Krishnaprasad V.V vs The Authorized Officer
2023 Latest Caselaw 5742 Ker

Citation : 2023 Latest Caselaw 5742 Ker
Judgement Date : 16 May, 2023

Kerala High Court

Krishnaprasad V.V vs The Authorized Officer on 16 May, 2023

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
       TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                          WP(C) NO. 15871 OF 2023
PETITIONER:

              KRISHNAPRASAD V.V
              AGED 38 YEARS
              S/O VISWAMBARAN , VETTIYATTIL HOUSE ,VELUPADAM P.O ,
              VARANTHARAPPILLY VILLAGE ,CHALAKUDY TALUK THRISSUR
              DT., PIN - 680303
              BY ADVS.
              M.R.REENA
              P.S.SUJETH


RESPONDENT:

              THE AUTHORIZED OFFICER
              THE KERALA STATE CO-OP BANKLTD. HEAD OFFICE ,SAHAKARANA
              SAPTHADHI MANDIRAM TUDA ROAD, KOVILAKATHUPADAM
              THIRUVANBADY P.O, THRISSUR, PIN - 680022
              BY ADV P.C.SASIDHARAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.15871 OF 2023
                                      2




                             JUDGMENT

The petitioner is aggrieved by Ext.P1 notice issued by

the Advocate Commissioner in respect of dispossession of

the property.

2. Today when the matter was taken up, the learned

counsel for the petitioner has limited his prayer requesting

time for approaching the Debts Recovery Tribunal.

3. The learned Standing Counsel also agrees not to take

any coercive steps for the period of two weeks.

The writ petition is disposed of directing the petitioner to

approach the Debts Recovery Tribunal, if so advised, within

two weeks from today. Till such time, no coercive proceedings

shall be taken by the respondent.

sd/-

SHOBA ANNAMMA EAPEN JUDGE hmh WP(C) NO.15871 OF 2023

APPENDIX OF WP(C) 15871/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE OF THE ADVOCATE COMMISSION DATED 02-05-2023 Exhibit P2 A TRUE COPY OF THE REPRESENTATION DATED 08-05-2023 SENT BY THE PETITIONER