Kerala High Court
Koppara Avulla vs The Kerala State Housing Board on 1 February, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 6590 of 2006(H)
1. KOPPARA AVULLA, S/O. KUHAMMAD HAJI,
... Petitioner
Vs
1. THE KERALA STATE HOUSING BOARD,
... Respondent
2. THE ACCOUNTS OFFICER,
3. THE TAHASILDAR, MANANTHAVADY.
For Petitioner :SRI.GRASHIOUS KURIAKOSE
For Respondent :SRI.P.C.IYPE, SC, KSHB
The Hon'ble MR. Justice V.GIRI
Dated :01/02/2008
O R D E R
V.GIRI,J.
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W.P ( C) No. 6590 of 2006
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Dated this the 1st February, 2008
J U D G M E N T
Though several contentions have been raised by the petitioner in the writ petition, the learned counsel for the petitioner Mr.Grashious Kuriakose submits that he may be permitted to approach the Housing Board - 1st respondent with an application for settlement of dues under the One Time Settlement Scheme which is currently in force till 31.3.2008.
Reserving the permission to do so, the writ petition is closed.
(V.GIRI, JUDGE) ma K.THANKAPPAN,J CRL.A. NO.92 OF 1999 ORDER 25th May, 2007