Suprabha vs District Collector, Alappuzha
2024 Latest Caselaw 11783 Ker

Kerala High Court

Suprabha vs District Collector, Alappuzha on 30 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                        WP(C) NO. 15524 OF 2024
PETITIONER:

          SUPRABHA
          AGED 62 YEARS
          W/O LATE SHAJI, PUTHANPARAMBU HOUSE, KAROOR,
          AMBALAPUZHA P.O, ALAPPUZHA, PIN - 688561
          BY ADVS.
          MATHEW JAMES
          AHALYA S.
RESPONDENTS:

    1     DISTRICT COLLECTOR, ALAPPUZHA
          1ST FLOOR, CIVIL STATION BEACH ROAD, COLLECTORATE,
          ALAPPUZHA, PIN - 688001
    2     SALES OFFICER
          ALLEPPEY CO-OPERATIVE AGRICULTURAL AND RURAL
          DEVELOPMENT BANK LTD.NO.A.94, NEAR YMCA BRIDGE,
          ALAPPUZHA, PIN - 688001
    3     VILLAGE OFFICER, PURAKKAD
          PURAKKAD VILLAGE OFFICE, NEAR NH66 PURAKKAD JN
          PURAKKAD P O KERALA, PIN - 688561
          ADV. VENUGOPALA PANICKER K.N.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15524 OF 2024

                                     2



                              JUDGMENT

The petitioner's late husband availed a loan from the 2 nd

respondent-Bank. Since the husband of the petitioner defaulted the

repayment of the loan amount, revenue recovery proceedings were

initiated against the petitioner. It is against the said proceedings

that the petitioner has filed this writ petition.

2. The learned counsel for the petitioner submits that the

petitioner is prepared to clear off the entire loan amount due in

instalments.

3. The learned standing counsel for the 2nd respondent submits

that the total amount due as on today is Rs.10,60,000/-.

Having heard both sides, this writ petition is disposed of

granting an opportunity to the petitioner to clear off the entire

amount with interest in 10 equal monthly instalments commencing

from 01.06.2024 onwards. The subsequent instalments shall be

paid by the petitioner on the 5th day of every month. In case of WP(C) NO. 15524 OF 2024

default on the part of the petitioner in payment of any of the

instalments, the aforesaid facility extended to the petitioner shall

stand cancelled and the Bank will be at liberty to proceed with the

recovery proceedings. Subject to the above direction, the recovery

proceedings against the petitioner shall be kept in abeyance.

Sd/-

DR.KAUSER EDAPPAGATH JUDGE

NP WP(C) NO. 15524 OF 2024

APPENDIX OF WP(C) 15524/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT ON 14/02/2024 RESPONDENTS' EXHIBITS: NIL