Kerala High Court
V.P.Fakrudheen vs State Of Kerala on 4 July, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 23131 of 2004(D)
1. V.P.FAKRUDHEEN, AGED 41 YEARS,
... Petitioner
Vs
1. STATE OF KERALA, REP. CHIEF SECRETARY,
... Respondent
2. THE DISTRICT COLLECTOR, COLLECTORATE,
3. THE EXECUTIVE ENGINEER, ELECTRICAL
4. DEPUTY TAHSILDAR, REVENUE RECOVERY,
For Petitioner :SRI.VARGHESE C.KURIAKOSE
For Respondent :SRI.P.SANTHALINGAM, SC, KSEB
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :04/07/2007
O R D E R
KURIAN JOSEPH J.
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W.P.(C) No.23131 of 2004
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Dated 4th July, 2007.
J U D G M E N T
Petitioner approached this Court with certain grievances regarding the recovery steps initiated against the petitioner. According to the petitioner, the actual defaulter is one V.J.Francis. This Court, by order dated 5.8.2004 granted liberty to the Board to proceed against the actual defaulter. The writ petition is hence disposed of making it clear that only after exhausting the remedies against the actual defaulter, the petitioner shall be proceeded against.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J.
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O.P. NO. OF 200----------------------------------------------
J U D G M E N T Dated 4th July, 2007.