Alexander vs Bank Of Baroda
2023 Latest Caselaw 8203 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

         TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945

                         WP(C) NO. 15172 OF 2023

PETITIONER/S:

             ALEXANDER
             AGED 47 YEARS
             SON OF MR. CHANDY, PULIKKAMALIL HOUSE, PUDUSSERY (PO)
             KANJIRANGAD VILLAGE, WYANAD DISTRICT, PIN - 670645
             BY ADVS.
             SHAJI CHIRAYATH
             SAVITHA GANAPATHIYATAN
             M.V.ASHA BINDU
             SIMSAR UL HAQ K.Y
             ANN MARY.V.I


RESPONDENT/S:

     1       BANK OF BARODA
             HEAD OFFICE, BARODA HOUSE, MANDVI, VADODARA DISTRICT,
             GUJARAT REPRESENTED BY IT'S MANAIGN DIRECTOR AND CHIEF
             EXECUTIVE OFFICER., PIN - 390001
     2       BRANCH MANAGER
             BANK OF BARODA MAKKIYAD BRANCH, NEAR MAKKIYAD (PO),
             MAKKIYAD, WYANAD DISTRICT, PIN - 670731
     3       AUTHORISED OFFICER
             BANK OF BARODA MAKKIYAD BRANCH, NEAR MAKKIYAD (PO),
             MAKKIYAD, WYANAD DISTRICT PIN - 670731 REPRESENTED ITS
             MR. P.K CHOWDARY, PIN - 670731

     ADV. SRI. LEO GOERGE

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.08.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 15172/2023         :2:



                     SHOBA ANNAMMA EAPEN , J.
           ---------------------------------------------------------
                      W.P.(C) No. 15172 of 2023
           ---------------------------------------------------------
                 Dated this the 1st day of August, 2023.

                              JUDGMENT

Heard both sides.

2. The respondent/writ petitioner is permitted to file a

Securitization Application (SA) within 10 days from today. The Debt

Recovery Tribunal, while considering the question of limitation in filing

SA, shall consider the period during which the writ petition and the

Review Petition were pending before this Court.

This writ petition is disposed of.

sd/-

SHOBA ANNAMMA EAPEN , JUDGE

Rv

APPENDIX OF WP(C) 15172/2023

PETITIONER'S EXHIBITS:

Exhibit P1 COPY OF THE NIL DATED DEMAND NOTICE ISSUED BY THE 5TH RESPONDENT.

Exhibit P2 COPY OF THE CERTIFICATE DATED 22ND MARCH 2023 ISSUED BY THE AGRICULTURAL OFFICER OF KRISHI BHAVAN, THONARNAD- MAKKIYAD CERTIFIED THAT AGRICULTURAL ACTIVITIES GOING ON THE 37.5 CENTS OF LAND IN SURVEY NO. 90/233 OF KANJIRANGAD VILAGE

RESPONDENTS' EXHIBITS: NIL

True Copy

PS To Judge.

rv