YASEEN CHARITABLE SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by petitioner seeking the following reliefs:-

(2.) Brief material facts for the disposal of the writ petition are as follows:-

(3.) crores. According to the petitioner, the amounts were released as required for implementation of the scheme and petitioner had to borrow funds for implementation of the scheme, but could be done on account of the inaction on the part of the seventh respondent by releasing the sanctioned funds. Anyhow, at the instigation of certain political rivalries of the petitioner society, a complaint was lodged against it before the Vigilance and Anti Corruption Bureau, Thiruvananthapuram and Ext.P6 report was filed. In the meanwhile, the petitioner society submitted a representation before respondents 7 and 8 requesting them to implement the scheme directly and absolve the petitioner, which was also considered. Thereupon, petitioner has approached this Court by filing O.P.No. 10324/1999 and Ext.P7 order was passed. But, according to the petitioner, the same is complied with. Thereafter, one of the Board members, one Ramlath Beevi has filed Ext.P9 suit before the Subordinate Judges Court, Alappuzha, numbered as O.S. No. 223/2007. However, it is stated that the suit was dismissed as maintainable before the Civil Court. 3. Anyhow, Ext.P8 notice issued under the provisions of the Kerala Revenue Recovery Act was challenged before this Court by filing W.P.(C). Nos. 25123/2007 and 29576/2007, which was disposed of, as per Exts.P11 and P12 and the directions contained therein was also complied with, as evident from Exts.P13 and P14.