Swaroop.N.S vs Registrar Of Co Operative ...
2021 Latest Caselaw 11766 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9324 OF 2021(M)


PETITIONER:

               SWAROOP.N.S
               AGED 41 YEARS
               S/O. SREEDHARAN, RESIDING AT NALUKANDATHIL HOUSE,
               MANNAMTHURUTH, VARAPPUZHA P.O, 683 517, ERNAKULAM
               DISTRICT.

               BY ADVS.
               SRI.M.M.MONAYE
               SHRI.M.PAUL VARGHESE
               SMT.NIRMALA P.V.

RESPONDENTS:

      1        REGISTRAR OF CO OPERATIVE SOCIETIES
               OFFICE OF REGISTRAR OF CO-OPERATIVE SOCIETIES,
               JAWAHAR SAHAKARANA BHAVAN, D.P.I. JUNCTION,
               THIRUVANANTHAPURAM, PIN-695 001

      2        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL)
               CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN-682
               030

      3        ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL),
               OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
               SOCIETIES, N. PARUR, ERNAKULAM DISTRICT, PIN-683 513

      4        THE VARAPUZHA SERVICE CO-OPERATIVE BANK LTD. NO.
               1582,
               VARAPUZHA P.O, ERNAKULAM DISTRICT PIN-683 517,
               REPRESENTED BY ITS SECRETARY.

      5        THE MANAGING COMMITTEE OF THE VARAPUZHA SERVICE CO-
               OPERATIVE BANK LTD. NO. 1582,
               VARAPUZHA P.O, ERNAKULAM DISTRICT, PIN-683 517,
               REPRESENTED BY ITS PRESIDENT.


OTHER PRESENT:
 WP(C).No.9324 OF 2021(M)

                                  2

             SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9324 OF 2021(M)

                                     3



                               JUDGMENT

Dated this the 9th day of April 2021

The limited grievance of the petitioner herein is for an

expeditious disposal of Ext.P19 application filed by the

petitioner and pending before the Joint Registrar of Co-

operative Societies (General), Ernakulam District.

2. Having considered the limited prayer sought by

the petitioner, I am inclined to dispose of the writ petition

itself without issuing notice to respondents 4 and 5 by

directing second respondent herein to take up and

consider Ext.P19 as expeditiously as possible, at any rate,

within a period of one month from the date of receipt of a

copy of this judgment or from the date of service of notice

on the respondents, whichever is later.

3. It is made clear that reasonable opportunity of

being heard shall be given to both sides.

The writ petition is accordingly disposed of.

Sd/-

SUNIL THOMAS

JUDGE

SKP/12-4 WP(C).No.9324 OF 2021(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEATH CERTIFICATE 23.6.2018.

EXHIBIT P2 TRUE COPY OF THE RELATIONSHIP CERTIFICATE DATED 6.4.2018 ISSUED BY VILLAGE OFFICER, MOOTHAKUNNAM.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 4.7.2018

EXHIBIT P4 TRUE COPY OF THE PHYSICAL FITNESS CERTIFICATE OF THE PETITIONER DATED NIL.

EXHIBIT P5 TRUE COPY OF THE CHARACTER AND CONDUCT CERTIFICATE DATED 14.6.2018.

EXHIBIT P6 TRUE COPY OF ANOTHER CHARACTER AND CONDUCT CERTIFICATE DATED 20.06.2018.

EXHIBIT P7 TRUE COPY OF THE SSLC CERTIFICATE OF THE PETITIONER DATED NIL.

EXHIBIT P8 TRUE COPY OF THE CERTIFICATE CERTIFYING THAT THE PETITIONER IS UNMARRIED ISSUED BY THE VILLAGE OFFICER DATED 31.5.2019.

EXHIBIT P9 TRUE COPY OF THE CERTIFICATE CERTIFYING THAT THE PETITIONER IS THE BROTHER OF DECEASED, ISSUED BY THE TAHSILDAR DATED 13.6.2019.

EXHIBIT P10 TRUE COPY OF AN AFFIDAVIT OF THE DEPENDANTS DATED 15.6.2019.

EXHIBIT P11 TRUE COPY OF THE LETTER OF THE 2ND RESPONDENT DATED 14.3.2019.

EXHIBIT P12 TRUE COPY OF THE CIRCULAR NO.26/89 DATED 2.5.1989.

EXHIBIT P13 TRUE COPY OF THE JUDGMENT DATED 29.11.2019 OF THIS HON'BLE COURT IN W.P.C NO. 27566/2019

EXHIBIT P14 TRUE COPY OF THE ORDER DATED 28.5.2020 ISSUED BY THE REGISTRAR OF CO-OPERATIVE SOCIETIES.

WP(C).No.9324 OF 2021(M)

EXHIBIT P15 TRUE COPY OF THE COVERING LETTER DATED 30.06.2019.

EXHIBIT P16 TRUE COPY OF THE RESOLUTION NO. 170 DATED 27.06.2020.

EXHIBIT P17 TRUE COPY OF THE LETTER OF THE PETITIONER DATED 25.6.2020.

EXHIBIT P18 TRUE COPY OF THE JUDGMENT IN CONTEMPT CASE 1788/2020 DATED 27.11.2020.

EXHIBIT P19 TRUE COPY OF THE APPLICATION BEFORE THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES DATED 22.02.2021.

EXHIBIT P20 A TRUE COPY OF THE G.O(MS) NO. 43/88 CO-OP DATED 13.10.1988

EXHIBIT P21 A TRUE COPY OF THE INTERIM ORDER IN WPC NO.

27566/2019 DATED 17.10.2019.

RESPONDENTS EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE