GEETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is aggrieved by the bought -in -land proceedings concluded against the property of the petitioner, which proceeding, under the Revenue Recovery Act, was initially initiated for recovery of amounts due to the 5th respondent.

(2.) THE admitted facts are that, the petitioner had availed of a loan from the 5th respondent, which was defaulted and for satisfaction of which, the 5th respondent, who is notified under Section 71 of the Kerala Revenue Recovery Act, 1968, requisitioned for recovery. The Revenue Recovery proceedings culminated in an auction of the property, in which there were no bidders. The Government, hence, bid the property for Re.1/ - and purchased the same as bought -in -land in the name of the Government. Subsequent to that, the petitioner satisfied the entire loan amounts, as is evidenced from Exhibit P2. The learned Standing Counsel appearing for the 5th respondent also categorically admits that the loan has been satisfied. The only issue is with respect to the bought -in -land proceedings, proceeded with by the Government in a proceeding initiated on the requisition made by the 5th respondent -Bank.