Seema vs Special Deputy Tahsildar (Revenue ...
2024 Latest Caselaw 27516 Ker

Kerala High Court

Seema vs Special Deputy Tahsildar (Revenue ... on 11 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                          RP NO. 574 OF 2024

        AGAINST THE JUDGMENT DATED 07.12.2023 IN WP(C) NO.40383 OF

2023 OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONERS IN WP(C):
     1     SEEMA
           AGED 45 YEARS
           D/O ABDUL SALAM, HAMEED MANZIL, KAVALAYOOR,
           THIRUVANANTHAPURAM, PIN - 695144

    2       MUHAMMED RAFEEK
            AGED 47 YEARS
            S/O ABDUL RAHMAN THAHA MANZIL, KAVALAYOOR,
            THIRUVANANTHAPURAM., PIN - 695144


            BY ADV P.ANOOP (MULAVANA)


RESPONDENTS/RESPONDENTS IN WP(C):

    1       SPECIAL DEPUTY TAHSILDAR (REVENUE RECOVERY)
            K.S.F.E. LTD., NEW TRIDA CENTRE, 2ND FLOOR, MEDICAL
            COLLEGE HOSPITAL, THIRUVANANTHAPURAM., PIN - 695011

    2       KERALA STATE FINANCIAL ENTERPRISES LTD,
            REPRESENTED BY ITS MANAGER, BHADRATHA, P.B. NO.510,
            MUSEUM ROAD,THRISSUR., PIN - 680020


            BY ADV ARUN ANTONY    SC




     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                     2024:KER:72390
RP NO. 574 OF 2024
                              2




                         O R D E R

This petition, seeking review of the

judgment of this Court dated 07.12.2023, has

been filed not because of any error on its

face, but because, they have not been able to

pay off the amounts as ordered therein.

2. Sri.P.Anoop - learned counsel for

the petitioners, submitted that his clients are

facing impecuniousness; and therefore, unable

to pay the amounts, as ordered by this Court,

in 24 installments.

3. Sri.Arun Antony - learned counsel

for the Kerala State Financial Enterprises

(KSFE), however, submitted that his client

cannot grant any further time or lenience to

the petitioner.

4. Obviously, this Court is now

incapacitated from considering this Review 2024:KER:72390 RP NO. 574 OF 2024

Petition; and in any event, the grounds

impelled are not enough to maintain it.

In the afore circumstances, with every

other liberty being reserved in favour of the

petitioners, including to seek any other

relief, I close this Review Petition without

any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE

SAS