Viajayalakshmi vs Ksfe Ltd
2021 Latest Caselaw 9765 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       WP(C).No.7462 OF 2021(G)


PETITIONER:

               VIAJAYALAKSHMI
               AGED 51 YEARS
               W/O. RAJU, MADATHILPARAMBIL HOUSE,
               MATHIBHAGOM, KAVUMBHAGOM P.O, PIN 689 102

               BY ADVS.
               SMT.E.V.MOLY
               SHRI.ROHAN BABU JOSEPH

RESPONDENTS:

      1        KSFE LTD,
               EDATHALA BRANCH, ALAPUZHA DIST 688 001
               REPRESENTED BY ITS BRANCH MANAGER

      2        DEPUTY TAHSILDAR (RR)/SPECIAL DEPUTY
               TAHSILDAR (R.R)
               K S F E LTD, ALAPUZHA DISTRICT, PIN 686 001


OTHER PRESENT:

               SRI.P.PRIJITH,SC, KSFE
               SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7462 OF 2021(G)

                                    2




                           J U D G M E N T

Petitioner is aggrieved by the revenue recovery

proceedings initiated against her as petitioner

committed default in repayment of the chitty

instalments. Seeking time for repayment and also for

adjusting the prized chitty as against the defaulted

amount, petitioner submitted Ext.p2 representation

before the first respondent.

2. Shri. Prejith, learned Standing Counsel for

the first respondent submits that the entire files

are forwarded to the second respondent for the

proceedings for recovery.

Therefore petitioner would be free to approach

the second respondent with a representation. In case

the petitioner submits such a representation within a

period of '10 days' from the date of receipt of a

copy of the judgment, the second respondent shall WP(C).No.7462 OF 2021(G)

take appropriate action and pass orders on the same

within a further period of 'two months'.

Till such time, coercive steps shall be kept in

abeyance.

The writ petition is disposed of accordingly.

Sd/-

P.V.ASHA, JUDGE

AS WP(C).No.7462 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

    EXHIBIT P1         NIL

    EXHIBIT P1 A       THE TRUE COPY OF THE DEMAND NOTICE

RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9752/2019-2020

EXHIBIT P1 B THE TRUE COPY OF THE DEMAND NOTICE RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9754/2019-2020

EXHIBIT P1 C THE TRUE COPY OF THE DEMAND NOTICE RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9758/2019-2020

EXHIBIT P1 D THE TRUE COPY OF THE DEMAND NOTICE RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9760/2019-2020

EXHIBIT P1 E THE TRUE COPY OF THE DEMAND NOTICE RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9763/2019-2020

EXHIBIT P1 F THE TRUE COPY OF THE DEMAND NOTICE RECEIVED BY THE PETITIONER FOR CHITTY NO.S SDT/ALP/9764/2019-2020

EXHIBIT P2 THE TRUE COPY OF THE REPRESENTATION DATED 15-03-2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.