Kerala High Court
For Information Purpose Only vs Zacharia Joseph on 7 April, 2021
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IA/1/2021 IN WP(C) 1942/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
Wednesday,the 7th day of April 2021/17th Chaithra, 1943
IA 1/2021 IN WP(C)/1942/2020(P)
For information purpose only
PETITIONER/PETITIONERS
1. ZACHARIA JOSEPH,
S/O.JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI, CHINNAKKANAL P.O.,
UDUMBANCHOLA, IDDUKKI DISTRICT.
2. JOSE ZACHARIA,
S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
3. LEELU JOSE @ MARYKUTY JOSE,
W/O.JOSE ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
4. BOBBY ZACHARIA,
S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDUKKI DISTRICT.
5. BEETA BOBBY,
W/O.BOBBY ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
6. TOM ZACHARIA,
S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
7. LIZA TOM,
W/O.TOM ZACHARIA, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
8. JIJI ZACHARIA,
S/O.ZACHARIA JOSEPH, VELLUKUNNEL HOUSE, SOORYANELLI,
CHINNAKKANAL P.O., UDUMBANCHOLA, IDDUKKI DISTRICT.
RESPONDENTS/RESPONDENTS
1. STATE LAND BOARD,
THIRUVANANTHAPURAM-695033.
IA/1/2021 IN WP(C) 1942/2020 2/2
2. TALUK LAND BOARD,
UDUMBANCHOLA, IDDUKKI DISTRICT-685554, REPRESENTED BY ITS CHAIRMAN.
3. DISTRICT COLLECTOR,
IDDUKKI-685613.
4. TAHSILDAR,
UDUMBANCHOLA, IDDUKKI-685554.
5. VILLAGE OFFICER,
For information purpose only
CHINNAKKANAL, IDDUKKI-685618.
Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to extend the time limit granted
in the order dated 09/03/2020 and as extended as per order dated 07.10.2020
in I.A. No. 1/2020 for a further period of another 6 months so that the
petitioners would get time to produce relevant records as ordered to be
produced by the Taluk Land Board.
This application coming on for orders upon perusing the application and
the affidavit filed in support thereof, and this court's judgment dated
26.02.2020 and the order dated 09.3.2020 in wp(c) and the order dated
7.10.2020 in IA.01/2020 and upon hearing the arguments of M/S DEEPU
THANKAN, LAKSHMI SREEDHAR and UMMUL FIDA, Advocates for the petitioners in
I.A./WP(C) and of GOVERNMENT PLEADER for R1 to R5 in I.A./WP(C), the court
passed the following.
O R D E R
Time extended by six months. The petitioner is also granted six months time to produce the documents. 07-04-2021 Sd/-
A.MUHAMED MUSTAQUE,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR