Amal.A vs The Kerala State Co-Operative ...
2022 Latest Caselaw 4615 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       W.P.(C) NO.14399 OF 2022
PETITIONER:

            AMAL.A.,
            AGED 24 YEARS, S/O.AJITH KUMAR,
            H.NO.8/1654, THULASIDHALAM,
            A.K.ROAD, KOOVAPADAM,
            MATTANCHERRY P.O., ERNAKULAM-682 002.

            BY ADVS.
            M.S.UNNIKRISHNAN
            K.SUNIL
            M.ARDRA KRISHNAN
            ALEENA MARIA JOSE
            KRISHNENDU.D



RESPONDENTS:

    1       THE KERALA STATE CO-OPERATIVE BANK LTD.,
            REGIONAL OFFICE, SAHAKARANA SATHABDHI MANDIRAM,
            THRISSUR (ERSTWHILE ERNAKULAM DISTRICT CO OPERATIVE
            BANK), REPRESENTED BY ITS MANAGER, PIN-680 022.

    2       BRANCH MANAGER,
            THE KERALA STATE CO-OPERATIVE BANK LTD.,
            MATTANCHERRY BRANCH, KUMAR BUILDING,
            THOPPUMPADY P.O., PIN-682 005.

    3       AUTHORISED OFFICER,
            THE KERALA STATE CO-OPERATIVE BANK LTD.,
            ERNAKULAM MAIN BRANCH, AEC PLAZA,
            VALANJAMBALAM, CHITTOOR ROAD, PIN-682 016.

  R1-R3     ADV. N. RAGHURAJ, STANDING COUNSEL,
            KERALA STATE CO-OPERATIVE BANK

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                -2-
W.P.(C) NO.14399 OF 2022


                           JUDGMENT

The petitioner has preferred Ext.P11 representation

before the 1st respondent Bank seeking certain concession in

the matter of repayment of the loan.

2. I have heard the learned counsel for the petitioner

as well as the learned Standing Counsel for the Bank.

3. In view of the limited relief sought for by the

petitioner, the above writ petition is disposed of with a

direction to the 1st respondent Bank to consider and pass

orders on Ext.P11 representation within a period of two

weeks from the date of receipt of a copy of this judgment.

It is made clear that no coercive steps shall be initiated

till a decision is taken as directed above.

Sd/-

VIJU ABRAHAM JUDGE bpr

W.P.(C) NO.14399 OF 2022

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PETITIONER'S FATHER'S PASSBOOK SHOWING CREDIT OF RS.11,95,180 ON 18.07.2014.

EXHIBIT P2 TRUE COPY OF THE PETITIONERS FATHER'S PASSBOOK PAGES FROM 18.07.2014 TO 29.01.2018.

EXHIBIT P3 TRUE COPY OF THE PASSBOOK OF THE PETITIONER HAVING ACCOUNT NO.004768000000218.

EXHIBIT P4 TRUE COPY OF THE SECURITY ENFORCEMENT NOTICE ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT DATED 23.11.2020.

EXHIBIT P5 TRUE COPY OF THE NOTICE UNDER SECTION 13(4) OF SARFAESI ACT, ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 05.03.2022.

EXHIBIT P7 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 14.03.2022.

EXHIBIT P8 TRUE COPY OF THE JUDGMNET DATED 24.03.2022 IN WPC NO.10158 OF 2022.

EXHIBIT P9 TRUE COPY OF THE LETTER DATED 19.03.2022 RECEIVED ON 24.03.2022.

EXHIBIT P10 TRUE COPY OF THE CIRCULAR NO.18/2022 DATED 04.04.2022 IN NAVAKERALEEYAM KUDISHIKA NIVARANAM 2021.

EXHIBIT P11 TRUE COPY OF THE PETITION AS PER EXT.P10 BEFORE THE RESPONDENT BANK DATED 12.04.2022.