Kerala High Court
State Of Kerala vs Thilothama on 28 February, 2008
Author: Kurian Joseph
Bench: Kurian Joseph, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
LA App No. 387 of 2008()
1. STATE OF KERALA, REP. BY THE
... Petitioner
Vs
1. THILOTHAMA, KALPAKASSERY MANDIRAM,
... Respondent
2. ANTONY DECRUEZ, KALPAKASSERY MANDIRAM,
3. KARTHIYANI AMMA, ANTONY DECRUEZ,
4. ACHIAMMA GOMEZ, ANTONY DECRUEZ,
5. SREEKUMARI, ANTONY DECRUEZ,
6. VIGNESWARAN ANIRUDHAN, ANTONY DECRUEZ,
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :28/02/2008
O R D E R
KURIAN JOSEPH & HARUN-UL-RASHID, JJ.
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L.A.A. NO. 387 OF 2008
&
C.M. APPLICATION NO. 391 OF 2008
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Dated this the 28th day of February, 2008
JUDGMENT
Kurian Joseph, J.
C.M. Application No. 391 of 2008 is an application to condone the delay of 1372 days in filing the appeal. The appeal is filed against the judgment and decree in L.A.R. No.290 of 1996 on the file of the II Additional Sub Court, Thiruvananthapuram. Acquisition is for the purpose of doubling of railway lines between Kollam and Thiruvananthapuram.
On merits it is seen that the relied on judgment has become final since there is no appeal. Therefore, the application and the appeal are dismissed. I.A. No.852 of 2008 is also dismissed.
(KURIAN JOSEPH, JUDGE) (HARUN-UL-RASHID, JUDGE) sp/ KURAIN JOSEPH & HAURN-UL-RASHID, J.J L.A.A. .NO387/2008 JUDGMENT 28TH FEBRUARY, 2008