IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
WP(C) NO. 13982 OF 2018
PETITIONER:
JENIMON V @ JENIN DANIEL
AGED 49 YEARS
S/O DANIEL VARGHESE, VANDANATHIL HOUSE, WEST VENGOLA P.O.,
PERUMBAVOOR, ERNAKULAM.
BY ADV SRI.B.KRISHNA MANI
RESPONDENTS:
1 THE GENERAL MANAGER,
KERALA STATE FINANCIAL ENTERPRISES LTD., BHADRATHA, MUSEUM ROAD,
P.B.NO.510, THRISSUR-680 020.
2 THE BRANCH MANAGER
KERALA STTE FINANCIAL ENTERPRISES LTD., PERUMBAVOOR BRANCH,
MADAPPARAMBIL ARCADE, OUSHADHI JN., KALADY ROAD, PERUMBAVOOR P.O.,
ERNAKULAM-683 542.
3 THE SPECIAL DEPUTY TAHSILDAR (R.R),
KERALA STATE FINANCIAL ENTERPRISES LTD., MORNING STAR BUILDING,
3RD FLOOR, KACHERIPADY JUNCTION, ERNAKULAM, KOCHI-682 018.
4 THE BRANCH MANAGER
KERALA STATE FINANCIAL ENTERPRISES LTD.,MAIN BRANCH SQUARE,
CHEMMANAM, PERUMBAVOOR POST,ERNAKULAM-683 542.
5 THE KERALA LOK AYUKTHA
REPRESENTED BY REGISTRARM, LEGISLATURE COMPLEX,VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033.
BY ADV SRI.SALIL NARAYANAN K.A., SC, KSFE LTD.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.07.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.13982 of 2018 2
JUDGMENT
Dated this the 27th day of July, 2022 S.MANIKUMAR, CJ Being aggrieved by Exhibit P6 interim order dated 5.4.2018 passed by the Kerala Lok Ayukta in Complaint No.554/2018, instant writ petition is filed for the following reliefs:
(i) Call for records leading Ext.P6 and quash the same by a writ of certiorari or any other appropriate writ, direction or order.
(ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents 1, 3 and 4 to accept the amount as mentioned in Ext.P5 from the petitioner ;
(iii) Stay all further Revenue Recovery proceedings pursuant to Exts.P3 and P4 until the disposal of the Writ Petition;
(iv) Award costs
2. On this day, when the matter came up for hearing, learned counsel for petitioner Mr.B.Krishna Mani, submitted that the matter has become infructuous.
Placing on record the above, the writ petition is dismissed as infructuous.
Sd/-
S.MANIKUMAR CHIEF JUSTICE Sd/-
SHAJI P.CHALY JUDGE