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Kerala High Court

Jinisha T vs Canara Bank on 1 November, 2017

Author: Shaji P.Chaly

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT:

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

             THURSDAY, THE 22ND DAY OF MARCH 2018 / 1ST CHAITHRA, 1940

                              WP(C).No. 1434 of 2018


PETITIONER(S):
-------------

1    JINISHA T.
     D/O.PUSHPANGADAN, AGED 30 YEARS,
     RESIDING AT SHEEJA NILAYAM, KARATT HOUSE,
     P.O.CHETTIPPADI-676319, MALAPPURAM DISTRICT.

2    SHEEJA
     W/O.PUSHPANGADAN, AGED 49 YEARS,
     RESIDING AT SHEEJA NILAYAM, KARATT HOUSE,
     P.O.CHETTIPPADI-676319, MALAPPURAM DISTRICT.


     BY ADVS.SMT.SUMATHY DANDAPANI (SR.)
             SRI.MILLU DANDAPANI

RESPONDENT(S):
-------------

1.   CANARA BANK
     REPRESENTED BY MANAGER, ANANGADI BRANCH,
     VALLIKKUNNU P.O.,
     MALAPPURAM DISTRICT-673314.

2.   DEPUTY TAHSILDAR (REVENUE RECOVERY)
     TIRURANGADI, MALAPPURAM DISTRICT-676306.

3.   STATE OF KERALA
     REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
     FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695001.

4.   DISTRICT COLLECTOR
     COLLECTORATE, MALAPPURAM-676505.

        R1 BY SRI.PAULY MATHEW MURICKEN,SC,CANARA BAN
        R2 TO R4 BY GOVERNMENT PLEADER SMT.VINITHA B


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22-03-2018,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 1434 of 2018 (D)

                                  APPENDIX

PETITIONER(S)' EXHIBITS:
-----------------------

EXHIBIT P1          TRUE COPY OF THE REGISTERED NOTICE SENT ON
                    BEHALF OF MANAGER, CANARA BANK IN THE NAME OF
                    THE PETITIONERS DATED 1-11-2017.

EXHIBIT P2          TRUE COPY OF THE LAWYER NOTICE ISSUED ON
                    BEHALF OF THE BANK TO THE PETITIONERS 10-11-2017.

EXHIBIT P3          TRUE      COPY        OF        THE          LETTER
                    NO.MSCR/ANGD/NPA/EL/8693/2017/SPS DT.24-11-2017.

EXHIBIT P3(A)       TRUE COPY OF THE COVERING ISSUED BY THE
                    PRINCIPAL GOVT. MEDICAL COLLEGE TO THE 1ST
                    PETITIONER LETTER DT.5-12-2017.

EXHIBIT P4          TRUE COPY OF THE REVENUE RECOVERY PROCEEDINGS
                    INITIATED UNDER RULE 7 BY THE DEPUTY TAHSILDAR
                    (RR), TIRURANGADI DTD. 11-12-2017.

EXHIBIT P4(A)       TRUE COPY OF THE NOTICE ISSUED BY THE UNDER
                    SECTION 34 OF THE REVENUE RECOVERY ACT DTD.
                    DEPUTY       TAHSILDAR (RR),    TIRURANGADI
                    DTD.11-12-2017.

EXHIBIT P5          TRUE COPY OF THE SRO NO.797 OF 79.

EXHIBIT P6          TRUE COPY OF THE G.O.(P)NO.65/2017/FIN. DTD.16-5-2017
                    ALONG WITH GUIDELINES IN EDUCATION LOAN
                    REPAYMENT SUPPORT SCHEME.

EXHIBIT P7          TRUE COPY OF THE G.O.(P) NO.89/2017/FIN. DATED
                    12-7-2017.

EXHIBIT P8          TRUE COPY OF THE CIRCULAR NO.67/2017/FIN. DATED
                    2-8-2017.

EXHIBIT P9          TRUE COPY OF THE REPRESENTATION SUBMITTED
                    BEFORE THE DISTRICT COLLECTOR, MALAPPURAM
                    DTD.18-12-2017.

RESPONDENT(S)' EXHIBITS:
-----------------------

ANNEXURE   R1[A].      PHOTOCOPY OF THE MASTER CIRCULAR ISSUED BY THE
                       RESERVE BANK OF INDIA DATED 1.7.14.

ANNEXURE   R1[B].      PHOTOCOPY OF THE SRO NO.1465/1987 DATED 13.10.1987
                       ISSUED    BY THE 3RD RESPONDENT.
WP(C).No. 1434 of 2018 (D)



ANNEXURE   R1[C].    PHOTOCOPY OF THE SRO NO.700/99 PUBLISHED AS
                     G.O[MS].NO.306/99/RD DATED 30.07.1999.




                                               //TRUE COPY//



                                               P.A. TO JUDGE

dlk/22/3/18

                            SHAJI P. CHALY, J.
             -----------------------------------
                        W.P.(C). No.1434 of 2018
             ------------------------------------
               Dated this the 22nd day of March, 2018

                                 JUDGMENT

This writ petition is filed by the petitioners seeking the following reliefs:-

b