Sanoj.N.S vs State Of Kerala
2024 Latest Caselaw 15507 Ker

Kerala High Court

Sanoj.N.S vs State Of Kerala on 5 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                       WP(C) NO. 19052 OF 2024
PETITIONER:

          SANOJ.N.S, AGED 38 YEARS
          S/O N K SOMAN NEDIYANICKEL HOUSE
          KUDAYATHOOR P O, KUDAYATHOOR
          IDUKKI DISTRICT-, PIN - 685590.

          BY ADVS.
          BINDUMOL JOSEPH
          RIYAS M.B.
          ARUN JOSE THOMAS


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS PRINCIPLE SECRETARY TO REVENUE,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-, PIN - 695001.

    2     DISTRICT COLLECTOR,
          COLLECTORATE IDUKKI, KUYILIMALA,
          PAINAV P.O., IDUKKI-, PIN - 685603.

    3     TAHASILDAR
          THODUPUZHA TALUK MUVATTUPUZHA ROAD
          THODUPUZHA IDUKKI DISTRICT-, PIN - 685584.

    4     CANARA BANK,
          REPRESENTED BY ITS BRANCH MANAGER
          THODUPUZHA BRANCH, PUTHIYAKUNNEL BUILDING,
          GROUND FLOOR KANJIRAMATTOM BYEPASS ROAD
          IDUKKI DISTRICT-, PIN - 682005.

          BY ADV.
          SRI.M.GOPIKRISHNAN NAMBIAR
          SMT.C.S.SHEEJA, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19052 OF 2024
                                 -2-

                           JUDGMENT

When this matter was called today,

Sri.M.Gopikrishnan Nambiar - learned Standing

Counsel for the respondent - Bank, submitted

that, apart from the two loan facilities

mentioned in this Writ Petition, petitioner has

another, which is also in default. He added that

the Bank can give any indulgence to him only if

he pays all three loans.

2. The learned Standing Counsel says that,

if the petitioner is interested, he can be

allowed to pay off the total amount in the three

loan accounts, which is a sum of Rs.14,22,941/-

as on 05.06.2024, along with all applicable

charges and interest, provided he pays the same

in not more than 18 equal monthly instalments.

3. Smt.Bindumol Joseph - learned counsel for

the petitioner, accepted the afore suggestion. WP(C) NO. 19052 OF 2024

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 18 equal monthly instalments, commencing from

15.07.2024.

Needless to say, if the petitioner continues

to pay as afore, all action pursuant to Exts.P1

and P2 will stand deferred; but if he defaults

payment of any two instalments as ordered above,

necessary action for recovery can be taken

forward, without having to obtain further orders

from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 19052 OF 2024

APPENDIX OF WP(C) 19052/2024

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE NOTICE ISSUED BY THE 3 RD RESPONDENT, DATED 29/11/2023 BEARING NO. 2022/5215/06 FOR THE LOAN AVAILED FOR 3 'SREELAKSHMI PHOTOSTAT'

EXHIBIT P2 A TRUE COPY OF THE NOTICE ISSUED BY THE 3 RD RESPONDENT DATED 29/11/2023 BEARING NO. 2022/5225/06 FOR THE LOAN AVAILED FOR 'PERFECT LASER PRINTERS'