Kera Matwallah Pvt. Ltd vs Kerala State Industrial ...
2022 Latest Caselaw 11278 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                      WP(C) NO. 19373 OF 2016
PETITIONER:

            KERA MATWALLAH PVT. LTD.
            DOORMAT & RUG MANUFACTURES,REGD. 17/2159
            POOJAPURA,TRIVADRUM-695 012,FACTORY AT PALLIPURAM,
            CHERTHALA, ALLEPPEY-688 541,REP. BY ITS MANAGING
            DIRECTOR SUBIN MOHAMMED N.A.,S/O.SHAHUL HAMEED,
            AGED 40 YEARS.

            BY ADV SRI.C.K.SREEJITH


RESPONDENTS:

    1       KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION
            LTD.(KSIDC),KESTON ROAD,KOWDIAR,
            TRIVANDRUM-695 003.
            REP. BY ITS CHAIRMAN/MANAGING DIRECTOR.
    2       DISTRICT COLLECTOR
            COLLECTORATE, ALAPPUZHA-688 524.
    3       DEPUTY COLLECTOR
            REVENUE RECOVERY THALUK OFFICE,CHERTHALA,
            ALAPPUZHA-688 524.
    4       TAHSILDAR
            TALUK OFFICE, CHERTHALA,ALAPPUZHA-688 524.

            BY ADVs.
            SRI.P.U.SHAILAJAN, SC, KSIDC
            SRI.RAJEEV JYOTHISH GEORGE,GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   02.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.19373 OF 2016
                                  2


                          V. G.ARUN, J.
            ===========================
                    WP(C) No.19373 of 2016
            ============================
            Dated this the 2nd day of December, 2022

                             JUDGMENT

This writ petition is filed challenging the revenue recovery

proceedings initiated at the instance of the 1 st respondent

Corporation. While granting the interim order this Court had

imposed a condition that the petitioner should remit an amount of

Rs.50,00,000/-.

2. Learned Counsel for the 1st respondent submits that no

amount was paid by the petitioner after obtaining the interim

order. As on today, the amount due from the petitioner is

Rs.50,88,00,000/-.

3. In so far as the petitioner has not complied with this

Court's direction, I find no reason to continue the writ petition on

the files of this Court.

The writ petition is hence dismissed.

Sd/-

V. G. ARUN JUDGE nk WP(C) No.19373 OF 2016

APPENDIX OF WP(C) 19373/2016

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE IS U/S.7 OF REVENUE RECOVERY ACT.

EXHIBIT P2 THE TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT DT. 10.9.2015.

EXHIBIT P3 THE TRUE COPY OF THE LETTER ISSUED TO THE CHERTHALA TAHSILDAR.