State Of Kerala vs Sundaresh Shenoi
2024 Latest Caselaw 10908 Ker

Kerala High Court

State Of Kerala vs Sundaresh Shenoi on 12 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946

                           OP(C) NO. 921 OF 2024

     EP NO 40/2021 IN O.S 327/2017 OF PRINCIPAL MUNSIFF COURT, KOCHI.

PETITIONER(S)/ RESPONDENT IN E.A/ JUDGMENT DEBTOR:

     STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR, CIVIL
     STATION, ERNAKULAM., PIN - 682 030

RESPONDENT(S)/ PETITIONER IN EA/ DECREE HOLDER:

     SUNDARESH SHENOI, S/O. VAMANA SHENOY, M-2, SECTOR -10, 6TH MAIN LIC
     COLONY, JEEVAN BEEMA NAGAR, BANGALORE NORTH., PIN - 560 073.


     OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to
release the vehicle bearing No. KL 07 CC 1629 IN EP NO 40/ 2021 IN O.S
327/2017 of the Principal Munsiff Court, Kochi, till the disposal of the
Original Petition.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
the GOVERNMENT PLEADER for the petitioner, the court passed the following:


                                                                     (PTO)
                           DR. KAUSER EDAPPAGATH, J.
                             ---------------------
                               O.P.(C) No. 921 of 2024
                      ---------------------------
                       Dated this the 12th day of April, 2024


                                       ORDER

Admit. The learned counsel for the respondent appeared.

2. The vehicle attached was already released on kychit to Senior

Superintendent, RDO, Fort Kochi. The vehicle attached is the official vehicle

of RDO. He is also the returning officer of Ernakulam Constituency for the

forthcoming Parliamentary Election.

3. Considering the fact that the RDO requires the vehicle for the

day-to-day use, the RDO is permitted to use the vehicle.

Post on 20/06/2024.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

12-04-2024 /True Copy/ Assistant Registrar