Sudharma vs Assistant Registrar (General)
2021 Latest Caselaw 15631 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
      TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                     WP(C) NO. 14906 OF 2021
PETITIONER/S:

          SUDHARMA
          AGED 67 YEARS
          D/O.DEVAKI, CHIRAYIL KIZHAKKATHIL, KULAKKADA EAST,
          KULAKKADA VILLAGE, KOTTRAKARA TALUK,
          KOLLAM DISTRICT.

          BY ADVS.
          K.V.ANIL KUMAR
          SWAPNA VIJAYAN



RESPONDENT/S:

          1. ASSISTANT REGISTRAR (GENERAL), OFFICE OF THE
          ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
          KOTTARAKARA, KOLLAM DISTRICT, PIN:691506.


          2. KULAKKADA SERVICE CO-OPERATIVE BANK LTD.NO.4299,
          THAZHATH KULAKKADA, THAZHATH KULAKKADA P.O.,
          KOTTARAKARA, KOLLAM DISTRICT, PIN:691521.
          REPRESENTED BY ITS SECRETARY.

          3. THE SECRETARY, KULAKKADA SERVICE CO-OPERATIVE BANK
          LTD.NO.4299, THAZHATH KULAKKADA, THAZHATH KULAKKADA
          P.O., KOTTARAKARA, KOLLAM DISTRICT, PIN:691521.




          SR.GP BIMAL K NATH




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14906 OF 2021
                                   2



                           JUDGMENT

The petitioner had availed a loan of Rs.1,50,000/-

(Rupees one lakh fifty thousand only) from the second

respondent-bank by depositing title deed of her properties.

According to the petitioner, though she has offered to pay

the entire money, the society is neither accepting it, nor

permitting her to close the loan, insisting that another loan

availed by her husband should also be closed. Ext.P3 is the

representation submitted by the petitioner before the third

respondent.

2. The limited prayer sought by the petitioner is for

a direction to the second and third respondents to consider

Ext.P3 representation as expeditiously as possible.

Considering the limited prayer sought by the petitioner, I

am inclined to dispose of the Writ Petition itself without

issuing notice to the second and third respondents by

directing to take up, consider and to pass appropriate

orders on Ext.P3, strictly in accordance with law, within a

period of one month from the date of receipt of a copy of WP(C) NO. 14906 OF 2021

this judgment.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 14906 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.652/2020 OF THE SUB REGISTRY OFFICE, KALAYAPURAM.

EXHIBIT P2 A TRUE COPY OF THE AWARD DATED 19.10.2020 OF THE 1ST RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE REQUEST DATED 18.03.2021 OF THE PETITIONER BEFORE THE 3RD RESPONDENT.

RESPONDENT'S/S    NIL
EXHIBITS