The Branch Manager vs The Kerala Loy Ayukta
2021 Latest Caselaw 15534 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                    WP(C) NO. 27984 OF 2015
PETITIONERS:

           THE BRANCH MANAGER
           THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE
           BANK LTD, BALARAMAPURAM BRANCH,
           BALARAMAPURAM.P.O,THIRUVANANTHAPURAM DISTRICT.
           BY ADVS.
           SRI.T.R.HARIKUMAR, SC,
           SRI.THOMAS ABRAHAM, SC, THIRUVANANTHAPURAM DIST.
           CO.OP BANK


RESPONDENTS:

    1      THE KERALA LOY AYUKTA
           THIRUVANANTHAPURAM-695001.
    2      NAJEEBA
           W/O.NAZAR, ANWAR HOUSE,
           VAZHIMUKKU,BALARAMAPURAM.P.O,
           THIRUVANANTHAPURAM DISTRICT-695501.
           BY ADVS.
           R1 BY SMT.RENU. D.P., SC, LOK AYUKTA
           R2 BY SRI.BABU JOSEPH KURUVATHAZHA
           SRI.S.MUJEEB RAHIMAN


     THIS WRIT PETITION      (CIVIL) HAVING COME UP         FOR
ADMISSION ON 23.07.2021,     THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
        W.P(C).27984/2015
                                           2


                                  JUDGMENT

Dated this the 23rd day of July, 2021

S. Manikumar, CJ.

Instant writ petition is directed against Exhibit P3 order passed by

Lok Ayukta dated 13.8.2015.

2. Learned counsel for the petitioner has filed a memo dated

12.7.2021, which reads thus:

"The above case was filed challenging the order passed by Lok Ayukta which was produced as Exhibit P3. It is humbly submitted that the 2nd respondent has participated in the Adalath held by the Regional Office during March 2021 as part of the campaign "Navakeraleeyam"- Kudisika Nivaranam 2021 of the Government of Kerala an the matter was settled and the loan account was closed on 31.3.2021. Hence it is humbly prayed that this Hon'ble Court may be pleased to dispose the above case as not pressed in the interest of justice."

Placing on record the above, writ petition is dismissed as not

pressed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.