Kerala High Court
Sunitha P vs State Of Kerala on 12 April, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15799 OF 2024
PETITIONER:
SUNITHA P, AGED 44 YEARS,
W/ O. CHANDRAMANI, PULAKKATT HOUSE
MAKKARAPARAMBA, MANKADA PALLIPPUAM,
PIN - 679324.
BY ADV B.RAJEEV KOYICKAL
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE CHIEF SECRETARY GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 682031.
2 THE MANAGER
KSFE, MAKKARAPARAMBA BRANCH
KUTTILANGADI. P. O, PERINTHALMARMA TALUK
MALAPPURAM DISTRICT, PIN - 676506.
3 THE SPECIAL DEPUTY TAHSILDAR (RR) KSFE,
IIND FLOOR, KURMATH BUILDING KANDATH VASUDEVAN ROAD,
SULTAN PETTA PALAKKAD, PIN - 678001.
BY SRI.K.A.SALIL NARAYANAN, SC
SMT.MABLE C.KURIAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15799 OF 2024
-2-
JUDGMENT
When this matter was called today,
Sri.K.A.Salil Narayanan - learned Standing
Counsel for the 'KSFE', submitted that, if the
petitioner is interested, she can be allowed to
pay off the total amount in her loan account,
which is a sum of Rs.32,76,837/- as at
30.04.2024, along with all applicable charges
and interest, provided she pays the same in not
more than 24 equal monthly installments.
2. Sri.Rajeev Koyickal - learned counsel for
the petitioner, accepted the afore suggestion.
Taking note of the afore submissions, I
allow this writ petition, permitting the
petitioner to pay off the aforementioned amount,
along with all applicable charges and interest,
in 24 equal monthly installments, commencing
from 01.06.2024.
WP(C) NO. 15799 OF 2024
Needless to say, if the petitioner continues
to pay as afore, all action pursuant to Ext.P6
will stand deferred; but if she defaults payment
of any two installments as ordered above,
necessary action for recovery can be taken
forward, without having to obtain further orders
from this Court.
After I dictated this part of the judgment,
Sri.Rajeev Koyickal - learned counsel for the
petitioner, submitted that some payments have
been made by his client, which have not been
properly accounted. He, therefore, requested
liberty for his client to approach the KSFE
seeking such.
Adverting to the afore, I permit the
petitioner to make an appropriate representation
for the afore purpose; however, only after she
remits a minimum of 12 instalments as ordered
above; in which event, the same will be looked
WP(C) NO. 15799 OF 2024
into by the 'KSFE', and if any reductions are
found eligible, then the same shall be modulated
into the subsequent instalments.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
WP(C) NO. 15799 OF 2024
APPENDIX OF WP(C) 15799/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTICE NO. NCL-61 DATED
07-07-2018 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE NOTICE NO. NCL-57 FROM
(3/2016-2018) DATED 07-07-2018 ISSUED BY
THE 2ND RESPONDENT
EXHIBIT P3 TRUE COPY OF THE NOTICE NO. 03/2016-23)
DATED 07-07-2018 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE NOTICE NO. RCL-80 DATED
07-07-2018 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P5 TRUE COPY OF THE NOTICE NO. NCL-62 DATED
07-07-2018 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE NOTICE NO.
SDT/PKD/10047,10048,10049,10050,10051/22
-23 DATED 30.11.2023 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 02-11-
