A.M.Mathew vs Assistant Registrar And Others
2021 Latest Caselaw 15879 Ker

Citation : 2021 Latest Caselaw 15879 Ker
Judgement Date : 30 July, 2021

Kerala High Court

A.M.Mathew vs Assistant Registrar And Others on 30 July, 2021

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                      WP(C) NO. 202 OF 2011
PETITIONER:

            A.M. MATHEW
            ANIPPARAMBIL HOUSE,
            PERUVANTHANAM,
            PALOORKAVU P. O,
            IDUKKI DISTRICT.

            BY ADV SRI. GEORGEKUTTY MATHEW


RESPONDENTS:

    1       ASSISTANT REGISTRAR OF CO-OPERATIVE
            SOCIETIES, PEERUMADU,
            PEERUMADU P. O,
            IDUKKI DISTRICT - 685 531.
    2       THE PEERUMADU TALUK CO-OPERATIVE
            AGRICULTURE AND RURAL DEVELOPMENT BANK LTD.,
            NO.1273, REPRESENTED BY ITS SECRETARY,
            ELAPPARA P. O,
            IDUKKI DISTRICT - 685 501.
    3       THE SPECIAL SALE OFFICER,
            THE PEERUMADU TALUK CO-OPERATIVE AGRICULTURE
            AND RURAL DEVELOPMENT BANK LTD. NO. 1273,
            ELAPPARA P. O,
            IDUKKI DISTRICT - 685 501.

            BY ADVS.
            SRI. ASWIN. P. JOHN
            R2 - SRI. THOMAS ABRAHAM
            SMT. MABLE C. KURIAN, G.P



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   30.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.202 OF 2011

                                  2




                         P.V. KUNHIKRISHNAN, J
                    --------------------------------------
                         W.P (C). No.202 of 2011
                ----------------------------------------------
                  Dated this the 30th day of July, 2021


                            JUDGMENT

When this writ petition came up for consideration, t he

learned counsel for the Bank submitted that the loan

account is already closed and the prayers in the writ

petition is infructuous. Therefore, this writ petition is

dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

SPR