Kerala High Court
Biju Gopinath vs State Of Kerala on 2 November, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.668/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
IA.NO.3/2021 IN WP(C) NO. 668 OF 2020(G)
APPLICANTS/RESPONDENT IN WP(C):
STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
OF TOURISM, SECRETARIAT, THIRUVANANTHAPURAM 695 001.
RESPONDENTS/PETITIONER & RESPONDENTS 2-3 IN WP(C):
1. BIJU GOPINATH., AGED 43 YEARS S/O. GOPINATHAN NAIR, OLD WAITER, TEA
COUNTY, HILL RESORTS, KTDC MUNNAR, IDUKKI 685 612, RESIDING AT
PARANTHANATH HOUSE, PURAPUZHA P.O. THODUPUZHA, IDUKKI DISTRICT 685
583.
2. KERALA TOURISM DEVELOPMENT CORPORATION LTD., REPRESENTED BY MANAGING
DIRECTOR, MASCOT SQUARE, THIRUVANANTHAPURAM 695 033.
3. MANAGING DIRECTOR, KERALA TOURISM DEVELOPMENT CORPORATION LTD.,,
MASCOT SQUARE, THIRUVANANTHAPURAM 695 033.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extent the time
limit prescribed in the judgment in WP(C) No.668 of 2020 by a furhter
period of Four months from 16-08-2021.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 24-02-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
the Applicants in IA/Respondent 1 in WP(C), SRI.KALEESWARAM RAJ, SRI.VARUN
C.VIJAY, KUM.A.ARUNA, KUM.THULASI K. RAJ, Advocate for R1 in IA/Petitioner
in WP(C) and of STANDING COUNSEL for R2 & R3 IN IA/WP(C), the court passed
the following:
ORDER
This application has been filed seeking that the extension of time granted in the judgment for a period of 4 months from 16-08-2021. Since it is not opposed it is allowed.
Sd/- DEVAN RAMACHANDRAN, JUDGE 02-11-2021 /True Copy/ Assistant Registrar