Ligi Santhosh vs State Of Kerala
2021 Latest Caselaw 21810 Ker

WP(C) No.24362/2017                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE T.R.RAVI
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                              WP(C) NO. 24362 OF 2017
   PETITIONERS:

      1. LIGI SANTHOSH, AGED 31 YEARS, @ LIGI VARGHESE, W/O. SANTHOSH MATHEW,
         AGED 31 YEARS,KIZHAKOODAN HOUSE, VENGOOR P.O, KURUMPUMPADY - VIA-
         ERNAKULAM DISTRICT.

          AND ANOTHER


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
         GOVERNMENT,DEPARTMENT OF LOCAL SELF GOVERNMENT,GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

          AND OTHERS


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd and 3rd respondents, to implement the Ext.P4
   order, passed by the 1st respondent, in the light of Ext.P3 judgment of
   this Hon'ble Court, and disburse the enhanced balance amount at the
   earliest, pending disposal of the Writ Petition (C).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this court's order dated
   21/10/2021 upon hearing the arguments of SRI.P.T.ABHILASH Advocates for
   the petitioners, GOVERNMENT PLEADER for R1, M/S.V.RAJENDRAN PERUMBAVOOR &
   N.RAJESH Advocates for R3 and of SRI.M.SASINDRAN Advocate for Addl.R4, the
   court passed the following:

                                         ORDER

The learned Government Pleader to place on record a statement or affidavit showing the amount payable towards interest to the Panchayat. Reference may be made to Ext R3(b) which has been produced along with the counter of the 3rd respondent in which it is stated that the interest due for the period from 01.04.2013 to 28.02.2017 is Rs.15,32,128/-. The 4th respondent Bank to submit the interest due as on date.

Post on 15.11.2021

02.11.2021.

 WP(C) No.24362/2017                     2/2


                                              Sd/- T.R.RAVI, JUDGE

EXHIBIT R3(b) : TRUE COPY OF THE LETTER DATED NIL ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT.

02-11-2021 /True Copy/ Assistant Registrar