Baiju. A.V vs The Kerala State Co-Operative ...
2021 Latest Caselaw 12247 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(C).No.10273 OF 2021(H)


PETITIONER:

               BAIJU. A.V,
               AGED 38 YEARS,
               S/O. VENU, ANAKKATHI HOUSE, KODUNGALLUR P.O., PIN-680
               664 TRICHUR DISTRICT.

               BY ADV. SMT.S.MUMTAZ

RESPONDENT:

               THE KERALA STATE CO-OPERATIVE BANK LTD.,
               REPRESENTED BY THE AUTHORIZED OFFICER, SAHAKARANA
               SATHABDHI MANDIRAM, TUDA ROAD, KOVILAKATHUMPADAM,
               THIRUVAMBADY P.O., THRISSUR-680 022.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10273 OF 2021(H)             2



                   P.V.KUNHIKRISHNAN, J
                ----------------------------------
                 W.P.(C.) No. 10273 of 2021
                    --------------------------------
             Dated this the 23rd day of April, 2021

                               JUDGMENT

The limited prayer in this writ petition is to issue a

direction to the respondent to pass appropriate orders on

Ext.P2.

2. The petitioner is facing proceedings under the

SARFAESI Act. Since the prayer in this writ petition is only to

dispose Ext.P2, there can be a direction to the respondent to

consider Ext.P2 without expressing any opinion on merit.

Therefore, this writ petition is disposed directing the

respondent to consider Ext.P2 and pass appropriate orders in

it, in accordance with law within one month from the date of

receipt of this judgment. Sd/-

P.V.KUNHIKRISHNAN

JUDGE pm

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE POSSESSION NOTICE ISSUED UNDER THE SARFAESI ACT DATED 29.12.2020.

EXHIBIT P2 REQUEST LETTER DATED 25.3.2021 GIVEN BY THE PETITIONER TO THE RESPONDENT.