Sreeni Parameswaran vs The Sub Registrar
2024 Latest Caselaw 10856 Ker

Kerala High Court

Sreeni Parameswaran vs The Sub Registrar on 12 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
           THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                          WA NO. 545 OF 2024
  AGAINST THE ORDER DATED 04.04.2024 IN WP(C) NO.9113 OF 2024 OF
                         HIGH COURT OF KERALA
APPELLANT/PETITIONER :

          SREENI PARAMESWARAN
          AGED 48 YEARS
          S/O. M.G.PARAMESWARAN NAIR,
          VILLA NO.1, MYSTIC BELLS, KANIYAMPUZHA ROAD,
          EROOR P.O., ERNAKULAM DISTRICT., PIN - 682306
          BY ADV S.S.ARAVIND


RESPONDENTS/RESPONDENTS :

    1     THE SUB REGISTRAR
          OFFICE OF THE SUB REGISTRAR,
          CHENGAMANADU, ERNAKULAM DISTRICT., PIN - 683578
    2     THE TAHSILDAR
          ASSESSING AUTHORITY, NORTH PARAVUR,
          ERNAKULAM DISTRICT, PIN - 683513
    3     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE REVENUE DIVISIONAL OFFICE, FORT KOCHI,
          ERNAKULAM DISTRICT, PIN - 682001
          BY SRI.V.TEKCHAND, SR.GOVERNMENT PLEADER
     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 12.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.545 of 2024
                                        2




                                 JUDGMENT

A.Muhamed Mustaque, J.

Having heard the learned senior counsel appearing

for the appellant and the learned Government Pleader, we are of

the view that the impugned order can be modified by directing

the Tahsildar to find out the security offered by the petitioner is

sufficient to satisfy the demand raised. That shall be done

within ten days. Thereafter, on being satisfied with that the

security offered is sufficient, then rest of the property under

attachment shall be released. On release, it shall be intimated

to the Sub Registrar concerned.

The impugned order is, accordingly, modified and the

writ appeal stands disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE rkj