Yusuf M.I vs Kerala State Financial ...
2021 Latest Caselaw 20363 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA,
                                   1943
                       WP(C) NO. 20659 OF 2021
PETITIONER/S:

               YUSUF M.I.,
               AGED 43 YEARS,
               S/O. ISMAIL RAWTHER VATTAPARAMBIL ,
               MAVADAYAM HOUSE, CHERUTHURUTHY,
               THALAPPILLY, THRISSUR, PIN-680 582.
               BY ADV SRI. N.K.MOHANLAL


RESPONDENTS:

    1          KERALA STATE FINANCIAL ENTERPRISES ,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               THRISSUR, PIN - 680 001.
    2          BRANCH MANAGER,
               KERALA STATE FINANCIAL ENTERPRISES,
               VELIYANNOOR ROAD BRANCH, THRISSUR - 680 002.
    3          SPECIAL DEPUTY TAHSILDAR (RR NO. 5),
               KERALA STATE FINANCIAL ENTERPRISES,
               CHEMBOOKKAVU, THRISSUR, PIN - 680 020.
               BY SRI.SALIL NARAYANAN, STANDING COUNSEL
               SMT.PRINCY XAVIER, SR.GOVERNMENT PLEADER

        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   30.09.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.20659 of 2021              ..2..




                     W.P.(C)No.20659 of 2021
          -------------------------------------------------------


                           JUDGMENT

This writ petition is dismissed without prejudice to

the right of the petitioner to file a fresh writ petition with

necessary particulars as regards the various chitties of the

first respondent subscribed by him.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj W.P.(C) No.20659 of 2021 ..3..

APPENDIX OF WP(C) 20659/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF REPRESENTATION DATED 24/09/2021 SEEKING PERMISSION TO SELL A PORTION OF MORTGAGED PROPERTY.