Mary Yeldo vs State Of Kerala
2025 Latest Caselaw 5377 Ker

Kerala High Court

Mary Yeldo vs State Of Kerala on 21 March, 2025

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

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                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                      THE HONOURABLE MR. JUSTICE EASWARAN S.
            Friday, the 21st day of March 2025 / 30th Phalguna, 1946
            CM.APPL.NO.1/2025 IN LA.APP. NO. 423 OF 2022(FILING NO.)
 AGAINST THE COMMON JUDGMENT AND DECREE DATED 30.11.2019 IN LAR 52/2011 OF SUB
                     COURT, PERUMBAVOOR (REFERENCE COURT)
  APPLICANT/APPELLANT:

        MARY YELDO, AGED 66 YEARS, THURUTHUMMEL HOUSE, NJARALLOOR KARA,
        KIZHAKKAMBALAM P.O, ERNAKULAM-683562.

  RESPONDENTS/RESPONDENTS:

     1. STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR, ERNAKULAM
        -682030.
     2. THE CHIEF EXECUTIVE OFFICER, INFO PARK, KUSUMAGIRI, KAKKANAD - 682
        030.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to condone the
  representation delay of 883 of days in filing the appeal in the interests
  of justice.
       This Application coming on for orders on 21.03.2025 and upon
  perusing the application and the affidavit filed by M/S.T.R.S.KUMAR,DEENA
  JOSEPH, RADHIKA IYER, SONA MARIA PAULOSE, AMRUTHA PREMJITH, AISHWARYA
  SHIVAKUMAR, MEGHA RAJAPPAN, Advocates for the applicant and of GOVERNMENT
  PLEADER for the 1st respondent (served on), the court passed the
  following:
                                     ORDER

This is an application seeking to condone the delay of 883 days in representing the appeal.

None appears for the appellant.

On going through the averments contained in the application, we are of the view that the explanation put forth by the appellant is not satisfactory. However, in the interest of justice, we feel it appropriate to condone the delay of 883 days in representing the appeal on condition that the appellant pays an amount of Rs.5000/- [Rupees Five Thousand Only] to the Kerala High Court Legal Service Committee within one week.

Post after one week.

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

Sd/- EASWARAN S. JUDGE

21-03-2025 /True Copy/ Assistant Registrar