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Judgment
Justice B.P. Ray
Heard the learned counsel for the petitioner. The petitioner is a Society registered under the co-Operative Societies Act, during the year 1960. The 1st respondent vide Ext.P1 order has leased out 48 cents of land to the petitioner Society comprised in Survey No. 122/12 of Vazhappally village at an annual rent of 192 paise per cent. On the same day itself, the aforesaid extent of land was taken possession of by the Society. The petitioner Society has more than 50 employees working under different units within the premises. Thereafter, the petitioner Society had approached the 2nd respondent by filing an application seeking for taking steps to issue pattayam to the said land. Subsequently, the 3rd respondent had issued a letter dated 03.09.1987 alleging that the Society had defaulted in payment of the Kuthakappattom for the 48 cents of land and the Society was called upon to pay the aforesaid amount without any delay. Due to financial difficulty, the petitioner Society could not pay the amount. Now the petitioner Society is in possession of 24 cents of land. The petitioner is ready and willing to pay the amount in six monthly installments. This Court in Ext.P9 judgment dated 22.03.2002 had also directed the 1st respondent to dispose of the representation filed by the petitioner for the purpose of assigning the above said 24 cents of land. The direction in Ext.P9 judgment was also not complied with by the 1st respondent. Therefore, I direct the respondents to accept the amount due from the petitioner Society in six equal monthly installments starting from November, 2012. The 2nd respondent shall intimate the petitioner regarding the dues as on today on submitting an application on that behalf. On payment of the dues, the pattayams in favour of the petitioner shall be issued provided the petitioner Society pays annual rent as directed. Amount, if any, paid or deposited shall be given credit to.
This writ petition is disposed of as above.