Full Judgment Text
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No 1242 of 2022
in
Civil Appeal No. 3654 of 2022
Maha P. & Ors ....Appellants
Versus
The State of Kerala & Ors. .... Respondents
O R D E R
1 In paragraph 2 of the judgment of this Court dated 18 May 2022, it has been
recorded that the Government had issued orders permitting NRI candidates to
cure defects in attestation by 31 March 2022. This statement appears to be
consistent with the facts set out in para 10 of the judgment of the Single Judge
dated 4 April 2022.
2 The State of Kerala has moved the application for modification stating that, as a
matter of fact, there was no extension of the date for curing defects in
attestation until 31 March 2022 and the last date was, in fact, 2 March 2022. Mr
Nishi Rajen Shonker, learned counsel states that the above sentence in the
judgment of this court has given rise to another proceeding in the High Court.
Signature Not Verified
3 The issue as to whether there was any extension of time beyond 2 March 2022
Digitally signed by
Sanjay Kumar
Date: 2022.07.25
17:34:18 IST
Reason:
was not a matter for determination in the proceedings before this Court. The
issue may, therefore, be decided in appropriate proceedings on its own merits on
the basis of the record.
2
4 The Miscellaneous Application is accordingly disposed of with the above
clarification.
…..…..…....…........……………….…........J.
[Dr Dhananjaya Y Chandrachud]
…..…..…....…........……………….…........J.
[A S Bopanna]
New Delhi;
July 22, 2022
-S-
3
ITEM NO.44 COURT NO.4 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1242/2022 in C.A. No. 3654/2022
MAHA P. & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(IA No. 91100/2022 - MODIFICATION OF COURT ORDER)
Date : 22-07-2022 This application was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Azhar Assees, Adv.
Mr. Radha Shyam Jena, AOR
For Respondent(s) Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Sayid Marzook Bafaki, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The Miscellaneous Application is disposed of in terms of the signed reportable
order.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR COURT MASTER
(Signed reportable order is placed on the file)