P Noorudeenkutty vs Kerala State Financial ...
2023 Latest Caselaw 2054 Ker

W.P.(C) No.3662 of 2023              1


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
          FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                          WP(C) NO. 3662 OF 2023
PETITIONER:

              P.NOORUDEENKUTTY
              AGED 60 YEARS
              PARADISE, BHARANICAVU, SASTHAMCOTTA, PIN - 690521
              BY ADVS.
              VINOY VARGHESE KALLUMOOTTILL
              ROJA R.


RESPONDENTS:

      1       KERALA STATE FINANCIAL ENTERPRISES LIMITED (KSFE)
              REPRESENTED BY ITS MANAGING DIRECTOR, BHADRATHA,
              THRISSUR, PIN - 680022
      2       THE SPECIAL TAHASILDAR (R R)
              KSFE REGIONAL OFFICE, CHINNAKADA, KOLLAM, PIN - 691001
      3       THE BRANCH MANAGER, KSFE,
              CHAKKUVALLY BRANCH, CHAKKUVALLY, PIN - 690520
      4       THE BRANCH MANAGER, KSFE
              BHARANICAVU BRANCH, BHARANICAVU, PIN - 690520
      5       THE BRANCH MANAGER, KSFE
              MYNAGAPPALLY BRANCH, MYNAGAPPALLY, PIN - 690519



              SRI.P.C.ANULKUMAR, STANDING COUNSEL


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.3662 of 2023                   2




                                    JUDGMENT

Dated this the 3rd day of February, 2023

Petitioner and his family members availed chitty loan from three branches of

the Kerala State Financial Enterprises. Apparently, repayment was defaulted,

consequent to which, Exhibit P1 notice dated 16/12/2022 is issued to the

petitioner. Thereupon, petitioner has filed Exhibit P2 raising objection to the

amounts claimed in Exhibit P1 notice. The sole relief sought for is consideration of

Exhibit P2 within a time frame.

Having heard learned counsel for petitioner Sri.Vinoy Varghese

Kallummoottil, learned Standing Counsel Sri.P.C.Anilkumar, this writ petition is

disposed of directing the 1st respondent - Kerala State Financial Enterprises, to

finalise Exhibit P2 in accordance with law, at the earliest and at any rate within a

month from the date of receipt of a copy of this judgment, after providing an

opportunity of participation and hearing to the petitioner.

Sd/-

                                                    SHAJI P.CHALY

smv                                                     JUDGE



                          APPENDIX OF WP(C) 3662/2023

PETITIONER'S EXHIBITS
Exhibit P1            TRUE COPY OF THE NOTICE DATED 16/12/2022

ISSUED BY THE 3RD RESPONDENT CHAKKUVALLY BRANCH OF KSFE.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 22/12/2022 SUBMITTED BEFORE THE 1ST RESPONDENT.