Tincy Jacob vs The Joint Registrar Of ...
2021 Latest Caselaw 6080 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                       WP(C).No.3860 OF 2021(F)


PETITIONER:

               TINCY JACOB,
               AGED 25 YEARS
               NALLEPARAMBIL HOUSE, CHERUVALLY P.O., MANIMALA,
               KOTTAYAM DISTRICT, PIN 686 543.

               BY ADV. SHRI.SUNIL CYRIAC

RESPONDENTS:

      1        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL),
               KOTTAYAM, COLLECTORATE, KOTTAYAM 686 001.

      2        CHIRAKKADAVU SERVICE CO-OPERATIVE BANK LTD. NO.2057
               CHIRAKKADAVU P.O., KOTTAYAM DISTRICT, PIN 686 520,
               REP.BY ITS SECRETARY.

      3        THE MANAGING COMMITTEE
               CHIRAKKADAVU SERVICE CO-OPERATIVE BANK LTD. NO.2057,
               CHIRAKKADAVU P.O., KOTTAYAM DISTRICT, PIN 686 520,
               REP.BY ITS PRESIDENT

               R2-3 BY ADV. SRI.S.ANANTHAKRISHNAN
               R2-3 BY ADV. SRI.GEORGE V.THOMAS

OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3860 OF 2021(F)
                                    2


                              JUDGMENT

Dated this the 19th day of February 2021

When the matter was taken up the learned Counsel

for the third respondent Society, Mr. S. Ananthakrishnan

submitted that he has filed a counter today. It was

submitted by him that Ext.P2 complaint was filed by the

petitioner before the first respondent - Joint Registrar of

Co-operative Societies. On the basis of that complaint

submitted by the petitioner before the first respondent,

the authority has passed the order.

2. In the light of the above submission, I find that

the matter is now within the domain of the first

respondent and hence the writ petition cannot be

pursued.

The writ petition is closed, reserving the right of both

the parties to pursue the matter in accordance with law.

Sd/-

SUNIL THOMAS

JUDGE

SKP/20-2 WP(C).No.3860 OF 2021(F)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P4 TRUE COPY OF TE INTIMATION CUM HALL TICKET DATED 13.2.2021 RECEIVED BY THE PETITIONER FROM THE PRESIDENT OF THE 2ND RESPONDENT BANK

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 9.2.2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LETTER OF ACKNOWLEDGMENT DATED 9.2.2021 ISSUED BY THE ASSISTANT REGISTRAR (PLANNING), ATTACHED TO THE OFFICE OF THE 1ST RESPONDENT TO THE PETITIONER.

RESPONDENTS'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE