Kerala High Court
Saramma John vs Kerala State Co-Operative Agriculture ... on 21 July, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
FRIDAY, THE 17TH DAY OF AUGUST 2012/26TH SRAVANA 1934
WP(C).No. 19621 of 2012 (C)
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PETITIONER:
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SARAMMA JOHN, AGED 70 YEARS
W/O. LATE JOHN, R/AT MANGALATHU PARAMBIL
ARIVILANJAPOIL P.O., ALAKKODE, KANNUR-670571.
BY ADVS.SRI.MANUEL KACHIRAMATTAM
SMT.MERRY GEORGE
RESPONDENTS:
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1. KERALA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
BANK, REPRESENTED BY ITS MANAGING DIRECTOR
THIRUVANANTHAPURAM-695002.
2. GENERALA MANAGER
KERALA STATE CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
BANK, OFFICE OF THE GENERAL MANAGER,
THIRUVANANTHAPURAM-695002.
3. REGIONAL MANAGER
KERALA STATE CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
BANK KANNUR REGION,REGIONAL OFFICE KANNUR, KANNUR-670002.
4. KERALA STATE CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
BANK, ALAKKODU BRANCH, REPRESENTED BY ITS SECRETARY
ALAKKODU, KANNUR-670571.
5. MANAGER
KERALA STATE CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT
BANK, ALAKKODU BRANCH, ALAKKODU, KANNUR-670571.
6. REGISTRAR OF CO OPERATIVE SOCIETIES OF THIRUVANANTHAPURAM
THIRUVANANTHAPURAM-695001.
BY SRI.GEORGE POONTHOTTAM,SC,KSCOARDBANK
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17-08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 19621 of 2012 (C)
APPENDIX
PETITIONER'S EXHIBITS:
P1: TRUE COPY OF THE GUIDELINES ISSUED BY THE 1ST RESPONDENT
P2: TRUE COPY OF THE APPLICATION DATED 21.7.2012 SUBMITTED BEFORE
THE FIFTH RESPONDENT.
P3: TRUE COPY OF THE STATEMENT DATED 28.7.2012 GIVEN BY THE FIFTH
RESPONDENT.
P4: TRUE PHOTOCOPY OF THE REPRESENTATION DATED 1.8.2012 SUBMITTED
BEFORE THE 2ND RESPONDENT
RESPONDENTS' EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
Scl.
SIRI JAGAN, J.
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W.P.(C) No.19621 of 2012
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Dated this the 17th day of August, 2012
JUDGMENT
The petitioner is a defaulter in repayment of loan amounts due from her to the first respondent. According to the petitioner, petitioner is eligible for the benefits of Ext.P1 scheme framed by the first respondent in respect of liquidation of loan amounts due from the borrowers. Seeking that relief, the petitioner has filed Ext.P4 before the second respondent. Petitioner seeks a direction to the second respondent to consider and pass orders on Ext.P4 expeditiously.
2. I have heard the standing counsel for the respondents 1 to 3 and the learned Government Pleader. Learned counsel for the respondents 1 to 3 submits that it is more appropriate that the Managing Director considers Ext.P4. Accordingly, this writ petition is disposed of with the following directions:
The second respondent shall place Ext. P4 before the first respondent, who shall consider and pass orders on the same on or before 31-8-2012.
SIRI JAGAN, JUDGE.
Scl.