Saji Kumar T.G vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 12752 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

   MONDAY, THE 7TH DAY OF JUNE 2021 / 17TH JYAISHTA, 1943

                    WP(C) NO. 5624 OF 2021

PETITIONER:

          SAJI KUMAR T.G.
          AGED 47 YEARS,S/O. LATE GOPALA KURUP,
          SHEKHARAMANGALAM HOUSE,
          PALACKALTHAKIDI P.O., KUNNAMTHANAM-689581.

RESPONDENTS:

    1     THE REGISTRAR OF CO-OPERATIVE SOCIETIES
          OFFICE OF THE REGISTRAR OF CO-OPERATIVE
          SOCIETIES, THIRUVANANTHAPURAM-695001.
    2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL),
          OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
          SOCIETIES (GENERAL), THIRD FLOOR,
          MINI CIVIL STATION, THIRUVALLA-689645.
    3     ASSISTANT REGISTRAR (GENERAL),
          OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIETIES (GENERAL), MALLAPALLY-689585.
    4     THE SPECIAL SALE OFFICER,
          FOR PCARD BANK LTD. NO.PT234,
          ASSISTANT REGISTRAR (GENERAL) OFFICE,
          MALLAPALLY-689585.
    5     MALLAPALLY PRIMARY CO-OPERATIVE AGRICULTURAL
          RURAL DEVELOPMENT BANK NO. PT234,
          REP. BY ITS SECRETARY,
          HEAD OFFICE, MALLAPALLY WEST P.O.,
 W.P.(C) No.5624/21                 -:2:-


              MALLAPALLY-689585.
      6       THE MANAGER,
              MALLAPALLY BRANCH, MALLAPALLY PRIMARY CO-
              OPERATIVE AGRICULTURAL RURAL DEVELOPMENT BANK
              NO.PT234, MALLAPALLY WEST P.O.,
              MALLAPALLY-689585.
      7       THE PRESIDENT,
              MALLAPALLY PRIMARY CO-OPERATIVE AGRICULTURAL
              RURAL DEVELOPMENT BANK NO.PT234,
              HEAD OFFICE, MALLAPALLY WEST P.O.,
              MALLAPALLY-689585.



              SMT.VIDHYA A.C., GOVT. PLEADER
              SRI.VARUGHESE M.EASO, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.5624/21                   -:3:-




                                 JUDGMENT

Dated this the 7th day of June, 2021

Petitioner seeks indulgence of this Court for repayment of the

entire amount due to the 5th respondent in installments.

2. Learned Standing Counsel for the 5 th respondent on

instructions submits that the total amount due from the petitioner as

on 7.4.2021 is Rs.9,09,855/- and that the 5 th respondent is willing to

accept the payment in installments, if the entire amounts due from

the petitioner are paid along with the regular installments.

3. Having regard to the nature of contentions put forth and

having regard to the circumstances arising in the case, I am of the

view that the writ petition can be disposed of by directing the

payment of the amount due in installments.

4. Accordingly, there will be a direction to the petitioner to

repay the entire amounts due to the 5 th respondent in 15 equal

monthly installments, the first of which shall be payable on or before

1.8.2021. The petitioner shall continue to pay the regular

installments as and when it falls due.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

APPENDIX OF WP(C) 5624/2021

PETITIONER ANNEXURE EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE DATED 30.6.2017 ISSUED BY THE STANDING DISABILITY ASSESSMENT BOARD ATTACHED TO THE DISTRICT HOSPITAL, KOZHENCHERY. EXHIBIT P2 A TRUE COPY OF THE SALE NOTICE ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER.