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Sugathan K. vs The Branch Manager
2021 Latest Caselaw 4217 Ker

Citation : 2021 Latest Caselaw 4217 Ker
Judgement Date : 4 February, 2021

Kerala High Court
Sugathan K. vs The Branch Manager on 4 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                    THE HONOURABLE MR.JUSTICE N.NAGARESH

     THURSDAY, THE 04TH DAY OF FEBRUARY 2021/15TH MAGHA,1942

                          WP(C).No.16803 OF 2012(A)


PETITIONER:

               SUGATHAN K.,MULLAYIL VEEDU,
               AVANAVAN CHERRY,THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.B.KRISHNA MANI
               SRI.D.KESAVAN NAIR
               SRI.RAHUL VENUGOPAL
               SMT.N.V.SANDHYA

RESPONDENTS:

      1        THE BRANCH MANAGER, THE CANARA BANK,
               ATTINGAL BRANCH,THIRUVANANTHAPURAM 695 001.

      2        THE DEPUTY TAHSILDAR(REVENUE RECOVERY),
               TALUK OFFICE, CHIRAYINKEEZHU,
               THIRUVANANTHAPURAM 695 001.

               R1   BY   ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R1   BY   ADV. SRI.P.BENNY THOMAS
               R1   BY   ADV. SRI.K.JOHN MATHAI
               R2   BY   GOVERNMENT PLEADER SMT.SMT RASHMI K.M.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.16803/2012

                                      2




                               JUDGMENT

Dated this the 4th day of February, 2021

This writ petition has been filed by the petitioner

challenging revenue recovery proceedings initiated against

him.

2. When this writ petition came up for hearing today,

learned Standing Counsel appearing for the 1 st respondent

submitted that the outstanding amount due to the bank has

already been paid and the account has been closed. In the

circumstances, nothing survives in this writ petition for

consideration.

This writ petition is accordingly disposed of directing

the 1st respondent to intimate satisfaction of the account in

respect of the dues from the petitioner, to the 2 nd respondent,

if it is not intimated already.

Sd/-

N. NAGARESH JUDGE ncd/04.02.2021 WP(C)No.16803/2012

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1: TRUE COPY OF THE KISAN CREDIT CARD ISSUED BY THE BANK.

EXHIBIT P2 : TRUE COPY OF THE NOTICE DATED 5/6/2012

EXHIBIT P3 : TRUE COPY OF THE NOTICE DATED 31/5/2012

 
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