M/S.Asset Home Pvt Ltd vs State Of Kerala
2021 Latest Caselaw 17668 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                       WP(C) NO. 29035 OF 2020
PETITIONER/S:

               M/S.ASSET HOME PVT LTD.,
               KUDANNOOR, XV/246E, REPRESENTED BY ITS MANAGING
               DIRECTOR, SUNIL KUMAR V., S/O.P.K.VASUDEVAN
               PILLAI.
               BY ADVS.
               SRI.PEEYUS A.KOTTAM
               SRI. HRITHWIK D. NAMBOOTHIRI


RESPONDENT/S:

    1          STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY,
               LOCAL SELF GOVERNMENT DEPARTMENT,
               SECRETARIAT, TRIVANDRUM-695001.
    2          KERALA STATE POVERTY ERADICATION MISSION,
               KUDUMBASHREE, REPRESENTED BY EXECUTIVE DIRECTOR,
               2ND FLOOR, PRIDA REHABILITATION BUILDING,
               CHALAKUZHY ROAD, MEDICAL COLLEGE P.O.,
               THIRUVANANTHAPURAM-695011.
               BY SMT.PRINCY XAVIER, GOVERNMENT PLEADER

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   27.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.29035 of 2020        2




                           W.P.(C)No.29035 of 2020
                     -----------------------------------------------

                                   JUDGMENT

The learned counsel for the petitioner submits that

the matter is settled out of court. In the light of the submission

made by the learned counsel for the petitioner, this writ

petition is dismissed as settled out of court.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj

APPENDIX OF WP(C) 29035/2020

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF UNDERSTANDING EXECUTED BETWEEN THE PETITIONER AND 2ND RESPONDENT DATED 08.08.2019.

EXHIBIT P2 THE TRUE COPY OF THE SANCTION ORDER DATED 18.06.2019.

EXHIBIT P3 THE TRUE COPY OF THE LETTER SENT TO THE 2ND RESPONDENT BY MAIL DATED 24.08.2020.

EXHIBIT P4 THE TRUE COPY OF THE LETTER DATED 21.10.2020.

EXHIBIT P5 THE TRUE COPY OF DEMAND NOTICE ISSUED BY THE 2ND RESPONDENT DATED 01.12.2020. EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 16.12.2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P7 THE TRUE COPY OF THE BANK GURANTEE EXECUTED BY THE PETITIONER IN FAVOUR OF 2ND RESPONDENT DATED 08.08.2019.