UNION OF INDIA Vs. FAREEDA SUCHA RAFIQ

JUDGEMENT

(1.) Heard C.M. Appln No.1 of 2025 for condonation of delay. The appeal has been filed with a delay of 271 days. Having perused the reasons stated in the affidavit filed in support of the application to condone the delay, we are satisfied that sufficient cause has been made out to condone the delay. Hence, delay is condoned and the appeal is heard finally.

(2.) The present intra-Court Appeal under Sec. 5 of the Kerala High Court Act 1958 assails the judgment dtd. 5/9/2024 passed in W.P.(C) No.23639/2017 whereby the learned Single Judge allowed the writ petition by quashing the proceedings at Ext.P4 and directing the appellants herein to credit the amount of Rs.6,87,021.00 to the accounts of the respondents herein with interest, as applicable under the Public Provident Fund Act 1968 (for short, 'Act 1968').

(3.) The appellant Nos. 1 to 3 are the respondent Nos. 1 to 3 in the writ petition, whereas the respondent Nos. 1 to 3 are the petitioners in the writ petition.