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Kundara Subramanyam vs The Assistant Registrar Of Co ...
2021 Latest Caselaw 4911 Ker

Citation : 2021 Latest Caselaw 4911 Ker
Judgement Date : 10 February, 2021

Kerala High Court
Kundara Subramanyam vs The Assistant Registrar Of Co ... on 10 February, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

       WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021/21ST MAGHA,1942

              R.P.No.510 OF 2020 IN WP(C).NO.15440 OF 2018

  AGAINST THE JUDGMENT DATED 4.3.2020 IN W.P(C).NO.15440/2018(D) OF
                        HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER IN W.P.(C):

               KUNDARA SUBRAMANYAM
               AGED 60 YEARS
               S/O.SUKUMARAN,INDIRAJI
               BHAVAN,MULAVANA.P.O,KUNDARA,KOLLAM DISTRICT.

               BY ADVS.SRI.T.R.HARIKUMAR
                       SRI.ARJUN RAGHAVAN

RESPONDENTS/RESPONDENTS IN W.P.(C):

       1       THE ASSISTANT REGISTRAR OF CO OPERATIVE SOCIETIES
               (GENERAL),KOLLAM,KOLLAM DISTRICT-691013.

       2       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
               KOLLAM,KOLLAM DISTRICT-691001.

       3       THE KUNDRA PANCHAYAT SERVICE CO-OPERATIVE BANK
               LTD.NO.401, REPRESENTED BY ITS SECRETARY, KUNDRA.P.O,
               KOLLAM DISTRICT-691501.

       4       T.V.MAMACHAN
               PRESIDENT,KUNDRA PANCHAYAT SERVICE CO-OPERATIVE BANK
               LTD.NO.401,KUNDRA.P.O,KOLLAM DISTRICT-691501.

       5       BABY JOHN
               KOCHUVEETIL POIKAYIL,KUNDARA.P.O,KOLLAM DISTRICT-691501.

               BY SRI.A.RAVIKRISHNAN, GOVT. PLEADER

         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
    10.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.510/2020
in                                 :: 2 ::
W.P.(C).No.15440/2018




                               ORDER

Taking note of the averments and the documents produced

along with the Review Petition, I deem it appropriate to recall the

judgment dated 4.3.2020 in W.P.(C).No.15440/2018 and restore

the Writ Petition on file.

The Review Petition is allowed as above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/10/2/2021 R.P.No.510/2020 in :: 3 ::

W.P.(C).No.15440/2018

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE 1A TRUE COPY OF THE LOCATION SKETCH ISSUED BY THE VILLAGE OFFICER, MULAVANA, DATED 23.03.2020.

ANNEXURE 11 A TRUE COPY OF THE SALE DEED NO.

1442/L/2017 DATED 20.05.2017.

ANNEXURE III A TRUE COPY OF THE JUDGMENT DATED 05.06.2020 IN W.A. NO. 701 OF 2020.

ANNEXURE IV A TRUE COPY OF THE CARD ISSUED FROM THE KUNDRA GRAMA PANCHAYAT SHOWING THE HOUSE NUMBER AND WARD.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE

 
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