SHAJI KUMARAN THOKKUPURATHU Vs. FOREST RANGE OFFICER

JUDGEMENT

(1.) The petitioners were found guilty, convicted and sentenced in a prosecution under the provisions of the Kerala Forest Act. The matter came up before this Court in revision. Ultimately, another Bench of this Court allowed the revision in part. The relevant direction appears in paragraph 4 of the order in the revision, which I extract below:

(2.) In spite of such an order, the petitioners have not paid the amount of Rs.3,000/- so far. The petitioners have come before this Court now with the submission that they did not get the information of disposal of the revision petition in time and they have not been able to make the payment as directed above by the Honourable Chief Justice. They, in these circumstances, pray that some further time may be granted to them to make the payment. They are willing to pay the amount straight away. Indulgence may be shown by granting them two weeks time, it is prayed.

(3.) Annex. A order has become final. The petitioners must have paid the amount by 28.1.2007. The explanation offered by them is not too convincing. However, taking note of the representation that the payment shall be made immediately, I accept the request of the petitioners and grant them time till 30.3.2007 to make the payment and avoid the substantive sentence of imprisonment. This Crl.M.C. is allowed to the above extent. Hand over copy of the order.