Abdul Basheer C.K vs Kerala State Financial ...
2021 Latest Caselaw 10413 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.7004 OF 2021(A)


PETITIONER:

               ABDUL BASHEER C.K,
               AGED 46 YEARS
               S/O.MOIDEEN KUTTY, CHOONDAKKUNNUMAL HOUSE,
               HAMARASSERY, KOZHIKODE - 673 573.

               BY ADVS.
               SRI.SALIM V.S.
               SMT.A.M.FOUSI

RESPONDENTS:

      1        KERALA STATE FINANCIAL ENTERPRISES LIMITED (KSFE)
               MUSEUM ROAD, THRISSUR DISTRICT, PIN - 680 020,
               REPRESENTED BY ITS MANAGING DIRECTOR.

      2        THE SPECIAL TAHSILDAR(REVENUE RECOVERY)
               KERALA STATE FINANCIAL ENTERPRISES LTD., KALLAI ROAD,
               KOZHIKODE - 673 002.

      3        THE BRANCH MANAGER
               KERALA STATE FINANCIAL ENTERPRISES LTD.,(KSFE),
               KALLAI ROAD, KOZHIKODE - 673 002.




               ADV.SRI.ARUN ANTONY,KSFE,SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7004 OF 2021(A)

                                      2




                              JUDGMENT

Dated this the 26th day of March 2021

The petitioner complains that revenue

recovery proceedings are initiated against his

property about which he is in darkness. At the

same time he has stated that he had executed a

power of attorney in favour of his wife,

Haseena. He submitted applications under the

Right To Information Act seeking various

informations, which the respondents refused on

the ground that the personal information can not

be divulged. It is stated that the petitioner

has submitted Ext.P4 representation requesting

for information and copy of documents in respect

of chitty Nos.11/15/33, 11/15/34 and 2/15/17.

2. The learned counsel for the 3rd

respondent submits that all these documents can

not be given to the petitioner.

3. The complaint of the petitioner is that WP(C).No.7004 OF 2021(A)

the property is being proceeded against. If

that be so, the petitioner would be free to

substantiate his claim before the Civil court.

The 3rd respondent shall also issue a reply and

documents which can be made available to the

petitioner.

The writ petition is accordingly disposed

of.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.7004 OF 2021(A)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REVENUE RECOVERY NOTICE DATED 29/07/2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE POWER OF ATTORNEY DATED 24/04/2014 EXECUTED JOINTLY BY THE PETITIONER AND HIS MOTHER.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 11/12/2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 27/01/2021 ALONG WITH THE REGISTERED POSTAL RECEIPT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE