Joby Joseph vs Special Deputy Tahsildar (Rr)
2021 Latest Caselaw 5281 Ker

WP(C).No.3639 OF 2021(D)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       WP(C).No.3639 OF 2021(D)


PETITIONER/S:

                JOBY JOSEPH
                AGED 42 YEARS
                S/O. JOSEPH.C.C., CHIRAPURATHVEETIL, MULAKULAM
                VILLAGE, VAIKOM TALUK, ARUNOOTIMANGALAM P.O.,
                KADUTHURUTHY, KOTTAYAM DIST, PIN-686 604

                BY ADVS.
                SRI.RADHAKRISHNA PILLAI.G.
                SRI.T.A.SHAIN
                SHRI.NITIN SUSEELAN
                SHRI.SANTHOSH KUMAR G.S.

RESPONDENT/S:

      1         SPECIAL DEPUTY TAHSILDAR (RR)
                KSFE LTD., MADUKANI CENTRE, MUTTAMBALAM P.O.,
                KOTTAYAM DIST., IN-686 001

      2         THE DISTRICT COLLECTOR-KOTTAYAM,
                COLLECTORATE P.O., KOTTAYAM DIST., PIN-686002

      3         THE PRINCIPAL SECRETARY-REVENUE DEPARTMENT,
                GOVERNMENT OF KERALA,
                THIRUVANANTHAPURAM,PIN-695 001


OTHER PRESENT:

                SMT.PRINCY XAVIER, GP,
                SRI.ARUN ANTONY,SC,KSFE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3639 OF 2021(D)
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                                JUDGMENT

Dated this the 12th day of February 2021

The petitioner, who was defaulted the payment towards the

prized chitties as well as the loan availed from the KSFE has

filed this writ Petition aggrieved by Ext.P1 revenue recovery

proceedings.

2. Adv.P.C.Anilkumar, learned Standing Counsel for the

KSFE, on instructions submitted that a sum of Rs.31,53,000/-

(Rupees Thirty one lakhs fifty three thousand only) is due from

the petitioner.

As the learned counsel for the petitioner submits that the

petitioner would be able to make payment in instalments, the

Writ Petition is disposed of, allowing the petitioner to remit

the outstanding amount in 12 equal monthly instalments starting

from March 2021 onwards. In that event the revenue recovery

proceedings shall be kept in abeyance. In case the petitioner

commits any default in payment of any of the instalments,

respondents would be free to proceed with the revenue recovery

proceedings.

Sd/-

                                                      P.V.ASHA

rkc                                                    JUDGE
 WP(C).No.3639 OF 2021(D)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE NOTICE DATED 22.02.2020
                     ISSUED BY THE 1ST RESPONDENT