Sunil Kumar vs Special Deputy Thahasildar
2021 Latest Caselaw 11177 Ker

WP(C).No.8879 OF 2021(H)
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8879 OF 2021(H)

PETITIONER/S:
       1      SUNIL KUMAR
              AGED 50 YEARS
              S/O.CHATHU, KANHIRAMULLAPARAMBATH (H), VATTOLI
              P.O., KUNNUMMAL VIA, VATAKARA TALUK, CALICUT
              DISTRICT, KERALA 673 521

      2         LIJI
                W/O.SUNIL KUMAR, KANHIRAMULLAPARAMBATH (H), VATTOLI
                P.O., KUNNUMMAL VIA, VATAKARA TALUK, CALICUT
                DISTRICT, KERALA 673 521

                BY ADV. SMT.K.LASITHA

RESPONDENT/S:

      1         SPECIAL DEPUTY THAHASILDAR
                KSFE LTD., ARADHANA KAMALA BUILDING, KALLAYI ROAD,
                CALICUT DISTRICT, KERALA 673 001.

      2         BRANCH MANAGER
                KSFE AYANCHERY BRANCH, AYANCHERY POST, VATAKARA
                TALUK, KOZHIKODE DISTRICT, KERALA PIN 673 541

      3         BRANCH MANAGER
                KSFE KUTTIYADI BRANCH, KUTTIYADI POST, VATAKARA
                TALUK, KOZHIKODE DISTRICT, KERALA PIN 673 508

      4         BRANCH MANAGER
                KSFE KALLACHI BRANCH, KALLACHI POST, VATAKARA
                TALUK, KOZHIKODE DISTRICT, KERALA PIN 673 506


OTHER PRESENT:
             SMT.PRINCY XAVIER, GP.SRI.P.PRIJITH,SC,KSFE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8879 OF 2021(H)
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                                   JUDGMENT

Dated this the 7th day of April 2021

The petitioners who defaulted payment of chitty amount have

filed this Writ Petition seeking installment facility to pay off

the outstanding amount.

2. I heard Adv.Prejith, learned Standing Counsel, who

submitted that Aaswaas Scheme is likely to be available for one

more month and in that event if the petitioners are willing to

make payment in lumpsum, the said benefit would be available and

there will be considerable reduction in the amount payable.

As the petitioners seek installment facility, the Writ

Petition is disposed of, allowing the petitioners to make the

payment of the outstanding amount in 15 equal monthly

installments starting from May 2021. If that be so, revenue

recovery proceedings shall be kept in abeyance. In case the

petitioners make default in payment of any of the monthly

installments, respondents would be free to proceed with the

revenue recovery proceedings.

The Writ Petition is disposed of accordingly.

Sd/-

                                                            P.V.ASHA

rkc                                                          JUDGE
 WP(C).No.8879 OF 2021(H)



                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE DEMAND NOTICE DATED

24.2.2020 (KKD 12925/19-20) ISSUED BY THE SPECIAL TAHASILDHAR (RR) KSFE, KOZHIKKODE.

EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE DATED 24.2.2020(KKD 12930/19-20) ISSUED BY THE SPECIAL TAHASILDHAR (RR) KSFE, KOZHIKODE.

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE DATED 24.2.2020(KKD 12932/19-20) ISSUED BY THE SPECIAL TAHASILDHAR (RR) KSFE, KOZHIKKODE.

EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE DATED 24.2.2020 (KKD 12934/19-20) ISSUED BY THE SPECIAL TAHASILDHAR (RR) KSFE, KOZHIKKODE.

EXHIBIT P5 TRUE COPY OF THE DEMAND NOTICE DATED 24.2.2020 (KKD 12936/19-20) ISSUED BY THE SPECIAL TAHASILDHAR (RR) KSFE, KOZHIKKODE.

EXHIBIT P6 TRUE COPY OF THE NOTICE ISSUED BY RESPONDENT NO.1 INFORMING ABOUT THE NEW SCHEME NAMED ASWAS - 2020 INTRODUCED BY KSFE.