Jayanthi vs Kerala State Vanitha Vikasana ...
2021 Latest Caselaw 21482 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943

                                  WP(C) NO. 4814 OF 2013

PETITIONER:

               JAYANTHI,
               AGED 38 YEARS,
               PUTHENVEETTIL,
               ELAMAKKARA P.O.,
               ERNAKULAM - 682026

               BY ADVS.
               SRI.P.BABU KUMAR
               SRI.P.YADHU KUMAR


RESPONDENTS:

     1         KERALA STATE VANITHA VIKASANA CORPORATION,
               REP. BY ITS MANAGING DIRECTOR,
               LIYON APARTMENT 41/410-A,
               OPP.SARITHA THEATRE,
               BANARJI ROAD, KOCHI- 682 018..

     2         REGIONAL MANAGER,
               VANITHA VIKASANA CORPORATION,
               REP. BY ITS MANAGING DIRECTOR,
               LIYON APARTMENT 41/410-A,
               OPP.SARITHA THEATRE, BANARJI ROAD,
               KOCHI- 682 018.

     3         THE THAHSILDAR
               TALUK OFFICE, MEENACHIL,
               KOTTAYAM - 686 575

               BY ADVS.
               JAYASREE MANOJ
               N.MANOJ KUMAR
               SHRI.SUNIL V.MOHAMMED, SC, KSWDC


OTHER PRESENT:

               SMT.LATHA ANAND, SC, KSWDC



      THIS     WRIT    PETITION     (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.4814 of 2013

                                        2



                               JUDGMENT

Dated this the 29th day of October, 2021

When this matter was taken up for consideration

today, there is no representation for the petitioner. Learned

counsel for the respondents submitted that the entire

amount due on account of the loan availed by the petitioner

has been received by the respondents and therefore, there is

no necessity, whatsoever, to pursue Exts. P3 and P4 notices,

which are sought to be quashed by virtue of the instant writ

petition.

2. The above submissions of the learned counsel for

the respondents is recorded and the respondents will stand

directed not to take any action against the petitioner, in

pursuance of Exts.P3 and P4 notices.

This writ petition is closed accordingly.

Sd/-

C.JAYACHANDRAN JUDGE NR/29/10/2021 W.P(C)No.4814 of 2013

APPENDIX

PETITIONER'S EXHIBITS EXT.P1 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.22785/2006 OF THE HON'BLE HIGH COURT OF KERALA DATED 24.8.2006

EXT.P2 TRUE PHOTOCOPY OF THE PAYMENT RECEIPT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 23.9.2006.

EXT.P3 TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 22.8.2012

EXT.P4 TRUE PHOTOCOPY OF THE DATED NOTICE ISSUED BY THE 3RD RESPONDENT TO THE SURETY DATED 20.11.2012.