Kerala High Court
A.S.Nold vs State Of Kerala on 13 May, 2008
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
WEDNESDAY, THE 23RD DAY OF MAY 2012/2ND JYAISHTA 1934
WP(C).No. 9598 of 2012 (Y)
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PETITIONER:
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A.S.NOLD, AGED 57 YEARS
DIRECTOR BOARD MEMBER
KOLLAM CO-OPERATIVE AGRICULTURE & RURAL
DEVELOPMENT BANK LTD NO.Q167,
RESIDING AT SANAL MANDIRAM
AMMAN NAGAR, PATTATHANAM P.O, KOLLAM.
BY ADV. SRI.UNNI. K.K. (EZHUMATTOOR)
RESPONDENTS:
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1. STATE OF KERALA
REPRESENTED BY THE SECRETARY CO-OPERATION DEPARTMENT
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695001.
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM 695001.
3. THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES(G),
KOLLAM 694001.
4. KOLLAM CO-OPERATIVE AGRICULTURAL AND
RURAL DEVELOPMENT BANK LTD Q 167,
KOLLAM REPRESENTED BY ITS SECRETARY 694001.
5. KOTTARAKKARA CO-OPERATIVE AGRICUTURE & RURAL DEVELOPMENT
BANK LTD NO.Q1511, KOTTARAKKARA 691608, REPRESENTED BY ITS
SPECIAL OFFICER ASST.REGISTRAR OF CO-OPERATIVE SOCIETIES,
KOTTARAKKARA.
6. CHITHARA MADHU,
PRESIDENT BOARD OF DIRECTOR OF THE KOLLAM CO-OPERATIVE
AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD Q167 KOLLAM.
BY ADV. SRI.V.G.ARUN
BY ADV. SRI.T.R.HARIKUMAR
BY GOVERNMENT PLEADER SHRI G.GOPAKUMAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-05-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 9598 of 2012 (Y)
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1 TRUE COPY OF THE LIST OF CANDIDATES PUBLISHED BY THE
RETURNING OFFICER AFTER SCRUTINY DATED 13.5.2008.
EXT.P2 TRUE COPY OF THE CIRCULAR NO.CLT(3) 34505/2011 OF THE 2ND
RESPONDENT.
EXT.P3 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT ON 14.3.2012.
/TRUE COPY/
P.A TO JUDGE
K.SURENDRA MOHAN, J.
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W.P(c) No.9598 of 2012
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Dated this the 23rd day of May, 2012
J U D G M E N T
The complaint of the petitioner is regarding delay in the disposal of Ext.P3 complaint submitted by him to the 3rd respondent. The petitioner is a member of the Board of Directors of the Kollam Co-operative Agricultural and Rural Development (CARD) Bank. According to the petitioner, the 6th respondent is a member of two societies of similar nature. Such dual membership is prohibited by Rule 27 of the Kerala Co- operative Societies Rules, 1969 (Rules for short). Therefore, pointing out the above the petitioner has submitted Ext.P3 complaint to the 3rd respondent. Though the complaint was submitted on 14.03.2012, the petitioner complains that no action has been taken thereon till date.
2. Advocate Sri V.G.Arun appears for the 6th respondent. The learned Government Pleader assures that the complaint submitted by the petitioner would be looked into and appropriate orders passed thereon, without delay.
W.P(c) No.9598 of 2012 2
3. In view of the above, this Writ Petition is disposed of directing the 3rd respondent to consider the complaint of the petitioner, Ext.P3, and to pass appropriate orders thereon in accordance with law, as expeditiously as possible and at any rate within a period of two months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner, the 6th respondent and all other interested parties.
(K.SURENDRA MOHAN, JUDGE) rtr/