Muhammed .P vs The District Collector
2021 Latest Caselaw 14855 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                         WP(C) NO. 30738 OF 2018
PETITIONER:

              MUHAMMED .P
              AGED 53 YEARS, S/O MOIDEEN KOYA,
              POKKIDATHIL HOUSE, NANMINDA P O,
              KOZHIKODE-673613

              BY ADVS.
              KODOTH PUSHPARAJAN
              K.JAYESH MOHANKUMAR
              VANDANA MENON
              VINEETHA JAMES
              P.SHAMSUDDEEN



RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              KOZHIKODE-673601

     2        THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
              REPRESENTED BY ITS THE CHAIRMAN
              THRISSUR 678001

     3        KERALA STATE FINANCIAL ENTERPRISES,
              REPRESENTED BY ITS BRANCH MANAGER,
              MAIN BRANCH, KOZHIKODE 673602

     4        SPECIAL DEPUTY TAHSILDAR (RR)
              K.S.F.C. LTD.,
              KALLAI ROAD, KOZHIKODE-2

     5        SRI. VALSAN,
              S/O. RAMAN, MADATHIL HOUSE,
              NANMINDA P.O.,
              KOZHIKODE 673604
 WP(C) NO. 30738 OF 2018
                                2



          BY ADVS.
          SRI.MANU RAMACHANDRAN, SC, KSFE LTD.
          SR. GOVERNMENT PLEADER SMT.DEEPA NARAYANAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30738 OF 2018
                              3




                          JUDGMENT

Learned counsel for the petitioner submits that the

matter has been settled between the parties. The writ

petition is hence closed. Since the matter has been

settled between the parties, the respondents shall

return the title deeds of the petitioner.

Sd/-

T.R.RAVI JUDGE

Pn WP(C) NO. 30738 OF 2018

APPENDIX OF WP(C) 30738/2018

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE REPLY MADE BY THE 2ND RESPONDENT DATED 23.4.2012

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 17.10.2013 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P3 TRUE COPY OF THE LETTER DT. 9.01.2014 ISSUED BY THE 1ST RESPONDENT TO PETITIONER

EXHIBIT P4 TRUE COPY OF THE RECOVERY NOTICE DATED 31.01.2014 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P5 TRUE COPY OF REPLY (12404/994) RECEIVED BY PETITIONER ISSUED BY R2 DT. 12/03/2014

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 06/08/2015 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

EXHIBIT P7 TRUE COPY OF THE NOTICE DT. 13.08.2018 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE ORDER ISSUED BY THE 4TH RESPONDENT DATED 23.8.2018.

EXHIBIT P8 TRUE COPY OF SCRUTINY NOTE OBTAINED UNDER RIGHT TO INFORMATION ACT WITH REGARD OF CHITTY 63/07

EXHIBIT P9 TRUE COPY OF SCRUTINY NOTE OBTAINED UNDER RIGHT TO INFORMATION ACT WITH REGARD OF CHITTY 60/09-22 WP(C) NO. 30738 OF 2018

EXHIBIT P10 TRUE COPY OF THE SCRUTINY NOTE OBTAINED UNDER RIGHT TO INFORMATION ACT WITH REGARD OF CHITTY 60/09-17

EXHIBIT P11 TRUE COPY OF REGISTER CREATING EQUITABLE MORTGAGE OBTAINED UNDER THE RIGHT TO INFORMATION ACT WITH REGARD OF CHITTY

RESPONDENTS' EXHIBITS

EXHIBIT R2(a): THE TRUE COPY OF THE ENQUIRY REPORT DATED 22/06/2019 BY DEPARTMENT OF INTERNAL AUDIT & VIGILANCE, KSFE.