K.A.Thomas vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 8210 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                      WP(C).No.19672 OF 2020(H)


PETITIONER:

               K.A.THOMAS
               AGED 61 YEARS
               KOCHUPARAMBIL HOUSE, CHEMBALAM P.O., IDUKKI-685553.

               BY ADVS.
               SMT.A.K.PREETHA
               SRI.C.ANIL KUMAR

RESPONDENTS:

      1        JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               IDUKKI, CIVIL STATION, PAINAVU, IDUKKI.

      2        ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
               NEDUMKANDAM, IDUKKI.

      3        THE NEDUMKANDAM CO-OPERATIVE URBAN SOCIETY LTD. NO.1-
               104,
               (FORMER THE NEDUMKANDAM CO-OPERATIVE URBAN BANK
               LTD.), NEDUMKANDAM, IDUKKI-685553, REPRESENTED BY ITS
               SECRETARY.

               R3 BY ADV. SRI.S.DILEEP (KALLAR)

OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19672 OF 2020(H)
                                      2




                              JUDGMENT

Dated this the 10th day of March 2021

The learned Counsel for the third respondent

submitted that pursuant to the direction of the Joint

Registrar as evident from Ext.P6, Society is agreeable to

pay the amount due to the petitioner.

2. In the light of the above submission, the writ

petition is disposed of with a direction that the amount

due to the petitioner shall be calculated and released to

the petitioner as expeditiously as possible, at any rate,

within a period of two months from today.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE

SKP/10-3 WP(C).No.19672 OF 2020(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DECISION NO.80/11-12 DATED 11.10.2011 TAKEN BY THE DISCIPLINARY SUB- COMMITTEE OF THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF AWARD DATED 9.4.2019 IN ARC NO.80/2012 PASSED BY THE KERALA CO- OPERATIVE ARBITRATION COURT, THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 19.8.2019 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 2.9.2019 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF LETTER DATED 12.9.2019 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE ORDER NO.C.R.B.4851/2019 DATED 29/01/2021 ISSUED BY THE 1ST RESP TO THE THIRD RESPONDENT.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE