Issac vs The Joint Registrar Of ...
2021 Latest Caselaw 11339 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.6906 OF 2021(K)


PETITIONERS:

      1        ISSAC
               AGED 84 YEARS
               S/O. ABRAHAM, VAYALIRAKKATHU PUTHAN VEEDU,
               KADAMPANADU P.O, ADOOR, PATHANAMTHITTA DISTRICT, PIN
               - 691553,

      2        MARYKUTTY ISSAC
               AGED 75 YEARS
               W/O. ISSAC, VAYALIRAKKATHU PUTHAN VEEDU, KADAMPANADU
               P.O, ADOOR, PATHANAMTHITTA DISTRICT, PIN - 691553,

               BY ADV. SRI.K.K.SETHUKUMAR

RESPONDENTS:

      1        THE JOINT REGISTRAR OF CO-OPERATIVES
               (GENERAL), OFFICE OF THE JOINT REGISTRAR OF CO-
               OPERATIVE SOCIETIES, CIVIL STATION, PATHANAMTHITTA,
               PIN - 689645.

      2        THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
               (GENERAL), OFFICE OF THE ASSISTANT REGISTRAR OF CO-
               OPERATIVE SOCIETIES, REVENUE TOWER, ADOOR, PIN -
               681523.

      3        THE KADAMPANADU NORTH SERVICE CO-OEPRATIVE BANK
               LTD.NO.55,
               REPRESENTED BY ITS SECRETARY, KADAMPANADU, NORTH P.O,
               PATHANAMTHITTA DISTRICT - 691552.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6906 OF 2021(K)

                                     2


                               JUDGMENT

Dated this the 8th day of April 2021

The grievance of the petitioners is that the amount due

from them under a loan may be permitted to be discharged

by them under a one time scheme. Ext.P1 to Ext.P4 are the

representations submitted by them.

2. Notice served on the third respondent. No

appearance for the third respondent. Heard the learned

Counsel for the petitioners and the learned Senior

Government Pleader.

3. Considering the limited prayer sought by the

petitioners for an early disposal of Ext.P1 to Ext.P4, I am

inclined to direct the third respondent to take up the above

applications and to dispose it of on merits, within a period of

one month from the date of receipt of a copy of this

judgment.

The writ petition is accordingly disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/9-4 WP(C).No.6906 OF 2021(K)

APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 26.02.2021 GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P2 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 26.02.2021 GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P3 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 26.02.2021 GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P4 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 26.02.2021 GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P5 TRUE PHOTOCOPIES OF THE POSTAL RECEIPTS.

RESPONDENTS EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE