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Kerala High Court

Archana Murali vs State Of Kerala on 22 November, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.38949/2023                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Wednesday, the 22nd day of November 2023 / 1st Agrahayana, 1945
                              WP(C) NO. 38949 OF 2023
   PETITIONER(S)/NA:

      1. ARCHANA MURALI, AGED 31 YEARS, W/O ANEESH N RAJ, DWARAKA, KOMALAM,
         VADAMON P.O., ANCHAL, TALUK PUNALOUR, DISTRICT KOLLAM, PIN - 691306.
      2. BINDU VIJAYAKUMAR, AGED 49 YEARS, W/O VIJAYAKUMAR P.R, THEKKEVELIL,
         AYMANAM P.O., TALUK KOTTAYAM, DISTRICT KOTTAYAM, PIN - 686015.
      3. KRISHNAKUMARI K., AGED 49 YEARS, W/O RAJAGOPALAN N.K, LAKSHMI
         NILAYAM HOUSE, PURAMERI P.O., VATAKARA TALUK, DISTRICT KOZHIKODE,
         PIN - 673503.
      4. BRIJI P.S., AGED 50 YEARS, W/O REGI V.S, KALATHIL HOUSE, VARANADU
         P.O,CHENGADA, TALUK CHERTHALA, DISTRICT ALLEPPY-688539, PIN -
         688539.
      5. ARIFA LAL, AGED 52 YEARS, W/O LAL MUHAMMED, VELIKKAKOM HOUSE,
         PUNNAPARA P.O., TALUK AMBALAPPUZHA, DISTRICT ALAPPUZHA-, PIN -
         688004.
      6. REKHASREE S., AGED 50 YEARS, W/O HARIKUMAR S., SHREYAS, EVOOR NORTH
         P.O.,CHEPPAD, TALUK KARTHIKAPPALLY, DISTRICT ALAPPUZHA -, PIN -
         690507.
      7. CIJI P.P., AGED 52 YEARS, W/O RANJAN T.K., THAIVELIYIL, MUHAMMA
         P.O., TALUK CHERTHALA, DISTRICT ALAPUZHA, PIN - 688525.
      8. PUSHPALATHA S., AGED 53 YEARS, W/O HAREENDRAN NAIR, HARI VIHAR,
         PERUMPAIKADU, TALUK KOTTAYAM, DISTRICT KOTTAYAM, PIN - 686016.
      9. UMADEVI K.A., AGED 41 YEARS, D/O RAVINDRANATH C.B,, KALLUMKAL HOUSE,
         VEMPALLY P.O, KURAVILANGAD, TALUK MEENACHIL, DISTRICT KOTTAYAM, PIN
         - 686633.
     10. GEETHAMMA G., AGED 50 YEARS, W/O BAIJU N.C., NEDUNGATTUVELI, S.L
         PURAM, CHERTHALA, TALUK CHERTHALA, DISTRICT ALAPUZHA, PIN - 688523.
     11. KAVITHA P., AGED 35 YEARS, W/O ARUN A.S., ARUN NIVAS, MANNANCHERRY
         P.O, TALUK AMBALAPPUZHA, DISTRICT ALAPPUZHA, PIN - 688538
     12. GAYATHIRI K.B., AGED 30 YEARS, W/O DEEPAK M.V., MUKALEL HOUSE,
         KARINILAM P.O, PULIKKUNNU, TALUK KANJIRAPPALLY, DISTRICT KOTTAYAM,
         PIN - 686513.

   RESPONDENT(S)/NA:

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF
         KERALA, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
      2. MANAGING DIRECTOR, KERALA STATE WOMEN'S DEVELOPMENT CORPORATION LTD,
         1ST FLOOR, TRANSPORT BHAVAN, KSRTC BUILDING, EAST FORT,
         ATTAKULANGARA P.O., TRIVANDRUM, PIN - 695023.
      3. MANAGING DIRECTOR, ALTERNEIT LIFE STYLES PVT LTD, TC 4/1315, VYSAKH,
         AMBALANAGAR, KOWDIAR P.O., THIRUVANANTHAPURAM-, PIN - 695003.
      4. MANAGING DIRECTOR, IL&FS EDUCATION & TECHNOLOGY SERVICES LTD, 2ND
         FLOOR, NIRYAT BHAVAN, RAO TULA RAM MARG, OPP. ARMY RESEARCH &
         REFERRAL HOSPITAL, NEW DELHI, PIN - 110057.
 WP(C) No.38949/2023                         2/2

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 1st and 2nd respondents to stop all proceedings of
   revenue recovery against all petitioners and there guarantors as per the
   detail in Exhibit P22 and P22(a) to P22(g).


        This petition coming on for Admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   ALEX THOMAS, PHILIP T.VARGHESE, THOMAS T.VARGHESE, ACHU SUBHA ABRAHAM,
   V.T.LITHA, K.R.MONISHA, Advocates for the petitioners, GOVERNMENT PLEADER
   for R1 and of SMT.LATHA ANAND,STANDING COUNSEL for R2,the court passed the
   following:

                                       ORDER

The petitioner will take out notice before admission by Speed Post and e-mail to R3 and R4.

Smt. Latha Anand- learned Standing Counsel and the learned Government Pleader seek time to obtain instructions from their respective clients.

List on 06.12.2023; until which time, all action for recovery pursuant to Exhibit P22 series shall stand deferred.

22.11.2023 Sd/- DEVAN RAMACHANDRAN, JUDGE Exhibit P22 TRUE SUMMARY OF REVENUE RECOVERY NOTICE STATUS Exhibit 22(a) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 1ST PETITIONER Exhibit 22(b) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 2ND PETITIONER Exhibit 22(c) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 3RD PETITIONER Exhibit 22(d) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 6TH PETITIONER Exhibit 22(e) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 7TH PETITIONER Exhibit 22(f) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 9TH PETITIONER Exhibit 22(g) TRUE COPY REVENUE RECOVERY NOTICE SEND BY THE 1ST RESPONDENT TO THE 12TH PETITIONER 22-11-2023 /True Copy/ Assistant Registrar