Kerala High Court
Florican Prime Land Llp vs The Recovery Officer on 11 April, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:31049
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 11TH DAY OF APRIL 2025 / 21ST CHAITHRA, 1947
WP(C) NO. 1667 OF 2025
PETITIONER:
FLORICAN PRIME LAND LLP,
62/1232H, J FLOOR, MAGNUS ARCADE,
CHEROOTTY ROAD, KOZHIKODE
REPRESENTED BY ITS MANAGING PARTNER, MOHAMED HARIS
KUNDUKAVIL, SON OF MOHAMMED KUTTY K.K.,
AGED 45 YEARS, KUNDUKAVIL, KOOTALINGAL,
KONDOTTY, CHIRAYIL P.O.,
MALAPPURAM, PIN - 673032
BY ADVS.
SMT.ANITHA MATHAI MUTHIRENTHY
SMT.ARYA SURESH
SRI.ASWIN KURIAKOSE
RESPONDENTS:
1 THE RECOVERY OFFICER,
DEBTS RECOVERY TRIBUNAL-I,
KSHB BUILDING, 5TH FLOOR,
PANAMPILLY NAGAR, ERNAKULAM,
KERALA, PIN - 682036
2 M/S. CANARA BANK,
CHEROOTY ROAD BRANCH, COURT ROAD,
KOZHIKODE,
REP. BY ITS CHIEF MANAGER AND AUTHORIZED OFFICER,
PIN - 673001
3 M/S. ANNAM STEEL PVT. LTD.,
244. T.H ROAD, THODIARPET, CHENNAI
COPORATE OFFICE AT 11/40 E, FASHION TOWER,
CHERROTTY ROAD, KOZHIKKODE
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THROUGH ITS MANAGING PARTNER
E.T. FIROZ, PIN - 673001
4 S/O. E.T. MUHAMMED BASHEER,
SOUMYA,2/1788A, FLORICAN ROAD,
KALATHIL AVENUE, CIVIL STATION,
MALAPPARAMBU, KOZHIKODE, PIN - 673020
5 C. VIJAYAKUMAR,
S/O. CHELLIAH, NO.8, RATHINASABHAPATHY STREET,
CHENNAI, PIN - 600021
6 NOOR MUHAMMED NOORISHA,
S/O. KHALID HAJI, KALLIYATH HOUSE,
34/1864, MAMANGALAM, ERNAKULAM,
PIN - 682025
7 M/S. PLENTY LAND DEVELOPERS LLP,
41/2299, 3RD FLOOR, MALABAR GATE,
RAM MOHAN ROAD, PUTHIYARA POST,
KOZHIKODE
REPRESENTED BY ITS DESIGNATED PARTNER,
E.T. FIROZ, PIN - 673004
8 M/S. FERVENT BUILDERS AND DEVELOPERS PVT. LTD.,
41/2299, 2ND FLOOR, MALABAR GATE,
RAM MOHAN ROAD, PUTHIYARA POST,
KOZHIKODE, REPRESENTED BY ITS DIRECTOR,
A.K. NISHAD, PIN - 673004
9 M/S. KARADAN PROPERTIES AND DEVELOPERS,
PUTHIYARA P.O., KOZHIKODE
REPRESENTED BY ITS MANAGING PARTNER
SULAIMANKARADAN, PIN - 673004
10 P.P. MUNEER,
S/O. MUSTHAFA HAJI, BUSHRAMANZIL,
KOTTAPPURA P.O., NEELESWARAM,
PIN - 670314
11 P. YUSUF ALI,
S/O. ABDULLA, RUMIYAS HOUSE,
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KOTTAPPURAM P.O., NEELESWARAM,
KANHANGAD, PIN - 670314
12 K.K. ASHRAF,
S/O. ABOOBACKER, C.242, KORAKKATHPARAMBU,
10, CHILAVOOR 12/61, MOOZHICKAL,
KOZHIKODE, PIN - 673001
13 A.T. MUHAMMED ALI,
S/O. AHAMMED A.T., NADUVILAKANDI,
KURACKAL HOUSE, 12/61,
KUTTIKKATTOOR P.O., KOZHIKODE,
PIN - 673008
14 ABDUL NAVAF,
S/O. NALANCHIRAKKAL MUHAMMED, ALUVANGAL HOUSE,
KOLATHARA P.O., KOZHIKODE, PIN - 673655
15 MUHAMMED FAZIL,
S/O. USMAN, KARADAN HOUSE, PALATHINGALMUNDA,
EDAKKARA P.O., MALAPPURAM,
PIN - 679331
16 SULAIMAN KARADAN,
S/O. MUHAMMEDKARADAN, KARADAN HOUSE,
PALATHINGALMUNDA, EDAKKARA P.O.,
MALAPPURAM, PIN - 679331
17 SARA,
W/O. SULAIMAN, KARADAN HOUSE,
PALATHINGAL MUNDA, EDAKKARA P.O.,
MALAPPURAM, PIN - 679331
18 MUHAMMED FAVAZ,
S/O. KUNHIMOIDEEN KUTTY, FLAT NO.12B,
SKYLINE OCEANIC, BEACH ROAD,
KOZHIKODE, PIN - 673032
19 ABDUL LATHEEF,
S/O. E.P. MAMMU, RAFA PARK HOUSE,
THALASSERY, KANNUR, PIN - 670101
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20 P.K. SIVADASA MENON,
S/O. P.K. BALASUNDARAMENON, LAKSHMI KRIPA,
PARAVOOR, ERNAKULAM, PIN - 683513
21 ANEES ADAM K.M.,
S/O. T. MUNEER, KOYAPPATHODY VILLA,
KRISHNAN NAIR ROAD, NEAR MALIKADAVE,
NEAR GOVT. ITI, KOZHIKODE, PIN - 673010
22 SYED MUHAMMED THAYYIL,
S/O. THAYYIL KHADAR HAJI, THAYYIL HOUSE,
KATTACHIRA, B.P ANGADI P.O., VENGALOOR,
TIRUR, MALAPPURAM, PIN - 676102
23 T. AHAMED THOTTIYIL,
S/O. P.K. ABDULLA, THOTTIYIL HOUSE,
KOTTAKKAL P.O., MALAPPURAM,
PIN - 676503
24 V. ABDUL RAZACK,
S/O. MUHAMMED, BARIKODAN HOUSE, ERNAD,
MALAPPURAM, PIN - 673639
25 PUNJAB NATIONAL BANK,
EROTH CENTRE, BANK ROAD, KOZHIKODE,
REP.BY ITS CHIEF MANAGER, PIN - 673016
ADDL.R26 ASTERIA AVENUES LLP,
80/127, PATEL MARG, MANSARAVAR,
JAIPUR, RAJASTHAN-302 020,
REPRESENTED BY DESIGNATED PARTNER-PAVAN PERIWAL.
ADDL.R27 REKHA JAIN,
AGED 43 YEARS, SANGAWA, GANSINGHPURA,
JODHPUR, RAJASTHAN-342 901.
(ADDITIONAL RESPONDENTS 26 AND 27 ARE IMPLEADED
AS PER ORDER DATED 28.02.2025 IN IA NO.3/2025 IN
WP(C) NO.1667/2025)
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By ADVS.
SRI.C.AJITH KUMAR
SRI.PRAVEEN HARIHARAN
SRI.R.JAIKRISHNA
SMT.NARAYANI HARIKRISHNAN
SRI.ANISH P.
SRI.C.S.ARUN SHANKAR
SRI.AKHIL SHAJI
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.03.2025 ALONG WITH WP(C)No.8019/2025 AND THE COURT ON
11.04.2025 DELIVERED THE FOLLOWING:
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W.P.(C) Nos.1667 & 8019 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 11TH DAY OF APRIL 2025 / 21ST CHAITHRA, 1947
WP(C) NO. 8019 OF 2025
PETITIONERS:
1 ASTERIA AVENUES LLP.,
80/127, PATEL MARG, MANSARAVAR,
JAIPUR, RAJASTHAN, PIN - 302020
2 REKHA JAIN,
AGED 43 YEARS
SANGAWA, GANSINGHPURA, JODHPUR,
RAJASTHAN, PIN - 342901
BY ADVS.
SRI.R.JAIKRISHNA
SMT.NARAYANI HARIKRISHNAN
SRI.C.S.ARUN SHANKAR
SRI.ANISH P.
SRI.AKHIL SHAJI
RESPONDENTS:
1 RECOVERY OFFICER,
DEBTS RECOVERY TRIBUNAL-I, KSHB BUILDING,
5TH FLOOR, PANAMPILLY NAGAR,
ERNAKULAM, PIN - 682036
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W.P.(C) Nos.1667 & 8019 of 2025
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2 CANARA BANK,
CHEROOTY ROAD BRANCH, COURT ROAD,
KOZHIKODE,
REPRESENTED BY ITS CHIEF MANAGER AND AUTHORIZED
OFFICER, PIN - 673001
3 PUNJAB NATIONAL BANK,
EROTH CENTRE, BANK ROAD, KOZHIKODE,
REPRESENTED BY ITS BRANCH MANAGER,
PIN - 673011
4 FLORICAN PRIME LAND LLP.,
62/1232H, J FLOOR, MAGNUS ARCADE,
CHEROOTTY ROAD, KOZHIKODE
REPRESENTED BY ITS MANAGING PARTNER-MOHAMED
HARIS,
PIN - 673001
5 M/S. ANNAM STEELS PVT. LTD.,
HAVING ITS REGISTERED OFFICE AT 244,
T.H.ROAD, THONDIARPET, CHENNAI - 600 081
AND CORPORATE OFFICE AT 11/40E, FASHION TOWER,
CHEROOTY ROAD, KOZHIKODE,
REPRESENTED BY ITS MANAGING DIRECTOR
SRI. E.T. FIROZ, PIN - 600081
6 E.T. FIROZ,
S/O. E.T. MUHAMMED BASHEER, SOUMYA,
2/1788A, FLORICAN ROAD, KALATHIL AVENUE,
CIVIL STATION, MALAPPARAMBU,
KOZHIKODE, PIN - 673020
7 C. VIJAYAKUMAR,
S/O. CHELLIAH, NO. 8,
RATHINA SABHAPATHY STREET,
CHENNAI, PIN - 600021
8 NOOR MUHAMMED NOORISHA,
S/O. KHALID HAJI, KALLIYATH HOUSE,
34/1864, MAMANGALAM, ERNAKULAM,
PIN - 682025
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W.P.(C) Nos.1667 & 8019 of 2025
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9 M/S. PLENTY LAND DEVELOPERS LLP.,
REGISTERED OFFICE AT 41/2299, 3RD FLOOR,
MALABAR GATE, RAM MOHAN ROAD,
PUTHIYARA POST, KOZHIKODE,
REPRESENTED BY ITS DESIGNATED PARTNER
E.T. FIROZ, PIN - 673004
10 M/S. FERVANT BUILDERS AND DEVELOPERS PVT. LTD.,
REGISTERED OFFICE AT 41/2299, 2ND FLOOR,
MALABAR GATE, RAM MOHAN ROAD, PUTHIYARA POST,
KOZHIKODE,
REPRESENTED BY ITS DIRECTOR,
A.K. NISHAD, PIN - 673004
11 M/S. KARADAN PROPERTIES AND DEVELOPERS,
PUTHIYARA P.O., KOZHIKODE,
REPRESENTED BY ITS MANAGING PARTNER
SULAIMAN KARADAN, PIN - 673004
12 P.P. MUNEER,
S/O. MUSTHAFA HAJI, BUSHRA MANZIL,
KOTTAPPURAM P.O., NEELESWARAM,
KASARAGODE, PIN - 670314
13 SRI. P. YUSUF ALI,
S/O. ABDULLA, RUMIYAS HOUSE,
KOTTAPPURAM P.O., NEELESWARAM,
KANHANGAD, KASARAGODE, PIN - 670314
14 K.K. ASHRAF,
S/O. ABOOBACKER, C.242,
KORAKKATH PARAMBU, 10, CHILAVOOR,
MOOZHICKAL, KOZHIKODE, PIN - 673001
15 A.T. MUHAMMED ALI,
S/O. AHAMMED A.T., NADUVILAKANDI KURACKAL HOUSE,
12/61, KUTTIKKATTOOR P.O.,
KOZHIKODE, PIN - 673008
16 ABDUL NAVAF,
S/O. NALANCHIRAKKAL MUHAMMED, ALUVANGAL HOUSE,
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KOLATHARA P.O., KOZHIKODE,
PIN - 673655
17 MUHAMMED FAZIL,
S/O. USMAN, KARADAN HOUSE,
PALANTHINGAL MUNDA, EDAKKARA P.O.,
MALAPPURAM, PIN - 679331
18 SULAIMAN KARADAN,
S/O. MUHAMMED KARADAN, KARADAN HOUSE,
PALANTHINGAL MUNDA, EDAKKARA P.O.,
MALAPPURAM, PIN - 679331
19 SARA,
W/O. SULAIMAN, KARADAN HOUSE,
PALANTHINGAL MUNDA, EDAKKARA P.O.,
MALAPPURAM, PIN - 679331
20 MUHAMMED FAVAS,
S/O. KUNHI MOIDEEN KUTTY, FLAT NO. 12B,
SKYLINE OCEANIC, BEACH ROAD,
KOZHIKODE, PIN - 673032
21 ABDUL LATHEEF,
S/O. E.P. MAMMU, RAFA PARK HOUSE,
THALASSERY, KANNUR, PIN - 670101
22 P.K. SIVADASA MENON,
S/O. P.K. BALASUNDARA MENON,
LAKSHMI KRIPA, PARAVOOR, ERNAKULAM,
PIN - 683513
23 SRI. ANEES ADAM K.M.,
S/O. T. MUNEER, KOYAPPATHODY VILLA,
KRISHNAN NAIR ROAD, NEAR MALIKADAVE,
NEAR GOVT. ITI, KOZHIKODE, PIN - 673010
24 SYED MUHAMMED THAYYIL,
S/O. THAYYIL KHADAR HAJI, THAYYIL HOUSE,
KATTACHIRA, B.P. ANGADI P.O.,
VENGALOOR, TIRUR, MALAPPURAM, PIN - 676102
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25 DR. T. AHAMED THAYYIL,
S/O P.K. ABDULLA, THOTTIYIL HOUSE,
KOTTAKKAL P.O., MALAPPURAM, PIN - 676503
26 V. ABDUL RAZACK,
S/O. MUHAMMED, BARIKODAN HOUSE,
ERNAD, MALAPPURAM, PIN - 673639
BY ADVS.
SRI.C.AJITH KUMAR
SRI.PRAVEEN HARIHARAN
SRI.G.HARIHARAN(K/66A/1976)
SMT.K.S.SMITHA(K/106/2012)
SRI.AMAL DEV D(K/001570/2018)
SMT.SNEHA M.S.(K/001669/2023)
SRI.ABHIJITH E.R.(K/000352/2021)
SMT.E.SILPA(K/130/2015)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.03.2025 ALONG WITH WP(C) No.1667/2025 AND THE COURT
ON 11.04.2025 DELIVERED THE FOLLOWING:
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N. NAGARESH, J.
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W.P.(C) Nos.1667 and 8019 of 2025
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Dated this the 11th day of April, 2025
JUDGMENT
~~~~~~~~~
The successful bidder in an e-auction
conducted on 27.12.2024 by the Recovery Officer, Debts
Recovery Tribunal-I, Ernakulam in DRC No.78/2020 is the
petitioner in W.P.(C) No.1667/2025. The writ petition has been
filed seeking to quash order dated 09.01.2025 passed by the
Recovery Officer rejecting the petitioner's application for
extension of time to remit the balance 75% of the bid amount.
2. The e-auction was conducted on 27.12.2024.
The petitioner successfully bid in auction for an amount of
₹5,54,00,000/-. The petitioner submits that they complied with
the requirements under Rule 57(1) o the 2 nd Schedule to the
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W.P.(C) Nos.1667 & 8019 of 2025
Income Tax Act, 1961 and remitted 25% of the bid amount
totalling to ₹1,38,50,000/- including AMD. The balance
₹4,15,50,000/- was to be remitted on or before 10.01.2025.
The petitioner submits that the petitioner duly remitted an
amount of ₹89,04,010/- towards the balance 25% amount, on
27.12.2024.
3. The petitioner faced unexpected delay in
arranging the balance 75% bid amount. The petitioner
therefore filed Ext.P6 IA No.2/2025 on 03.01.2025 seeking to
grant an extension of 20 days to remit the balance amount. The
1st respondent, however, rejected the petitioner's request for
extension, as per Ext.P7 order.
4. The petitioner states that though the 1st
respondent-Recovery Officer may not have the power to extend
the time for repayment, this Court can indeed extend the time
invoking Article 226 of the Constitution of India, contends the
petitioner.
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W.P.(C) Nos.1667 & 8019 of 2025
5. W.P.(C) No.8019/2025 is filed by the
petitioners, who were also participants in the auction sale,
seeking to direct the 1st respondent to confirm the sale of lot
No.4 property covered in Ext.P2 admeasuring 168.39 Ares (4
Acres 16 Cents) in favour of the petitioners and to issue sale
certificate in their name. The petitioners state that the
scheduled properties of the borrowers were put up for sale in
five lots and the petitioners bid for lot No.4 property
admeasuring 168.39 Ares. The petitioners paid EMD of ₹55
lakhs. They had offered ₹5,52,00,000/- for the lot No.4
property. The 4th respondent was the successful bidder. But,
the 4th respondent did not remit the amount in time.
6. The petitioners stated that the 4th respondent
ought to have paid the entire bid amount within the stipulated
time. As the 4th respondent did not pay the bid amount within
the statutorily prescribed time, the 1st respondent is legally
bound to confirm the sale of lot No.4 in favour of the petitioners
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W.P.(C) Nos.1667 & 8019 of 2025
and to issue sale certificate.
7. The counsel for the petitioner in W.P.(C)
No.8019/2025 relied on the judgment of the Hon'ble Apex Court
in C.N. Paramsivan and another v. Sunrise Plaza Tr Partner
and others [2013 (4) SCR 1], of the Karnataka High Court in
Ramesh Mehar v. The Recovery Officer and others [2013
KHC 3220], of the Bombay High Court in Kumar Urban
Development Private Limited v. Indian Bank and others
[2019 KHC 4805] and of this Court in Somasundaram v. Chief
Commissioner of Income Tax and another [2017 KHC 737].
8. The Bank filed counter affidavit in W.P.(C)
No.8019/2025. The Bank submits that the writ petition is not
maintainable as the petitioners have alternate remedy. Even
though the petitioners participated in the e-auction, their offer
was less than that of the successful bidder. Therefore, the bid
was confirmed in favour of the successful bidder. The bid has
attained finality. The successful bidder has remitted the entire
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W.P.(C) Nos.1667 & 8019 of 2025
bid amount on 27.02.2025. The petitioners have approached
this Court after withdrawing the EMD remitted by them, which
itself shows that there is no bona fide on the part of the
petitioners. W.P.(C) No.8019/2025 is therefore liable to be
dismissed.
9. I have heard the learned counsel for the
petitioners in both the writ petitions and the learned Standing
Counsel representing the Bank.
10. As far as W.P.(C) No.1667/2025 is concerned,
when the said writ petition came up for admission, this Court
passed an interim order dated 17.01.2025 directing the
Recovery Officer to defer coercive e proceedings till
10.02.2025. The petitioner remitted ₹1.25 Crores after the
interim order dated 17.01.2025. On 14.02.2025, this Court
extended the time for making payment by two weeks. The
Bank has stated in their counter affidavit dated 10.03.2025 in
W.P.(C) No.8019/2025 that the petitioner has remitted the entire
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W.P.(C) Nos.1667 & 8019 of 2025
bid amount on 27.02.2025, within the time stipulated by this
Court. In view of the said development, no further orders are
necessary in W.P.(C) No.1667/2025.
11. As regards W.P.(C) No.8019/2025, the
petitioners therein contend that as the successful bidder failed
to remit the bid amount within the stipulated time, the 1st
respondent is liable to confirm the sale of lot No.4 property in
favour of the petitioners and also to issue sale certificate. The
contention of the petitioners is that as per Rules, the bid amount
ought to have been paid within the stipulated time and the time
cannot be extended. In this regard, I find that though the
Tribunal may not have power to enlarge the time, this Court, in
exercise of the powers under Article 226 of the Constitution of
India, has the power to enlarge the time in exceptional and
appropriate cases. This Court has granted reasonable time to
the successful bidder to pay the balance amount and the
balance amount has been remitted by the successful bidder.
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W.P.(C) Nos.1667 & 8019 of 2025
Furthermore, the petitioners have alternate efficacious remedy
in challenging the sale proceedings.
In the circumstances of the case, W.P.(C)
No.1667/2025 is disposed of recording the statement of the
Standing Counsel for the Bank that the petitioner has remitted
the entire bid amount on 27.02.2025. W.P.(C) No.8019/2025 is
dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/09.04.2025
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APPENDIX OF WP(C) 1667/2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE PROCLAMATION OF SALE
IN DRC NO. 78/2020 WITH E-SALE NO.
74/2024 DATED 21/10/2024
Exhibit P2 A TRUE COPY OF THE ONLINE AUCTION BID
FORM SUBMITTED BY THE PETITIONER
Exhibit P3 A TRUE COPY OF THE RECEIPT EVIDENCING
PAYMENT OF RS. 5,50,000/- TOWARDS EMD
ON 24/12/2024
Exhibit P4 A TRUE COPY OF THE EMAIL COMMUNICATION
DATED 27.12.2024
Exhibit P5 A TRUE COPY OF THE RECEIPT EVIDENCING
THE PAYMENT OF ₹89,04,010/
Exhibit P6 A TRUE COPY OF APPLICATION IA NO.2/2025
FILED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
Exhibit P7 A TRUE COPY OF THE ORDER DATED
09/01/2025 IA NO. 2/2025 IN DRC NO.
78/2020 PASSED BY THE 1ST RESPONDENT
REJECTING THE PETITIONER'S REQUEST FOR
EXTENSION OF TIME
Exhibit P8 A TRUE COPY OF THE RECEIPT DATED
10/02/2025 EVIDENCING THE PAYMENT OF
RS.1,25,00,000/- MADE BY THE PETITIONER
TO THE 2ND RESPONDENT BANK
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APPENDIX OF WP(C) 8019/2025
PETITIONERS' EXHIBITS
Exhibit P1 A TRUE COPY OF THE JUDGMENT OF THE DEBT
RECOVERY TRIBUNAL IN TA 44/2017 DATED
28.9.2020
Exhibit P2 A TRUE COPY OF THE SALE PROCLAMATION
PUBLISHED BY THE 1ST RESPONDENT DATED
21.10.2024
Exhibit P3 A TRUE COPY OF THE ONLINE AUCTION BID
FORM UPLOADED BY THE PETITIONERS
Exhibit P4 A TRUE COPY OF THE DECLARATIONS
SUBMITTED BY THE PETITIONERS BEFORE 1ST
RESPONDENT DATED 16.12.2024
Exhibit P5 A TRUE COPY OF THE INTERIM ORDER PASSED
BY THIS HON'BLE COURT IN WP(C)
1667/2025 DATED 14.2.2025
Exhibit P6 A TRUE COPY OF THE EMAIL COMMUNICATION
ISSUED BY THE 1ST PETITIONER TO 1ST
RESPONDENT DATED 22.2.2025
Exhibit P7 A TRUE COPY OF THE NOTICE ADJOURNING
THE SALE UPLOADED BY THE 1ST RESPONDENT
IN THE WEBSITE OF DRT DATED 18.12.2024
Exhibit P8 A TRUE COPY OF THE SCREENSHOT OF THE
DRT WEBPORTAL OF NOTICES UPLOADED DATED
NIL
RESPONDENT EXHIBITS
Exhibit-R2(a) TRUE COPY OF THE ‘A' DIARY
PROCEEDINGS DATED 16/12/2024 IN R.C
78/2020 OF THE 1ST RESPONDENT
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Exhibit-R2(b) TRUE COPY OF THE E-AUCTION DETAILS
DATED 27/12/2024 IN RESPECT OF THE
AUCTION CONDUCTED BY THE 1ST RESPONDENT
FOR THE PROPERTY COVERED BY EXT.P2
