Thomas George vs State Of Kerala
2021 Latest Caselaw 94 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                      WP(C).No.31448 OF 2019(E)


PETITIONER:

               THOMAS GEORGE
               AGED 59 YEARS
               S/O.GEORGE, THEKKEVEEDU, KALLIMEL P.O.,
               MAVELIKKARA, ALAPPUZHA DISTRICT-690 102.

               BY ADV. SMT.GISA SUSAN THOMAS

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
               OPERATION, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               THIRUVANANTHAPURAM-695 001.

      3        THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES,
               ALAPPUZHA-688 001.

      4        MAVELIKARA TALUK CO-OPERATIVE BANK LTD.NO.707,
               PULIMOODU JUNCTION, MAVELIKARA POST,
               ALAPPUZHA DISTRICT-690 101, REPRESENTED BY ITS
               SECRETARY.

      5        ADMINISTRATOR IN-CHARGE,
               MAVELIKARA TALUK CO-OPERATIVE BANK LTD.NO.707,
               PULIMOODU JUNCTION, MAVELIKARA POST,
               ALAPPUZHA DISTRICT-690 101.

      6        THE BRANCH MANAGER, MAVELIKARA TALUK CO-OPERATIVE
               BANK LTD.NO.707,
               THAZHAKKARA BRANCH, MAVELIKARA-PANDALAM ROAD,
               THAZHAKARA, ALAPPUZHA DISTRICT-690 102.

      7        ADDL.R7.
               ENFORCEMENT DIRECTORATE,
               REPRESENTED BY ITS DEPUTY DIRECTOR, KOCHI ZONAL
               OFFICE, MULLASSERY CANAL ROAD (WEST),
               ERNAKULAM-682011.
               ADDL.R7 IS IMPLEADED AS PER ORDER DATED 11/12/2019 IN
               I.A.NO.2/2019 IN WPC 31448/2019.
 WP(C).No.31448 OF 2019       2


             R4 BY ADV. SRI.T.R.HARIKUMAR
             R4 BY ADV. SRI.ARJUN RAGHAVAN
             R4 BY ADV. SRI.K.C.SANTHOSHKUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31448 OF 2019                3




                                JUDGMENT

When this writ petition was taken up, Smt. Gisa Susan Thomas, the

learned counsel appearing for the petitioner submits that the petitioner be

permitted to withdraw this writ petition reserving her right to approach the

statutory forum for realising the amounts covered under the fixed deposits.

Reserving such rights, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS

APPENDIX OF WP(C) 31448/2019 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE DEPOSIT CERTIFICATES OF THE PETITIONER ISSUED BY THE 4TH RESPONDENT BANK.

EXHIBIT P2 TRUE PHOTOCOPY OF THE JUDGMENT DATED 06.11.2017 IN WPC NO.31102/2017 OF THIS HON'BLE COURT.

EXHIBIT P3 TRUE PHOTOCOPY OF THE MARRIAGE INVITATION CARD DATED 06.01.2019 OF THE PETITIONER'S ELDER DAUGHTER SONIA.

APPENDIX OF WP(C) 35392/2019 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ENQUIRY REPORT SUBMITTED BY THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL), MAVELIKKARA UNDER SECTION 68(1) OF THE KERALA CO-OPERATIVE SOCIETIES ACT, 1969 BEFORE THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, ALAPPUZHA.

EXHIBIT P2 TRUE COPY OF THE FIR REGISTERED AS CRIME NO. 134 OF 2017 OF MAVELIKKARA POLICE STATION, ALAPPUZHA DISTRICT.

EXHIBIT P3 TRUE COPY OF THE REPORT DATED 26-07-2018 SUBMITTED BY DEPUTY SUPERINTENDENT OF POLICE, CRIME BRANCH, CID, ECONOMIC OFFENCES WING-I, PATHANAMTHITTA BEFORE THE ENQUIRY COMMISSION AND SPECIAL JUDGE (VIGILANCE), KOTTAYAM.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 14-12-2019 SUBMITTED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT DATED 16-

12-2019 FOR HAVING SENT EXT.P-4 BY THE PETITIONERS TO THE RESPONDENT.