Kerala High Court
G.Krishnaveni vs Tahsildar(Rr) on 25 May, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 21ST DAY OF MAY 2013/131ST VAISAKHA 1935
WP(C).No. 12124 of 2013 (M)
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PETITIONER(S):
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G.KRISHNAVENI, AGED 54 YEARS
W/O.R.GANESH, PROPRIETOR, M/S.VISWAPRADEEPA INDUSTRIES
VELANTHAVALAM, PALAKKAD DISTRICT.
BY ADVS.SRI.G.HARIHARAN
SRI.PRAVEEN.H.
RESPONDENT(S):
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1. TAHSILDAR(RR)
CHITTUR, PALAKKAD DISTRICT, PIN 678101.
2. THE VILLAGE OFFICER
OZHALAPATHY VILLAGE, VELANTHAVALAM, PALAKKAD DISTRICT
PIN 678557.
3. DISTRICT INDUSTRIES OFFICER
DISTRICT INDUSTRIES CENTRE, PALAKKAD-678001.
4. DISTRICT COLLECTOR
PALAKKAD-678001.
5. PRINCIPAL SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695001.
6. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT
INDUSTRIES DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695001.
R BY GOVERNMENT PLEADER SRI.P.M SANEER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21-05-
2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 12124 of 2013 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT-P1: TRUE COPY OF THE ORDER MADE G.O.(RT)NO.679/07/ID DATED 25.05.2007.
EXHIBIT-P2: TRUE COPY OF THE COMMUNICATION DATED 17.06.2009 SENT BY THE
DIRECTOR OF INDUSTRIES AND COMMERCE, THIRUVANANTHAPURAM
TO THE HON'BLE INDUSTRIES MINISTER.
EXHIBIT-P3: TRUE COPY OF THE REQUEST DATED 28.01.2011 MADE BY THE
PETITIONER BEFORE THE DISTRICT COLLECTOR, PALAKKAD.
EXHIBIT-P4: TRUE COPY OF THE RECEIPT DATED 26.03.2011 EVIDENCING PAYMENT
OF RS.50,000/-.
EXHIBIT-P5: TRUE COPY OF THE REPRESENTATION DATED 24.4.2012 SENT BY THE
PETITIONER.
EXHIBIT-P6: TRUE COPY OF THE REQUEST MADE BY THE MLA SRI.K.ACHUTHAN,
REPRESENTING CHITTUR CONSTITUENCY ADDRESSED TO THE
HON'BLE INDUSTRIES MINISTER ON 26.04.2012.
EXHIBIT-P7: TRUE COPY OF THE COMMUNICATION DATED 09.05.2012 SENT BY THE
HON'BLE INDUSTRIES MINISTER ADDRESSED TO SRI.K.ACHUTHAN MLA,
REPRESENTING CHITTUR CONSTITUENCY.
EXHIBIT-P8: COPY OF THE NOTICE DATED 04.02.2013 ISSUED UNDER SECTION 49 OF
THE REVENUE RECOVERY ACT.
EXHIBIT-P9: TRUE COPY OF THE ORDER ISSUED BY THE 4TH RESPONDENT ON
04.03.2013 GRANTING INSTALMENT FACILITIES.
EXHIBIT-P10: TRUE COPY OF THE REQUEST DATED 12.03.2013 MADE BEFORE THE 6TH
RESPONDENT.
RESPONDENT(S)' EXHIBITS
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TRUE COPY
P.A TO JUDGE
SMM
V.CHITAMBARESH,J.
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W.P.(C) No.12124 of 2013
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Dated this the 21st day of May, 2013
J U D G M E N T
All that the petitioner prays at the time of hearing is a disposal of Ext.P10 representation pending with the sixth respondent in regard to the waiver of a margin money loan.
2. I direct the sixth respondent to consider Ext.P10 representation with notice to the petitioner if the same is still pending. The needful shall be done within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of.
V.CHITAMBARESH.
JUDGE smm