A.V. Subramanian vs The District Collector
2024 Latest Caselaw 27725 Ker

Kerala High Court

A.V. Subramanian vs The District Collector on 13 September, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
         Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                IA.NO.1/2024 IN WP(C) NO. 13789 OF 2012 (W)
NAME AND ADDRESS OF THE PETITIONER:

     A.V. SUBRAMANIAN, S/O.LATE VELUKKUTTY, AGED 71 YEARS, ARAKKAPARAMBIL
     HOUSE, VALLARPADAM P.O., ERNAKULAM DISTRICT.

NAME AND ADDRESS OF THE RESPONDENTS:

  1. THE DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD, ERNAKULAM - 682 030.
  2. THE DEPUTY TAHASILDAR (RR) KANAYANNUR TALUK, ERNAKULAM, KOCHI - 11
  3. KERALA TRANSPORT DEVELOPMENT FINANCE CORPORATION LTD., 4TH FLOOR,
     GCDA COMMERCIAL COMPLEX, MARINE DRIVE, COCHIN - 31, REPRESENTED BY
     THE ASSISTANT MANAGER (BRANCH) ERNAKULAM
  4. DIRECTOR, STATE WATER TRANSPORT DEPARTMENT, ALAPPUZHA - 688 001.
  5. K.K.JAYACHANDRAN, PADATH HOUSE, NAYARAMBALAM, NEDUNGAD P.O.,
     ERNAKULAM - 682 509.
  6. V.K.BABU, VATTAKKATUKARA HOUSE, NARAKKAL PRESENTLY RESIDING AT
     C/O.MEENAKSHI KESAVAN, KALATHITHARA HOUSE, VALAPPU, MALIPPURAM P.O.,
     ERNAKULAM - 682 511.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
limit of two months stipulated by this Hon'ble Court for payment of
Rs.50,000/- to the 3rd respondent in the judgment dated 28.06.2024 in the
above case for another two months from today.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 28.06.2024 in WP(C)13789/2012 and upon hearing the arguments of
M/S.M.M.SAIDU MUHAMMED & REENA MATHEW, Advocates for the petitioner in
I.A/WP(C), GOVERNMENT PLEADER for R1, R2 & R4 in I.A./WP(C) and of
STANDING COUNSEL for R3 in I.A./WP(C), the court passed the following:
                         HARISANKAR V. MENON, J.
                ------------------------------
              I.A.No.1 of 2024 in W.P.(C) No.13789 of 2012
                ------------------------------
                Dated this the 13th day of September, 2024

                                     ORDER

Having heard Sri.M.M.Saidu Muhammed, learned counsel for

the petitioner, this interlocutory application would stand disposed

of, permitting the petitioner to remit the amount of Rs.50,000/-

(Rupees fifty thousand only), ordered to be paid in the judgment

dated 28.06.2024, in two equal instalments. The first instalment

of Rs.25,000/- (Rupees twenty-five thousand only) would be paid

by the petitioner by 23.09.2024. The balance amount of

Rs.25,000/- (Rupees twenty-five thousand only) is to be paid by

the petitioner by 31.10.2024.

Sd/-

HARISANKAR V. MENON JUDGE anm

13-09-2024 /True Copy/ Assistant Registrar