Rajeswari Amma K. P vs The Deputy Tahasildar
2023 Latest Caselaw 13631 Ker

Kerala High Court

Rajeswari Amma K. P vs The Deputy Tahasildar on 21 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                       WP(C) NO. 43239 OF 2023
PETITIONER:

          RAJESWARI AMMA K.P., AGED 54 YEARS,
          W/O MURALEEDHARAN PILLA, RESIDING AT ATHIRA BHAVAN,
          PACHA, PALODE P.O., THIRUVANANTHAPURAM, PIN - 695562.

          BY ADV S.JUSTUS


RESPONDENTS:

    1     THE DEPUTY TAHASILDAR, NEDUMANGAD TALUK,
          THIRUVANANTHAPURAM DIST., PIN - 695541.

    2     THE BRANCH MANAGER,
          THE KERALA GRAMIN BANK, NEDUMANGAD BRANCH,
          NEDUMANGAD, THIRUVANANTHAPURAM, PIN - 695561.

          SRI JAWAHAR JOSE-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 43239 OF 2023
                              -2-

                           JUDGMENT

When this matter was called today,

Sri.Jawahar Jose - learned Standing Counsel for

the Kerala Gramin Bank, submitted that, if the

petitioner is interested, she can be allowed to

pay off the total amount in her loan account,

which is a sum of Rs.1,86,601/- as on

21.12.2023, along with all applicable charges

and interest, provided he pays the same in not

more than 12 equal monthly installments.

2. Sri.S.Justus - learned counsel for the

petitioner, accepted the afore suggestion.

Taking note of the afore submissions, I

allow this writ petition, permitting the

petitioner to pay off the aforementioned amount,

along with all applicable charges and interest,

in 12 equal monthly installments commencing from

24.01.2024.

WP(C) NO. 43239 OF 2023

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Ext.P1

will stand deferred; but if she defaults payment

of any two consecutive installments as ordered

above, further action pursuant thereto can be

taken forward, without having to obtain further

orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 43239 OF 2023

APPENDIX OF WP(C) 43239/2023

PETITIONER EXHIBITS

EXHIBIT - P1 TRUE COPY OF THE NOTICE DATED 21.11.2023 U/S 7 OF THE KERALA REVENUE RECOVERY ACT ISSUED BY THE 1ST RESPONDENT