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Ethamma Kuttappan vs State Of Kerala
2021 Latest Caselaw 9269 Ker

Citation : 2021 Latest Caselaw 9269 Ker
Judgement Date : 19 March, 2021

Kerala High Court
Ethamma Kuttappan vs State Of Kerala on 19 March, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                    WP(C).No.6778 OF 2021(V)


PETITIONER/S:

            ETHAMMA KUTTAPPAN
            AGED 60 YEARS
            W/O. LATE KUTTAPPAN, PATTANAKKAD MURI,
            PATTANAKKAD VILLAGE, CHERTHALA TALUK,
            ALAPPUZHA DISTRICT-688 531.

            BY ADV. SMT.K.N.RAJANI

RESPONDENT/S:

      1     STATE OF KERALA
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF COOPERATION, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

      2     THE JOINT REGISTRAR,
            CO-OPERATIVE SOCIETY (GENERAL),
            TECHIANGALAMMAN COMPLEX, OPP. ST. ANTONY'S SCHOOL,
            THIRUVAMBADY, ALAPPUZHA-688 002.

      3     PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD.NO.1144
            PATTANAKKAD, CHERTHALA P.O.,
            ALAPPUZHA DISTRICT-688 531.




            SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6778 OF 2021(V)
                                    2




                             JUDGMENT

When the matter was taken up, the learned counsel

for the petitioner submitted that an appeal to the

Government has been preferred. Accordingly, I am

inclined to close the Writ Petition, with a direction that

pendency of this Writ Petition before this court, may be

reckoned for condoning the delay, if any, that has

occurred in filing the appeal.

Writ Petition is closed accordingly.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C).No.6778 OF 2021(V)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT IN CRP(1)7882/2015 DATED 15.2.2019.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.G.O(MS)532/2020/CO-OP DATED 21.10.2020 ISSUED BY THE IST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE MEDICAL RECORDS OF THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC NO.25247/2020, 26138/2020 AND 26203/2020 DATED 14.12.2020 PASSED BY THE HON'BLE HIGH COURT.

RESPONDENT'S/S EXHIBITS NIL

 
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