Joseph vs Special Deputy Tahsildar (Rr), Ksfe Ltd
2024 Latest Caselaw 16034 Ker

Kerala High Court

Joseph vs Special Deputy Tahsildar (Rr), Ksfe Ltd on 7 June, 2024

Author: P Gopinath

Bench: P Gopinath

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR. JUSTICE GOPINATH P.
   FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                  WP(C) NO. 12066 OF 2017


PETITIONERS:


    1    JOSEPH
         AGED 48 YEARS, S/O JAMES,
         VAZHAVILA VEETTIL, CHITTAYAM, INCHAVILA P.O.,
         KOLLAM DISTRICT.


    2    SHEEJA
         AGED 42 YEARS, W/O JOSEPH,
         VAZHAVILA VEETTIL, CHITTAYAM, INCHAVILA P.O,
         KOLLAM DISTRICT.


         BY ADVS.
              SRI.BINU GEORGE
              SMT.HEMALATHA


RESPONDENTS:

    1    SPECIAL DEPUTY TAHSILDAR (RR),
         KSFE LTD, KOLLAM-691 001.


    2    VILLAGE OFFICER
         PANAYAM VILLAGE, KOLLAM TALUK, KJOLLAM DISTRICT,
         PIN-691 032.


    3    BRANCH MANAGER
         KSFE LTD., KADAPPAKKADA BRANCH, KOLLAM-691 033.
 W.P.(C) No.12066/2017
                               -:2:-

      4      RAMLA ASHRAF
             AGED 48 YEARS,
             FIRDOUSE, KUDUMBASREE NAGAR, INDIRA JN.,
             CHINNAKKADA, KOLLAM-691 001.


             BY ADVS.
                  SRI.P.V.ANOOP
                  SRI.J.KRISHNAKUMAR
                  SRI.VASUDEVAN T.M., SC, KSFE LTD.
                  SRI. VENUGOPAL V (GP)



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.12066/2017
                                -:3:-




                        JUDGMENT

This writ petition was filed challenging the revenue

recovery proceedings initiated against the petitioners at the

instance of the Kerala State Financial Enterprises (KSFE).

2. The learned counsel appearing for the petitioners

would submit that the present liability has been cleared.

Taking into consideration the above submission, this

writ petition is closed, directing that the revenue recovery

proceedings against the petitioners shall be discontinued.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 12066/2017

PETITIONERS' EXHIBITS EXHIBIT P1: A TRUE COPY OF DEMAND NOTICE UNDER SECTION 7 ISSUED TO IST PETITIONER DATED 16.7.2016.

EXHIBIT P1(A): A TRUE COPY OF DEMAND NOTICE UNDER SECTION 7 ISSUED TO 2ND PETITIONER DATED 16.7.2016.

EXHIBIT P2: A TRUE COPY OF A DEMAND PRIOR TO ATTACHMENT OF LAND IN FORM 10 DATED 16.7.2016.