Citation : 2021 Latest Caselaw 11045 Ker
Judgement Date : 7 April, 2021
WP(C) 8726/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
Wednesday,the 7th day of April 2021/17th Chaithra, 1943
For information purpose only
WP(C) No.8726/2021(M)
PETITIONER
VISALAKSHY,
W/O. GIREESH DAS, AGED 48 YEARS, GREEN VILLA, (COLONY NO.12), EDAKKADU
P.O., PORUVAZHI VILLAGE, KOLLAM DISTRICT-691 552.
RESPONDENTS
1. SASTHAMKOTTA PRIMARY CO-OPERATIVE AGRICULTURAL AND
RURAL DEVELOPMENT BANK LTD NO.Q.373
KUNNATHOOR TALUK, BHARANICAVU, SASTHAMKOTTA POST, KOLLAM-690 521,
REPRESENTED BY ITS SECRETARY.
2. THE SPECIAL SALE OFFICER,
SASTHAMKOTTA PRIMARY CO-OPERATIVE AGRICULTURAL AND
RURAL DEVELOPMENT BANK LTD NO.Q.373, KUNNATHOOR TALUK,
SASTHAMKOTTA POST, KOLLAM-690 521.
3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE JOINT REGISTRAR, VIDYA NAGAR, KOLLAM, KERALA,
PIN-691 613.
Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Exhibit P1; pending
disposal of the writ petition, in the interest of justice.
This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of Sri.
SEBASTIAN JOSEPH KURISUMMOOTTIL, Advocate for the petitioner and of SENIOR
GOVERNMENT PLEADER for R3, the court passed the following.
WP(C) 8726/2021 2/3
EXHIBIT P1 - TRUE COPY OF THE JUDGMENT DATED 09.03.2018 IN W.P(C)
NO.34684/2017 OF THIS HONOURABLE COURT.
EXHIBIT P2 - TRUE COPY OF THE NOTICE DATED 12.01.2021 ISSUED BY THE 2ND
RESPONDENT.
For information purpose only
SUNIL THOMAS, J.
----------------------------------- W.P.(C) No.8726 of 2021
----------------------------------- Dated this the 07th day of April, 2021
For information ORDE purpose R only Heard. Issue notice on admission to respondents 1 and 2
by speed post. The learned Senior Government Pleader takes
notice for the 3rd respondent. Await return of notice.
There will be an interim stay of all further coercive steps
pursuant to Ext.P2 including measuring of the property on
condition that the petitioner shall deposit a sum of
Rs.5,00,000/- (Rupees Five lakh only) on or before
04.06.2021.
Interim order will continue till the next posting date. Post
on 04.06.2021.
Sd/-
SUNIL THOMAS, JUDGE
SKP/7-4
/true copy/ Sd/- ASSISTANT REGISTRAR
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