Sreeraman K.P vs District Collector
2022 Latest Caselaw 1282 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943
                         WP(C) NO. 28249 OF 2021
PETITIONER/S:

     1      SREERAMAN K.P
            AGED 51 YEARS
            S/O. PARAMESWARAN NAMBIAYAR,
            KANNAMPALA THEKKETHIL, ERUMAPETTY,
            KOTTAPURAM P.O, THRISSUR 680 584

     2      ANTONY THOMAS
            S/O. A.C THOMAS, ARAKKAPARAMBIL,
            GANDHIGRAM, IRINJALAKUDA, THRISSUR 680 121

     3      SINDHU JOY
            W/O. ROY ANTONY, KULANGARA HOUSE,
            KUNNATHANGADI, ARIPALAM P.O, THRISSUR 680 688

            BY ADV N.SASI



RESPONDENT/S:

     1      DISTRICT COLLECTOR
            COLLECTORATE, THRISSUR DISTRICT,
            AYYYANTHOLE 680 001
            THALAPPILLY TALUK.

     2      INDIAN BANK
            PARAVATTANI BRANCH, PARAVATTANI P.O,
            THRISSUR 680 005
            REPRESENTED BY ITS BRANCH MANAGER.


OTHER PRESENT:

            SRI.S.EASWARAN, SC, SMT.VIDYA KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28249 OF 2021
                                      2



              P.V.KUNHIKRISHNAN, J.
           ===================
             WP(C) No. 28249 OF 2021
           ===================
      Dated this the 28th day of January 2022


                           JUDGMENT

The above writ petition is filed with the following

prayers;

"i) Issue a writ of certiorari or any other appropriate writ or directions calling for the records resulting in Exts.P6 and P7 notices, scrutinize and quash the same.

ii) Pass such other orders, interlocutory or otherwise, which are deemed to be fit and proper to meets the ends of justice and

iii) Allow this Writ petition ( C) with costs. "

2. When this writ petition came up for consideration

the learned counsel for the petitioner submitted that, the

entire amount due to the 2 nd respondent-bank is paid and the

matter is settled with 2nd respondent-bank.

3. The learned Standing Counsel for the 2 nd

respondent-bank also submitted that, the settled amount is WP(C) NO. 28249 OF 2021

received and the matter is settled.

In the light of the above submission, no further order is

necessary. Recording the above submission, this writ petition

is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 28249 OF 2021

APPENDIX OF WP(C) 28249/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF INCORPORATION DATED 04-02-2015

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION DATED 09-01-2015

EXHIBIT P3 TRUE COPY OF THE MUDRA LOAN SCHEME

EXHIBIT P4 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION DATED 26-02-2018

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE ISSUED BY THE CENTRAL REGISTRATION CENTER DATED 28-09-2017

EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE PRIOR TO THE ATTACHMENT IN FORM 10 SECTION 34 DATED 12-07-2021

EXHIBIT P7 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF FORM NO. 1 DATED 12-07-2021

// True Copy // PA To Judge