VIJAYAN P M S/O MADHAVAN Vs. STATE OF KERALA REPRESENTED BY SECRETARY REVENUE DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) HEARD the counsel for the petitioner and also the respondent Bank.

(2.) LOAN of Rs.2 lakhs availed by the petitioner from the Bank for the maintenance of bus, of which the petitioner was a registered owner is in default. Therefore revenue recovery proceedings are now initiated against him by issuing Ext.P3. It is challenging the revenue recovery proceedings the writ petition has been filed.