N.A.Sabu vs State Of Kerala
2021 Latest Caselaw 2422 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                       WP(C).No.20213 OF 2020(B)


PETITIONER:

               N.A.SABU
               AGED 49 YEARS
               S/O.AUGUSTIN, NADEPARAMBIL HOUSE, THRISSUR TALUK,
               KOLAZHY VILLAGE, THIROOR DESOM, P.O.MULAKUNNATHKAVU,
               THRISSUR DISTRICT-680 581.

               BY ADVS.
               SRI.P.B.KRISHNAN
               SRI.P.B.SUBRAMANYAN
               SRI.SABU GEORGE
               SRI.JOSEPH FREEMAN
               SRI.MANU VYASAN PETER

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL
               SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE STATE ELECTION COMMISSION,
               KERALA REPRESENTED BY ITS SECRETARY, CORPORATION
               OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
               THIRUVANANTHAPURAM-695 033.

      3        THE SECRETARY, STATE ELECTION COMMISSION,
               KERALA CORPORATION OFFICE COMPLEX, LMS JUNCTION,
               PALAYAM, THIRUVANANTHAPURAM-695 033.

      4        GENERAL MANAGER, THE KERALA STATE CO-OPERATIVE BANK
               LTD,,
               REGIONAL OFFICE, THRISSUR, SAHAKARANA SATHABDHI
               MANDIRAM, KOVILKATHUMPADAM P.O., THIRUVAMBADY,
               THRISSUR DISTRICT-680 022.

      5        THE KERALA STATE CO-OPERATIVE BANK LTD.,
               CHERUTHURUTHI BRANCH, 1ST FLOOR, PANCHAYATH SHOPPING
               COMPLEX, THRISSUR-SHORNUR ROAD, CHERUTHURUTHI,
               KERALA-679 953.
 WP(C).No.20213 OF 2020(B)

                                 2

               R1 BY ADV.SRI.K.J.MANURAJ, GP
               R2-3 BY ADV. SRI.MURALI PURUSHOTHAMAN
               R4-5 BY ADV. SRI.GILBERT GEORGE CORREYA

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20213 OF 2020(B)

                                       3




                       W.P.(C) No.20213 of 2020
                 -----------------------------------------------


                              JUDGMENT

Having heard the counsel for the parties on either side, I

deem it appropriate to close the writ petition without prejudice to the

right of the petitioner to file a fresh writ petition on the same cause of

action. Ordered accordingly.

P.B.SURESH KUMAR, JUDGE.

ds 21.01.2021 WP(C).No.20213 OF 2020(B)

APPENDIX OF WP(C) 20213/2020 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 4TH RESPONDENT BANK DATED 18.09.2020.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE KOLAZHY GRAMA PANCHAYAT DATED 18.09.2020.

EXHIBIT P3 TRUE COPY OF THE MEMO ISSUED BY THE THRISSUR DISTRICT CO-OPERATIVE BANK DATED 31.07.2015.

EXHIBIT P4 TRUE COPY OF THE APPLICATION MADE BY THE PETITIONER DATED 27.05.2020.

EXHIBIT P5 TRUE COPY OF THE LETTER WRITTEN BY THE 4TH RESPONDENT TO THE PETITIONER DATED 15.09.2020.

EXHIBIT P6 TRUE COPY OF THE LETTER WRITTEN BY THE DEPUTY GENERAL MANAGER-HR OF THE KERALA BANK ADDRESSED TO THE 4TH RESPONDENT DATED 08.09.2020.

EXHIBIT P7 TRUE COPY OF GO(RT) 1501/89/LSGD ISSUED BY THE STATE GOVERNMENT DATED 20.04.1989.

EXHIBIT P8 TRUE COPY OF THE CIRCULAR NO.47/89 ISSUED BY THE REGISTRAR OF CO-OPERATIVE SOCIETIES DATED 28.07.1989.