Housing Development Finance ... vs State Of Kerala
2022 Latest Caselaw 7323 Ker

WP(C) NO. 11621 OF 2012          ..1..

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                   WP(C) NO. 11621 OF 2012
PETITIONER/S:

          HOUSING DEVELOPMENT FINANCE CORPORATION LTD
          PKM COMPLEX, 1ST FLOOR, MISSION SCHOOL JUNCTION,
          PALAKKAD, 678014, REPRESENTED BY ITS SENIOR
          OFFICER (LEGAL), ABSIH P.

          BY ADVS.
          SRI.LAL K.JOSEPH
          SRI.V.S.SHIRAZ BAVA
          SRI.A.A.ZIYAD RAHMAN



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO THE DEPARTMENT OF
          REVENUE, SECRETARIAT, THIRUVANANTHAPURAM-695001

    2     THE DISTRICT COLLECTOR
          PALAKKAD. 678 001

    3     THE TAHSILDAR
          OTTAPALAM TALUK, PALAKKAD DISTRICT.

    4     THE VILLAGE OFFICE
          PERUR VILLAGE, OTTAPALAM TALUK,
          PALAKKAD DISTRICT. 678003

    5     SPECIAL DEPUTY TAHSILDAR REVENUE RECOVERY
          KERALA STATE FINANCIAL ENTERPRISES LTD.,
          OPPOSITE TOWN RAILWAY STATION,
          NEAR PRIYADARSHINI THEATRE, PALAKKAD-678001.

    6     KERALA STATE FINANCIAL ENTERPRISES LTD.
          "BADRATHA", P.B.NO. 510, CHEMBUKAVU,
          THRISSUR-680020,
          REPRESENTED BY ITS MANAGING DIRECTOR.
 WP(C) NO. 11621 OF 2012          ..2..

    7    RAJALAKSHMI
         PRASHANTHI NILAYAM, NEAR PERUR POST OFFICE,
         PATHIRAPALA JUNCTION, PALAKKAD-679302.

    8    SUDHAKARAN
         PRASHANTHI NILAYAM, NEAR PERUR POST OFFICE,
         PATHIRAPALA JUNCTION, PALAKKAD-6793

         BY ADV SRI.LAL GEORGE
         SMT.SONIA SHIBU




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 11621 OF 2012        ..3..




                          JUDGMENT

The learned Counsel for the petitioner submits that

the matter has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/27/06/2022