Kerala High Court
Thankamma vs Asst.Registrar (General)Of ...
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 21ST DAY OF OCTOBER 2014/29TH ASWINA, 1936
WP(C).No. 18777 of 2012 (V)
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PETITIONER(S):
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1. THANKAMMA, AGED 74 YEARS
W/O.LATE GOPALAKRISHNA PANIKKAR, KARIYARA HOUSE
JANARDANAPURAM, VARKALA, CHIRAYINKIL TALUK
THIRUVANANTHAPURAM.
2. GEETHA KUMARI, AGED 48 YEARS
D/O.THANKAMMA, KARIYARA HOUSE, JANARDANAPURAM
VARKALA, CHIRAYINKIL TALUK, THIRUVANANTHAPURAM.
3. USHA KUMARI, AGED 46 YEARS
D/O.THANKAMMA, KARIYARA HOUSE, JANARDANAPURAM
VARKALA, CHIRAYINKIL TALUK, THIRUVANANTHAPURAM.
BY ADVS.SRI.S.SUNIL MAURYAN
SRI.SAJEEV KUMAR B (VARKALA)
RESPONDENT(S):
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1. ASST.REGISTRAR (GENERAL)OF CO.OPERATIVE-SOCIETIES
CHIRAYINKIL, ATTINGAL P.O., THIRUVANANTHAPURAM
PIN - 695 101.
2. THE SALE OFFICER,
OFFICE OF ASSISTANT REGISTRAR (GENERAL)
OF CO-OPERATIVE SOCIETIES,
CHIRAYINKIL, ATTINGAL P.O., THIRUVANANTHAPURAM
PIN - 695 101.
3. FARMER'S SERVICE CO-OPERATIVE BANK,
NO.542, VAKKOM, THIRUVANANTHAPURAM
PIN - 695 109.
BY GOVERNMENT PLEADER SRI.V.K.RAFEEQ
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21-10-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 18777 of 2012 (V)
APPENDIX
PETITIONER(S)' EXHIBITS :
EXHIBIT P1 : TRUE COPIES OF THE DEMAND NOTICE NO. 1394/2011 AND 1395/2011
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2 : TRUE COPY OF THE REPLY DATED 20.06.2012 SUBMITTED BY THE 1ST
PETITIONER.
EXHIBIT P3 : TRUE COPY OF THE MEMORANDUM DATED 31.07.2012 SUBMITTED BY
THE PETITIONERS HEREIN.
RESPONDENT(S)' EXHIBITS : NIL
// TRUE COPY\\
P.A TO JUDGE
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K. VINOD CHANDRAN, J.
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W.P.(C) No. 18777 of 2012
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Dated this the 21st day of October, 2014
J U D G M E N T
The only prayer is with respect to the recovery proceedings initiated against the petitioners and the hardship insofar as payment of the same, since the petitioners are all housewives without any employment. Obviously, the Writ Petition, filed in the year 2012, is said to be still alive since no recovery has been effected. The petitioners pray that the Bank may be directed to consider their application for waiver of penal interest.
2. If the petitioners make such applications within two weeks from today, the Bank shall consider the same. It is made clear that this Court has not observed on the merits of the claim of the petitioners and it would be incumbent upon the Bank to consider the merits and pass orders. The petitioners can settle the amount as directed by the respondent - Bank.
The Writ Petition is disposed of.
Sd/-
K.VINOD CHANDRAN, JUDGE jjj