SULOCHANA Vs. AUTHORIZED OFFICER/ACCOUNTS OFFICER

JUDGEMENT

(1.) THE appellant is the writ petitioner. Her husband availed the housing loan from the respondents. Ext.P4 notice was issued to the petitioner. She challenged Ext.P4. Ext.P4 is actually sale proceedings under Section 49 of the Kerala Revenue Recovery Act. She approached this court seeking the following reliefs;

(2.) BRIEFLY put, the case of the appellant is as follows;

(3.) WHEN the matter came up for consideration, we directed the learned counsel for the respondents to get instructions in the matter. Today, the counsel for the respondents submitted that the One Time Settlement scheme is extended till 30/6/2014 and it is open to the appellant to avail the benefit of the said scheme. The learned counsel also submitted that the statement of accounts and the amount payable under the One Time Settlement scheme will be served on the appellant within a period of two weeks from today. It is open to the appellant to avail the said benefit by making proper application. It is also open to the appellant to seek information regarding the One Time Settlement scheme by approaching the respondents' office. Proceedings initiated pursuant to Exts.P1 and P4 will be kept in abeyance till 30/6/2014.