Shefin Shamsudin vs The Kerala State Financial ...
2021 Latest Caselaw 6598 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

   WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021/5TH PHALGUNA, 1942

                      WP(C).No.41514 OF 2016(L)


PETITIONERS:

      1        SHEFIN SHAMSUDIN, AGED 30 YEARS, S/O.SHAMSUDIN,
               RESIDING AT SHA MANZIL, VP/5/1617, ROSE GARDEN,
               NETTAYAM, NETTAYAM P.O., THIRUVANANTHAPURAM.

      2        LAILA BEEVI, AGED 50 YEARS,
               W/O.ABDUL KARIM, RESIDING AT ANSHA NIVAS BTRA
               60,NETTAYAM.P.O., THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.D.ROBINSON
               SRI.P.L.VENU KUMAR

RESPONDENTS:

      1        THE KERALA STATE FINANCIAL ENTERPRISES LTD.,
               ULLOOR BRANCH, THIRUVANANTHAPURAM 695 001,
               REPRESENTED BY ITS BRANCH MANAGER.

      2        THE DEPUTY COLLECTOR (REVENUE RECOVERY)/
               AUTHORISED OFFICER, KSFE LTD., NEW TRIDA CENTRE,
               MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM 695 011.

      3        THE SPECIAL DEPUTY TAHSILDAR (REVENUE RECOVERY),
               KSFE LTD., NEW TRIDA CENTRE, MEDICAL COLLEGE.P.O.,
               THIRUVANANTHAPURAM 695 011.

      4        BRAHMESHKUMAR, TC.10/13517(1), NIRMALALAYAM,
               PURA 36 NEAR NS BLOCK LANE, PUTHOORKONAM,
               VATTIYOORKAVU P.O., THIRUVANANTHAPURAM 695 013.

               R1 BY ADV. SRI.P.C.ANIL KUMAR, SC
               R2-R3 BY GOVERNMENT PLEADER SMT. DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.41514/2016

                                    2




                              JUDGMENT

Dated this the 24th day of February, 2021

The learned Standing Counsel appearing for the 1 st

respondent submits that subsequent to the filing of the writ

petition, the petitioner has remitted entire dues to the 1 st

respondent and his account has been closed. This matter

has been communicated to the 3rd respondent also. In view

of the said submission, no further orders are required in this

writ petition.

Recording the above submission, the writ petition is

disposed of.

Sd/-

N. NAGARESH JUDGE ncd/24.02.2021 WP(C)No.41514/2016

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS DATED 17.10.2014 OF THE LOK AYUKTA IN COMPLAINT NO.855/2012.

EXHIBIT P2 TRUE COPY OF ORDER IN I.A.740/2014 IN COMPLAINT NO.855/2014 B OF THE UPA LOK AYUKTA DATED 19.08.2014.

EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE SECOND RESPONDENT DATED 26.10.2016.

EXHIBIT P4 TRUE COPY OF THE ATTACHMENT NOTICE 25.12.2014 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ATTACHMENT NOTICE 3.12.2016 ISSUED BY THE SECOND RESPONDENT.