K. Vijayakumar vs State Of Kerala
2024 Latest Caselaw 28351 Ker

Kerala High Court

K. Vijayakumar vs State Of Kerala on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.2375/2024                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                    IA.NO.2/2024 IN WP(C) NO. 2375 OF 2024 (V)
   APPLICANTS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         DEPARTMENT OF WATER RESOURCES, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM., PIN - 695001
      2. THE CHIEF TECHNICAL EXAMINER, GOVERNMENT OF KERALA, DEPARTMENT OF
         FINANCE (INSP-TECHNICAL), BANK EMPLOYEES BUILDING, PULIMOODU,
         THIRUVANANTHAPURAM., PIN - 695001
      3. THE CHIEF ENGINEER, IRRIGATION DEPARTMENT, PUBLIC OFFICE BUILDING,
         OPP. TO MUSEUM, THIRUVANANTHAPURAM., PIN - 695033
      4. THE EXECUTIVE ENGINEER, IRRIGATION DIVISION, KOLLAM., PIN - 691002
      5. THE ASSISTANT EXECUTIVE ENGINEER, IRRIGATION SUB DIVISION, CHAVARA,
         CHAVARA P.O., KOLLAM DISTRICT., PIN - 691583
      6. THE ASSISTANT ENGINEER, IRRIGATION SECTION, KARUNAGAPPALLY, KOLLAM
         DISTRICT., PIN - 690518

   RESPONDENT/PETITIONER IN WP(C):

          K. VIJAYAKUMAR, S/O. KUMARAN, CONTRACTOR, 'MAYOORAM', KAVANAD P.O.,
          KOLLAM DISTRICT., PIN - 691003


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant a further
   period of 3 more months time from 14.09.2024 to comply with the judgment
   of this Hon'ble Court, dated 28.02.2024 in WP(C)No.2375 of 2024, in the
   interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 28.02.2024 in WP(C)2375/2024 and upon hearing the arguments of
   SPECIAL GOVERNMENT PLEADER for the Applicants in I.A./Respondents in
   WP(C), M/S.BABU JOSEPH KURUVATHAZHA, ARCHANA K.S., MOHAMMED SHAFI.K & NOEL
   EALIAS, Advocates for Respondent in I.A./Petitioner in WP(C), the court
   passed the following:

                                         ORDER

This application to extend the time frame to comply with the directions in the judgment is not opposed and therefore allowed.

Therefore, the time frame in the judgment is extended for a further period of three months from 14.09.2024 as last chance.

Sd/- DEVAN RAMACHANDRAN, JUDGE

25-09-2024 /True Copy/ Assistant Registrar