Kerala High Court
State Of Kerala vs Abad Builders Private Limited on 27 March, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE S.MANU
Thursday, the 27th day of March 2025 / 6th Chaithra, 1947
CM.APPL.NO.1/2025 IN WA NO. 495 OF 2025
AGAINST JUDGMENT DATED 09/01/2025 IN WP(C) 2785/2021 OF THIS COURT
APPLICANTS/APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C)
1. STATE OF KERALA, REP.BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERMENT SECRETARIAT, THIRUVANANTHAPURAM -695 001
2. DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD, ERNAKULAM- 682 030
3. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISION OFFICE, NEAR FORT
KOCHI BUS STAND, FORT KOCHI, ERNAKULAM- 682 001
RESPONDENTS/RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WP(C):
1. ABAD BUILDERS PRIVATE LIMITED, HAVING ITS OFFICE AT 8TH FLOOR,
NUCLEUS MALL AND OFFICE, N.H.49, KUNDANNOOR PETTA ROAD, MARADU P.O.,
PIN- 682 304, REP.BY ITS MANAGING DIRECTOR, DR. NAJEEB ZACKERIA.
2. CORPORATION OF KOCHI, OFFICE OF THE CORPORATION OF KOCHI, COCHIN-
682 011, REP.BY ITS SECRETARY.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 43 days in filing the above Writ appeal.
This Application coming on for orders on 27/03/2025 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of , SHRI.S.RENJITH, SPL. G.P. for the
applicants,and of ADV.AHANA MUHAMMED FOR R1, K.JANARDHANA SHENOY FOR R2,
the court on the same day passed the following:
NITIN JAMDAR, C.J.
&
S.MANU, J.
=========================
C.M. Application No.1 of 2025 in
W.A.No.495 of 2025
=========================
Dated this the 27th day of March 2025
ORDER
Heard Mr. S. Renjith, learned Special Government Pleader for the Applicants, Ms. Ahana Muhammed, learned counsel appearing for Respondent No.1 and Mr. K. Janardhana Shenoy, learned counsel appearing for Respondent No.2.
2. Perused the affidavit filed in support of the application for condonation of delay. Sufficient cause is made out for condonation of delay of 43 days in filing the appeal. Delay is condoned. Application is allowed.
3. Post the appeal on 8 April 2025.
Sd/-
NITIN JAMDAR CHIEF JUSTICE Sd/-
S.MANU JUDGE uu 27-03-2025 /True Copy/ Assistant Registrar