Kerala High Court
Siddik vs The Special Sale Officer on 6 June, 2022
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
MONDAY, THE 6TH DAY OF JUNE 2022 / 16TH JYAISHTA, 1944
WP(C) NO. 2470 OF 2022
PETITIONER:
SIDDIK
AGED 45 YEARS
S/O.ALIYAR KUNJU (LATE), BEENA MANZIL, MUKUNDAPURAM
P.O., CHAVARA, KOLLAM, NOW RESIDING AT CHEKKALAYIL
PUTHENVEEDU, MENAMPALLY, MUKUNDAPURAM P.O.,
CHAVARA, KARUNGAPPALLY, KOLLAM, PIN - 691 585.
BY ADVS.
SRI T.R.HARIKUMAR
SRI ARJUN RAGHAVAN
RESPONDENT/S:
1 THE SPECIAL SALE OFFICER
KARUNGAPPALLY CO-OPERATIVE AGRICULTURAL AND RURAL
DEVELOPMENT BANK LTD.NO.Q 467,
KARUNGAPPALLY P.O., KOLLAM - 690 518.
2 THE KARUNAGAPPALLY CO-OPERATIVE AGRICULTURAL AND
RURAL DEVELOPMENT BANK LTD.NO.Q 467
REPRESENTED BY ITS SECRETARY,
KARUNAGAPPALLY P.O., KOLLAM - 690 518.
BY ADV SRI P.GOPAL
SRI. DHEERAJ. A.S. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)No.2470/2022
2
T.R. RAVI, J.
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W. P. (C). No.2470 of 2022
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Dated this the 6th day of June, 2022
JUDGMENT
The petitioner prays that he may be permitted to pay off the amount due in easy instalments. Even though the petitioner has, in the writ petition, prayed for 30 instalments, I am not inclined to grant that large a time. The writ petition is hence disposed of directing the petitioner to pay the balance amount outstanding in 15 equal monthly instalments. The petitioner shall remit a sum of Rs.75,000/- towards each instalment, the first instalment falling due on or before 5.7.2022 and the balance instalments being payable on or before the 5th of the succeeding months. After payment of 14 instalments, the petitioner shall pay the amount outstanding along with interest due till then as the last instalment. If the petitioner makes two consecutive defaults in the due instalments, the respondents shall be at liberty to proceed with the steps for recovery. Steps for recovery shall be kept in abeyance to facilitate the payment of instalments.
Sd/-
T.R. RAVI JUDGE dsn W.P.(C)No.2470/2022 3 APPENDIX OF WP(C) 2470/2022 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE DATED 25/10/2019, ISSUED BY THE 1ST RESPONDENT.
Exhibit P2 A TRUE COPY OF THE NOTICE DATE 13/01/2022 ISSUED BY THE 1ST RESPONDENT.
RESPONDENT EXHIBITS EXHIBIT R2(a) TRUE COPY OF APPLICATION SUBMITTED BY THE PETITIONER DT.10.10.2014 EXHIBIT R2(b) TRUE COPY OF LOAN SANCTIONING ORDER DT.23.10.2014 EXHIBIT R2(c) TRUE COPY OF GEHAN DT.28.10.2014