Sivan Pillai vs State Of Kerala
2021 Latest Caselaw 4412 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      WP(C).No.12193 OF 2016(Y)


PETITIONER:

               SIVAN PILLAI,
               AGED 55 YEARS,
               SREE NEELAKANDANILAYAM, NADUVILACHERY,
               KANJAVELI P.O., KOLLAM - 691 602.

               BY ADVS.
               SRI.V.JAYAPRADEEP
               SRI.V.JAYADHAR

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY, FINANCE DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2        KERALA STATE FINANCIAL ENTERPRISES,
               HEAD OFFICE, THRISSUR,
               REPRESENTED BY ITS MANAGING DIRECTOR.

      3        THE SPECIAL DEPUTY TAHSILDAR (RR),
               KSFE LTD., KOLLAM-691 001.

               BY ADVS. SRI.ALEXANDER.C.V., SC, KSFE
                        SRI.JACOB P. ALEX, SC, KSFE
                        SRI.P.C.ANIL KUMAR, SC, KSFE
                        SMT.PRINCY XAVIER, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12193 OF 2016(Y)




                            JUDGMENT

The learned counsel for the

petitioner submits that no instruction is

received from the party.

Accordingly, the writ petition is

dismissed.

Sd/-

P.V.ASHA JUDGE

ww WP(C).No.12193 OF 2016(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXT.P1 COPY OF DEMAND NOTICE DATED 06/11/2015 ISSUED BY R3.

EXT.P2 COPY OF REPLY DATED 11/01/2016 TO R3.

EXT.P3 COPY OF REQUEST LETTER DATED 29/10/14 OF THE PETITIONER.

EXT.P4 COPY OF APPLICATION DATED 01/03/2016 OF THE PETITIONER.

EXT.P5 COPY OF ORDER DATED 01/03/2016 OF THE REVENUE MINISTER.

EXT.P6 COPY OF LETTER DATED 01/03/2016 TO CHIEF MINISTER OF KERALA.