Prajaraj D vs State Of Kerala
2024 Latest Caselaw 30710 Ker

Kerala High Court

Prajaraj D vs State Of Kerala on 30 October, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

WP(C) No.11636/2024                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                    IA.NO.1/2024 IN WP(C) NO. 11636 OF 2024(D)
   APPLICANTS/RESPONDENTS 1 TO 7 IN WP(C):

      1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVT.
         DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE SECRETARY TRAVEL AND TOURISM (C) DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      3. CHIEF ENGINEER PWD BUILDINGS, PMG, THIRUVANANTHAPURAM, PIN - 695033
      4. EXECUTIVE ENGINEER OFFICE OF THE EXECUTIVE ENGINEER, PUBLICS WORKS
         DEPARTMENT, BUILDING DIVISION, PMG, THIRUVANANTHAPURAM, PIN - 695033
      5. ASSISTANT EXECUTIVE ENGINEER OFFICE OF THE ASSISTANT EXECUTIVE
         ENGINEER, BUILDING MAINTENANCE SUB DIVISION, PMG,
         THIRUVANANTHAPURAM, PIN - 695033
      6. ASSISTANT ENGINEER BUILDING SECTION, VELLAYAMBALAM, PMG,
         THIRUVANANTHAPURAM, PIN - 695033
      7. CHIEF SECRETARY STATE OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695001

   RESPONDENT/PETITIONER IN WP(C):

          PRAJARAJ D AGED 64 YEARS S/O DAMODHARAN (LATE), THUNDIL RAJ BHAVAN,
          PUTHIYAKAVU, KILIMANUR P.O, THIRUVANANTHAPURAM , PIN - 695601


        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 20.06.2024 in WP(C)No.11636/2024
   for a further period of 3 months time from 10.10.2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.06.2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A./Respondents in WP(C) and of M/S.J.JULIAN XAVIER, FIROZ
   K.ROBIN, JOSE. V.V. (THENGATHARA), ROY JOSEPH, ANIES MATHEW & NIRMAL
   KURIEN EAPEN, Advocates for the Respondent in I.A./Petitioner in WP(C),
   the court passed the following:
 WP(C) No.11636/2024                           2/2



                                         ORDER

This is an application seeking extension of the time limit prescribed in the judgment.

Having gone through the affidavit in support of application, I am inclined to grant the time sought for.

Application is allowed.

Sd/- T.R.RAVI, JUDGE

30-10-2024 /True Copy/ Assistant Registrar