Kerala High Court
Mananthavadi Farmers' Service ... vs Joint Registrar Of Co-Operative ... on 25 February, 2011
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
WEDNESDAY, THE 27TH DAY OF FEBRUARY 2013/8TH PHALGUNA 1934
WP(C).No. 5452 of 2013 (F)
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PETITIONER:
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MANANTHAVADI FARMERS' SERVICE CO-OPERATIVE BANK LTD.NO.F.4034,
REPRESENTED BY ITS PRESIDENT
P.O. MANANTHAVADY-670 645, WAYANAD DISTRICT.
BY ADVS.SRI.P.N.MOHANAN
SMT.I.VINAYAKUMARI
RESPONDENT(S):
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1. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
WAYANAD.
2. REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695 001.
3. P.C.POULOSE,
PAZHUKKALIYIL HOUSE, ARATUTHARA P.O.
MANATHAVADI-670 645, WAYANAD.
4. P.J.JOY, PALLIKKAMALIL,
JOLLY HOUSE, ARATTUTHARA P.O., MANANTHAVADI-670 645
WAYANAD.
5. A.AMMED,
ANIYAPPRAN HOUSE, EDAVAKA P.O., MANANTHAVADI-670 645
WAYANAD.
6. K.J.JOSEPH,
KODIYAMKUNNEL HOUSE, VEMAM P.O., MANANTHAVADI-670 645
WAYANAD.
7. C.K.RAJASREE,
THUSHARA HOUSE, ARATTUTHARA P.O., MANANTHAVADI-670 645
WAYANAD.
BY GOVERNMENT PLEADER RENIE STEPHEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27-02-
2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
kkj
APPENDIX
PETITIONER'S EXHIBITS
EXHIBIT P1: A TRUE COPY OF THE PAY REVISION ORDER DATED 25.2.2011.
EXHIBIT P2: A TRUE COPY OF THE RESOLUTION ALONG WITH THE COVERING
LETTER DATED 25.6.2012.
EXHIBIT P3: A TRUE COPY OF THE COMPLAINT DATED 25.4.2012 FILED BY THE
RESPONDENTS 3 TO 7 BEFORE THE BANK.
EXHIBIT P4: A TRUE COPY OF THE COMMUNICATION DATED 5.8.2012 OF THE BANK.
EXHIBIT P5: A TRUE COPY OF THE ORDER DATED 20.11.2012 OF THE JOINT
REGISTRAR.
EXHIBIT P6: A TRUE COPY OF THE POSTAL COVER DATED 17.1.2013.
EXHIBIT P7: COPY OF THE DETAILS OF THE PAYMENT OF GRATUITY FROM LIFE
INSURANCE CORPORATION.
RESPONDENTS' EXHIBITS
NIL
//TRUE COPY//
PA TO JUDGE
K.SURENDRA MOHAN, J.
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W.P.(C) No.5452 of 2013
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Dated this the 27th day of February, 2013
J U D G M E N T
The limited request of the counsel for the petitioner is for a direction to the second respondent to consider and pass orders on Exhibit P2 representation. Exhibit P2 representation has been submitted by the petitioner pleading inability to make payments as stipulated in Exhibit P1, for the reason that the society is running on loss.
2. I have heard the learned Government Pleader also.
In view of the limited relief that is sought, this writ petition is disposed of directing the second respondent to consider Exhibit P2 representation submitted by the petitioner, in accordance with law and to pass appropriate orders thereon, as expeditiously as possible and at any rate within a period of two months of the date of receipt of a copy of this judgment.
Sd/-
K.SURENDRA MOHAN, JUDGE kkj