Kerala High Court
State Of Kerala vs The Kaduthuruthy Harijan Co-Operative ... on 30 October, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE S.MANU
Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
IA.NO.2/2024 IN WA NO. 1455 OF 2015
AGAINST THE JUDGMENT DATED 25.09.2014 IN WPC 13389/2014 OF THIS COURT
APPLICANTS/RESPONDENTS NOS.1 & 2 IN THE W.A:
1. THE KADATHURUTY HARIJAN CO-OPERATIVE SOCIETY LTD NO.HW-47,
POOZHIKKAL P.O., KADATHURUTY, KOTTAYAM DISTRICT, REPRESENTED BY ITS
SECRETARY SMT.SUHASINY-686004.
2. THE BOARD OF DIRECTORS, KADATHURUTY HARIJAN CO-OPERATIVE SOCIETY
LTD. NO.HW-47, POOZHIKKAL P.O., KADATHURUTY, KOTTAYAM DISTRICT,
REPRESENTED BY ITS PRESIDENT MR V.T.MURALIDHARAN-686004
RESPONDENTS/APPELLANTS & RESPONDENT NO.3 IN THE W.A:
1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM- 695001.
2. THE DISTRICT COLLECTOR, KOTTAYAM, CIVIL STATION, KOTTAYAM-686575.
3. THE REVENUE DIVISION OFFICER, OFFICE OF THE REVENUE DIVISIONAL
OFFICER, PALA P.O., KOTTAYAM DISTRICT-686575.
4. THE TAHSILDAR, VAIKOM TALUK, VAIKOM P.O., KOTTAYAM DISTRICT-686 141.
5. THE VILLAGE OFFICER, KADUTHURUTHY VILLAGE, KADUTHURUTHY P.O.,
KOTTAYAM DISTRICT-686604
6. THE JOINT REGISTRAR OF CO-OP.SOCIETIES (GENERAL), KOTTAYAM-686001.
7. THE JOINT REGIONAL TRANSPORT OFFICER VAIKOM P.O., VAIKOM, KOTTAYAM
DISTRICT-686141
8. PURUSHAN, THARAYARIKIL, POOZHIKAL P.O., KADUTHURUTHY, KOTTAYAM
DISTRICT-686004.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased that the time limit
prescribed in the judgment dated 30.09.2024 in the above writ appeal to
submit representation before the competent authority may be extended by
this Hon'ble court by two weeks from 26.10.2024 and allow this petition
accordingly.
This Application coming on for orders on 30.10.2024, upon perusing
the application and the affidavit filed in support thereof and this
court's judgment dated 30.09.2024 and upon hearing the arguments of
ADVS.M/S.T.B.HOOD, M.ISHA and AMAL KASHA (B/O), Advocates for the
Applicants and of GOVERNMENT PLEADER, for the Respondents 1 to 7, the
court on the same day passed the following:
Nitin Jamdar, C.J. & S. Manu, J.
=-=-=-=-=-=-=-=-=-=-=-=-=-=
IA No.2 of 2024
in
WA No.1455 of 2015
=-=-=-=-=-=-=-=-=-=-=-=-=-=
Dated this the 30th day of October, 2024
ORDER
Nitin Jamdar, C.J.
Heard Mr.Amal Kasha, learned Counsel appearing for the
Applicant.
2. At the request of counsel for the Applicant, time to make
representation is extended by a period of two weeks from today and
consequential extension for taking decision.
3. Post on 6 November 2024.
sd/-
Nitin Jamdar
Chief Justice
sd/-
S. Manu
Judge
Nsd
30-10-2024 /True Copy/ Assistant Registrar
