Santhoshkumar.A vs The General Manager
2021 Latest Caselaw 1701 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.1111 OF 2021(L)


PETITIONERS:

      1        SANTHOSHKUMAR.A,
               AGED 45 YEARS,
               S/O.ANANDAN, SANTHOSH BHAVAN, PEZHUMTHURUTH, PERUMON,
               KOLLAM DISTRICT.

      2        PRAMOD,
               S/O.DINESHAN, ANI BHAVAN,
               SASTHAMCOTTAH, KARINTHOTTUVA, KOLLAM.

               BY ADVS.
               SRI.C.RAJENDRAN
               SRI.B.K.GOPALAKRISHNAN

RESPONDENTS:

      1        THE GENERAL MANAGER,
               KERALA STATE FINANCIAL ENTERPRISES,
               REGISTERED OFFICE, BHADRATHA P.B. NO. 510,
               MUSEUM ROAD, THRISSUR-680 001.

      2        THE BRANCH MANAGER,
               KERALA STATE FINANCIAL ENTERPRISES, ANCHALUMMOOD,
               KOLLAM DIST.-691 015.

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

               BY ADV. SRI.SALIL NARAYANAN.K.A, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1111 OF 2021(L)

                                    2




                                JUDGMENT

The writ petition is filed challenging

the revenue recovery proceedings initiated

towards the outstanding amount due from the

petitioners, who availed loan in different

accounts from the KSFE.

2. Learned Standing Counsel, Sri.Salil

Narayanan, on instructions submits that there

are several accounts under which petitioners

have availed loan and all together the

outstanding amount will be a sum of

Rs.28,62,246/- in addition to interest on it.

3. Learned counsel for the petitioners

submits that petitioners will be able to pay

off the outstanding amount, in case instalment

facilities are granted.

WP(C).No.1111 OF 2021(L)

4. Therefore the writ petition is

disposed of with the following directions:

Petitioners shall make the payment of the

outstanding amount in 6 equal monthly

instalments starting from 15.02.2021

onwards. Revenue recovery proceedings shall

be kept in abeyance in the meanwhile. In

case petitioners commit any default in

payment of any of the instalments the

respondents would be free to proceed with

the revenue recovery proceedings.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.1111 OF 2021(L)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 A TRUE PHOTOCOPY OF THE NOTICE DATED 29.11.2019.

EXHIBIT P2 A TRUE COPY OF THE NOTICE DATED 29.11.2019.