Chinnamma Gopalakrishnan vs The Joint Registrar Of ...
2021 Latest Caselaw 22172 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
         Friday, the 5th day of November 2021 / 14th Karthika, 1943
                             WA NO. 1253 OF 2020

    AGAISNT JUDGMENT DATED 5/2/2020 IN WP(C) 29644/2016 OF THIS COURT.

                                    ---

APPELLANT/PETITIONER:

  CHINNAMMA GOPALAKRISHNAN,W/O.GOPALAKRISHNAN,

  AGED 69 YEARS,PALAKKUZHIYIL HOUSE,CHAMAMPATHAL P.O.,

  VAZHOOR VILLAGE,KOTTAYAM DISTRICT, PIN-686 517.

BY ADV.SRI.SERGI JOSEPH THOMAS

RESPONDENTS/RESPONDENTS:

1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETY,

  COLLECTORATE BUILDING,KOTTAYAM,PIN-686 001.

2.THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETY (GENERAL),

  CHANGANASSERY,KOTTAYAM DISTRICT,PIN-686 101.

3.THE VAZHOOR FARMERS SERVICE CO-OPERATIVE BANK LTD,

  VAZHOOR P.O.,REPRESENTED BY ITS MANAGING DIRECTOR,PIN-686 504.

4.THE REGISTRAR OF CO-OPERATIVE SOCIETY,

  THIRUVANANTHAPURAM,PIN-695 001.

5.THE KERALA CO-OPERATIVE OMBUDSMAN,

  THIRUVANANTHAPURAM,PIN-695 001.

6.THE KERALA CO-OPERATIVE DEVELOPMENT AND WELFARE FUND BOARD,

  TC 25/357 (4),GANDHARI AMMANKOVIL ROAD,

  THIRUVANANTHAPURAM-695 001,REPRESENTED BY ITS SECRETARY.

                                                                      P.T.O.
 7.THE CHAIRMAN, THE KERALA CO-OPERATIVE DEVELOPMENT AND

  WELFARE FUND BOARD,TC 25/357 (4),

  GANDHARI AMMANKOVIL ROAD,THIRUVANANTHAPURAM-695 001.

BY GOVERNMENT PLEADER



       This Writ Appeal coming on for admission on 05/11/2021, upon
perusing the appeal memorandum, the court on the same day passed the
following:


                                                              P.T.O.
                         P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                         -----------------------------------------------
                             Writ Appeal No.1253 of 2020
                         -----------------------------------------------
                      Dated this the 5th day of November, 2021


                                          ORDER

Having regard to the peculiar facts of this case, we

deem it appropriate to decide the writ petition on merits. The

third respondent is therefore permitted to file their counter

affidavit if any, in the writ appeal. The Government Pleader is

also directed to file a statement indicating whether the

petitioner is entitled to the benefit of the Risk Fund Scheme

referred to in the writ petition with respect to the loan availed

by her from the third respondent Society.

List this matter on 06.12.2021.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn

05-11-2021 /True Copy/ Assistant Registrar