Tojo Devasia vs State Of Kerala
2024 Latest Caselaw 29812 Ker

Kerala High Court

Tojo Devasia vs State Of Kerala on 22 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.29820/2022                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
                      IA.NO.1/2024 IN WP(C) NO. 29820 OF 2022
   APPLICANTS/RESPONDENTS 1 & 3 TO 8 IN WP(c):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
      2. THE EXECUTIVE ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT DIVISION,
         DISTRICT PANCHAYATH OFFICE, ALAPPUZHA DISTRICT-688 001.
      3. THE ASSISTANT EXECUTIVE ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT,
         KAVALAM GRAMA PANCHAYATH, ALAPPUZHA DISTRICT-688 506.
      4. THE ASSISTANT EXECUTIVE ENGINEER, VELIYANAD SUB DIVISION, VELIYANAD
         BLOCK PANCHAYATH, ALAPPUZHA DISTRICT- 689 590.
      5. LOCAL LEVEL MONITORING COMMITTEE , PADDY LAND AND WETLAND
         CONSERVATION, KAVALAM GRAMA PANCHAYATH, KAVALAM P.O, ALAPPUZHA
         DISTRICT-686 506, REPRESENTED BY ITS SECRETARY.
      6. STATE LEVEL MONITORING COMMITTEE, PADDY LAND AND WETLAND
         CONSERVATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001
         REPRESENTED BY ITS CONVENER.
      7. THE AGRICULTURE OFFICER, KRISHI BHAVAN, KAVALAM P.O,,ALAPPUZHA
         DISTRICT- 686 506.

   RESPONDENTS/PETITIONER & RESPONDENT 2 IN WP(C):

      1. TOJO DEVASIA, AGED 50 YEARS, S/O. P.V DEVASIA, PAZHAYAKULAM,
         KAINADY, KAVALAM VILLAGE, NEELAMPEROOR, ALAPPUZHA DISTRICT- 686
         534.
      2. THE DISTRICT PANCHAYATH, CIVIL STATION WARD, ALAPPUZHA WEST,
         AMBALAPPUZHA, ALAPPUZHA DISTRICT - 688 001, REPRESENTED BY ITS
         SECRETARY.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 14/02/2024 in W.P(C) No.29820/2022
   by a further period of 3 months from 03/07/2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 14/02/2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Applicants in I.A/ Respondents 1 and 3 to 8 in WP(C) and of M/s. JOMY
   GEORGE, R.PADMARAJ, M.J.BENNY, DEEPAK MOHAN, CHITRA N. DAS, RISHAB S.,
   FATHIMA AFEEDA P. and R.AJITH KUMAR [V.K.EDOM], Advocates for the
   respondent in I.A/ Petitioner in WP(C) and of M.K.CHANDRA MOHANDAS,
   ADVOCATE for R2 in I.A/WP(C), the court passed the following:
 WP(C) No.29820/2022                           2/2




                                         ORDER

This is an application for extension of time.

Heard. Allowed.

Sd/- MURALI PURUSHOTHAMAN JUDGE

22-10-2024 /True Copy/ Assistant Registrar