P.C. JOLLY S/O. CHACKO, MUNDAKAL HOUSE, THIRUMARADI P.O. KOOTHATTUKULAM, ERNAKULAM DISTRICT Vs. THE SECRETARY, KERALA STATE HOUSING BOARD KERALA STATE HOUSING BOARD THIRUVANANTHAPURAM-695001,

JUDGEMENT

(1.) THIS writ Petition is filed by the petitioner aggrieved by Ext.P7 proceedings under the Revenue Recovery Act, whereby properties have been attached. The petitioner had availed a loan of Rs. 1 lakh in the year 1992 by mortgaging 15 cents of land, it appears that there were several defaults in repayment and petitioner approached this court by filing W.P.(C) No. 29090/2003. Pursuant to interim order passed by this court, he remitted an amount of Rs. 50,000/ -. A direction was issued by this court to the second respondent to consider Ext.P1 representation therein and pass orders after hearing the petitioner, It is submitted that even though several occasions he approached the respondents, no orders have been passed. A notice was received by him later as per Ext.P3 showing the details of one time settlement scheme. It is stated that the same is issued without adhering to the directions in the judgment. Later petitioner was afforded a hearing in 2009 pursuant to Ext.P2 judgment. It is submitted that the demand of the petitioner for one time settlement was not considered. Against Ext.P5 communication he filed a representation as Ext.P6. In Ext.P5 the total amount demanded is Rs. 6,61,110/ -.

(2.) BY interim order dated 22.11.2011 this court directed to maintain status quo. By another interim order dated 8.12.2011 this court had stayed the proceedings against item Nos. 1 and 3 mentioned in Ext.P7 before proceeding against item No. 2.