Kerala High Court
Bindhu Santhosh vs Deputy Tahsildar (Revenue Recovery) on 24 January, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA, 1945
WP(C) NO. 8228 OF 2015
PETITIONERS:
1 LEELAMMA,
AGED 53 YEARS,
W/O. KUMARAN, KALLANICKAL HOUSE, VELLATHOOVAL
PO, VELLATHOOVAL, IDUKKI DISTRICT.
2 SANTHAMMA, W/O. GOVINDHAN,
AGED 54 YEARS,
MUTHUKUTTU HOUSE, VELLATHOOVAL PO,
VELLATHOOVAL, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SMT.K.J.ANITHA
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
RESPONDENTS:
1 DEPUTY TAHASILDAR (REVENUE RECOVERY),
DEVIKULAM , IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING, KALLARKUTTY
ROAD, ADIMALY, IDUKKI DISTRICT 686561,
REPRESENTED BY ITS MANAGER.
3 SNDP UNION,
ADIMALY PO, ADIMALY, IDUKKI DISTRICT-686 561,
REPRESENTED BY ITS SECRETARY.
4 K.T. SUKUMARAN,
KIZHAKKEVEETTIL,MUTHIRAPUZHA, KONNATHADI PO,
ADIMALY, IDUKKI DISTRICT - 686561.
5 V.K. JENARDHANAN, VARAKIL HOUSE,
SELLIYAMPARA PO, ADIMALY PO, IDUKKI DISTRICT
686 563.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
2
6 VILLAGE OFFICER,
VELLATHOOVAL VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.KOSHY GEORGE, SC,
SMT.C.G.ARUNDHATHI
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).1868/2016,
8234/2015 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 1868 OF 2016
PETITIONERS:
1 AJESH P.K,
AGED 38 YEARS,
S/O. KUNJIKRISHNAN, PLAKKUNNEL HOUSE,
VALARA P.O., 14TH MILE, IDUKKI DISTRICT.
2 RANJITH P R,
S/O. RAJU, POOVATHUMMOOTTIL HOUSE, VALARA
P.O., 14TH MILE, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER - 686 561.
3 SNDP UNION,
ADIMALY P.O, ADIMALY, IDUKKI DISTRICT - 686
561, REPRESENTED BY ITS SECRETARY.
4 K.T. SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
P.O., ADIMALY, IDUKKI DISTRICT - 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
4
5 V.K. JENARDHANAN, VARAKIL HOUSE,
SELLIYAMPARA P.O., ADIMALY,
IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER,
MANNAMKANDAM VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 8234 OF 2015
PETITIONERS:
1 MINI,
AGED 42 YEARS,
W/O.RAMACHANDRAN, MATTAPPATTU HOUSE,
VELLATHOOVAL, IDUKKI DISTRICT.
2 THANGAMMA,
W/O.SUKUMARAN, NEDUMBELAKARA HOUSE,
VELLATHOOVAL, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SMT.K.J.ANITHA
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
RESPONDENTS:
1 DEPUTY TAHSILDAR(REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT-
686 561,REPRESENTED BY ITS MANAGER.
3 SNDP UNION,
ADIMALY P O, ADIMALY, IDUKKI DISTRICT-686
561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNTHADI
PO, ADIMALY, IDUKKI DISTRICT-686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
6
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA PO, ADIMALY,
IDUKKI DISTRICT-686 563.
6 VILLAGE OFFICER,
VELLATHOOVAL VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SMT.C.G.ARUNDHATHI
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 22049 OF 2015
PETITIONER:
GIRIJAMMA,
W/O. SATHEESH, ATTIYIL HOUSE, VELLATHOOVAL
SELIAMPARA, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER 686561.
3 SNDP UNION,
ADIMALY PO, ADIMALY, IDUKKI DISTRICT
686561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
PO, ADIMALY, IDUKKI DISTRICT - 686561.
5 V.K JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA PO, ADIMALY,
IDUKKI DISTRICT - 686 563.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
8
6 VILLAGE OFFICER,
VELLATHOOVAL VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 22929 OF 2015
PETITIONER:
REJANI SANTHOSH,
AGED 33 YEARS,
W/O.SANTHOSH, POOVATHINKAL HOUSE,
RAJAKUMARY PO, NADAMATTAM, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT- 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILIDNG,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER 686561
3 SNDP UNION
ADIMALY PO, ADIMALY, IDUKKI DISTRICT,
686561, REPRESENTED BY ITS SECRETARY
4 K.T. SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
PO, ADIMALY, IDUKKI DISTRICT, 686561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
10
5 V.K.JENARDHANAN
VARAKIL HOUSE, SELLIYAMPARA PO, ADIMALY,
IDUKKI DISTRICT 686563
6 VILLAGE OFFICER,
RAJAKUMARI VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT - 686 554.
BY ADVS.
SRI.R.S.KALKURA
SRI.ABRAHAM K.JOHN
SRI.S.JIJI
SRI.BINOY DAVIS, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 24608 OF 2015
PETITIONERS:
1 SHIJU T.R., S/O.RAJAPPAN,
THAZHATHEDATHU HOUSE, JOSEGIRI.P.O.,
KOCHUPPU, IDUKKI DISTRICT.
2 SAJIMON E.K.,
S/O.KUNJUMON, EDAMATTATHIL HOUSE,
JOSEGIRI.P.O., KOCHUPPU, IDUKKI DISTRICT.
BY ADVS.
JOMY GEORGE
DEEPAK MOHAN
A.MINI JOSEPH
P.REJINARK
SEBASTIAN THOMAS
K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT-686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER-686561.
3 SNDP UNION,
ADIMALY P.O., ADIMALY, IDUKKI DISTRICT-
686561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA,
KONNATHADI.P.O., ADIMALY, IDUKKI DISTRICT-
686561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
12
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA.P.O., ADIMALY,
IDUKKI DISTRICT-686 563.
6 VILLAGE OFFICER,
RAJAKKAD VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT-686553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 24629 OF 2015
PETITIONERS:
1 SUGATHAN.P.N.,
AGED 36 YEARS
S/O.NANU, PUTHANPURACKAL HOUSE, JOSEGIRI
P.O., KOCHUPPU, IDUKKI DISTRICT.
2 JINU P.V.,
S/O.VASUDEVAN, PUTHANPURACKAL HOUSE,
JOSEGIRI P.O., KOCHUPPU, IDUKKI DISTRICT.
BY ADVS.
JOMY GEORGE
DEEPAK MOHAN
A.MINI JOSEPH
P.REJINARK
SEBASTIAN THOMAS
K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR(REVENUE RECOVERY),
NEDUMKANDAM,
IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA , ADIMALY BRANCH,
KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT
REPRESENTED BY ITS MANAGER, PIN - 686 561.
3 SNDP UNION, ADIMALY P.O.
ADIMALY, IDUKKI DISTRICT - 686 561,
REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
14
4 K.T.SUKUMARAN, KIZHAKKEVEETTIL,
MUTHIRAPUZHA, KONNATHADI P.O.,
ADIMALY, IDUKKI DISTRICT - 686 561.
5 V.K.JENARDHANAN, VARAKIL HOUSE,
SELLIYAMPARA P.O.
ADIMALY, IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER, RAJAKKAD VILLAGE,
UDUMBANCHOLA TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 24630 OF 2015
PETITIONERS:
1 BINDHU SABU
W/O.SABU, THAZHATHUKUDY HOUSE, VATTAYAR
P.O, KALLAR, IDUKKI DISTRICT.
2 PUSHPA MOHANAN,
W/O.MOHANAN, THALANANIYIL HOUSE, VATTAYAR
P.O, KALLAR, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR(REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER - 686 561.
3 SNDP UNION,
ADIMALY P.O, ADIMALY, IDUKKI DISTRICT - 686
561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETIL, MUTHIRAPUZHA, KONNATHADI
P.O, ADIMALY, IDUKKI DISTRICT, 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
16
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELIYAMPARA P.O, ADIMALY,
IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER,
PALLIVASAL VILLAGE, DEVIKULAM TALUK, IDUKKI
DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 27247 OF 2015
PETITIONERS:
1 RETHNAMMA VIJAYAN,
AGED 52 YEARS
W/O.VIJAYAN, ELAVUMKAL HOUSE, KUTHUMKAL P
O, VATTAKKANNIPARA, IDUKKI DISTRICT.
2 LEELAMMA GOPI
W/O.GOPI, EDINJAKUZHIYIL HOUSE, KUTHUMKAL P
O, VATTAKKANNIPARA, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT - 686553.
2 STATE BANK OF INDIA
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI
DISTRICT, REPRESENTED BY ITS MANAGER -
686561.
3 S N D P UNION,
ADIMALY P O, ADIMALY , IDUKKI DISTRICT-
686561, REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
18
4 K T SUKUMARAN,
KIZHAKKEVEETIL, MUTHIRAPUZHA, KONNATHADI P
O, ADIMALY, IDUKKI DISTRICT 686561.
5 V K JENARDHANAN
VARAKIL HOUSE, SELLIYAMPARA P O, ADIMALY,
IDUKKI DISTRICT - 686563.
6 VILLAGE OFFICER,
RAJAKKAD VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT - 686553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 27664 OF 2015
PETITIONERS:
1 BIJI,
AGED 43 YEARS
W/O. BINU, THELLIPPADAVIL HOUSE, ANAVIRATTY
P O, IRUTTUKANAM, IDUKKI DISTRICT.
2 SARASWATHY, W/O.KARUNAKARAN,
KAROTTUVATTAKKATTU HOUSE
ANAVIRATTY P.O., IRUTTUKANAM, IDUKKI
DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM,
IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUIILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER - 686 561.
3 SNDP UNION, ADIMALY P.O. ADIMALY,
IDUKKI DISTRICT - 686 561,
REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
20
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA KONNATHADI
P.O.ADIMALY, IDUKKI DISTRICT - 686 561.
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O. ADIMALY,
IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER, MANNANKANDAM VILLAGE,
DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 30490 OF 2015
PETITIONERS:
1 SINDHU RAJESH,
AGED 33 YEARS,
W/O.RAJESH, THADATHIL HOUSE, VATTAYAR PO,
KURISUPARA, IDUKKI DISTRICT.
2 SUKUMARY RAVEENDHRAN,
W/O.RAVEENDRAN, VAKAVAYALIL HOUSE, VATTAYAR
PO, KURISUPARA, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT-686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT-
686 561, REPRESENTED BY ITS MANAGER.
3 SNDP UNION,
ADIMALY PO, ADIMALY, IDUKKI DISTRICT-686
561, REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
22
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
PO, ADIMALY, IDUKKI DISTRICT-686 561.
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA PO, ADIMALY,
IDUKKI DISTRICT-686 563.
6 VILLAGE OFFICER,
PALLIVASAL VILLAGE, DEVIKULAM TALUK, IDUKKI
DISTRICT-686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 30504 OF 2015
PETITIONER:
RAJAMMA,
AGED 52 YEARS,
W/O.MOHANAN, KAROTTUPARAMBIL HOUSE,
KHAJANAPARA P.O., KHAJANAPARA, IDUKKI
DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM
NEDUMKANDAM, IDUKKI DISTRICT-686 553.
2 STATE OF KERALA
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER-686 561.
3 SNDP UNION,
ADIMALY P.O., ADIMALY, IDUKKI DISTRICT-686
561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPPUZHA, KONNATHADI
P.O., ADIMALY, IDUKKI DISTRICT-686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
24
5 V.K.JANARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O., ADIMALY,
IDUKKI DISTRICT-686 563.
6 VILLAGE OFFICER,
RAJAKUMARI VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT-686 553.
BY ADVS.
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA, SC
SRI.S.JIJI
SRI.BINOY DAVIS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 36422 OF 2015
PETITIONERS:
1 SUMA BIJU,
AGED 38 YEARS,
W/O.BIJU, PEEDICKAL HOUSE, PANICKANKUDY
P.O, KOMBODINJAL,IDUKKI DISTRICT.
2 MEENAKSHI KUMARAN,
W/O. KUMARAN, ARAYIL HOUSE, PANICKANKUDY
P.O, KOMBODINJAL, IDUKKI DISTRICT.
BY ADVS.
JOMY GEORGE
ANJU THOMAS.M
DEEPAK MOHAN
A.MINI JOSEPH
P.REJINARK
SEBASTIAN THOMAS
K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY)
NEDUMKANDAM,IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER - 686 561.
3 SNDP UNION,
ADIMALY P.O, ADIMALY, IDUKKI DISTRICT - 686
561, REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
26
4 K.T SUKUMARAN,
KIZHAKKEVEETTIL,MUTHIRAPUZHA, KONNATHADI
P.O,ADIMALY, IDUKKI DISTRICT - 686 561.
5 V.K JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O, ADIMALY,
IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER,
KONNATHADI VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT -686 553
BY ADV
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA, SC
SRI.JIJI S,
SRI.BINOY DAVIS, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 36425 OF 2015
PETITIONERS:
1 BINDHU SANTHOSH
W/O.SANTHOSH, MALAYIL HOUSE, PARATHODU P.O,
PULLUKANDAM IDUKKI DISTRICT.
2 AMMINI MURALY W/O.MURALY,
KARUKUNNEL HOUSE, PARATHODU P.O,
PULLUKANDAM,IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
SRI.P.REJINARK
SRI.SEBASTIAN THOMAS
SMT.K.B.SONY
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER-686 561
3 SNDP UNION,
ADIMALY P.O, ADIMALY, IDUKKI DISTRICT 686
561, REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
28
4 K.T. SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
P.O, ADIMALY, IDUKKI DISTRICT - 686 561.
5 V.K. JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O, ADIMALY,
IDUKKI DISTRICT - 686563.
6 VILLAGE OFFICER
KONNATHADI VILLAGE, UDUMBANCHOLA
TALUK,IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA, SC
SRI.BINOY DAVIS, GP
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 37093 OF 2015
PETITIONERS:
1 NIRMALA NARAYANAN,
AGED 44 YEARS,
W/O.NARAYANAN, KANGERATHINKAL
HOUSE,MUNIYARA P.O., MUNIYARA, IDUKKI
DISTRICT.
2 SUNITHA SHIBU,
W/O.SHIBU, OLANICKAL HOUSE, MUNIYARA
P.O.,MUNIYARA, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU
BUILDING,KALLARKUTTY ROAD, ADIMALY, IDUKKI
DISTRICT, REPRESENTED BY ITS MANAGER - 686
561.
3 SNDP UNION,
ADIMALY P.O., ADIMALY, IDUKKI DISTRICT -
686 561, REPRESENTED BY ITS SECRETARY.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
30
4 K.T.SUKUMARAN
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
P.O, ADIMALY, IDUKKI DISTRICT - 686 561.
5 V.K.JANARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O.,
ADIMALY,IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER,
KONNATHADI VILLAGE, UDUMBANCHOLA
TALUK,IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.R.S.KALKURA, SC, SBI
SRI.ABRAHAM K.JOHN
SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 37094 OF 2015
PETITIONERS:
1 SUMATHI SUKUMARAN,
W/O.SUKUMARAN,
AGED 42 YEARS
W/O.SUKUMARAN, KARUKAPPILLIL HOUSE,
MUNIYARA P.O, CHURULI, IDUKKI DISTRICT.
2 SIJI SAJEEVAN,
W/O.SAJEEVAN, ATTUKUZHIYIL HOUSE, MUNIYARA
P.O., CHURULI, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY)
NEDUMKANDAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU
BUILDING,KALLARUKUTTY ROAD, ADIMALY, IDUKKI
DISTRICT, REPRESENTED BY ITS MANAGER - 686
561.
3 SNDP UNION,
ADIMALY P.O., ADIMALY, IDUKKI DISTRICT -
686 561 REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
P.O, ADIMALY, IDUKKI DISTRICT - 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
32
5 V.K.JANARDHANAN
VARAKIL HOUSE, SELLIYAMPARA P.O.,
ADIMALY,IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER
KONNATHADI VILLAGE, UDUMBANCHOLA
TALUK,IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 36734 OF 2016
PETITIONERS:
1 CHANDRIKA SASI,
AGED 43 YEARS,
W/O SASI, MOLATHU HOUSE, KATHIPARA PO,
KATHIPARA, IDUKKI DISTRICT.
2 SANTHAMMA SOMAN,
W/O. SOMAN, KIZHAKKEDATHU HOUSE, KATHIPARA
P.O. KATHIPARA, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM,IDUKKI DIST- 686 553.
2 STATE BANK OF INDIA
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER- 686 561.
3 SNDP UNION,
ADIMALY P.O. ADIMALY IDUKKI DISTRICT- 686
561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
P.O. ADIMALY, IDUKKI DIST- 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
34
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P.O. ADIMALY,
IDUKKI DISRICT - 686 563.
6 VILLAGE OFFICER,
VELLATHOOVAL VILLAGE, DEVIKULAM TALUK,
IDUKKI DIST- 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 39371 OF 2015
PETITIONERS:
1 SUSHAMMA SASI,
AGED 50 YEARS,
W/O.SASI, KANNIKKATTIL HOUSE, ADIMALY PO,
ADIMALY, IDUKKI DISTRICT.
2 USHA,W/O.PURUSHOTHAMAN,
CHERUKUZHIYIL HOUSE, ADIMALY PO, ADIMALY,
IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI DISTRICT,
REPRESENTED BY ITS MANAGER - 686 561.
3 SNDP UNION,
ADIMALY PO, ADIMALY, IDUKKI DISTRICT - 686
561, REPRESETNED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
PO, ADIMALY, IDUKKI DISTRICT - 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
36
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA PO,
ADIMALY, IDUKKI DISTRICT - 686 563.
6 VILLAGE OFFICER,
MANNAMKANDAM VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 39377 OF 2015
PETITIONERS:
1 BINDHU SALIKUMAR,
AGED 45 YEARS
W/O.SALIKUMAR, PALAKKUNNEL HOUSE, VALARA P
O, 14TH MILE, IDUKKI DISTRICT.
2 SUNI SHAJI,
W/O.SHAJI,PALAKUNNEL HOUSE, VALARA P O,
14TH MILE, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY , IDUKKI DISTRICT
- 686561, REPRESENTED BY ITS MANAGER.
3 SNDP UNION,
ADIMALY P O, ADIMALY, IDUKKI DISTRICT -
686561, REPRESENTED BY ITS SECRETARY.
4 K T SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI P
O, ADIMALY, IDUKKI DISTRICT - 686561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
38
5 V K JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P O, ADIMALY,
IDUKKI DISTRICT - 686563.
6 VILLAGE OFFICER,
MANNAMKANDAM VILLAGE,
DEVIKULAM TALUK, IDUKKI DISTRICT - 686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 39378 OF 2015
PETITIONER:
SOBHANA SANTHOSH,
AGED 40 YEARS,
W/O.SANTHOSH, PUTHENPURAYIL HOUSE, MANIYARA
P O, PANNIYARNIRAPPU, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
NEDUMKANDAM, IDUKKI DISTRICT - 686553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY , IDUKKI
DISTRICT, REPRESENTED BY ITS MANAGER -
686561.
3 SNDP UNION,
ADIMALY P O, ADIMALY, IDUKKI DISTRICT -
686561, REP BY ITS SECRETARY.
4 K T SUKUMARAN, KIZHAKKEVEETTIL
MUTHIRAPUZHA, KONNATHADI P O,
ADIMALY,IDUKKI DISTRICT - 686561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
40
5 V K JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA P O, ADIMALY,
IDUKKI DISTRICT,686563.
6 VILLAGE OFFICER
KONNATHADI VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT - 686553
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA,
1945
WP(C) NO. 39394 OF 2015
PETITIONERS:
1 SUMA
AGED 44 YEARS
W/O.SURESH, PARYIL HOUSE, MANNAMKANDAM PO.,
IRUNUR ACRE, IDUKKI DISTRICT.
2 CHANDRIKA,
W/O.SASI, ELAVUMKAL HOUSE, MANNAMKANDAM
PO., IRUNUR ACRE, IDUKKI DISTRICT.
BY ADVS.
SRI.JOMY GEORGE
KUM.M .ANJU THOMAS
SRI.DEEPAK MOHAN
SMT.A.MINI JOSEPH
RESPONDENTS:
1 DEPUTY TAHSILDAR (REVENUE RECOVERY),
DEVIKULAM, IDUKKI DISTRICT - 686 553.
2 STATE BANK OF INDIA,
ADIMALY BRANCH, KANNATTU BUILDING,
KALLARKUTTY ROAD, ADIMALY, IDUKKI
DISTRICT , 686 561, REPRESENTED BY ITS
MANAGER.
3 SNDP UNION,
ADIMALY PO., ADIMALY, IDUKKI DISTRICT - 686
561, REPRESENTED BY ITS SECRETARY.
4 K.T.SUKUMARAN,
KIZHAKKEVEETTIL, MUTHIRAPUZHA, KONNATHADI
PO., ADIMALY, IDUKKI DISTRICT - 686 561.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
42
5 V.K.JENARDHANAN,
VARAKIL HOUSE, SELLIYAMPARA PO., ADIMALY,
IDUKKI DISTRICT-686 563.
6 VILLAGE OFFICER
MANNAMKANDAM VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT-686 553.
BY ADVS.
SRI.BINOY DAVIS, GP
SRI.ABRAHAM K.JOHN
SRI.R.S.KALKURA
SRI.JIJI S
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.01.2024, ALONG WITH WP(C).8228/2015
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES
43
JUDGMENT
[WP(C) Nos.8228/2015, 8234/2015, 22049/2015, 22929/2015, 24608/2015, 24629/2015, 24630/2015, 27247/2015, 27664/2015, 30490/2015, 30504/2015, 36422/2015, 36425/2015, 37093/2015, 37094/2015, 39371/2015, 39377/2015, 39378/2015, 39394/2015, 1868/2016 and 36734/2016] Petitioners in these cases are members of a Self Help Group, which had availed a loan, which were disbursed to the individual members of the Self Help Group by the State Bank of India. In respect of petitioners in W.P.(C)No.8228 of 2015, an amount of Rs.77,889/- was due on 21.01.2006. In respect of petitioners in W.P.(C)No.8234 of 2015, an amount of Rs.1,05,060/- was due on 22.01.2006. In respect of petitioner in W.P.(C)No.22049 of 2015, an amount of Rs.64,978/- was due on 22.01.2006. In respect of petitioner in W.P.(C)No.22929 of 2015, an amount of Rs.1,27,970/- was due on 06.02.2007. In respect of petitioners in W.P.(C)No.24608 of 2015, an amount of Rs.59,572/- was due on 06.02.2007. In respect of petitioners in W.P.(C)No.24629 of 2015, an amount of Rs.56,342/- was due on 03.02.2007. In WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 44 respect of petitioners in W.P.(C)No.24630 of 2015, an amount of Rs.1,33,781/- was due on 19.03.2006. In respect of petitioners in W.P.(C)No.27247 of 2015, an amount of Rs.58,782/- was due on 22.01.2006. In respect of petitioners in W.P.(C)No.27664 of 2015, an amount of Rs.1,52,476/- was due on 19.03.2006. In respect of petitioners in W.P.(C)No.30490 of 2015, an amount of Rs.47,616/- was due on 03.01.2008. In respect of petitioner in W.P.(C)No.30504 of 2015, an amount of Rs.1,33,509/- was due on 03.01.2008. In respect of petitioners in W.P.(C)No.36422 of 2015, an amount of Rs.94,183/- was due on 22.01.2006. In respect of petitioners in W.P.(C)No.36425 of 2015, an amount of Rs.21,298/- was due on 17.04.2006. In respect of petitioners in W.P.(C)No.37093 of 2015, an amount of Rs.40,322/- was due on 22.01.2006. In respect of petitioners in W.P.(C)No.37094 of 2015, an amount of Rs.56,875/- was due on 07.12.2007. In respect of petitioners in W.P.(C)No.39371 of 2015, an amount of Rs.94,029/- was due on 26.04.2006. In respect of petitioners in W.P.(C)No.39377 of 2015, an amount of Rs.61,501/- was due on 06.11.2007. In respect of petitioner in W.P.(C)No.39378 of 2015, an amount of Rs.1,04,327/- was due on 22.01.2006. In respect of WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 45 petitioners in W.P.(C)No.39394 of 2015, an amount of Rs.76,847/- was due on 22.01.2006. In respect of petitioners in W.P.(C)No.1868 of 2016, an amount of Rs.3,00,809/- was due on 11.01.2007. In respect of petitioners in W.P.(C)No.36734 of 2016, an amount of Rs. 28,335/- was due on 16.11.2007. It is the case of the petitioners that the loans were disbursed through the SNDP Union, Adimaly and the petitioners had repaid the amounts to the SNDP Union for remittance to the Bank. It is submitted that there was misappropriation of the amounts remitted by the individual petitioners leading to registration of criminal cases against the then members of the SNDP Union. It is submitted that alleging failure to repay the loans, Revenue Recovery proceedings have been initiated against the petitioners much beyond the period of limitation. It is submitted that the limitation in respect of the loans availed by the petitioners cannot be beyond the period of three years from the date on which the installments were due as the loans were not secured by mortgage of immovable property, in which case alone the period of 12 years under Article 62 of the Schedule to the Limitation Act would be available. It is submitted that going by the judgment of Supreme Court in State of Kerala v. WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 46 V.R.Kalliyanikutty [1999 (2) KLT 146 (SC)], the Revenue Recovery proceedings under the Kerala Revenue Recovery Act, 1968 could be initiated only in respect of dues which could be enforced [by filing a suit] within the period of limitation. It is submitted that since the recovery proceedings in these cases were far beyond the period of three years from the date on which the amounts were due, the claim was barred by limitation and therefore, on this short ground the Revenue Recovery proceedings are liable to be set aside.
2. The learned Standing Counsel appearing for the State Bank of India would however contend that these cases cannot be taken as cases where the Revenue Recovery proceedings are barred on account of limitation. It is submitted that there are cases where the SNDP Union in question had guaranteed the repayment of the amounts and had also made part payments after the date on which the Revenue Recovery proceedings were initiated by the Bank. It is submitted that when part payments are made, the same should be treated as acknowledgment of debt for the purpose of Section 18 of the Limitation Act and therefore, the Revenue Recovery proceedings cannot be stated to be barred by WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 47 limitation. He has also placed reliance on certain judgments which would indicate that part payment amounts to acknowledgment for the purposes of Section 18 of the Limitation Act.
Having heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent Bank, I am of the view that even if the contention of the learned Standing Counsel for the respondent Bank that part payment amounts to acknowledgment for the purpose of Section 18 of the Limitation Act is to be accepted, it must be noted that in the facts of these cases, the part payment is made by a third party, namely the SNDP union, which is not a party to the loan agreement between the Bank and the borrowers. Such payment by a third party cannot, obviously, amount to an acknowledgment for the purposes of Section 18 of the Limitation Act as the borrowers had no role in making such payment for it to be treated as an acknowledgment by the borrowers for the purposes of Section 18 of the Limitation Act. It is not seriously disputed that considering the date on which the amounts were due, the requisition for Revenue Recovery proceedings was far beyond the period of three WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 48 years and since the loans were not secured by mortgage of immovable property, the period of limitation can only be three years and not 12 years as contemplated by Article 62 of the Schedule to the Limitation Act. It has therefore to be held that the Revenue Recovery proceedings initiated against the petitioners are barred by limitation and cannot be continued in view of the law laid down by the Supreme Court in Kalliyanikutty (supra).
Therefore, these writ petitions are allowed and the Revenue Recovery proceedings initiated against the petitioners in these cases will stand quashed.
Sd/-
GOPINATH P. JUDGE DK WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 49 APPENDIX OF WP(C) 1868/2016 PETITIONER EXHIBITS EXT P1- TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAISNT THE RESPONDENTS 4 AND 5 EXT P2- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE R.R ACT DATED 06/11/2015 ISSUED TO THE PETITIONERS EXT P3- TRUE COPY OF THE DEMAND NOTICE U/S 34 OF THE R.R ACT DATED 06/11/2015 ISSUED TO THE PETITIONERS EXT P4- TRUE COPY OF THE ORDER DATED 12/01/2015 IN W.P(C) 969/2015 PASSED BY THIS HONOURABLE COURT. WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 50 APPENDIX OF WP(C) 8234/2015 PETITIONER EXHIBITS EXT P1 : TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 5 AND 6. EXT P2 : TRUE COPY OF THE REQUISITION GIVEN BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT ON 28-08-2014.
EXT P3 : TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 04-12-2014 ISSUED TO THE PETITIONERS.
EXT P4 : TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOGRY ACT DATED 04-12-2014 ISSUED TO THE PETITIONERS.
EXT P5 : TRUE COPY OF THE ORDER DATED 12-01- 2015 IN WP(C).NO.969/15 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 51 APPENDIX OF WP(C) 22049/2015 PETITIONER EXHIBITS EXT P1: TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXT P2: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 18.02.2015 ISSUED TO THE PETITIONERS EXT P3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 18.02.2015 ISSUED TO THE PETITIONERS EXT P4: TRUE COPY OF THE ORDER DATED 12.01.2015 IN WPC.NO.969/2015 PASSED BY THIS HONOURABLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 52 APPENDIX OF WP(C) 22929/2015 PETITIONER EXHIBITS EXT P1: TRUE COPY OF THE SEIZURE MAHAZAR DATED 05.08.2012 EXT P2: TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 TO 5 EXT P3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 04.02.2015 ISSUED TO THE PETITIONER EXT P4: TRUE COPY OF THE ORDER DATED 12.01.2015 IN WPC.NO.969/2015 PASSED BY THE HON'BLE COURT RESPONDENT EXHIBITS Exhibit R12(a) TRUE COPY OF LETTER DATED 15.07.2011 ISSUED BY THE INSPECTOR OF POLICE, ADIMALY TO THE SECOND RESPONDENT.
Exhibit R2(b) TRUE COPY OF THE LETTER DATED 20.07.2011 ISSUED BY THE SECOND RESPONDENT TO THE INSPECTOR OF POLICE ADMIALY.
Exhibit R(2(c) TRUE COPY OF THE RELEVANT PAGES OF THE RESERVE BAND CIRCULAR BEARING NO. RPCD NO. PLAN BC.4/04.09.01/2006-07 DATED 03.07.2006 INDICATING THAT THE LOAN IS A PRIORITY SECTOR LOAN.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 53 APPENDIX OF WP(C) 24608/2015 PETITIONER EXHIBITS EXT P1: COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5.
EXT P2: COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED NIL ISSUED TO THE PETITIONERS.
EXT P3: COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 19.3.2015 ISSUED TO THE PETITIONERS.
EXT P4: COPY OF THE ORDER DATED 12.1.2015 IN WPC.NO.969/15 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 54 APPENDIX OF WP(C) 24629/2015 PETITIONER EXHIBITS EXHIBIT P1. COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5.
EXHIBIT P2. COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 28.3.15 ISSUED TO THE PETITIONERS.
EXHIBIT P3. COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 28.3.15 ISSUED TO THE PETITIONERS.
EXHIBIT P4. COPY OF THE ORDER DATED 12.1.15 IN WPC 969/15 PASSED BY THIS HONOURABLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 55 APPENDIX OF WP(C) 24630/2015 PETITIONER EXHIBITS EXHIBIT P1. COPY OF THE RELEVANT PAGE OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5.
EXHIBIT P2. COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 18.2.15 ISSUED TO THE PETITIONERS.
EXHIBIT P3. COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 18.2.15 ISSUED TO THE PETITIONERS.
EXHIBIT P4. COPY OF THE ORDER DATED 12.1.15 IN WPC 969/15 PASSED BY THIS HONOURABLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 56 APPENDIX OF WP(C) 27247/2015 PETITIONER EXHIBITS EXT P1:- TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXT P2:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DTD 30/01/2015 ISSUED TO THE PETITIONERS EXT P3:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DTD 30/1/2015 ISSUED TO THE PETITIONERS EXT P4:- TRUE COPY OF THE ORDER DTD 19/8/2015 IN WPC NO 7200/2015 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 57 APPENDIX OF WP(C) 27664/2015 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 18-02-2015 ISSUED TO THE PETITIONERS EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 18-02-2015 ISSUED TO THE PETITIONERS EXHIBIT P4 TRUE COPY OF THE ORDER DATED 19-08- 2015 IN W.P(C) NO 7200/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 58 APPENDIX OF WP(C) 30490/2015 PETITIONER EXHIBITS EXT P1 : TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5. EXT P2 : TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DT 18-2-2015 ISSUED TO THE PETITIONERS.
EXT P3 : TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DT 18-2-2015 ISSUED TO THE PETITIONERS.
EXT P4 : TRUE COPY OF THE ORDER DT 19-8-2015 IN WPC.NO.7200/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 59 APPENDIX OF WP(C) 30504/2015 PETITIONER EXHIBITS EXT.P1. TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENT NO.4,5. EXT.P2. TRUE COPY OF THE DEMAND NOTICE U/S.7 OF THE REVENUE RECOVERY ACT DATED 23/3/2015 ISSUED TO THE PETITIONER EXT.P3. TRUE COPY OF THE DEMAND NOTICE U/S.34 OF THE REVENUE RECOVERY ACT DATED 23/3/2015 ISSUED TO THE PETITIONER EXT.P4. TRUE COPY OF THE ORDER DATED 19/8/2015 IN WPC NO.7200/2015 PASSED BY THIS HONOURABLE COURT. WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 60 APPENDIX OF WP(C) 36422/2015 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 23-01-2015 ISSUED TO THE PETITIONERS EXHIBIT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 23-01-2015 ISSUED TO THE PETITIONERS EXHIBIT P4 TRUE COPY OF THE ORDER DATED 12-1- 2015 IN W.P(C) NO 969/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 61 APPENDIX OF WP(C) 36425/2015 PETITIONER EXHIBITS EXT P1 TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5. EXT P2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 23.01.2015 ISSUED TO THE PETITIONERS.
EXT P3 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 23.01.2015 ISSUED TO THE PETITIONERS.
EXT P4 TRUE COPY OF THE ORDER DATED 12.1.2015 IN WPC NO.969/2015 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 62 APPENDIX OF WP(C) 37093/2015 PETITIONER EXHIBITS EXT.P-1: TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXT.P-2: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 22.1.2015 ISSUED TO THE PETITIONERS EXT.P-3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF REVENUE RECOVERY ACT DATED 28.1.2015 ISSUED TO THE PETITIONERS EXT.P-4: TRUE COPY OF THE ORDER DATED 12.1.2015 IN WPC NO.969/15 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 63 APPENDIX OF WP(C) 37094/2015 PETITIONER EXHIBITS EXT.P-1: TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 & 5 EXT.P-2: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 23.1.2015 ISSUED TO THE PETITIONERS EXT.P-3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 23.1.2015 ISSUED TO THE PETITIONERS EXT.P-4: TRUE COPY OF THE ORDER DATED 12.1.2015 IN WPC NO.969/15 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 64 APPENDIX OF WP(C) 36734/2016 PETITIONER EXHIBITS EXHIBITP1 TRUE COPY OF THE RELVANT PAGES OF THE FINAL REPORT FILEDBY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXHIBITP2 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 26-09-2015 ISSUED TO THE PETTIIONERS EXHIBTIP3 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 26-09-2015 ISSUED OT THE PETITIONERS EXHIBIT P4 TRUE COPY OF THE ORDER DATED 12-01- 2015 IN W.P(C) NO.969/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 65 APPENDIX OF WP(C) 39371/2015 PETITIONER EXHIBITS EXT P1- TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXT P2- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 26.9.2015 ISSUED TO THE PETITONER EXT P3- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 26.9.2015 ISSUED TO THE PETITIONERS EXT P4- TRUE COPY OF THE ORDER DATED 12.1.2015 IN WP(C) NO.969/15 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 66 APPENDIX OF WP(C) 39377/2015 PETITIONER EXHIBITS EXT P1:- TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOT OF PO LICE, ADIMALY, AGAINST THE RESPONDENT 4 AND 5 EXT P2:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DTD 26/9/2015 ISSUED TO THE PETITIONER EXT P3:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DTD 26/9/2015 ISSUED TO THE PETITIONERS EXT P4:- TRUE COPY OF THE ORDER DTD 12/1/2015 IN WPC NO 969/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 67 APPENDIX OF WP(C) 39378/2015 PETITIONER EXHIBITS EXT P1:- TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT NO 588/2011 FILED BY THE INSPECTOR OF POLICE, ADIMALY, AGAINST THE RESPONDENT 4 AND 5 EXT P2:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DTD 21/1/2015 ISSUED TO THE PETITIONER EXT P3:- TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DTD 21/1/2015 ISSUED TO THE PETITIONER EXT P4:- TRUE COPY OF THE ORDER DTD 12/1/2015 IN WPC NO 969/2015 PASSED BY THIS HON'BLE COURT WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 68 APPENDIX OF WP(C) 39394/2015 PETITIONER EXHIBITS EXT.P-1: TRUE COPY OF THE RELVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDNETS 4 & 5.
EXT.P-2: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 28/09/15 ISSUED TO THE PETITIONERS.
EXT.P-3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 28/09/15 ISSUED TO THE PETITIONERS.
EXT.P-4: TRUE COPY OF THE ORDER DATED 12/01/15 IN WP(C)NO.969/15 PASSED BY THIS HON'BLE COURT.
WP(C) NO. 8228 OF 2015 AND CONNECTED CASES 69 APPENDIX OF WP(C) 8228/2015 PETITIONER EXHIBITS EXHIBIT P1: TRUE COPY OF THE RELEVANT PAGES OF THE FINAL REPORT FILED BY THE INSPECTOR OF POLICE, ADIMALY AGAINST THE RESPONDENTS 4 AND 5 EXHIBIT P2: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 7 OF THE REVENUE RECOVERY ACT DATED 4.12.2014 ISSUED TO THE PETITIONERS EXHIBIT P3: TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 34 OF THE REVENUE RECOVERY ACT DATED 4.12.2014 ISSUED TO THE PETITIONERS EXHIBIT P4: TRUE COPY OF THE ORDER DATED 12.1.2015 IN WPC NO.969/15 PASSED BY THIS HONOURBALE COURT