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Shibu vs The Authorised Officer
2022 Latest Caselaw 3742 Ker

Citation : 2022 Latest Caselaw 3742 Ker
Judgement Date : 24 March, 2022

Kerala High Court
Shibu vs The Authorised Officer on 24 March, 2022
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944


                         WP(C) NO. 9746 OF 2022
PETITIONERS:

      1      SHIBU
             AGED 40 YEARS
             CHAKALAKKAL (H), ALAKAPPA NAGAR, VATTANATHARA P.O,
             POOKOD, PIN - 680 302
      2      SHIJU
             AGED 41 YEARS
             CHAKALAKKAL (H), ALAKAPPA NAGAR, VATTANATHARA P.O,
             POOKOD, PIN - 680 302
      3      AMMINI
             AGED 67 YEARS
             CHAKALAKKAL (H), ALAKAPPA NAGAR, VATTANATHARA P.O,
             POOKOD, PIN - 680 302

             BY ADVS.
             SAIJO HASSAN
             BENOJ C. AUGUSTIN
             RAFEEK. V.K.
             P.PARVATHY


RESPONDENTS:

      1      THE AUTHORISED OFFICER
             AMBALLUR SERVICE CO-OPERATIVE BANK NO. 503,
             ASSISTANT REGISTRAR OFFICE, MUKUNDAPURAM P.O,
             IRINJALAKUDA, PIN - 680 733

      2      SPECIAL SALE OFFICER (PUTHUKAD GROUP)
             AMBALLUR SERVICE CO-OPERATIVE BANK NO. 503,
             ASSISTANT REGISTRAR OFFICE, MUKUNDAPURAM P.O,
             IRINJALAKUDA, PIN - 680 733


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.03.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C) No.9746 OF 2022
                             2
                    BECHU KURIAN THOMAS, J.
             ===========================
                    W.P(C) No.9746 OF 2022
            ============================
              Dated this the 24th day of March, 2022


                           JUDGMENT

Since petitioners are challenging Ext.P1 sale notice, an

alternative remedy under the Debts Recovery Tribunal is available

which is efficacious.

Accordingly, this writ petition is dismissed as withdrawn

reserving liberty of petitioners to move the Debts Recovery

Tribunal.

Sd/-

BECHU KURIAN THOMAS JUDGE nk

 
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