Kerala High Court
V.Raveendranathan Nair vs The District Collector on 15 September, 2010
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 27193 of 2010(Y)
1. V.RAVEENDRANATHAN NAIR, AGED 56 YEARS,
... Petitioner
2. ANITHA R.NAIR, AGED 44 YEARS,
Vs
1. THE DISTRICT COLLECTOR, ALAPPUZHA
... Respondent
2. THE DEPUTY THASILDAR, REVENUE
3. THE VILLAGE OFFICER, THALAVADY VILLAGE,
4. STATE BANK OF TRAVANCORE,
5. VASANTHI, AGED 46 YEARS,
6. SANTHILAL, AGED 29 YEARS,
7. AHANYA, AGED 25 YEARS,
For Petitioner :SRI.A.T.ANILKUMAR
For Respondent :SRI.SATHISH NINAN
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :15/09/2010
O R D E R
C.K.ABDUL REHIM, J.
W.P.C.NO.27193 OF 2010
Dated this the 15th day of September 2010
J U D G M E N T
The petitioners are man and wife. 7th respondent is their daughter. Grievance of the petitioners is that, respondents 1 to 3 are taking steps against property covered by Exts.P1 to P3 documents for realizing amounts due from the 7th respondent to the 4th respondent Bank under a loan account which was availed by respondents 5 and 6 who are the former husband of the 7th respondent and his mother.
2. Learned counsel appearing for the 4th respondent Bank, on the basis of instructions, submitted that the property covered by Exts.P1 to P3 documents are not mortgaged with respect to loan availed by respondents 5 to 7 and that the said property is not liable to be proceeded against under the Revenue Recovery steps initiated pursuant to Exts.P5 and P5(a) notices.
3. The above submission made by learned counsel appearing for the 4th respondent is recorded. Respondents 1 to 3 W.P.C.No.27193/10 2 are restrained from proceeding with any steps against the properties covered under Ext.P1 sale deed and Ext.P2 and P3 tax receipts, for realising amounts due from respondents 5 to 7.
3. The writ petition is closed on the basis of the above facts, as unnecessary to be pursued with.
(C.K.ABDUL REHIM, JUDGE)
jsr
// True Copy// PA to Judge
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