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Kerala High Court

John K George vs The Joint Registrar General on 24 February, 2022

Author: Sathish Ninan

Bench: Sathish Ninan

WP(C) No.5671/2022                          1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                             WP(C) NO. 5671 OF 2022(H)
   PETITIONER:

          JOHN K GEORGE, S/O YOHANNAN, THUNDIL HOUSE VAZHAMUTTOM EAST.P.O.,
          VALLICODE VILLAGE,PATHANAMTHITTA, PIN - 689648

   RESPONDENTS:

      1. THE JOINT REGISTRAR (GENERAL), OFFICE OF THE JOINT REGISTRAR
         (GENERAL) OF COOPERATIVE SOCIETIES, MINI CIVIL STATION,
         PATHANAMTHITTA, PIN - 689645
      2. THE ASSISTANT REGISTRAR (GENERAL), OFFICE OF THE ASSISTANT REGISTRAR
         (GENERAL) OF COOPERATIVE SOCIETIES, KOZHENCHERRY, PATHANAMTHITTA,
         PIN - 689641
      3. THE SPECIAL SALE OFFICER, OMALLOOR SERVICE COOPERATIVE BANK GROUP,
         OFFICE OF THE ASSISTANT REGISTRAR(GENERAL), KOZHENCHERRY,
         PATHANAMTHITTA, PIN - 689641
      4. OMALLOOR SERVICE COOPERATIVE BANK LTD NO.Q228, OMALLOOR,
         PATHANAMTHITTA DISTRICT-689 647 REPRESENTED BY ITS SECRETARY.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an interim order staying Exhibits P3 to P6 notices to the
   extent it relates to the property of the petitiner mentioned in Exhibits
   P1 and P2 and further direct respondents not put the properties of the
   petitioner mentioned in Exhibits P1 and P2 for sale based on Exhibits P3
   to P6 notices pending disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. V.PHILIP MATHEWS Advocate for the petitioners the court passed the
   following:
                                      ORDER

Coercive proceedings shall not be taken against the petitioner for a period of one month.

Post after two weeks.

Sd/- SATHISH NINAN JUDGE 24-02-2022 /True Copy/ Assistant Registrar WP(C) No.5671/2022 2/2 APPENDIX OF WP(C) 5671/2022 Exhibit P1 COPY OF GEHAN NO.431 EXECUTED BY PETITIONER AND 2 OTHERS IN FAVOUR OF THE 4TH RESPONDENT BANK Exhibit P2 COPY OF GEHAN NO.437 EXECUTED BY PETITIONER AND 2 OTHERS IN FAVOUR OF THE 4TH RESPONDENT BANK Exhibit P3 COPY OF E.A DEMAND NOTICE DATED 14-12-2021 ISSUED BY THE 3RD RESPONDENT (SALE OFFICER) IN E.A.NO.151/2020 TO P.T.SAMUEL Exhibit P4 COPY OF NOTICE NO.1/2022 DATED 21-01-2022 ISSUED BY THE 3RD RESPONDENT (SALE OFFICER) IN E.A.NO.151/2020 TO P.T.SAMUEL Exhibit P5 COPY OF E.A DEMAND NOTICE DATED 14.12.2021 ISSUED BY THE 3RD RESPONDENT (SALE OFFICER) IN E.A.NO.152/2020 TO MRS. LILLYKUTTY SAMUEL Exhibit P6 COPY OF NOTICE NO.1/2022 DATED 21-01-2022 ISSUED BY THE THIRD RESPONDENT (SALE OFFICER) IN E.A.NO.151/2020 TO MRS.LILLYKUTTY SAMUEL