Salim M.A vs The General Manager
2022 Latest Caselaw 11664 Ker

WP(C) No.41263/2022                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
          Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                            WP(C) NO. 41263 OF 2022(G)
   PETITIONER:

          SALIM M.A. AGED 66 YEARS S/O.AKBAR SHERIFF, SAIRA MANZIL,
          H.NO.32/647, OTHUPALLIPARAMBU ROAD, VARKALA, ERNAKULAM, COCHIN, PIN
          - 682030

   RESPONDENT:

          THE GENERAL MANAGER, PEOPLE'S URBAN CO-OPERATIVE BANK LTD.NO.51,
          THRIKKAKARA BRANCH (HEAD OFFICE), OPPOSITE MINI CIVIL STATION,
          THRIPUNITHURA, PIN - 682301


          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 stay the entire revenue recovery proceedings initiated by the

   respondent as per Exhibits P1 and P2 notice, till the disposal of the

   above Writ Petition (Civil).



          This petition coming on for orders upon perusing the petition and

   the affidavit filed in support of WP(C) and upon hearing the arguments of

   M/S P.V.ANILKUMAR, D.SARITHA, KEERTHI PRIYA A. Advocates for the

   petitioner and SRI.DEVAPRASANTH.P.J. Advocate for the respondent, the
   court passed the following:
 WP(C) No.41263/2022                             2/3




                                        T.R.RAVI, J.
                          ---------------------------------------------
                               W.P.(C) No.41263 of 2022
                      ------------------------------------------------------
                      Dated this the 20th day of December, 2022.

                                         ORDER

When the case is taken up today, the counsel for the

respondent submits that the petitioner had already approached

this Court by filing W.P.(C) No.8541 of 2019 which had been

disposed of by judgment dated 21.03.2019, wherein it is

specifically ordered by the Court that no further request for

extension or modification of judgment will be entertained if, the

petitioner fails to comply with the directions. It is submitted that

the directions have not been complied with.

The counsel for the petitioner seeks time to get instructions.

Post tomorrow (21.12.2022).

Sd/-

                                                            T.R.RAVI
                                                             JUDGE
       mpm




20-12-2022                        /True Copy/                           Assistant Registrar
 WP(C) No.41263/2022                    3/3

                       APPENDIX OF WP(C) 41263/2022
Exhibit-P1            TRUE COPY OF THE NOTICE DATED 1/1/2020 ISSUED BY THE
                      RESPONDENT.
Exhibit-P2            TRUE COPY OF THE SCHEDULE OF PROPERTY DATED 1/1/2020,

ISSUED BY THE RESPONDENT BANK, TO THE PETITIONER.

20-12-2022 /True Copy/ Assistant Registrar