Kerala High Court
Ajitha Anandan vs State Of Kerala on 16 February, 2022
WP(C) NO. 2335 OF 2019 & conn. cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 2335 OF 2019
PETITIONER/S:
1 GURUSTHUTHI SELF HELP GROUP,
REG.NO.4158/251,KADAPRA VALANJAVATTOM,
PATHANAMTHITTA,REPRESENTED BY ITS CONVENOR,
RAKNAMMA GOPALAKRISHNAN,RESIDING AT
KANAKANDATHIL,NIRANAM.P.O,KADAPRA,PATHANAMTHITTA
DISTRICT.
2 MINI KRISHNA KUMAR,JOINT CONVENER,
GURUSTHUTHI SELF HELP GROUP,REG.NO.4158/251,KADAPRA
VALANJAVATTOM,
PATHANAMTHITTA,RESIDING AT
ERAMALLIKKARA,NIRANAM.P.O,KADAPRA,
PATHANAMTHITTA DISTRICT.
BY ADVS.
T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.ADITHYA RAJEEV
RESPONDENT/S:
1 THE DISTRICT COLLECTOR,
COLLECTORATE,PATHANAMTHITTA DISTRICT,
PIN-689645.
2 THE DEPUTY TAHSILDAR(R.R),
THIRUVALLA TALUK,PATHANAMTHITTA DISTRICT,
PIN-689101.
3 THE BRANCH MANAGER,
UNION BANK OF INDIA,ARANMULA BRANCH,
PATHANAMTHITTA DISTRICT,PIN-689533.
WP(C) NO. 2335 OF 2019 & conn. cases 2
4 SREE NARAYANA DHARMA PARIPALANA YOGAM,
REPRESENTED BY ITS CONVENOR,THIRUVALLA UNION,
THIRUVALLA,PATHANAMTHITTA DISTRICT,PIN-689101.
ADDL.R5 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.5TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
OTHER PRESENT:
SRI.SADCHITH.P.KURUP, SC, SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).4261/2020, 4217/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 4261 OF 2020
PETITIONER/S:
1 ANUPAMA
AGED 43 YEARS
W/O. SAJI, LATHA ESTATE, PERUNADU, KOONAMKARA-689711
,PATHANAMTHITTA DIST
2 MINIMOL,
AGED 37 YEARS
W/O. E.S. SATHEESAN, PERUNAD ESTATE, UPPER DIVISION,
PERUNAD, MANIYAR-689 662, PATHANAMTHITTA
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH R. NAIR (KOLLAM)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,TAXES DEPARTMENT, GOVT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 DEPUTY TAHDILDAR (RR),
TALUK OFFICE, RANNI-689 673
3 VILLAGE OFFICER,
PERUNAD VILLAGE OFFICE,PERUNAD-689 662
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI-689
WP(C) NO. 2335 OF 2019 & conn. cases 4
672
5 P.N.SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 662
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM.P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 673
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS. VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR, SC
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 4217 OF 2020
PETITIONER/S:
1 SHARADA V.
AGED 44 YEARS
W/O.RAVEENDRAN, KALARIKKAL HOUSE, PERUNAD, RANNI-689
711.
2 OMANA.T.P.,
W/O.VIDYADHARAN, SALINI BHAVAN, PERUNAD, RANNI-689 711.
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHILDHAR(RR),
TALUK OFFICE, RANNI-689 673.
3 VILLAGE OFFICER, PERUNAD VILLAGE OFFICE,
PERUNAD-689 662.
4 BRANCH MANAGER, CANARA BANK,
RANNY BRANCH, SNDP BUILDINGS, RANNI-689 672.
5 P.N.SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 6
PATHANAMTHITTA-689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR, SC
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 4276 OF 2020
PETITIONER/S:
1 BIJI
AGED 38 YEARS
W/O.BINEESH, BINEESH BHAVAN, VADASSERIKARA RANNI,
689673, PATHANAMTHITTA DISTRICT
2 LEKHA
AGED 35 YEARS
W/O.VIJAYAKUMAR, CHARUVIL VEEDU, VADASSERIKKARA, RANNI-
689673
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT
SECRETARIATE, THIRUVANANTHAPURAM-695001
2 DEPUTY THAHSIL(R.R.)
TALUK OFFICE, RANNI-689673
3 VILLAGE OFFICER
VADASSERIKARA VILLAGE OFFICE, RANNI-689711,
4 BRANCH MANAGER
CANARA BANK, RANNY BRANMCH, SNDP BUILDINGS, RANNI-
689672
WP(C) NO. 2335 OF 2019 & conn. cases 8
5 P.N.SANTHOSHKUMAR
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689662
6 VASANTHAKUMAR
VASANTHA BHAVAN, KARIKULAM.P.O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689673
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 4251 OF 2020
PETITIONER/S:
1 RAJI
AGED 36 YEARS
W/O.SURESH,THUNDIYIL VEEDU, PERUNAD, RANNI-689 662
2 AMBILY
AGED 47 YEARS
W/O. PRASAD ,NALOORVEEDU, PERUNAD, RANNI-689 662
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 DEPUTY TAHSILDAR (RR),
TALUK OFFICE, RANNI-689 673
3 VILLAGE OFFICER,
PERUNAD VILLAGE OFFICE, PERUNAD-689 662
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI-689
672
5 P.N.SATHOSHKUMAR
WP(C) NO. 2335 OF 2019 & conn. cases 10
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 662
6 VASANTHKUMAR,
VASANTH BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITA-689 673
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR,SC
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 5121 OF 2020
PETITIONER/S:
1 BINDU MOHANAN
AGED 46 YEARS
W/O. MOHANAN, THEKKUNILKKUNNATHIL VEEDU, THOTTAMON
RRANNI-689673, PATHANAMTHITTA DISTRICT.
2 SUNITHA RAVEENDRAN,
AGED 46 YEARS
W/O. RAVINDRAN T.G, CHARIVUKALAYIL, RANNI-689673.
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHPAURAM-695001.
2 DEPUTY TAHSILDAR,
(RR), TALUK OFFICE, RANNI, 689673,
3 VILLAGE OFFICER,
VADASSERIKKARA VILLAGE OFFICE, VADASSERIKARA, RANNI-
689662.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI,
WP(C) NO. 2335 OF 2019 & conn. cases 12
689672,
5 P.N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689662.
6 VASANTHAKUMAR
VASANTHA BHAVAN, KARIKULAM P O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS. VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 5093 OF 2020
PETITIONER/S:
1 RAJENDRAN
AGED 53 YEARS
S/O. GOPALAN, THUNDIYIL VEEDU, ATHIKKAYAM, RANNI -
689673
2 M. G. KRISHNANKUTTY
AGED 68 YEARS
S/O. GOVINDAN, MELASSERIL VEEDU, ATHIKKAYAM, RANNI -
689673
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 DEPUTY TAHSILDHAR (RR)
TALUK OFFICE, RANNI - 689 673.
3 VILLAGE OFFICR
ATHIKKAYAM VILLAGE OFFICE, PAZHAVANGADI, RANNI -
689711.
4 BRANCH MANAGER
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI -
689672.
WP(C) NO. 2335 OF 2019 & conn. cases 14
5 P. N. SANTHOSH KUMAR
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA - 689 662.
6 VASANTHAKUMAR
VASANTHA BHAVAN, KARIKULAM P. O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA - 689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 5535 OF 2020
PETITIONER/S:
1 PUSHPALATHA
AGED 47 YEARS
W/O. AJAYAKUMAR, ARYABHAVAN, VADASSERIKARA,RANNI-689
673
2 CHANDRIKA, W/O RAJU, KAVINUPADINJARETHIL HOUSE,
AGED 44 YEARS
VADASSERIKARA, RANNI-689 673
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIATE, THIRUVANANTHAPURAM-695 001
2 DEPUTY TAHSILDAR (RR)
TALUK OFFICE, RANNI-689 673
3 VILLAGE OFFICER,
VADASSERIKKARA VILLAGE OFFICER, VADASSERIKKARA, RANNI-
689 662
4 BRANCH MANAGER
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI-689
WP(C) NO. 2335 OF 2019 & conn. cases 16
672
5 P.N.SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 662
6 VASANTHAKUMAR,
VASANTHA BHAVANA, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 673
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 17977 OF 2019
PETITIONER/S:
1 VALSAMMA,
AGED 49 YEARS
W/O. PRASAD, PANACHIKKAL HOUSE, KOTTAMONPARA,
SEETHATHODU, KONNI - 689 677.
2 LATHA,
AGED 51 YEARS
W/O. ANIL KUMAR, PUTHANVILAYIL HOUSE, KOTTAMONPARA,
SEETHATHODU, KONNI - 689 677.
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 DEPUTY TAHSILDAR,
TALUK OFFICE, KONNI TALUK, KONNI - 689 691.
3 VILLAGE OFFICER,
SEETHATHODE VILLAGE OFFICE, KONNI - 689 677.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY - 689 672.
5 P. N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 18
PATHANAMTHITTA - 689 662.
6 VASATNHA KUMAR,
VASANTHA BHAVANAM, KARIKULAM P.O., PAZHAVANGADI
VILLAGE, RANNY, PATHANAMTHITTA - 689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 19095 OF 2019
PETITIONER/S:
1 SUVARNAKUMARI,
AGED 52 YEARS
W/O. PUSHPANGADAN, ALAPPATTU, ANGHAMUZHI, SEETHATHODU,
KONNI-689677.
2 SUMA SURESH,
AGED 48 YEARS
W/O. SURESH, PUTHENVEETIL HOUSE, ANGHAMUZHY,
SEETHATHODU, KONNI-689677.
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, KONNI TALUK, KONNI-689691.
3 VILLAGE OFFICER,
SEETHATHODU VILLAGE OFFICE, KONNI-689677.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY-689672.
5 P.N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 20
PATHANAMTHITTA-689662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 19172 OF 2019
PETITIONER/S:
1 VALSALA
AGED 57 YEARS
W/O RAJAN IDAYILAMURIYIL HOUSE, VAYATTUPUZHA, CHITTAR,
KONNI-689677
2 AJITHAKUMARY
AGED 52 YEARS
W/O MOHANAN, VAZHAMEPPURATHU HOUSE, CHITTAR, KONNI-
689677.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 DEPUTY TAHASILDAR
TALUK OFFICE, KONNI TALUK, KONNI 689 691.
3 VILLAGE OFFICER
CHITTAR VILLAGE OFFICE,, KONNI 689677
4 BRANCH MANAGER
CANARA BANK, RANNY BRANCH, RANNY 689672.
WP(C) NO. 2335 OF 2019 & conn. cases 22
5 P.N. SANTHOSH KUMAR
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA 689 662.
6 VASANTHAKUMAR
VASANTHA BHAVAN, KARIKULAM.P.O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA 689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 20915 OF 2019
PETITIONER/S:
MANJU
AGED 41 YEARS
W/O. SANTHOSH MURUPPEL HOUSE, ANGAL MUZHI, SEETHATHODU,
KONNI, PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES
DEPARTMENT,GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM
695 001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, KONNI TALUK, KONNI, 689 691.
3 VILLAGE OFFICER,
SEETHATHODU VILLAGE OFFICE, KONNI 689 677.
4 BRANCH MANGER,
CANARA BANK, RANNY BRANCH, RANNY. 689 672.
5 P.N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE,
EDAKULAM, VADASSERIKKARA 689 662,
WP(C) NO. 2335 OF 2019 & conn. cases 24
PATHANAMTHITTA.
6 VASANTHAKUMR,
VASANTHA BHAVAN, KARIKULAM P.O.,
PAZHAVANGADI VILLAGE, RANNY, PATHANAMTHITTA 689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 21110 OF 2019
PETITIONER/S:
1 AJITHA ANANDAN
AGED 53 YEARS
W/O ANANDAN,ARUN BHAVAN,SEETHATHODU,
KONNY.
2 AJITHA.M.K,
AGED 44 YEARS
W/O C.N.AMBILY,CHARUVIL VEEDU,
SEETHATHODU,KONNY-689677.
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,TAXES DEPARTMENT,
GOVT.SECRETARIATE,THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE,KONNI TALUK,KONNI-689691.
3 VILLAGE OFFICER,
SEETHATHODU VILLAGE OFFICE,KONNI-689677.
4 BRANCH MANAGER,
CANARA BANK,RANNY BRANCH,RANNY-689672.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE,EDAKULAM,
WP(C) NO. 2335 OF 2019 & conn. cases 26
VADASSERIKKARA,PATHANAMTHITTA-689662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN,KARIKULAM.P.O,
PAZHAVANGADI VILLAGE,RANNY,
PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSE KURIAN PARAYIL
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 21121 OF 2019
PETITIONER/S:
RETNAVALLY
AGED 57 YEARS
W/O PEETHAMBHARAN,KODAYAKATTUMANNIL
HOUSE,CHITTAR,KONNI.
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,TAXES DEPARTMENT,GOVT
SECRETARIATE,
THIRUVANANTHAPURAM-695001.
2 DEPUTY TAHSILDAR,
TALUK OFFICE,KONNI TALUK,
KONNI-689691.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE,KONNI-689677.
4 BRANCH MANAGER,
CANARA BANK,RANNY BRANCH,
RANNY-689672.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKKETHIL HOUSE,
WP(C) NO. 2335 OF 2019 & conn. cases 28
EDAKULAM,VADASSERIKKARA,
PATHANAMTHITTA-689672.
6 VASATHAKUMAR,
VASANTHA BHAVAN,KARIKULAM.P.O,
PAZHAVANGADI VILLAGE,RANNY,PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 21265 OF 2019
PETITIONER/S:
1 USHA ANILKUMAR
AGED 48 YEARS
W/O. ANILKUMAR, CHARUVUKALAYIL HOUSE, CHITTAR, KONNY.
2 SHEELA RAVI,
AGED 50 YEARS
W/O. RAVI, CHARUVUKALAYIL HOUSE, CHITTAR, KONNY
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 DEPUTY TAHSILDHAR,
TALUK OFFICE, KONNI TALUK, KONNI 689 691
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, KONNI 689 677
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH , RANNY 689 672
5 P. N SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA 689 662
WP(C) NO. 2335 OF 2019 & conn. cases 30
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA 689 672
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 21220 OF 2019
PETITIONER/S:
1 VALSAMMA
AGED 52 YEARS
W/O. SAJI PARAYCKANALIL HOUSE, CHITTAR, KONNI.
2 VILASINI,
AGED 62 YEARS
W/O. GOPINATHAN, THAMARASSERIL VEEDU, CHITTAR, KONNI.
BY ADVS.
MANSOOR.B.H.
SMT.R.RENJANIE
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIATE, THIRUVANANTHAPURAM-695 001
2 DEPUTY THAHSILDAR,
TALUK OFFICE, KONNI TALUK, KONNI-689 691
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, KONNI-689 677
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY-689 672
5 P.N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 32
PATHANAMTHITTA-689 662
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 672
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS. VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 26600 OF 2019
PETITIONER/S:
VIJAYAMMA,
AGED 57 YEARS
W/O. BAGEERADAN, PARAYACKELATH HOUSE, ANGAMUZHY,
SEETAHTHODU, PATHANAMTHITTA DISTRICT.
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIATE, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHSILDAR
TALUK OFFICE, KONNI TALUK, PATHANAMTHITTA DISTRICT-689
691.
3 VILLAGE OFFICER
SEETHATHODU VILLAGE OFFICE, KONNI-689 691.
4 BRANCH MANAGER
CANARA BANK, RANNY BRANCH, RANNY-689 672.
5 P.N.SANTHOSHKUMAR
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 672.
WP(C) NO. 2335 OF 2019 & conn. cases 34
6 VASANTHAKUMAR
VASANTHABHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE,GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 26631 OF 2019
PETITIONER/S:
1 AMBILY
AGED 43 YEARS
W/O.ANANDAN, MADOLIL VEEDU, ANGADI, VILLAGE, RANNI,
PATHANAMTHITTA DISTRICT.
2 SREEKUMARI
AGED 49 YEARS
W/O.MOHANAN, SNEHAS VEEDU, ANGADI, VILLAGE, RANNI,
PATHANAMTHITTA DISTRICT.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIAT THIRUVANANTHAPURAM.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, RANNI TALUK, RANNI.
3 VILLAGE OFFICER,
ANGADI VILLAGE OFFICE, RANNI.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY.
WP(C) NO. 2335 OF 2019 & conn. cases 36
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM.P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 26615 OF 2019
PETITIONER/S:
CHANDRIKA
AGED 58 YEARS
W/O.JANARDHANAN, KIRAN NIVAS, NARANNAMOZHI,
SEETHATHODE, PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, RANNI TALUK, RANNI-689 672.
3 VILLAGE OFFICE, ATHIKKAYAM VILLAGE OFFICE,
RANNI-689 672.
4 BRANCH MANAGER, CANARA BANK,
RANNI BRANCH, RANNI-689 672.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 672.
6 VASANTHAKUMAR,
WP(C) NO. 2335 OF 2019 & conn. cases 38
VASANTHA BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.KURYAN THOMAS
SRI.JOSON MANAVALAN
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 26667 OF 2019
PETITIONER/S:
SANTHAMMA K.S
AGED 67 YEARS
W/O.BALAN, KAYYALAKKATHU HOUSE, ATHIKKAYAM, NARANMOZHI,
PATHANAMTHITTA DISTRICT
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT
SECRETARIAT, THIRUVANANTHAPURAM
2 DEPUTY THAHASILDHAR,
TALUK OFFICE, RANNI TALUK, RANNI
3 VILLAGE OFFICER,
ANTHIKKAYAM VILLAGE OFFICE, RANNI
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA
6 VASANTHAKUMAR,
WP(C) NO. 2335 OF 2019 & conn. cases 40
VASANTHAKUMAR BHAVAN, KARIKULAM.P.O, PAZHAVANGADI
VILLAGE, RANNY, PATHANAMTHITTA
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 26699 OF 2019
PETITIONER/S:
1 SINDHU
AGED 48 YEARS
W/O.YESODHARAN, POOTHOZHITHIL HOUSE, KOTTAMONPARA,
SEETHATHODU, PATHANAMTHITTA DISTRICT.
2 LATHAKUMARI
AGED 54 YEARS
W/O.VASUDEVAN, MANOTHARAYIL HOUSE, KOTTAMANPARA,
SEETHATHODU, PATHANAMTHITTA DISTRICT.
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, KONNI TALUK, PATHANAMTHITTA DISTRICT-
689691.
3 VILLAGE OFFICER,
SEETHATHODU VILLAGE OFFICE, KONNI-689677,
PATHANAMTHITTA DISTRICT.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY, PATHANAMTHITTA
WP(C) NO. 2335 OF 2019 & conn. cases 42
DISTRICT-689672.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKARA,
PATHANAMTHITTA-689672.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM.P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 27642 OF 2019
PETITIONER/S:
1 SREEJA
AGED 36 YEARS
W/O. ANILKUMAR, THEPPUKALLINGAL VEEDU, CHITTAR, KONNI,
PATHANAMTHITTA.
2 JAYASREE
AGED 44 YEARS
PURAMON VEEDU, CHITTAR, KONNI, PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM-695001.
2 DEPUTY TAHSILDHAR,
TALUK OFFICE, KONNI TALUK, RANNI-689691.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, RANNI-689691.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY-689672.
WP(C) NO. 2335 OF 2019 & conn. cases 44
5 P.N. SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689672.
6 VASANTHAKUMAR,
VASANTHABHAVAN, KARIKULAM P O, PAZHAVANGADI VILLAGE,
RANNY,
PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 27654 OF 2019
PETITIONER/S:
1 SINDHU
AGED 41 YEARS
W/O. MADHUSUDHANAN, KULATHIL VEEDU,
ATHIKKAYAM, RANNI, PATHANAMTHITTA.
2 SHOBHA
AGED 48 YEARS
W/O. ANIL, PANACHIPARA VEEDU, ATHIKKAYAM, RANNI,
PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHASILDHAR,
TALUK OFFICE, KONNI TALUK, RANNI-689691.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE,
RANNI-689691.
4 BRANCH MANAGER,
WP(C) NO. 2335 OF 2019 & conn. cases 46
CANARA BANK, RANNY BRANCH, RANNY-689672.
5 P. N SATHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE,
EDAKULAM, VADASSERIKKARA, PATHANAMTHITTA-689672.
6 VASANTHAKUMAR,
VASANTHABHAVAN, KARIKULAM P O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 29466 OF 2019
PETITIONER/S:
1 RATNAMMA MURALIDHARAN
AGED 62 YEARS
W/O. MURALIDHARN AJOY BHAVANAM, CHITTAR ,KONNY,.
2 SHEENA AJITH
AGED 32 YEARS
W/O. AJITH THADATHEL VEEDU, CHITTAR, KONNY.
BY ADVS.
MANSOOR.B.H.
R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT GOVT.
SECRETARIAT THIRUVANANTHAPURAM 695001.
2 DEPUTY THAHSILDAR,
TALUK OFFICE, KONNI, TALUK KONNI 689 661.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, KONNI 689 677.
4 BRANCH MANAGER,
CANARA BANK RANNY BRANCH RANNY 689 672.
5 P.N. SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM VADASSERIKKARA
WP(C) NO. 2335 OF 2019 & conn. cases 48
PATHANAMTHITTA 689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O. PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA 689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 29451 OF 2019
PETITIONER/S:
1 GEETHA BABU
AGED 45 YEARS
W/O BABU,MULAMTHAR VEEDU,CHITTAR ,KONNI.
2 VALSALA,
AGED 55 YEARS
NOORANATTU VEEDU,CHITTAR,
KONNI.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,TAXES
DEPARTMENT,GOVT.SECTRETARIATE,
THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHSILDAR,
TALUK OFFICE,KONNI TALUK,
KONNI-689661.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE,
KONNI-689677.
4 BRANCH MANAGER,
WP(C) NO. 2335 OF 2019 & conn. cases 50
CANARA BANK,RANNY BRANCH,
RANNY-689672.
5 P.N.SANTHOSH KUMAR,
PAROOR KIZHAKETHIL HOUSE,
EDAKULAM,VADASSERIKKARA,
PATHANAMTHITTA-689662.
6 VASANTHAKUMAR,
VASANTHABHAVAN,KARIKULAM.P.O,
KARIKULAM.P.O,PAZHAVANGADI
VILLAGE,RANNY,PATHANAMTHITTA-689672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
GOVERNMENT PLEADER
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 30149 OF 2019
PETITIONER/S:
1 GEETHA SURENDRAN
AGED 49 YEARS
W/O. SURENDRAN KALADIMATTATHU, CHITTAR KONNI,
PATHANAMTHITTA.
2 PRESANNA,
AGED 45 YEARS
W/O. SURESH,
POYKAYIL VEEDU, CHITTAR, KONNI, PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, KONNI TALUK, KONNI 689 691.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, KONNI 689 691.
4 BRANCH MANAGER,
CANARA BANK RANNY BRANCH, RANNY 689 672.
WP(C) NO. 2335 OF 2019 & conn. cases 52
5 P.N. SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA 689 672.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O. PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA 689 672.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 30063 OF 2019
PETITIONER/S:
1 LALITHAMMA
AGED 63 YEARS
W/O UTHAMAN , ASHAGHAR VEEDU, CHITTAR, KONNI ,
PATHANAMTHITTA
2 SEENAANAND
AGED 37 YEARS
W/O JAYAN, PULIKOOTTUNGAL HOUSE , CHITTAR, KONNI ,
PATHANAMTHITTA
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT , GOVT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001
2 DEPUTY TAHSILDHAR,
TALUK OFFICE ,KONNI TALUK , KONNI- 689691
3 VILLAGE OFFICER
CHITTAR VILLAGE OFFICE, KONNI,
4 BRANCH MANAGER
CANARA BANK, RANNY BRANCH. RANNY- 689 672
WP(C) NO. 2335 OF 2019 & conn. cases 54
5 P N SANTHOSH KUMAR
PAROORKIZHAKKETIL HOUSE, EDUKULAM , VADASSERIKKARA,
PATHNAMTHITTA - 689 662
6 VASANTHAKUMAR
VASANTHABHAVAN, KARIKULAM P.O, PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 682
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 31018 OF 2019
PETITIONER/S:
VIJAYA MANGALAN
AGED 55 YEARS
W/O.MANGALAN, CHERIYAMUZHIKKAL VEEDU, PAZHAVANGADY,
ATHIKKAYAM, RANNI, PATHANAMTHITTA.
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DEPUTY THAHSILDHAR (R.R.),
TALUK OFFICE, MALLAPALLY TALUK, KONNI-689691.
3 VILLAGE OFFICER,
PERUMPETTI VILLAGE OFFICE, MALLAPALLY TALUK,
PATHANAMTHITTA-689663.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY, -689672.
5 P.N.SANTHOSHKUMAR,
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689662.
WP(C) NO. 2335 OF 2019 & conn. cases 56
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689682.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 30952 OF 2019
PETITIONER/S:
SUNITHA SHABU
AGED 39 YEARS
W/O.SHABU, PUTHUPARAMBIL VEEDU, CHITTAR, KONNI,
PATHANAMTHITTA
BY ADVS.
MANSOOR.B.H.
SRI.RENJITH.R.NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695001
2 DEPUTY TAHSILDHAR
TALUK OFFICE, KONNI TALUK, KONNI-689691
3 VILLAGE OFFICER
CHITTAR VILLAGE OFFICE, KONNI-689663
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY-689672
5 P.N.SANTHOSHKUMAR
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689662
6 VASANTHAKUMAR,
WP(C) NO. 2335 OF 2019 & conn. cases 58
VASANTHABHAVAN, KARIKULAM.P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689682
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 30936 OF 2019
PETITIONER/S:
1 USHA,
AGED 39 YEARS
W/O ANANDARAJAN, KALAPURACKAL VEEDU, CHITTAR,
KONNI,PATHANAMTHITTA
2 SWAPNA,
AGED 41 YEARS
W/O RAVEENDRAN, PUTHENVEEDU, CHITTAR,
KONNI,PATHANAMTHITTA
BY ADV MANSOOR.B.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHSILDHAR,
TALUK OFFICE, KONNI TALUK, KONNI-689 691.
3 VILLAGE OFFICER,
CHITTAR VILLAGE OFFICE, KONNI-689 663.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, RANNY-689 672.
5 P.N. SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 60
PATHANAMTHITTA-689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O.PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 682.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 33340 OF 2019
PETITIONER/S:
1 PANKAJAKSHI,
AGED 60 YEARS
W/O. SUDHAKARAN OLIKAL HOUSE, PERUNAD, RANNI 689 711
2 RADHAMONI,
AGED 54 YEARS
W/O. SURESH, OLIKKAL VEEDU, PERUNAD, RANNI 689 711
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 DEPUTY THAHSILDHAR (R.R)
, TALUK OFFICE, RANNI 689 673.
3 VILLAGE OFFICER,
PERUNAD VILLAGE OFFICE, PERUNAD, RANNI 689 673.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI 689
672.
5 P.N SANTHOSHKUMAR,
WP(C) NO. 2335 OF 2019 & conn. cases 62
PAROOR KIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA 689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O, PAZHAVANGAD VILLAGE,
RANNY, PATHANAMTHITTA 689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 33309 OF 2019
PETITIONER/S:
MINU ANIL,
AGED 40 YEARS
W/O ANILKUMAR, PULIPARATHADATHIL HOUSE, CHERUKULANJI,
ADICHIPUZHA, RANNI- 689 673.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT , GOVT.
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 DEPUTY THAHSILDHAR (R.R),
TALUK OFFICE, RANNI - 689 673.
3 VILLAGE OFFICER,
PAZHAVANGADI VILLAGE OFFICE, PAZHAVANGADI, RANNI-689
673.
4 BRANCH MANAGER,
CANARA BANK, RANNI BRANCH, SNDP BUILDINGS, RANNI - 689
672.
5 P.N. SANTHOSH KUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
WP(C) NO. 2335 OF 2019 & conn. cases 64
PATHANAMTHITTA - 689662.
6 VASANTHA KUMAR,
VASANTHA BHAVAN, KARIKULAM P.O., PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA - 689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 33392 OF 2019
PETITIONER/S:
1 BINDHU ANILKUMAR,
AGED 43 YEARS
W/O ANILKUMAR, MUNDUMANNI HOUSE, MANAKKAYAM, CHITTAR-
689 663.
2 VILASINI KOMALAN,
AGED 61 YEARS
W/O KOMALAN, THADATHIL HOUSE, MANAKKAYAM, CHITTAR-689
663.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHSILDAR (R R),
TALUK OFFICE, RANNI-689 673,PATHANMATHITTA DISTRICT.
3 VILLAGE OFFICER,
PERUNAD VILLAGE OFFICE, PERUNAD, RANNI-689
673.PATHANAMTHITTA DISTRICT.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI-689
WP(C) NO. 2335 OF 2019 & conn. cases 66
676, PATHANAMTHITTA DISTRICT.
5 P.N. SANTHOSHKUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O.PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS.VIDYA KURIAKOSE,GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
WP(C) NO. 33393 OF 2019
PETITIONER/S:
1 SHYAMALA RAJENDRAN,
AGED 52 YEARS
W/O RAJENDRAN, MUTTITHARAYIL, RANNI-689 673.
2 P.V.SWARNAMMA,
AGED 47 YEARS
W/O VIJAYASARMA, PUTHUPARAMBIL, PAZHAVANGADI, RANNI
ANGADI-689 673.
BY ADVS.
MANSOOR.B.H.
SRI.R.RENJITH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT,
GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM-695 001.
2 DEPUTY THAHSILDAR (RR),
TALUK OFFICE, RANNI-689 673.
3 VILLAGE OFFICER,
PAZHAVANGADI VILLAGE OFFICE, PAZHAVANGADI RANNI-689
673.
4 BRANCH MANAGER,
CANARA BANK, RANNY BRANCH, SNDP BUILDINGS, RANNI-689
WP(C) NO. 2335 OF 2019 & conn. cases 68
672.
5 P.N. SANTHOSH KUMAR,
PAROORKIZHAKETHIL HOUSE, EDAKULAM, VADASSERIKKARA,
PATHANAMTHITTA-689 662.
6 VASANTHAKUMAR,
VASANTHA BHAVAN, KARIKULAM P.O.PAZHAVANGADI VILLAGE,
RANNY, PATHANAMTHITTA-689 673.
ADDL.R7 THE STATE POLICE CHIEF,
STATE OF KERALA
(IS SUO MOTU IMPLEADED AS THE ADDL.7TH RESPONDENT AS
PER ORDER DATED 16.2.2022)
BY ADVS. VIDYA KURIAKOSE, GP
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2022, ALONG WITH WP(C).2335/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2335 OF 2019 & conn. cases 69
P.V.KUNHIKRISHNAN, J
-----------------------------------------------
WP(C) Nos.2335/2019, 4261/2020, 4217/2020, 4276/2020,
4251/2020, 5121/2020, 5093/2020, 5535/2020, 17977/2019,
19095/2019, 19172/2019, 20915/2019, 21110/2019, 21121/2019,
21265/2019, 21220/2019, 26600/2019, 26631/2019, 26615/2019,
26667/2019, 26699/2019, 27642/2019, 27654/2019, 29466/2019,
29451/2019, 30149/2019, 30063/2019, 31018/2019, 30952/2019,
30936/2019, 33340/2019, 33309/2019, 33392/2019, 33393/2019
-------------------------------------------------------------------------
Dated this the 16th day of February, 2022
JUDGMENT
These writ petitions are connected and therefore, I am
disposing these writ petitions by a common judgment.
2. I will take W.P.(C.) No. 4276/2020 as the leading case
and narrate the facts in that case. The facts in the other cases are
also similar. The petitioners in W.P.(C.) No. 4276/2020 are the
Convenor and Joint Convenor of Aruvippuram Micro Finance Unit,
which is a unit of Perumpara SNDP 2072 ( ശ ഖ യ ഗ ) which is
affiliated to the SNDP Union, Ranni, Sree Narayana Dharma
Paripalana Yogam (for short 'SNDP Yogam'). The 4 th respondent
-Bank in this case provided financial assistance to the petitioners
for commencing a small scale industrial unit in the year 2013.
The said loan was granted in connection with a scheme
implemented by the SNDP Yogam for the upliftment of
empowerment of men through micro finance scheme. The
respondents 5 and 6 are the then President and Secretary of
SNDP Union, Ranni. It is the case of the petitioners that they
made to believe the petitioners that the loan amount will be
disbursed through the bank account of SNDP union, Ranni and
the same has to be repaid through the said account. It is the case
of the petitioners that the petitioners and all other members, who
are the beneficiaries had repaid the amount towards the loan and
the same was endorsed in the passbook issued by the Union. They
produced the passbook issued by the Sree Narayana Microfinance
institution, SNDP Union, Ranni. It is the case of the petitioners
that respondent Nos. 5 and 6 in collusion with the Manager
obtained several loans by producing forged documents and in this
regard, the Pathanamthitta Police registered criminal cases and
WP(C) NO. 2335 OF 2019 & conn. cases 71
the cases are pending trial. According to the petitioners, the
respondents 5 and 6 have not paid the amount collected from the
petitioners towards the loan account and thereby, they committed
fraud and cheating. Subsequently, the petitioners received
revenue recovery notice based on the requisition of the Bank for
the non-payment of the loan amount. Aggrieved by the same, this
writ petition is filed. In all the other writ petitions, similar is the
facts and similar is the grievance. In all these writ petitions,
revenue recovery proceedings are challenged.
3. Heard Adv.B.H.Mansoor, the learned counsel appearing
for the petitioners in this writ petition. I also heard the learned
Standing Counsel appearing for the respective Bank and also the
learned Government Pleader.
4. In all these cases, the grievance of the petitioners is that
the Bank provided financial assistance for commencing small
scale industrial unit and the loan was granted in connection with
the scheme implemented by the SNDP Yogam for the upliftment
and empowerment of Men through Micro Finance Scheme. It is
WP(C) NO. 2335 OF 2019 & conn. cases 72
the definite case of the petitioners that the party respondents in
the writ petition, who are the office bearers of the SNDP Union
made to believe the petitioners that the loan amount will be
disbursed through the bank account of the SNDP Union of the
region concerned and the same has to be repaid through the said
account.
5. It is the definite case of the petitioners that all of them
repaid the amount and the same was endorsed in the passbook
issued by the Union concerned of the SNDP Yogam. But the
amount paid by the petitioners is not transferred to the Bank and
the Bank issued revenue recovery proceedings. The grievance
raised by the petitioners is serious. If the allegations raised by
the petitioners are correct, it is clear that the party respondents in
these writ petitions are liable to face civil proceedings and
criminal prosecution. But this Court, while invoking the powers
under Article 226 of the Constitution of India, cannot decide this
matter. There are disputed facts. According to the petitioners,
they paid the amount and they have got documents to show the
WP(C) NO. 2335 OF 2019 & conn. cases 73
same. But the Bank says that the amount is not received and the
Bank initiated recovery proceedings including Revenue Recovery.
So evidence is necessary to prove the same. But if the facts
narrated in the writ petitions are proved, it is a serious matter
which is to be considered by a competent Court. The petitioners
can approach the competent Civil Court or the petitioners can
avail the remedy as per the Revenue Recovery Act to redress their
grievance. If the action of the party respondents constitute
"unregulated deposit scheme," the petitioners can approach the
competent Court as per the Banning of Unregulated Deposit
Scheme Act, 2019 (BUDS Act), in the light of the judgment of this
Court in Raveendran Pillai P. and others v. State of Kerala
and Others [2021 (1) KHC 38]. Since a genuine grievance is
raised by the petitioners, this Court feel that a breathing time is to
be given to the petitioners to avail their alternative remedy as per
law. Therefore, the revenue recovery proceedings in all these
cases can be kept in abeyance for a period of three months,
during which period, the petitioners can avail their alternative
WP(C) NO. 2335 OF 2019 & conn. cases 74
remedy available as per law.
6. Before concluding, it is to be noted that the grievance
raised by the petitioners is a serious one. In the writ petitions it is
stated that criminal cases are registered based on the complaint
of the petitioners. It is also stated that in some cases the final
report is filed and those cases are pending trial before the
jurisdictional Courts. If in any of these cases criminal complaint is
not filed, those petitioners are free to approach the jurisdictional
police station and the jurisdictional Station House Officer
concerned will do the needful in accordance to law, if any such
complaint is received. The cases which are already registered is
to be concluded immediately if not already concluded, because
there is grievance to the petitioners that their amount is
misappropriated by the party respondents. For that purpose, the
State Police Chief can constitute a Special Team to complete the
investigation in all the pending criminal cases registered in
connection with this issue. The petitioners can approach the
State Police Chief with a representation to constitute a Special
WP(C) NO. 2335 OF 2019 & conn. cases 75
Investigating Team to investigate all these cases together, and if
such a request is received, the State Police Chief will do the
needful in accordance to law. If any of the case is pending trial,
the aggrieved party/prosecution witnesses, if any, can approach
the jurisdictional Court for an early disposal of the case, and if
such an application is filed, the jurisdictional Court will consider
the same and do the needful to conclude the trial as expeditiously
as possible.
Therefore, these writ petitions are disposed of in the
following manner:
"1. The petitioners are free to challenge the recovery
proceedings against them, in accordance to law, by
availing the alternative remedy. To facilitate the
petitioners to avail the alternative remedy, revenue
recovery proceedings initiated against the petitioners in
these cases are stayed for a period of three months from
today. During the above period, the petitioners can do
the needful to avail the alternative remedy.
2. The petitioners in these cases can approach the
jurisdictional Station House Officer concerned with a
WP(C) NO. 2335 OF 2019 & conn. cases 76
complaint narrating their grievance, if no criminal case
is registered in connection with their grievance. If such
a complaint is received the Station House Officer
concerned will do the needful, in accordance to law.
3. The petitioners can approach the State Police Chief
with a representation to investigate the criminal cases
registered in connection with these cases by constituting
a Special Team and if such a representation is received,
the State Police Chief will do the needful, in accordance
to law.
4. If any of the cases registered based on the complaint of
the petitioners are reached the stage of trial, the
aggrieved party/prosecution witnesses in those cases
can approach the jurisdictional Court with a petition for
an early disposal of those cases and if such a petition is
received, the jurisdictional Court will try to expedite the
trial and will conclude the trial, as expeditiously as
possible.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
das
WP(C) NO. 2335 OF 2019 & conn. cases 77
APPENDIX OF WP(C) 4261/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3930/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3930/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17/10/2019 IN
W.P(C) NO.27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 78
APPENDIX OF WP(C) 4217/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION
7 OF KERALA REVENUE RECOVERY ACT BARING RRC
NO.2019/4155/03 ISSUED BY THE SECOND
RESPONDENT DATED 03.09.2019.
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SECTION 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4155/03 ISSUED BY THE SECOND
RESPONDENT DATED 03.09.2019.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WPC NO.27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 79
APPENDIX OF WP(C) 4276/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICRO FINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 26.6.2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4166/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4166/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WP(C)NO.27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 80
APPENDIX OF WP(C) 4251/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION
EXHIBIT P2 TRUE COPY OF THE COMPLIANT DATED 18.6.2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3719/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 34
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3719/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DARED 17/10/2019 IN
W.P(C) NO.27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 81
APPENDIX OF WP(C) 5121/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION
7 OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/3844/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WP(C) NO. 27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 82
APPENDIX OF WP(C) 5093/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 13.8.2018
SUBMITTED BY THE PETITIONERS BEFORE THE
CIRCLE INSPECTOR OF POLICE, RANNI
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC.34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4188/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
W.P.(C)NO.27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 83
APPENDIX OF WP(C) 5535/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION,SNDP
YOGAM,RANNI UNION
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4174/03
EXHIBIT P3 TRUE COPY OF THE NOTICE U/S34 OF THE REVENUE
RECOVERY ACT BEARING RRC NO.2019/4174/03
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
W.P(C) NO.27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 84
APPENDIX OF WP(C) 17977/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 05/03/2019
ISSUED BY THE RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE F.I.R. IN CRIME NO.499/2019
OF RANNY POLICE STATION.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION
7 OF THE KERALA REVENUE RECOVERY ACT BEARING
RRC NO. 2019/4535/03 ISSUED BY THE
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SECTION 34 OF
THE KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4535/03 ISSUED BY THE RESPONDENT.
WP(C) NO. 2335 OF 2019 & conn. cases 85
APPENDIX OF WP(C) 19095/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 05/03/2019
ISSUED BY THE RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED THE
PETITIONERS DATED 09/07/2019 AND ITS
RECEIPT.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4128/03 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC. 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4128/03 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 02/07/2019 IN
WPC NO. 17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 86
APPENDIX OF WP(C) 19172/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 08.03.2019
ISSUED BY THE RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED THE
PETITIONERS DATED 08.07.2019 AND ITS
RECEIPT.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4158/03 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4158/03 ISSUED BY THE 2ND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 02.07.2019 IN
W.P.(C).NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 87
APPENDIX OF WP(C) 20915/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 20/6/2019
ISSUED BY THE DLSA.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 9/7/2018
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/3876/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC. 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/3876/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 2/7/2019 IN WPC
NO. 17977/2019
WP(C) NO. 2335 OF 2019 & conn. cases 88
APPENDIX OF WP(C) 21110/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISUSED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION,SNDP
YOGAM,RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 5/4/2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
N,O.2019/1648/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1648/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2/7/2019 IN
W.P(C)NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 89
APPENDIX OF WP(C) 21121/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM,RANNI UNION
EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 14/7/2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4/4146/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC34
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4/4146/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2/7/2019 IN
W.P(C)NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 90
APPENDIX OF WP(C) 21265/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION
EXHIBIT P2 TRUE COPY OF THE NOTICE ISSUED BY THE
RESPONDENT BANK
EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 3/4/2019
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/4139/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/4139/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 2/7/2019 IN
W.P(C) NO. 17977/2019
WP(C) NO. 2335 OF 2019 & conn. cases 91
APPENDIX OF WP(C) 21220/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 5.3.2019
ISSUED BY THE RESPONDENT BANK.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 19.6.2018.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/4579/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/4579/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 2.7.2019 IN
W.P.(C) NO. 17977/2019
WP(C) NO. 2335 OF 2019 & conn. cases 92
APPENDIX OF WP(C) 26600/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 4.4.2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4125/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO:2019/4125/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2.7.2019 IN WPC
NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 93
APPENDIX OF WP(C) 26631/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICRO FINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 25.9.2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC. 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1640/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC.34 OF
KERALA REVENUE RECOVERY ACT BEARING
RRC.NO.2019/1640/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2.7.2019 IN
WPC.NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 94
APPENDIX OF WP(C) 26615/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTRUCTION SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 08.06.2018.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1654/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BERING RRC
NO.2019/1654/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 02.07.2019 IN
WPC NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 95
APPENDIX OF WP(C) 26667/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASS BOOK ISSUED BY THE
SREE NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION
EXHIBIT P2 TRUE COPY OF THE ACKNOWLEDGMENT DATED
19.6.2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1648/03 ISSUED BY THE SECOND
RESPONDNENT
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1648/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2.7.2019 IN
WP(C)NO.17977/2019
WP(C) NO. 2335 OF 2019 & conn. cases 96
APPENDIX OF WP(C) 26699/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 8.4.2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC.7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3697/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC.34
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3697/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 2.7.2019 IN
WPC.NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 97
APPENDIX OF WP(C) 27642/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION,SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 5.4.2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION
7 OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4157/03 ISSUED BY SECOND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 9.10.2019 IN
WP(C) NO.26600/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 98
APPENDIX OF WP(C) 27654/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION, SNDP
YOGAM, RANNI UNION,
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 25.06.2018.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3908/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 09.10.2019 IN
WP(C)NO.26600/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 99
APPENDIX OF WP(C) 29466/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYA MICROFINANCE INSTITUTION SNDP YOGAM,
RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 8/4/2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC. 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/4203/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 2/7/2019 IN WPC
NO. 17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 100
APPENDIX OF WP(C) 29451/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION,SNDP
YOGAM,RANNI UNION
EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE
PETITIONERS DATED 17/7/2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT,BEARING RRC
NO.2019/3645/O3 ISSUED BY THE RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 2/7/2019 IN
W.P(C)NO.17977/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 101
APPENDIX OF WP(C) 30149/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTION SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 5/3/2019
ISSUED BY THE RESPONDENT BANK.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 10.7.2019.
EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/4131/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/4131/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 17/10/2019 IN
WPC NO. 27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 102
APPENDIX OF WP(C) 30063/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASS BOOK ISSUED BY THE
SREE NARAYANA MICRO FINANCE INSTITUTION ,
SNDP YOGAM , RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 1/4/2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/4150/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/4150/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17/10/2019
W.P(C) NO.27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 103
APPENDIX OF WP(C) 31018/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE (RELEVANT PAGES) PASSBOOK
ISSUED BY THE SREE NARAYANA MICROFINANCE.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 18.6.2019.
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/41674/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC.34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/1674/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WP(C) NO.27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 104
APPENDIX OF WP(C) 30952/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 8/3/2019
ISSUED BY THE 4TH RESPONDENT BANK
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 19.6.2019
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3889/03 ISSUED BY THE SECOND
RESPONDET
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC
NO.2019/3889/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WP(C)NO.2754/2019
WP(C) NO. 2335 OF 2019 & conn. cases 105
APPENDIX OF WP(C) 30936/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICROFINANCE INSTITUTIONS, SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 19.6.2018
EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO 2019/4135/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO
2019/4135/03 ISSUED BY THE SECOND RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WPC NO 27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 106
APPENDIX OF WP(C) 33340/2019
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF THE LOAN PASSBOOK ISSUED BY THE
SREENARAYANA MICRO FINANCE INSTITUTION, SNDP
YOGAM.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENEU RECOVERY ACT BEARING RRC
NO. 2019/3864/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/3864/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17/10/2019 IN
W.P(C) NO. 27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 107
APPENDIX OF WP(C) 33309/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASS BOOK ISSUED BY THE
SREE NARAYANA MICROFINANCE INSTITUTION, SNDP
PYOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO. 2019/3739/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO.
2019/3739/03 ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17-10-2019 IN
WPC NO. 27654/2019.
WP(C) NO. 2335 OF 2019 & conn. cases 108
APPENDIX OF WP(C) 33392/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO 2019/4120/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P2 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERAL REVENUE RECOVERY ACT BEARING RRC NO
2019/4120.03 ISSUED BY THE SECOND RESPONDENT
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 17.10.2019 IN
WPCNO 27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 109
APPENDIX OF WP(C) 33393/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PASSBOOK ISSUED BY THE SREE
NARAYANA MICRO FINANCE INSTITUTIONS SNDP
YOGAM, RANNI UNION.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SEC 7
OF KERALA REVENUE RECOVERY ACT BEARING RRC
NO 2019/2407/03 ISSUED BY THE SECOND
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC 34 OF
KERALA REVENUE RECOVERY ACT BEARING RRC NO
2019/2407/03 ISSUED BY THE SECOND RESPONDENT
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 17/10/2019 IN
WPC NO 27654/2019
WP(C) NO. 2335 OF 2019 & conn. cases 110
APPENDIX OF WP(C) 2335/2019
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PASS BOOK ISSUED BY THE
4TH RESPONDENT UNION.
EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED 31.01.2018
SHOWING REMITTANCE OF RS.6,100/- IN THE
UNION BANK.
EXHIBIT P3 A TRUE COPY OF THE NOTICE DATED 30.07.2018
ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED
10.08.2018 SUBMITTED BY THE PETITIONERS
BEFORE THE 4TH RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED
10.08.2018N SUBMITTED BY THE PETITIONERS
BEFORE THE 3RD RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE DEMAND NOTICE DATED
28.10.2018 ISSUED BY THE 2ND RESPONDENT.
