Perinthalmanna Municipality vs Vakayil Hamsa
2024 Latest Caselaw 26772 Ker

Kerala High Court

Perinthalmanna Municipality vs Vakayil Hamsa on 5 September, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1313 OF 2024
 (ARISING FROM JUDGMENT DATED 01.03.2024 IN WP(C) 7062/2019 OF THIS COURT)
APPLICANT/APPELLANT:

     PERINTHALMANNA MUNICIPALITY,
     REPRESENTED BY ITS SECRETARY,
     PERINTHALMANNA.P.O, PIN - 679322.

RESPONDENT/RESPONDENT:

     VAKAYIL HAMSA, AGED 61 YEARS, S/O.(LATE) MOIDEEN HAJI,
     VAKAYIL HOUSE, CHERUKARA.P.O, ELAMKULAM,
     MALAPPURAM DISTRICT, PIN - 679340.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 148 days in filing the writ appeal.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.P.C.SASIDHARAN, Advocate for the petitioner, the court passed the
following:
                  DR. A.K.JAYASANKARAN NAMBIAR
                                  &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                        WA No.1313 of 2024
              -------------------------------
              Dated this the 5th day of September, 2024

                                ORDER

Dr. A.K.Jayasankaran Nambiar, J.

CM.Application No.1 of 2024 :

The above application is filed to condone the delay of 148 days in

filing the Writ Appeal. Heard. Taking note of the averments in the

affidavit filed in support of the delay condonation application, delay is

condoned.

W.A.No.1313 of 2024 :

Admit. Issue notice by speed post to the respondent. Post for

disposal along with W.A.No.1177 of 2024.

In the meanwhile, there will be an interim stay, as prayed for.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-

SYAM KUMAR V.M. JUDGE

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