Jully C.A vs State Of Kerala
2021 Latest Caselaw 14640 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                      WP(C) NO. 9462 OF 2021
PETITIONER:

    1     JULLY C.A
          AGED 58 YEARS
          W/O V.A.PEAUSE,
          VALIYARA HOUSE,
          KOTTAPURAM P.O, KODUNGALLUR, RETIRED JUNIOR CLERK,
          THE THURTHIPPURAM SERVICE CO-OPERATIVE BANK.

          BY ADVS.
          M.SHAJU PURUSHOTHAMAN
          SRI.K.S.RAJESH

RESPONDENTS:

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

    2     THE JOINT REGISTRAR OF CO-OPERATIVE
          SOCIETIES(GENERAL)
          OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
          SOCIETIES, KAKKANAD, ERNAKULAM, PIN-682030.

    3     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL)
          NORTH PARAVOOR,
          ERNAKULAM DISTRICT, PIN-683513.

    4     THE THURUTHIPPURAM SERVICE CO-OPERATIVE BANK
          LTD.NO.1789,
          THURUTHIPPURAM.P.O, ERNAKULAM DISTRICT, PIN-680667.

          BY ADVS.
          GEORGE POONTHOTTAM (SR.)
          NISHA GEORGE
 WP(C) NO. 9462 OF 2021
                                     2


OTHER PRESENT:

             SR.GP BIMAL K NATH

      THIS    WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     14.07.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 9462 OF 2021
                                       3


                              JUDGMENT

Dated this the 14th day of July 2021

The petitioner has approached this Court lamenting

about the delay in considering Ext.P3 and Ext.P4

representation pending before the third respondent.

2. The Society has forwarded Ext.P2 resolution to

Joint Registrar routed through the Assistant Registrar,

who is the third respondent herein, evidenced by Ext.P3.

The third respondent shall forthwith forward Ext.P3, if not

already forwarded to the second respondent. Thereupon,

the second respondent shall pass appropriate orders

within a period of one month from the date of receipt of

Ext.P3. With these directions, the Writ Petition is

disposed of reserving the right of the petitioner to pursue,

if further grievances survives.

The Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE SKP/14-7 WP(C) NO. 9462 OF 2021

APPENDIX OF WP(C) 9462/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 4TH RESPONDENT BANK DATED 15.01.2017.

EXHIBIT P2 THE TRUE COPY OF THE RESOLUTION OF THE BANK DATED 9.12.2017.

EXHIBIT P3 THE TRUE COPY OF THE COMMUNICATION ISSUED BY THE 4TH RESPONDENT BANK TO THE 3RD RESPONDENT DATED 21.01.2018.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 8/2/2021.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE