Sujar vs Bank Of India
2022 Latest Caselaw 5017 Ker

WP(C) No.10877/2022                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                             WP(C) NO. 10877 OF 2022
   PETITIONER:

          SUJAR AGED 50 YEARS S/O NASARUDHEEN, KAIPPADATHAZHA PUTHEN BENGLOW,
          VADAKKAKARA, ASHTAMUDY P.O, KOLLAM DISTRICT- 691 602.

   RESPONDENT:

      1. BANK OF INDIA REPRESENTED BY ITS CHIEF MANAGER, KADAPPAKKADA BRANCH,
         THENGAZHASSERY BUILDING, KADAPPAKKADA, KOLLAM- 691008
      2. THE DEPUTY TAHSILDAR, KOLLAM TALUK, KOLLAM DISTICT- 691 001.
      3. THE VILLAGE OFFICER, THRIKKADAVUR VILLAGE OFFICE, KOLLAM
         DISTRICT-691 601


          Writ petition (civil) praying inter alia that in the circumstances

   stated in the affidavit filed along with the WP(C) the High Court be

   pleased to stay all further proceedings under Revenue Recovery Act

   pursuant to Exhibit P2 notice of 2nd respondent, pending disposal of the

   above Writ Petition.


          This petition again coming on for orders upon perusing the petition

   and the affidavit filed in support of WP(C) and this court's order dated

   04-04-2022 and upon hearing the arguments of M/S M.KIRANLAL, MANU

   RAMACHANDRAN, R.RAJESH (VARKALA), T.S.SARATH, SAMEER M NAIR, V.M.VISHNU
   MOHAN, GEETHU KRISHNAN, HARSHA SUSAN SAM, Advocates for the petitioners,

   Sri.K.M. Anish, Standing Counsel for R1 (B/o) and of GOVERNMENT PLEADER

   for R2 and R3 (B/o), the court passed the following:

                                        ORDER

Post after vacation as the case of the petitioner is already

governed by the terms set out in Exhibit P1 judgment.

                                                  Sd/- GOPINATH P., JUDGE




04-05-2022                    /True Copy/                            Assistant Registrar
 WP(C) No.10877/2022                 2/2

                       APPENDIX OF WP(C) 10877/2022
Exhibit P1            THE TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT
                      IN WPC 26527/2017