Lal T G vs The Deputy Tahasildar
2024 Latest Caselaw 9754 Ker

Kerala High Court

Lal T G vs The Deputy Tahasildar on 4 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.13383/2024                              1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 4th day of April 2024 / 15th Chaithra, 1946
                            WP(C) NO. 13383 OF 2024 (W)
   PETITIONER:

          LAL T G, AGED 35 YEARS, S/O T R GOPINATHAN NAIR, THIKIDIYEL
          HOUSE,CHOTTUPUARA P O, IDUKKI DITSTRICT, PIN - 685552

   RESPONDENTS:

      1. THE DEPUTY TAHASILDAR, REVENUE RECOVERY, UDUMBANCHOLA TALUK OFFICE,
         NEDUMKANDOM P O, IDUKKI DISTRICT, PIN - 685553
      2. THE FEDERAL BANK LTD., NEDUMKANDOM BRANCH, REPRESENTED BY ITS SENIOR
         MANAGER, NEDUMKANDOM P O, IDUKKI DISTRICT , PIN - 685553


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased tostay all further proceedings pursuant to Ext.P1 and Ext.P2
   notice pending disposal of the writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.S.SACHITHANANDA PAI, Advocate for the petitioner, the court passed the
   following:

                                             ORDER

To be spoken to on 4.4.24.

I have delivered a judgment in this matter on 2.4.2024, adverting to the request of the petitioner for payment of the loan outstanding in installments. However, it was later submitted by the learned counsel for the petitioner that his client is unable to pay the amounts even in installments and particularly because he has raised valid contentions against the revenue recovery actions.

The learned counsel for the respondent did not oppose the matter being considered again on its merits.

In the afore circumstances, the judgment dated 2.4.2024 is recalled.

List on 8.4.2024 at the request of both sides.

Sd/- DEVAN RAMACHANDRAN, JUDGE

04-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 13383/2024 Exhibit P1 THE COPY OF THE NOTICE DATED 25.04.2023 OF THE 1ST RESPONDENT.

Exhibit P2 COPY OF THE NOTICE DATED 27.05.2023 OF THE 1ST RESPONDENT