Muthoot Fincorp Limited vs State Of Kerala
2022 Latest Caselaw 5993 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                             WP(C) NO. 17512 OF 2022
PETITIONER:

              MUTHOOT FINCORP LIMITED
              HAVING ITS REGISTERED OFFICE AT,
              MUTHOOT CENTRE, PUNNEN ROAD,
              TRIVANDRUM,
              REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE,
              MR. RANA JOSEPH, PIN - 695034

              BY ADVS.
              B.J.JOHN PRAKASH
              HARISHMA


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS PRINCIPAL SECRETARY,
              WATER RESOURCE DEPARTMENT,
              1ST FLOOR, MAIN BLOCK,
              SECRETARIAT, THIRUVANANTHAPURAM,
              PIN - 695001

     2        KERALA WATER AUTHORITY
              REPRESENTED BY ITS ASSISTANT ENGINEER
              P H SECTION, PATHANAMTHITTA, PIN - 689645

              BY ADVS.
              SRI. P.S. APPU, GOVERNMENT PLEADER
              SRI. P.M. JOHNY, SC FOR KWA


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17512 OF 2022
                                        2




                                 JUDGMENT

Dated this the 31st day of May, 2022

Having heard the learned Counsel for the

petitioner at length, I find the writ petition to be not

maintainable, the appropriate remedy being to

approach the Civil Court.

The writ petition is hence closed, reserving the

petitioner's liberty to move the appropriate forum.

Sd/-

V.G.ARUN JUDGE NB/31-5 WP(C) NO. 17512 OF 2022

APPENDIX OF WP(C) 17512/2022

PETITIONER'S EXHIBITS

EXHIBIT-P1 TRUE COPY OF THE LETTER DATED 24.03.2022 ISSUED TO THE 2ND RESPONDENT

EXHIBIT-P2 FEW PHOTOGRAPHS OF THE PROPERTY FROM THE RING ROAD

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE