Sheema Ashok vs The Kerala State Financial Enterprises ...
2025 Latest Caselaw 8345 Ker

Kerala High Court

Sheema Ashok vs The Kerala State Financial Enterprises ... on 29 April, 2025

                                                                 2025:KER:33378
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                        THE HONOURABLE MR. JUSTICE S.MANU

         TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                             WP(C) NO. 17005 OF 2025


PETITIONER:

              SHEEMA ASHOK
              AGED 38 YEARS
              MEENATHU VEEDU, CHINGOLI, ALAPPUZHA, KERALA, PIN - 690532

              BY ADVS.
              BRIJESH N.B.
              SAHLA NECHIYIL
              BALAKRISHNAN N.
              K.N.RANJITH
              AKHILA S.
              JISHNU A.
              ATHIRA PADMENDHU
              KARTHIKEYAN R.


RESPONDENTS:

     1        THE KERALA STATE FINANCIAL ENTERPRISES LTD (KSFE)
              HARIPPAD MAIN BRANCH REPRESENTED BY ITS MANAGER, NEAR KSRTC
              BUS STAND ,HARIPPADU,ALAPPUZHA, KERALA, PIN - 690514

     2        SPECIAL DEPUTY TAHSILDAR (RR)
              K.S.F.E. LTD, K.S.F.E REGIONAL OFFICE, ALAPPUZHA, PIN -
              688001

     3        VILLAGE OFFICER
              CHINGOLI VILLAGE OFFICE, CHINGOLI, KARTHIKAPALLY P.O,
              ALAPPUZHA, KERALA, PIN - 690532

              SRI.ARUN ANTONY


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 17005 of 2025                 -2-




                                                                   2025:KER:33378


                                  JUDGMENT

Dated this the 29th day of April, 2025

This writ petition is filed seeking direction to permit the 1 st

respondent to clear the liability of the petitioner in 18 installments.

2. Heard the learned Counsel for the petitioner and also the

learned Standing Counsel for the 1st respondent.

3. The learned Standing Counsel on instructions submitted

that the petitioner can be permitted to avail installment facility for

discharging the outstanding amounts. The learned Standing Counsel

submitted that the total outstanding amount is Rs.17,43,000/-

Hence this writ petition is disposed of directing that the

petitioner shall discharge the entire liability in 18 monthly

installments commencing from 09.06.2025.

Sd/-

S. MANU JUDGE

sbk/-

2025:KER:33378

APPENDIX OF WP(C) 17005/2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE DEMAND NOTICE (FORM

10) ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER, DATED 23/01/2025, (RRC NO.:2024/2586/04/RR-11739) WITH FORM 1

Exhibit P2 THE TRUE COPY OF THE DEMAND NOTICE (FORM

10) ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER, DATED 23/01/2025, (RRC NO.:2024/2613/04/RR-11741) WITH FORM 1

Exhibit P3 A TRUE COPY OF THE DEMAND NOTICE (FORM 10) ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER, DATED 23/01/2025, (RRC NO.:2024/2637/04/RR-11744), WITH FORM 1