Madhu K.S. Aged 49 Years vs Joint Registrar (General)

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Kerala High Court

Madhu K.S. Aged 49 Years vs Joint Registrar (General)

Bench: K.Surendra Mohan

       

  

  

 
 
                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT:

                       THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN

                  TUESDAY, THE 5TH DAY OF FEBRUARY 2013/16TH MAGHA 1934

                                  WP(C).No. 25132 of 2012 (N)
                                       ---------------------------
PETITIONERS:
---------------

        1. MADHU K.S. AGED 49 YEARS
            S/O.SREEDHARAN, KONNAKKERIYIL HOUSE
            KUTTIKKATTUKARA.P.O, PIN-683 504.

        2. SREEDHARAN
            S/O.PADMANABHAN, KONNAKKERIYIL HOUSE
            KUTTIKKATTUKARA.P.O, PIN-683 504.

            BY ADVS.SRI.P.KESAVAN NAIR
                       SRI.K.G.CLEETUS

RESPONDENT(S):
-----------------------

        1. JOINT REGISTRAR (GENERAL)
            OFFICE OF JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
            CHITTOOR ROAD, ERNAKULAM-682 015.

        2. ASSISTANT REGISTRAR (GENERAL)
            SAHAKARANA BHAVAN, NORTH PARAVOOR.P.O, 683 513.

        3. KODUNGALLOOR SERVICE CO-OP. BANK LTD. 2165
            EAST KODUNGALLOOR, ALUVA-683 513
            REPRESENTED BY ITS SECRETARY.

            R3 BY ADV. SRI.DINESH MATHEW J.MURICKEN
            R1 & R2 BY GOVERNMENT PLEADER SMT.SAREENA GEORGE

            THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05-02-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

                         APPENDIX IN WPC.25132/12


PETITIONER'S EXHIBITS:

P1-         TRUE COPY OF THE RECEIPT DATED 2.7.2012 ISSUED BY THE 3RD
            RESPONDENT.

P2-         TRUE COPY OF THE LOAN APPLICATION DATED 5.7.2012 SUBMITTED BY
            THE IST PETITIONER.

P3-         TRUE COPY OF THE LOAN APPLICATION SUBMITTED BY THE 2ND
            PETITIONER DATED 5.7.2012.

P4-         TRUE COPY OF THE DEED OF GEHAN MORTGAGE DATED 19.7.2012
            ISSUED FROM THE OFFICE OF SUB REGISTRAR, ALANGAD.

P5-         TRUE COPY OF THE ORDER DATED 12.9.2012 ISSUED BY THE 2ND
            RESPONDENT.

P6-         TRUE COPY OF THE APPLICATION DATED 25.9.2012 SENT TO THE 3RD
            RESPONDENT.

P7-         TRUE COPY OF THE REPRESENTATION DATED 1.10.2012 SENT TO THE
            IST RESPONDENT.

P8-         TRUE COPY OF THE REPRESENTATION DATED 1.10.2012 SENT TO THE
            2ND RESPONDENT.


P9-         TRUE COPY OF THE ACKNOWLEDGMENT CARD.



RESPONDENTS' EXHIBITS: NIL


                                      TRUE COPY


                                      P.A.TO JUDGE


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                   K.SURENDRA MOHAN, J.
         --------------------------------------------------
                 W.P.(C.)No.25132 Of 2012
         --------------------------------------------------
        DATED THIS THE 5th DAY OF FEBRUARY, 2013

                            JUDGMENT

The limited relief sought for by the learned counsel for the petitioners, when the matter is taken up today, is for a direction to the 1st respondent to consider and pass orders on Exhibit P7 representation submitted by the 1st petitioner. The learned counsel for the 3rd respondent has no objection to such a direction being issued.

2. The learned Government Pleader submits that the representation would be duly considered.

In view of the above, this Writ Petition is disposed of directing the 1st respondent to consider Exhibit P7 representation in accordance with law and to pass appropriate orders thereon, after hearing the petitioners also, 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.

Sd/- (K.SURENDRA MOHAN) JUDGE.

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