Kerala High Court
Laly Lawrence vs State Of Kerala on 15 July, 2021
WP(C) No.19815/2020 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
IA.NO.2/2021 IN WP(C) NO. 19815 OF 2020 (B)
PETITIONER/PETITIONER IN WP(C):
LALY LAWRENCE, AGED 52 YEARS, W/O. LAWRENCE, LOBO NIVAS, MANKOMBU,
AMBALAVAYAL, NENMENI VILLAGE, SULTHAN BATHERY TALUK, WAYANAD
DISTRICT - 673593.
RESPONDENTS/RESPONDENTS IN WP(C):
1. STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF CO-
OPERATION, SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN,
DPI JUNCTION, THYCADU P.O, THIRUVANANTHAPURAM - 695014,
3. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF
ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, SULTHAN BATHERY,
VYTHIRI, WAYANADU - 673121.
4. MADAKKIMALA SERVICE CO-OPERATIVE BANK LTD., REPRESENTED BY BRANCH
MANAGER, VAZHAVATTA BRANCH, WAYANAD - 673122.
5. P.V. POULOSE @ BABY, AGED 61 YEARS, S/O. VARGHESE, PALETH MOLAYIL
HOUSE, AMBALAVAYAL P O, SULTHAN BATHERY, WAYANAD - 673593.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct the
judgment dated 24.09.2020 by substituting the designation and address of
the 3rd respondent as follows:
"3. Joint Registrar (General), Cooperative Socities, O/o the Joint
Registrar (General), Cooperative Societies, Wayanad, Kalpetta North P.O.,
Wayanad - 673 122".
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 24.9.2020 and upon hearing the arguments of M/S.NIRMAL V. NAIR &
AKHIL ALPHONSE G., Advocates for the petitioner in IA/WP(C) and of
GOVERNMENT PLEADER For R1 to R3 in IA/WP(C), the court passed the
following:
WP(C) No.19815/2020 2/3
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
I.A. No.2 of 2021
in
W.P.(C) No.19815 of 2020
--------------------------------------
Dated this the 15th day of July, 2021
ORDER
I have heard Sri. Nirmal V. Nair, the learned counsel appearing for
the petitioner as well as the learned Government Pleader.
2. It is submitted by the learned counsel appearing for the
petitioner that by an inadvertent error, instead of Joint Registrar General,
Cooperative Societies, he had mistakenly arrayed the Assistant Registrar as
the 3rd respondent. According to the learned counsel, owing to the said fact,
the directions in the judgment are not being complied with. It is in the afore
circumstances that the instant application has been filed.
3. I have heard the learned government pleader who raised no
objection.
This application will stand allowed in the interest of justice. Necessary
corrections shall be effected and a copy of the judgment shall be issued to
WP(C) No.19815/2020 3/3
I.A. No.2 of 2021 in
the petitioner. Respondents shall comply with the directions in the judgment
within a period of four months from the date of production of a copy of this
order.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
NS
15-07-2021 /True Copy/ Assistant Registrar
