Princy Jenin vs The General Manager, Kerala State ...
2022 Latest Caselaw 9046 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                   THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                          &

                      THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

               WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944

                               WP(C) NO. 14003 OF 2018

PETITIONERS:

               PRINCY JENIN
               W/O. JENIN DANIEL, AGED 38,VANDANATHIL HOUSE, WEST VENGOLA P.O,
               PERUMBAVOOR, ERNAKULAM.
               BY ADV SRI.B.KRISHNA MANI


RESPONDENTS:

     1         THE GENERAL MANAGER, KERALA STATE FINANCIAL ENTERPRISES LTD.
               BHADRATHA, MUSEUM ROAD, P.B NO. 510,THRISSUR-680 020.
     2         THE BRANCH MANAGER
               KERALA STATE FINANCIAL ENTERPRISES LTD,PERUMBAVOOR BRANCH,
               MADAPPARAMBIL ARCADE,OUSHADHI JN, KALADY ROAD, PERUMBAVOOR
               P.O,ERANAKULAM 683542.
     3         THE SPECIAL DEPUTY TAHSILDARR(RR)
               KERALA STATE FINANCIAL ENTERPRISES,MORNING STAR BUILDING, 3RD
               FLOOR, KACHERIPADY JUNCTION,ERNAKULAM, KOCHI-682 018.
     4         THE BRANCH MANAGER
               KERALA STATE FINANCIAL ENTERPRISES LTD,MAIN BRANCH SQUARE,
               CHEMMANAM, PERUMBAVOOR POST,EERNAKULAM-683542.
     5         THE KERALA LOK AYUKTHA
               REPRESENTED BY REGISTRAR,LEGISLATURE COMPLEX, VIKAS
               BHAVAN,THIRUVANANTHAPURAM 695 033.
               BY ADV SRI.SALIL NARAYANAN K.A., SC, KSFE LTD.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.07.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.14003 of 2018                     2



                                           JUDGMENT

Dated this the 27th day of July, 2022

S.MANIKUMAR, CJ

Being aggrieved by Exhibit P5 interim order dated 5.4.2018 passed by the

Kerala Lok Ayukta in Complaint No.554/2018, instant writ petition is filed for the

following reliefs:

i) Call for records leading Ext.P5 and quash the same by a writ of certiorari or any other appropriate writ, direction or order.

ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents 1, 3 and 4 to accept the amount as mentioned in Ext.P4 from the petitioner ;

iii) Stay all further revenue recovery proceedings pursuant to Exhibit P3, until the disposal of the writ petition.

iv) Award costs and

2. On this day, when the matter came up for hearing, learned counsel for

petitioner Mr.B.Krishna Mani, submitted that the matter has become infructuous.

Placing on record the above, instant writ petition is dismissed as infructuous.

Sd/-

S.MANIKUMAR

CHIEF JUSTICE

Sd/-

                                                           SHAJI P.CHALY

smv                                                              JUDGE