Raju T.O vs The District Collector
2021 Latest Caselaw 10795 Ker

WP(C).No.8266 OF 2021(G)
                                     1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.8266 OF 2021(G)


PETITIONER/S:

      1         RAJU T.O
                AGED 56 YEARS
                S/O OUSEPH, THACHETHIL HOUSE, EZHAKKARANAD NORTH
                P.O., MANEED VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM
                DISTRICT, PIN-682 308.

      2         ALICE RAJU,AGED 52 YEARS, W/O RAJU T.O, THACHETHIL
                HOUSE, EZHAKKARANAD NORTH P.O., MANEED VILLAGE,
                MUVATTUPUZHA TALUK, PIN-682 308.

                BY ADVS.
                SRI.SUNU P.JOHN
                SHRI.ANIL KUMAR

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                COLLECTORATE, KAKKANAD, ERNAKULAM,PIN-682 037.

      2         SPECIAL DEPUTY TAHSILDAR (REVENUE RECOVERY),
                KSFE LTD, ERNAKULAM,KOCHI-18.

      3         KERALA STATE FINANCIAL ENTERPRISES,
                KOLENCHERY BRANCH, ERNAKULAM DISTRICT, PIN-682 311,
                REPRESENTED BY ITS BRANCH MANAGER


OTHER PRESENT:

                SMT.VINNITHA.B, GP,
                SRI.ARUN ANTONY,SC,KSFE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8266 OF 2021(G)
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                                  JUDGMENT

Dated this the 30th day of March 2021

The petitioners are aggrieved by the revenue recovery

proceedings initiated against them. It is stated that several

chitties have been prized and default have been committed.

2. Adv.Arun Antony on instructions submitted that there are

different accounts and different chitty amounts which are due at

the instance of the petitioners and a total amount of

Rs.33,19,857/- (Rupees Thirty three lakhs nineteen thousand

eight hundred and fifty seven only) is due as on 31.03.2021.

3. Learned counsel for the petitioners submits that

petitioners would be able to pay the amount in case installment

facility is given.

4. Therefore, the Writ Petition is disposed of with the

following directions:

Petitioners shall make the payment of outstanding amount in

eight equal monthly installments starting from April 2021. In

that event revenue recovery proceedings shall be kept in

abeyance. In case the petitioners commit default, respondents

will be free to proceed with the revenue recovery proceedings.

Sd/-

                                                          P.V.ASHA

rkc                                                        JUDGE
 WP(C).No.8266 OF 2021(G)





                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE      COPY     OF     DEMAND     NOTICE
                     SDT/EKM/9044.9045/20-21    DATED   1.3.2021

ISSUED BY THE SPECIAL DEPUTY TAHSILDAR, (REVENUE RECOVERY) KSEF LIMITED, ERNAKULAM, KOCHI-18.