Kerala High Court
Elampal Service Co-Operative Bank Ltd vs Secretary Govt. Of Kerala on 14 November, 2007
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 19864 of 2007(M)
1. ELAMPAL SERVICE CO-OPERATIVE BANK LTD.
... Petitioner
Vs
1. SECRETARY GOVT. OF KERALA,
... Respondent
2. REGISTRAR OF CO-OPERATIVE SOCIETIES,
3. JOINT REGISTRAR OF CO-OPERATIVE
4. AVANEESWARAM SERVICE CO-OPERATIVE
5. ASSISTANT REGISTRAR OF CO-OPERATIVE
For Petitioner :SRI.G.D.PANICKER
For Respondent :SMT.I.SHEELA DEVI
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :14/11/2007
O R D E R
THOTTATHIL B.RADHAKRISHNAN, J.
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W.P(C).No.19864 OF 2007
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Dated this the 14th day of November, 2007
JUDGMENT
One of the undisputed contentions of the writ petitioners is that the revision was heard by the Joint Secretary, however, that the impugned Ext.P17 has been issued by the Principal Secretary. Without expressing any further on the merits of the matter, this writ petition is allowed quashing Ext.P17 and directing that the matter will be heard and disposed of by the same authority. Let this be done within a period of two months from the date of receipt of a copy of this judgment. All other contentions are left open.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge kkb.