Pressy vs State Bank Of India
2021 Latest Caselaw 11471 Ker

WP(C).No.7016 OF 2021(B)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.7016 OF 2021(B)


PETITIONER/S:

                PRESSY
                AGED 41 YEARS
                W/O. RAMESHKUMAR, THANDASSERY HOUSE, MAROTTICHAL
                P.O, THRISSUR DISTRICT, PIN - 680014.

                BY ADV. SRI.K.VISWANATHAN

RESPONDENT/S:

      1         STATE BANK OF INDIA
                NADUVILAL BRANCH, AYODHYA ARCADE, SWARAJ ROUND
                WEST, NAIKKANAL, THRISSUR DISTRICT, PIN - 680001,
                REPRESENTED BY ITS MANAGER.

      2         THE REGIONAL MANAGER
                STATE BANK OF INDIA, ADMINISTRATIVE OFFICE, IIIRD
                FLOOR, STATE BANK BHAVAN, KOVILAKATHUMPADAM,
                THIRUVAMBADY P.O, THRISSUR DISTRICT, PIN - 680022.

      3         THE BRANCH MANAGER
                STATE BANK OF INDIA, NADUVILAL BRANCH, AYODHYA
                ARCADE, SWARAJ ROUND WEST, NAIKKANAL, THRISSUR
                DISTRICT, PIN - 680001.

                ADV. SHRI.TOM K.THOMAS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7016 OF 2021(B)
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                                     JUDGMENT

Dated this the 8th day of April 2021

The petitioner has filed this Writ Petition alleging that

certain outsiders have secured loan on the basis of the property

of the petitioner and based on that officers of 1 st respondent

trespassed into the property and started its measurement. It is

stated that petitioner has submitted Ext.P4 application before

the 2nd respondent requesting for furnishing documents in respect

of any transaction with reference to the said property.

Learned counsel for the Bank Sri.Tom on instructions

submits that the petitioner has already been given a reply to

Ext.P4. It is stated that the petitioner would be free to

approach the bank with the relevant documents and the Bank would

then take appropriate action in accordance with law.

The Writ Petition is disposed of accordingly.

Sd/-

                                                          P.V.ASHA

rkc                                                        JUDGE
 WP(C).No.7016 OF 2021(B)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE SALE DEED NO. 1035/2001 OF

SUB REGISTRAR OFFICE, KUTTANALLOOR DATED 08.03.2001.

EXHIBIT P2 TRUE COPY OF THE PROPERTY TAX RECEIPT WITH RESPECT TO THE PROPERTY COMPRISED IN SURVEY NO.307/P, 317/2P AND 317/3P ISSUED FROM THE VILLAGE OFFICE, MANDAMANGALAM DATED 13.12.2019

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED FROM THE ASSARIKKADU GRAMEENA CO-OPERATIVE SOCIETY LTD NO. 1019 DATED 24.02.2021.

EXHIBIT P4 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR OBTAINING DOCUMENTS DATED 23.02.2021.