Lijimol J.L vs The Authorised Officer on 25 January, 2022

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Kerala High Court

Lijimol J.L vs The Authorised Officer on 25 January, 2022

Bench: Bechu Kurian Thomas

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                      WP(C) NO. 30311 OF 2021
PETITIONER:

          LIJIMOL J.L.
          AGED 42 YEARS
          W/O. SAJITH KUMAR, TC.6/2034,
          POLICKAMARVILA VEEDU, KARUMANKULAM,
          VALIYAVILA, VATTIYOOR KAVU P.O.,
          THIRUVANANTHAPURAM DISTRICT-695 013
          BY ADVS.
          LIZA P.CHERIAN


RESPONDENTS:

    1     THE AUTHORISED OFFICER
          CHIEF MANAGER, STATE BANK OF INDIA,
          RACPC, LMS COMPOUND,
          THIRUVANANTHAPURAM DISTRICT-695 033
    2     STATE OF BANK OF INDIA
          REPRESENTED BY THE BRANCH MANAGER,
          STATE BANK OF INDIA, RACPC, LMS COMPOUND,
          THIRUVANANTHAPURAM DISTRICT-695 033
    3     RECOVERY OFFICER,
          DRT 2, KHFC BUILDING,
          PANAMPILLY NAGAR, ERNAKULAM-682 036
    4     UNION OF INDIA
          REPRESENTED BY THE SECRETARY MINISTRY OF FINANCE
          DEPARTMENT, NEW DELHI-110 001
    5     THE ASSISTANT REGISTRAR,
          DRT 2, KHFC BUILDING, PANAMPILLAY NAGAR,
          ERNAKULAM-682 036
          BY ADV TOM K.THOMAS
          ADV.M.JITHESH MENON
          ADV.MANU.S., CGC
          ASGI - R4



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30311 OF 2021
                                         2



                      BECHU KURIAN THOMAS, J
                    ..............................................
                       W.P.(C) No.30311 of 2021
                       .....................................
                Dated this the 25 th day of January, 2022

                                       JUDGMENT

Sri.Tom K.Thomas, the learned counsel for respondents 1 and 2 submits that the sale scheduled pursuant to Ext.P3 did not take place due to absence of bidders.

2. The said submission is recorded and the writ petition is closed reserving the liberty of the petitioner to seek appropriate remedies including one time settlement, if available.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/27/01//2022 WP(C) NO. 30311 OF 2021 3 APPENDIX OF WP(C) 30311/2021 PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE JUDGMENT IN WPC NO.2837/2019 Exhibit P2 THE TRUE COPY OF THE JUDGMENT IN WPC NO.13399/2019 Exhibit P3 THE TRUE COPY OF THE PROCLAMATION NOTICE DATED 1.12.2021 Exhibit P4 TRUE COPY OF NOTIFICATION ISSUED BY UNION OF INDIA DATED 13.12.2021 Exhibit P5 TRUE COPY OF NOTIFICATION ISSUED BY DRT 2 DATED 15.12.2021 Exhibit P6 THE TRUE COPY OF JUDGMENT IN WRIT APPEAL 384/2021 Exhibit P7 THE TRUE COPY OF THE OTS REQUEST ISSUED BY THE PETITIONER RESPONDENTS EXHIBITS : NIL TRUE COPY

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