Jomon Rajan vs Special Deputy Tahsildar (R.R.)
2024 Latest Caselaw 12968 Ker

Kerala High Court

Jomon Rajan vs Special Deputy Tahsildar (R.R.) on 22 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                          WP(C) NO. 18236 OF 2024
PETITIONER:

              JOMON RAJAN
              AGED 53 YEARS
              S/O RAJAN, MANGALY HOUSE, THURAVOOR.P.O., ANGAMALY, PIN -
              673572
              BY ADV BABU CHERUKARA


RESPONDENTS:

     1        SPECIAL DEPUTY TAHSILDAR (R.R.)
              KERALA STATE FINANCIAL ENTERPRISES LTD, ERNAKULAM,
              COCHIN, PIN - 682018
     2        KERALA STATE FINANCIAL ENTERPRISES LTD.
              HEAD OFFICE, BHADRATHA, CHEMBUKAVU, MUSEUM ROAD, TRISSUR,
              REPRESENTED BY THE MANAGING DIRECTOR, PIN - 680001
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18236 OF 2024
                                    2

                               JUDGMENT

Learned counsel for the petitioner sought

permission to withdrawn this Writ Petition with

liberty to his client to approach this Court

again making full disclosure.

In the afore circumstances, this Writ

Petition is dismissed as having been withdrawn

with the afore requested liberty being reserved

to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 18236 OF 2024

APPENDIX OF WP(C) 18236/2024

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE SALE NOTICE IS ISSUED DATED 07-03-2024 BY THE 1ST RESPONDENT FIXING THE DATE OF SALE AS 23-5-2024.