Vijayanandhan vs District Collector
2024 Latest Caselaw 12946 Ker

Kerala High Court

Vijayanandhan vs District Collector on 22 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.42526/2023                     1/3                        Order Date : 22-05-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                     IA.NO.1/2024 IN WP(C) NO. 42526 OF 2023
   APPLICANT/PETITIONER:

          VIJAYANANDHAN , AGED 59 YEARS , S/O NANAPPAN, CHANDRASSERY HOUSE,
          EDAVILANGU P.O, THRISSUR, PIN - 680671

   RESPONDENTS/RESPONDENTS:

      1. DISTRICT COLLECTOR, THRISSUR, COLLECTORATE, AYYANTHOLE, THRISSUR ,
         PIN - 680003
      2. KERALA STATE CO-OPERATIVE BANK, ERIYAD BRANCH , ERIYAD P.O,
         THRISSUR- REPRESENTED BY ITS BRANCH MANAGER , PIN - 680666

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reschedule the
   payment structure in the judgment to permit the petitioner to pay the 3
   defaulted installments along with the future installments as stipulated in
   the judgment dated 18.12.2023.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's final order
   dated 18.12.2023 and upon hearing the arguments of M/S. JOHNSON JOSE
   PANJIKKARAN & RIMJU P.H., Advocates for the petitioner, the court passed
   the following:
 WP(C) No.42526/2023                         2/3                               Order Date : 22-05-2024




                                     N.NAGARESH, J.
                           ------------------------------------------------
                                      I.A.No.1 of 2024
                                                in
                                W.P.(C) No.42526 of 2023
                         -------------------------------------------------
                         Dated this the 22nd day of May, 2024


                                           ORDER

Standing Counsel representing the respondents submits

that the petitioner has closed the loan account.

In the circumstances, I.A.No.1 of 2024 is disposed of

recording the said submission.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.42526/2023 3/3 Order Date : 22-05-2024

APPENDIX OF WP(C) 42526/2023 Exhibit P1 TRUE COPY OF THE NOTICE DATED 11.8.2023 ISSUED BY 2ND RESPONDENT