JUBILEE MISSION MEDICAL COLLEGE Vs. GOVERNMENT OF KERALA,

JUDGEMENT

(1.) THIS writ appeal is directed against the orders passed by the learned Single Judge in Writ Petition No.16423 of 2008, dated 1st September, 2008.

(2.) BY the impugned order, the learned Single Judge has extended the time limit for payment of the first installment of Rs. 22,78,688/ - which was payable by the petitioner on or before 28.8.2008.

(3.) THE State Government by its order, dated 28 -4 -08 at para 4 and 5 has stated as under: