Baburaj K.K vs Special Sale Officer
2024 Latest Caselaw 9233 Ker

Kerala High Court

Baburaj K.K vs Special Sale Officer on 3 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 12023 OF 2024
PETITIONER:

          BABURAJ K.K, AGED 53 YEARS,
          S/O KARUNAKARA PANICKER, KANNAN CHIRA,
          KALARICKKAL, BRAHMAKULAM, CHAVVAKKAD,
          THRISSUR., PIN - 680104.

          BY ADVS.
          M.R.SASITH
          R.K.CHIRUTHA


RESPONDENTS:

    1     SPECIAL SALE OFFICER,
          THAIKKAD SERVICE CO-OPERATIVE BANK GROUP,
          ASSISTANT REGISTRAR (GENERAL) OFFICE,
          CHAVAKKAD P.O., THRISSUR., PIN - 680506.

    2     THE SECRETARY
          THAIKKAD SERVICE CO-OPERATIVE BANK,
          THAIKKAD, THRISSUR., PIN - 680104.

          BY ADV RASMI NAIR . T


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12023 OF 2024
                              -2-

                          JUDGMENT

When this matter was called today, Smt.Rasmi

Nair T. - learned counsel for the respondents,

submitted that, if the petitioner is interested,

he can be allowed to pay off the total amount in

his loan account, which is a sum of

Rs.33,25,458/- as on 29.03.2024, along with all

applicable charges and interest, provided he

pays the same in not more than 20 equal monthly

installments.

2. Sri.Sasith M.R. - 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 20 equal monthly installments commencing from

01.05.2024.

WP(C) NO. 12023 OF 2024

Needless to say, if the petitioner defaults

payment of any two consecutive installments as

ordered above, necessary action pursuant thereto

can be taken forward, without having to obtain

further orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 12023 OF 2024

APPENDIX OF WP(C) 12023/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE SALE NOTICE DATED 23.02.2024 ISSUED BY THE 1ST RESPONDENT