Prasanna Kumar vs Special Sale Officer
2021 Latest Caselaw 10132 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                    WP(C).No.4880 OF 2021(H)


PETITIONER/S:

            PRASANNA KUMAR
            AGED 48 YEARS
            S/O.KALAYIL HOUSE, KUNNAMTHANAM P.O.,
            MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT,
            PIN 689 581.

            BY ADV. SRI.R.SANTHOSH BABU

RESPONDENT/S:

      1     SPECIAL SALE OFFICER
            MALLAPPALLY PRIMARY CO-OPERATIVE AGRICULTURAL
            RURAL DEVELOPMENT BANK LTD. NO.PT 234,
            MALLAPPALLY P.O.,
            PATHANAMTHITTA DISTRICT,
            PIN 689 585

      2     THE SECRETARY
            MALLAPPALLY PRIMARY CO-OPERATIVE AGRICULTURAL
            RURAL DEVELOPMENT BANK LTD. NO.PT 234,
            MALLAPPALLY P.O.,
            PATHANAMTHITTA DISTRICT, PIN 689 585

            BY ADV. SRI.VARUGHESE M EASO

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4880 OF 2021(H)
                                  2




                            JUDGMENT

Second respondent appears through Adv.Varghese

M Easo. Learned counsel for the petitioner submitted

that the interim order has been complied with and a

sum of Rs.25,000/- (Rupees twenty five thousand only)

has been deposited. Learned counsel for the petitioner

offers to pay the entire overdue amount within six

months. Accordingly, I am inclined to dispose of the

Writ Petition itself, by directing the petitioner herein to

pay and to continue to pay the regular monthly

installment and to pay the entire overdue amount within

six months from today. If default is committed, the

respondent will be entitled to recover the entire amount

due by due process of law without any further orders.

Writ Petition is disposed of accordingly.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.4880 OF 2021(H)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE STANDING DISABILITY BOARD CERTIFICATE DATED 3.8.2018 ISSUED BY THE CHAIRMAN, DISTRICT MEDICAL BOARD DISTRICT HOSPITAL, KOZHENCHERRY.

EXHIBIT P2 A TRUE COPY OF THE AUCTION NOTICE DATED 15.1.2021 ISSUED BY THE R1 ADDRESSED TO THE PETITIONER

EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES OF THE MALAYALA MANORAMA DAILY DATED 23.1.2021 SHOWING THE PUBLICATION OF THE SAID PUBLIC AUCTION SALE NOTICE.

EXHIBIT P4 A TRUE COPY OF THE REQUEST DATED 8.2.2021 ADDRESSED TO R2 BY THE PETITIONER.

RESPONDENT'S/S EXHIBITS NIL