Niyas Asanaru Pillai vs The Authorized Officer
2024 Latest Caselaw 12200 Ker

Citation : 2024 Latest Caselaw 12200 Ker
Judgement Date : 14 May, 2024

Kerala High Court

Niyas Asanaru Pillai vs The Authorized Officer on 14 May, 2024

WP(C) No.17635/2024                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
              Tuesday, the 14th day of May 2024 / 24th Vaisakha, 1946
                            WP(C) NO. 17635 OF 2024(D)
   PETITIONER:

          NIYAS ASANARU PILLAI, AGED 48 YEARS, S/O. ASANARU PILLAI, SOUDHA
          MANZIL, CANTONMENT SOUTH NAGAR-1, CANTONMENT. P.O, KOLLAM DISTRICT,
          PIN - 691001

   RESPONDENTS:

      1. THE AUTHORIZED OFFICER, PNB HOUSING FINANCE LIMITED, 48/559 C, 1ST
         FLOOR, RP ARCADE, NEAR GOLD SOUK MALL, PONNURUNNI, VYTTILA,
         ERNAKULAM, PIN - 682019
      2. THE BRANCH MANAGER, PNB HOUSING FINANCE LIMITED, 1ST FLOOR, KEK
         TOWER, OPP. TRIVANDRUM DEVELOPMENT AUTHORITY, VAZHUTHACAUD,
         THIRUVANANTHAPURAM, PIN - 695010


        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 to stay all other further proceedings pursuant to Ext.P5, pending
   disposal of this Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.BINU GEORGE & HEMALATHA Advocates for the petitioner, the court passed
   the following:
 WP(C) No.17635/2024                                2/3



                                               VIJU ABRAHAM, J.
                                        -----------------------------------------
                                          W.P.(C) No. 17635 of 2024
                                         ----------------------------------------
                                     Dated this the 14th day of May, 2024


                                                      ORDER

Admit.

Petitioner has approached this Court seeking an

instalment for regularisation of the amount. The learned

Standing Counsel appearing for the respondents submitted that

petitioner had approached this Court earlier and obtained

Ext.P4 order, the direction of which has not been complied with.

Learned counsel appearing for the bank submitted that if

the Court is granting an interim order, the petitioner should be

directed to pay substantial amount on or before 16-05-2024, so

as to prove their bonafides.

Therefore, there will be an interim order as prayed for on

condition that the petitioner remits an amount of