Vijayanand A vs The Kerala State Financial ...
2021 Latest Caselaw 12423 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

     TUESDAY, THE 11TH DAY OF MAY 2021 / 21ST VAISAKHA, 1943

                        WP(C).No.8556 OF 2021(T)


PETITIONER/S:

                VIJAYANAND A.,
                AGED 37 YEARS
                S/O. ANANTHAN PILLAI, PUTHUVEEDU, AYANI SOUTH, S.V
                MARKET P.O, KARUNAGAPPALLY, KOLLAM DISTRICT, PIN 690
                523

                BY ADVS.
                SRI.PRATHEESH.P
                SMT.S.REKHA KUMARI
                SMT.S.SEETHA

RESPONDENT/S:

      1         THE KERALA STATE FINANCIAL ENTERPRISES LTD.,
                THRISSUR, REPRESENTED BY ITS MANAGING DIRECTOR 680
                003 BHADRATHA, MUSEUM ROAD, PB NO. 510, THRISSUR 680
                020

      2         THE BRANCH MANAGER,
                KSFE, CHINNAKKADA BRANCH, KSFE BUILDING, CHINNAKKADA,
                KOLLAM DISTRICT , PIN 691 001

      3         SPECIAL DEPUTY TAHSILDAR(R)
                KSFE LTD, KOLLAM, MAIN BRANCH, KSFE BUILDING,
                CHINNAKKADA, KOLLAM 691 001


OTHER PRESENT:

                SC: SRI. SALIL NARAYANAN K A

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8556 OF 2021(T)

                                  2



                              JUDGMENT

Dated the 11th day of May 2021

Admit.

2. The learned Standing Counsel takes notice for the

respondents.

3. The writ petition has been filed, praying that the 1 st

respondent may be directed to consider and pass orders on

Ext.P2 representation for enabling the petitioner to wipe out

the liabilities by giving some waiver in the outstanding

amount.

4. The learned Standing Counsel on instruction

submits that the period for one time settlement has been

extended to the end of this month and the balance amount

payable by the petitioner under the O.T.S. Scheme can be paid

by the end of this month and the petitioner can thus avail the

benefit of the O.T.S. Scheme.

The above submission is recorded and the writ petition is

closed.

Sd/-

T.R. RAVI, JUDGE Dxy WP(C).No.8556 OF 2021(T)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE COPY OF THE NOTICE ISSUED TO THE PETITIONER DATED 17-07-2020 BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 27-03-2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.