Pallassana Rural Credit ... vs The Joint Registrar (General)
2021 Latest Caselaw 16921 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                             WP(C) NO. 13287 OF 2021
PETITIONER:

              PALLASSANA RURAL CREDIT CO-OPERATIVE SOCIETY LTD.,
              (P-1227)CHIRAKKODE, PALLASSANA P.O., PALAKKAD DISTRICT-
              678505, REPRESENTED BY ITS PRESIDENT V. SREEDHARAN.

              BY ADVS.
              G.HARIHARAN
              PRAVEEN.H.
              K.S.SMITHA
              V.R.SANJEEV KUMAR



RESPONDENTS:

     1        THE JOINT REGISTRAR (GENERAL),
              OFFICE OF THE CO-OPERATIVE SOCIETIES JOINT REGISTRAR, CIVIL
              STATION, PALAKKAD-678001.

     2        ASSISTANT REGISTRAR (GENERAL) CO-OPERATIVE SOCIETY,
              MINI CIVIL STATION, KACHERIMEDU, CHITTUR, PALAKKAD DISTRICT-
              678101.

     3        JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
              PUBLIC OFFICE BUILDINGS , THIRUVANANTHAPURAM-695001.

              BY ADV.SR.GP V.K SUNIL




     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             SUNIL THOMAS, J.
                       -------------------------------------
                        W.P.(C) No.13287 of 2021
                         ---------------------------------
               Dated this the 12th day of August 2021

                                JUDGMENT

Petitioner, the Co-operative Society, filed Ext.P4 application before

the first respondent seeking permission to open a new branch at

Koodallur. By Ext.P3 minutes, decision was taken by the Society to start

a branch. Grievance of the petitioner is that, it is not being taken up

and considered.

2. On instructions, learned senior Government Pleader submitted

that Ext.P4 application was processed and forwarded to the 2nd

respondent wherein Ext.P4 is pending. It seems that Ext.P4 is pending

since February 2021.

3. Accordingly, there will be a direction to the second respondent to

take up Ext.P4 and to pass appropriate orders on the same, as

expeditiously as possible, at any rate, within a period of two months from

the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

Judge

dpk APPENDIX OF WP(C) 13287/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER ON 12/08/2005.

EXHIBIT P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE BYE LAW OF THE PETITIONER'S SOCIETY MENTIONED IN CLAUSE-3 AND 4.

EXHIBIT P3 TRUE COPY OF THE MINUTES OF THE DECISION TAKEN ON 24/02/2021 TO ESTABLISH A BRANCH OF THE PETITIONER SOCIETY AT KOODALLUR WITHIN THE JURISDICTION OF PALLASSANA PANCHAYAT, CHITTUR TALUK, PALAKKAD DISTRICT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION BY THE PETITIONER'S SOCIETY ADDRESSED TO THE 1ST RESPONDENT FOR OPENING A BRANCH AT KOODALLUR IN PALLASSANA PANCHAYAT.