Mahatma Gandhi University vs K.G.Venugopal (Died)
2024 Latest Caselaw 27035 Ker

Kerala High Court

Mahatma Gandhi University vs K.G.Venugopal (Died) on 6 September, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1335 OF 2024
    AGAINST JUDGMENT DATED 13.03.2024 IN WP(C) 5502/2006 OF THIS COURT
APPLICANTS/WRIT APPELLANTS/REVIEW PETITIONERS/RESPONDENTS NO.1 AND IN W.P.(C):

  1. MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS, ATHIRAMPUZHA P.O.,
     KOTTAYAM DISTRICT- 686562, REPRESENTED BY ITS REGISTRAR.
  2. THE VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
     HILLS,ATHIRAMPUZHA P.O., KOTTAYAM., KERALA - 686562

RESPONDENTS/RESPONDENTS IN REVIEW PETITION/WRIT PETITIONERS 1 AND 2 AND
RESPONDENT NO.3 AND 4 IN THE W.P(C):

  1. K.G.VENUGOPAL, SHEELA BHAVAN, KAPPU, MADAKKATHANAM, ERNAKULAM
     DISTRICT.(DIED)
  2. SHEELA VENUGOPAL, SHEELA BHAVAN, MADAKKATHAM P.., ERNAKULAM
     DISTRICT.(*THE 2ND PETITIONER IS IMPLEADED AS THE LEGAL
     REPRESENTATIVE OF THE 1ST PETITIONER AS PER ORDER DATED 12.10.2023
     IN I.A.12288/2009)
  3. THE CHANCELLOR, MAHATMA GANDHI UNIVERSITY, KERALA RAJ BHAVAN,,
     THIRUVANANTHAPURAM.
  4. SRI. MATHAI LUKOSE, ENQUIRY OFFICER AND RETIRED JOINT REGISTRAR,
     RESIDING AT DEVASWOM BOARD RESIDENTS ASSOCIATION D.B.R.A, DEVASWOM
     BOARD JN., THIRUVANANTHAPURAM

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 139 days in filing the above Writ Appeal.
     This Application coming on for orders on 06/09/2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI. SURIN GEORGE IPE, Advocate for the
applicants, the court on the same day passed the following:
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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                             W.A.No.1335 of 2024
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                 Dated this the 6th day of September, 2024

                                      ORDER

Anil K. Narendran, J.

This is an application filed by the appellants seeking an order

to condone the delay of 139 days in filing the appeal.

2. Heard the learned counsel for the appellants and the

learned counsel for the 2nd respondent.

3. Having considered the averments in the affidavit filed

in support of this application and also the submissions made at

the Bar, we find that the appellants have offered sufficient cause

for condonation of delay.

4. As a result, this application is allowed by condoning the

delay of 139 days in filing the writ appeal.

List on 11.09.2024, for admission.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN

06-09-2024 /True Copy/ Assistant Registrar