Mr.Anil Kumar T.V vs The Special Sale Officer
2024 Latest Caselaw 10650 Ker

Kerala High Court

Mr.Anil Kumar T.V vs The Special Sale Officer on 11 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 6314 OF 2024
PETITIONER:

          MR.ANIL KUMAR T.V, AGED 69 YEARS
          THUNDUKALAYIL(H) , KIDANGANOORE,P.O, PATHANAMTHITTA
          (DIST),PIN-686610 NOW RESIDING AT PAVOORTHEKKETHIL(H) ,
          KALLIMEL P.O, VETTIYAR , MAVELIKKARA, ALAPPUZHA
          (DIST)., PIN - 690509

          BY ADV N.P.SETHU



RESPONDENTS:

    1     THE SPECIAL SALE OFFICER,
          ARANMULA SCB GROUP, ASSISTANT REGISTRAR(GENERAL) OFFICE
          KOZHENJERI,PATHANAMTHITTA DISTRICT., PIN - 679501

    2     ARANMULA SERVICE CO-OPERATIVE BANK LTD., NO.A 703
          NALKALIKKAL,ARANMULA, EDAYARANMULA,KOTTA,
          PATHANAMTHITTA DISTRICT -REP. BY ITS SECRETARY - 689532

    3     THE ASSISTANT REGISTRAR,
          CO-OPERATIVE DEPARTMENT, GENERAL OFFICE KOZHENJERI,
          PATHANAMTHITTA DISTRICT., PIN - 679501

          BY ADV ARUN CHANDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6314 OF 2024
                                       2


                                   JUDGMENT

When this matter was called today, Sri.Arun Chandran -

learned Standing Counsel for the respondent - Society, submitted

that the total outstanding in the loan account of the petitioner, as

on 08.04.2024, is Rs.8,44,694/-; and that if he is willing to pay the

same in not more than 18 equal monthly installments, his client

will not stand in the way of this Court disposing of this writ

petition on such terms.

2. Sri.N.P.Sethun - learned counsel for the petitioner, fully

agreed to the afore and prayed that this writ petition be thus

ordered.

3. In the afore circumstances, I allow this writ petition,

granting liberty to the petitioner to pay the total outstanding

amount in the loan account, namely, Rs.8,44,694/- as on

08.04.2024, along with all applicable charges and interest, in 18

equal monthly installments, commencing from 01.06.2024.

Needless to say, if the petitioner makes default on payment

of two 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 stu WP(C) NO. 6314 OF 2024

APPENDIX OF WP(C) 6314/2024

PETITIONER EXHIBITS

Exhibit P 1 TRUE COPY OF THE DEMAND NOTICE DATED 25.03.2023

Exhibit P 2 TRUE COPY OF THE NOTICE ISSUED BY THE SECOND RESPONDENT DATED 14.08.2023

Exhibit P 3 TRUE COPY OF THE AUCTION NOTICE ISSUED BY THE FIRST RESPONDENT DATED 14.09.2023