Greeshma P.V vs The Additional Chief Secretary
2024 Latest Caselaw 27520 Ker

Kerala High Court

Greeshma P.V vs The Additional Chief Secretary on 11 September, 2024

WP(C) No.21254/2024                              1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR.JUSTICE BASANT BALAJI
           Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                    IA.NO.3/2024 IN WP(C) NO. 21254 OF 2024(F)
   APPLICANTS/RESPONDENTS 1 TO 3 IN WP(C):

      1. THE ADDITIONAL CHIEF SECRETARY LOCAL SELF GOVERNMENT DEPARTMENT, 4TH
         FLOOR, SECRETARIAT ANNEXE, THIRUVANANTHAPURAM, PIN - 695003
      2. THE EXECUTIVE DIRECTOR CLEAN KERALA MISSION, LOCAL SELF GOVERNMENT
         DEPARTMENT, REVENUE COMPLEX, 4TH FLOOR, PUBLIC OFFICE COMPOUND,
         THIRUVANANTHAPURAM, PIN - 695003
      3. THE PRINCIPAL SECRETARY LOCAL SELF GOVERNMENT DEPARTMENT,
         SECRETARIAT ANNEXE, THIRUVANANTHAPURAM, PIN - 695003

   RESPONDENTS/PETITIONER & 4TH & 5TH RESPONDENT IN WP(C):

      1. GREESHMA P.V., AGED 26 YEARS, W/O VISHNU V PRABHU, PLAVADA,
         THOTTAPAADU HOUSE, SOUTH VAZHAKULAM PO, ALUVA, ERNAKULAM, PIN -
         683105
      2. THE MANAGING DIRECTOR CLEAN KERALA COMPANY LTD., TC-29/1732, SECOND
         FLOOR, STATE MUNICIPAL HOUSE, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN
         - 695010
      3. THE CHAIRMAN CLEAN KERALA COMPANY LTD., TC-29/1732, SECOND FLOOR,
         STATE MUNICIPAL HOUSE, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN -
         695010


        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.21254/2024 by
   a further period of 2 more months from 24.08.2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.06.2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A./Respondents 1 to 3 in I.A./WP(C) and of
   SRI.M.R.SASITH, Advocate for Respondent 1 in I.A./Petitioner in WP(C), the
   court passed the following:

                                            ORDER

Heard. Allowed.

Sd/- BASANT BALAJI, JUDGE

11-09-2024 /True Copy/ Assistant Registrar