Shijoy vs Special Sale Officer
2024 Latest Caselaw 14560 Ker

Kerala High Court

Shijoy vs Special Sale Officer on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                       WP(C) NO. 11792 OF 2024
PETITIONER:

            SHIJOY, AGED 52 YEARS,
            S/O CHAATHU, KOMANTHAKKAL HOUSE
            VALAPPAD P.O, THRISSUR, PIN - 680567.

            BY ADVS.
            K.I.SAGEER
            MUHAMMED YASIL


RESPONDENTS:

    1       SPECIAL SALE OFFICER
            NATTIKA-FIRKA COOPERATIVE RURAL BANK
            OFFICE OF THE ASSISTANT REGISTRAR OF COOPERATIVE
            SOCIETIES, CHAVAKKAD, THRISSUR, PIN - 680506.

    2       SECRETARY
            NATTIKA-FIRKA COOPERATIVE RURAL BANK HEAD OFFICE,
            VALAPPAD, THRISSUR, PIN - 680567.

            BY ADV
            M.SASINDRAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11792 OF 2024
                               -2-

                            JUDGMENT

When this matter was called today,

Sri.M.Sasindran - learned Standing Counsel for

the respondents, submitted that, if the

petitioner is interested, he can be allowed to

pay off the total amount in his loan account,

which is a sum of Rs.39,74,294/- as on

08.05.2024, along with all applicable charges

and interest, provided he pays the same in not

more than 24 equal monthly instalments.

2. Sri.K.I.Sageer - learned counsel for the

petitioner, accepted the afore suggestion.

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 24 equal monthly instalments, commencing from

30.06.2024.

WP(C) NO. 11792 OF 2024

Needless to say, if the petitioner continues

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

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. 11792 OF 2024

APPENDIX OF WP(C) 11792/2024

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE SALE NOTICE DATED 19.03.2024 OF THE 1ST RESPONDENT