIN- 683025, REPRESENTED BY ITS CHAIRMAN.
  2. THE CHAIRMAN, SPICES BOARD, SUGANDHA BHAVAN, N.H.BY-PASS, P.B.NO.
     23277, PALARIVATTOM.P.O., COCHIN - 683025
  3. GOVERNMENT OF INDIA, REPRESENTED BY SECRETARY TO
     GOVERNMENT, MINISTRY OF COMMERCE AND INDUSTRY, GOVERNMENT OF INDIA,
     UDYOG BHAVAN, NEW DELHI- 110011

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 48 days in filing the Writ Appeal, to meet the ends of justice.
     This Application coming on for orders on 17/10/2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of D.KISHORE & MEERA GOPINATH, Advocates for the
applicant,and of STANDING COUNSEL for R1 & R2, and of CENTRAL GOVERNMENT
COUNSEL for R3 the court on the same day passed the following:
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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                               W.A.No.1579 of 2024
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                  Dated this the 17th day of October, 2024

                                        ORDER

Anil K. Narendran, J.

This is an application filed by the appellant seeking an order

to condone the delay of 48 days in filing the appeal.

2. Heard the learned counsel for the appellant, the

learned Standing Counsel for Spices Board for respondents 1 and

2 and the learned Central Government Counsel.

3. Having considered the averments in the affidavit filed

in support of this application and also the submissions made at

the Bar, we find that the appellant has offered sufficient cause for

condonation of delay.

4. In the result, this application is allowed by condoning

the delay of 48 days in filing the appeal.

List on 23.10.2024, for admission. Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

MIN

17-10-2024 /True Copy/ Assistant Registrar