Kerala High Court
C.K. Mohammed vs The Deputy Tahasildar (R.R.) on 14 March, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 27716 of 2004(Y)
1. C.K. MOHAMMED, S/O. KHADERKUNJI,
... Petitioner
Vs
1. THE DEPUTY TAHASILDAR (R.R.),
... Respondent
2. THE VILLAGE OFFICER, VILLAGE OFFICE,
3. THE MATSYAFED, DISTRICT OFFICE,
4. THE AZHIKODE MATSYATHOZHILALI VIKASANA
For Petitioner :SRI.M.SHAJU PURUSHOTHAMAN
For Respondent :SRI.KOSHY GEORGE, SC, MATSYAFED
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :14/03/2007
O R D E R
KURIAN JOSEPH, J.
----------------------------------------------
W.P.(C) No.27716 of 2004
----------------------------------------------
Dated 14th March, 2007.
J U D G M E N T
The main prayer is for a direction to the respondents 1 to 3 to first proceed against the mortgaged property for recovery of the dues, before proceeding against the petitioner. Having heard the learned counsel on both sides, the request appears to be just, reasonable and equitable. Accordingly, the writ petition is disposed of directing the respondents 1 to 3 to proceed against the mortgaged property and only after exhausting such steps, the petitioner shall be proceeded against.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
----------------------------------------------
O.P.No. of 2002
----------------------------------------------
J U D G M E N T Dated 14th March, 2007.