Thiruvananthapuram District ... vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 659 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.353 OF 2021(T)


PETITIONER:

               THIRUVANANTHAPURAM DISTRICT HOTELIERS WELFARE CO-
               OPERATIVE SOCIETY LTD
               NO.T-1407, DHARMALAYAM ROAD, THIRUVANANTHAPURAM-695
               001, REPRESENTED BY ITS SECRETARY, MR.
               M.O.BALAKRISHNAN NAIR.

               BY ADVS.
               SHRI.BIJU BALAKRISHNAN
               SMT.V.S.RAKHEE
               SMT.K.J.GISHA
               SHRI.AJMAL P.

RESPONDENTS:

      1        JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD
               P.O, THIRUVANANTHAPURAM-695 014.

      2        RAJASEKHARAN NAIR,
               AGED 68 YEARS
               S/O APPUKUTTAN NAIR, DHANYA RESTAURANT,
               KAITHAMUKKU, THIRUVANANTHAPURAM. NOW RESIDING AT
               T.C.28/315/5, VANCHIYOOR VILLAGE, KAITHAMUKKU,
               THIRUVANANTHAPURAM TALUK, THIRUVANANTHAPURAM-695
               024.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.353/2021             .2.




                                   JUDGMENT

Dated this the 7th day of January 2021

The grievance of the petitioner, which is a Co-operative Society, is that

A.R.C.No.3643/2016 filed by the society against the second respondent herein is

pending since long. According to the petitioner society, huge amount of

Rs.51,70,869/- with future interest is due from the second respondent. It is also

stated that, they have filed the proof affidavit along with the documents.

2. In the light of the limited prayer sought by the petitioner,I do not feel that

notice to the second respondent is required.

3. Accordingly, the writ petition is disposed of with a direction to the second

respondent to take up and consider A.R.C.No.3643/2016 on merits, as

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

date of receipt of a copy of this judgment.

Sd/-

SUNIL THOMAS

JUDGE

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