Binukumar S vs The Authorized Officer
2024 Latest Caselaw 32055 Ker

Kerala High Court

Binukumar S vs The Authorized Officer on 7 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                   1




WP(C) No. 34281 OF 2024
                                                       2024:KER:83901

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE D. K. SINGH

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,

                                 1946

                     WP(C) NO. 34281 OF 2024

PETITIONER:

            BINUKUMAR S,
            AGED 42 YEARS
            S/O SOMAN,9 33 SATHYANWESHANA BHAVANM,
            MINNAMKODE, PEYAD P.O., VILAPPIL,
            THIRUVANANTHAPURAM, PIN - 695 573.


            BY ADV M.R.SASITH

RESPONDENT:

            THE AUTHORIZED OFFICER,
            CANARA BANK,REGIONAL OFFICE SOUTH PALAYAM,
            THIRUVANTHAPURAM, PIN - 695 030.



            SRI.M. GOPIKRISHNAN NAMBIAR-SC

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   07.11.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
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WP(C) No. 34281 OF 2024
                                                           2024:KER:83901

                             D. K. SINGH, J.
                           --------------------------
                      W.P.(C) No. 34281 of 2024
                           -------------------------
               Dated this the 7th day of November, 2024

                               JUDGMENT

1. The present writ petition has been filed for the following

prayers;

i. Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent to grant 24 equal monthly installments for repayment of the entire outstanding amount till that period all further proceedings in pursuant to Exhibit-P1 shall be kept in abeyance.

ii. Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent to grant 24 equal monthly installments for repayment of the entire arrear amount. iii. Grant such other reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

2. This Court granted indulgence to the petitioner vide the

interim order dated 01.10.2024. However, the petitioner has not

complied with the interim order dated 01.10.2024. Therefore, this

Court finds no justification in keeping this writ petition pending on

the files of this Court. Hence, the present writ petition is hereby

dismissed. Sd/-

D. K. SINGH JUDGE Svn

WP(C) No. 34281 OF 2024 2024:KER:83901

APPENDIX OF WP(C) 34281/2024

PETITIONER'S EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE RESPONDENT BANK DATED 04.07.2024 ALONG WITH THE TYPED COPY.