SANTHOSH KUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st and 2nd petitioners, who were the subscribers to various chitties conducted by the 2 nd respondent, defaulted in repayment of the amounts due towards the chitty instalments. Consequently, the respondents are initiated recovery proceedings to recover the chitty amounts. Ext.P1 series and Ext.P2 demand notices were issued to the petitioners by the 4th respondent. In the writ petition, the petitioners impugn the steps initiated by the respondents for recovery of the chitty amounts.

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader as also the learned Standing Counsel appearing for the KSFE.

(3.) It is submitted by the learned Standing Counsel appearing for the KSFE that at present, some time can be granted to the petitioners to clear off the amounts due.