Kerala High Court
Balakrishnan Panniyodan vs K.Suresh Babu
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 4TH DAY OF AUGUST 2014/13TH SRAVANA, 1936
WP(C).No. 11934 of 2011 (N)
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PETITIONER(S) :-
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BALAKRISHNAN PANNIYODAN,SECRETARY,
MATTANNUR CO-OPERATIVE RURAL BANK LTD.NO.F-1228
MATTANNUR- 670 702, KANNUR DISTRICT.
BY ADV. SRI.GEORGE POONTHOTTAM
RESPONDENT(S) :-
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K.SURESH BABU, ELAMBILAN VEEDU,
NELLUNNI, PAZHASSI, MATTANNUR P.O.
KANNUR DISTRICT, PIN 670702.
BY ADV. SRI.M.RAJAGOPALAN NAIR
SRI.G.BIJU
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04-08-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No.11934 OF 2011
APPENDIX
Petitioner's Exhibits :-
Ext.P1 :- True copy of the letter No.6454/2002/CRB/L.Dis
dated 7.3.03.
Ext.P2 :- True copy of the order in complaint
No.1152/2002 dated 12-8-2003.
Ext.P3 :- True copy of the decree in O.S.No.205/2004
dated 12-8-2005.
Ext.P4 :- True copy of the order in O.P.No.285/2002
dated 19.8.2005.
Ext.P5 :- True copy of the reply in Complaint
No.1707/2005 dated 7-4-2006.
Ext.P6 :- True copy of the order dated 23.1.2007 in
Complaint No.1707/2005 passed by the Lok Ayukta.
Ext.P7 :- True copy of the order in Appeal No.774/2005
dated 24-11-2010.
Ext.P8 :- True copy of the letter dated 11.2.2011.
Ext.P9 :- True copy of the letter dated 21-2-2011 issued
by the State Bank of Travancore.
Respondent's Exhibits :- NIL.
//True Copy//
P.A.to Judge
A. MUHAMED MUSTAQUE, J.
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W.P.(C). No.11934 of 2011
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Dated this the 4th day of August 2014
J U D G M E N T
The petitioner challenges Ext.P4 order of the Consumer Disputes Redressal Forum, Kannur, Ext.P7 order of the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram, which also attained finality and Ext.P9 letter dtd.21.2.2011 of the State Bank of Travancore. In view of the decision of the Hon'ble Supreme Court in Cicily Kallarackal v. Vehicle Factory [2012 (4) KLT 46 (SC)], this writ petition is not maintainable.
Accordingly, this writ petition is disposed of with liberty to the petitioner to approach the Honourable Supreme Court for challenging the orders passed by the authorities as above.
All coercive steps shall be kept in abeyance for a period of four weeks from today.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
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