Union Of India vs Subaida N
2024 Latest Caselaw 29658 Ker

Kerala High Court

Union Of India vs Subaida N on 17 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1576/2024                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
                                         &
                        THE HONOURABLE MR.JUSTICE P.M.MANOJ
            Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 1576 OF 2024
       AGAINST JUDGMENT DATED 24/03/2023 IN WP(C) 10438/2023 OF THIS COURT
   APPLICANT/APPELLANT/1ST RESPONDENT:

          UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH AND
          FAMILY WELFARE, SASTHRI BHAVAN, NEW DELHI, PIN - 110001

   RESPONDENTS/PETITIONERS & RESPONDENTS 2,3 AND 4:

      1. SUBAIDA N ,AGED 48 YEARS ,WIFE OF ABUBACKER, 'CHULLIYIL HOUSE', NEAR
         KINS PARK, VATTAMAVU, KADAVALLUR, THRISSUR, PIN - 680543
      2. ABUBACKER CH ,AGED 64 YEARS, SON OF CHULLIYIL HYDROSE, 'CHULLIYIL
         HOUSE', NEAR KINS PARK, VATTAMAVU, KADAVALLUR, THRISSUR, PIN -
         680543
      3. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH
         AND FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      4. THE DISTRICT REPRODUCTIVE & CHILD HEALTH ("RCH") OFFICER ,DISTRICT
         MEDICAL OFFICE, ERNAKULAM, PARK AVENUE, MARINE DRIVE, ERNAKULAM,
         KERALA, PIN - 682011
      5. SABINE HOSPITAL AND RESEARCH CENTRE PVT. LTD, REP. BY ITS MANAGING
         DIRECTOR, PEZHAKKAPPALLY PO, MUVATTUPUZHA, PIN - 686673

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 536 days filing this Writ Appeal.

        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 K.K.SETHUKUMAR,CGC for the applicant,and of
   Government Pleader for R3 & R4, the court on the same day passed the
   following:




                                         ORDER

Consolidated notice to the party respondents.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- P.M.MANOJ JUDGE

17-10-2024 /True Copy/ Assistant Registrar