M.Thapasi vs The State Of Kerala
2024 Latest Caselaw 26036 Ker

Kerala High Court

M.Thapasi vs The State Of Kerala on 30 September, 2024

WP(C) No.20007/2024                          1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
             Monday, the 30th day of September 2024 / 8th Aswina, 1946
                    IA.NO.1/2024 IN WP(C) NO. 20007 OF 2024(A)
   APPLICANTS/RESPONDENTS 1 TO 6 IN WP(c) :

      1. THE STATE OF KERALA, REPRESENTED BY JOINT SECRETARY TO THE
         GOVERNMENT, INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM ., PIN - 695001
      2. THE JOINT SECRETARY TO THE GOVERNMENT, INDUSTRIES DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM ., PIN - 695001
      3. THE DISTRICT COLLECTOR COLLECTORATE, 2ND FLOOR, CIVIL STATION
         BUILDING, CIVIL STATION ROAD, KUDAPPANAKUNNU, THIRUVANANTHAPURAM.,
         PIN - 695043
      4. THE GEOLOGIST DISTRICT OFFICE, MINING AND GEOLOGY DEPARTMENT,
         KESAVADASAPURAM, PATTOM PALACE P.O., THIRUVANANTHAPURAM., PIN -
         695004
      5. THE REVENUE DIVISIONAL OFFICER OFFICE OF THE RDO, KUDAPPANAKUNNU,
         THIRUVANANTHAPURAM., PIN - 695043
      6. THE TAHSILDAR TALUK OFFICE, NEYYATTHINKARA, NEAR REVENUE RECOVERY
         OFFICE, ALUMMOODU, THIRUVANANTHAPURAM., PIN - 695121

   RESPONDENT/PETITIONER IN WP(c):

          M.THAPASI, AGED 80 YEARS S/O. MUTHUSWAMY NADAR , SAVIN BHAVAN,
          ANAPPARA, KUDAPPANAKODU P.O., VELLARADA., PIN - 695505


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed inthe judgment dated 04/06/2024 in W.P(C) No.20007/2024
   for a further period of 2 months from 19/08/2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 4/6/2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Applicants in IA/Respondents in WP(C) and of Mr. SAJEEV KUMAR K.GOPAL,
   Advocate for the Respondent/Petitioners in WP(C), the court passed the
   following:

                                        ORDER

No objection is seen filed to the petition to condone the delay, as also, to the petition for extension of time. In the circumstances, the delay of 23 days in seeking extension of time is condoned and time is extended by 40 days from today(30/09/2024) to comply with the judgment dated 04/06/2024 in the above Writ Petition.

Sd/- C. JAYACHANDRAN JUDGE

30-09-2024 /True Copy/ Assistant Registrar