Vyshakh R.Kuzhivelil vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE THUR AY, THE 06TH DAY OF JUNE 2019 / 16TH JYAISHTA, 1941 WP(C).No. 15384 of 2019 PETITIONER: VYSHAKH R.KUZHIVELIL, KUZHICELIL HOUSE, KURINJI P.O., PIN- 686576, RAMAPURAM, PALA, KOTTAYAM DISTRICT. BY ADV. SRI.P.N.SASIDHARAN RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, GOVT. SECRETARIAT, THIRUVANANTHAPURAM. 2 DEPUTY TAHASILDAR (RR), OFFICE OF THE DEPUTY TAHASILDAR (RR), KERALA FINANCIAL CORPORATION, ERNAKULAM, PIN- 682017. 3 TAHASILDAR, TALUK OFFICE, PUNALUR.PIN 4 GREEN SEVEN RESORTS PRIVATE LIMITED, CIN/NO.U 55101KL2006PTC01552, REGISTERED OFFICE AT DOOR NO.29 CHOICE VILLAGE, THRIPUNITHURA, ERNAKULAM DISTRICT, PIN- 682301, REPRESENTED BY ITS MANAGING DIRECTOR. 5 DEEPAK NARENDRAN, S/O.NARENDRAN KUNJIKUTTAN, KADAMBANATTU HOUSE, MARADY VILLAGE, NOW RESIDING AT DOOR NO.29 CHOICE VILLAGE, THRIPUNITHURA, PIN- 682301. GP- SRI. MATHEW GEORGE VADAKKEL. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 15384 of 2019 2 JUDGMENT The petitioner approached this Court, aggrieved by the attachment effected allegedly for recovery of the amount due from the respondents 4 and 5. According to the petitioner, attachment has been effected over the property belongs to him for recovery of the amount from the party respondents as above. The proper remedy of the petitioner is to file application under Section 34 of the Revenue Recovery Act before the District Collector. If the petitioner moves the District Collector within a period of two weeks from the date of receipt of a certified copy of this judgment, it shall be disposed by the District Collector within a period of two months, after hearing the petitioner. To enable the petitioner to move the District Collector, the coercive steps shall be deferred for a period of two weeks.
WP(C).No. 15384 of 2019 3 The writ petition is disposed of as above. A.MUHAMED MUSTAQUE SAS/06/06/2019 JUDGE
WP(C).No. 15384 of 2019 4 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF SALE DEED NO.1239/1/18 OF THE KALLOORKADU SUB
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.