The Pappinivattam Service ... vs The Joint Registrar Of ...
2022 Latest Caselaw 4672 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
                        WP(C) NO. 7226 OF 2022
PETITIONER/S:

            THE PAPPINIVATTAM SERVICE CO-OPREATIVE BANK LTD
            NO.R-309
            MATHILAKAM P.O, THRISSUR DISTRICT, PIN 680 685
            REPRESENTED BY ITS SECRETARY

               BY ADV O.D.SIVADAS



RESPONDENT/S:

    1          THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL),
               THRISSUR, PIN 680 001

    2          THE ASSISTANT REGISTRAR OF CO-OPERATIVE
               SOCIETIES (PLANNING)
               OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
               SOCIETIES (GENERAL), KODUNGALLUR, THRISSUR
               DISTRICT, PIN 680 664

    3          THE ASSISTANT REGISTRAR OF CO-OPERATIVE
               SOCIETIES (GENERAL),
               KODUNGALLUR, THHRISSUR DISTRICT, PIN 680 664


OTHER PRESENT:

               GP SMT SURYA BINOY


        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   22.04.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.7226/2022

                                ..2..




                              JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

consider Ext.P3 representation submitted by

the petitioner and for furnishing a copy of

the report referred to in Ext.P2 proceeding.

2. The learned Government Pleader, on

instructions, would submit that the Ext.P3

request of the petitioner can be considered

and a copy of the report referred to in Ext.P2

can be issued to the petitioner.

Accordingly, this writ petition is disposed of

with a direction to the 1st respondent that a

copy of the report, as sought for in Ext.P3,

shall be furnished on the petitioner within a

period of one week. The petitioner shal file

his objection, if any, within a further period

of two weeks. It is made clear that further WP(C) No.7226/2022

..3..

proceedings pursuant to Ext.P2 will be

initiated only after issuing the report, as

sought for by the petitioner in Ext.P3, and

after hearing the petitioner.

Sd/-

VIJU ABRAHAM

JUDGE bka/23.04.2022 WP(C) No.7226/2022

..4..

APPENDIX OF WP(C) 7226/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF RELEVANT PORTION OF THE APPROVED BYE-LAW OF THE PETITIONER SOCIETY

Exhibit P2 THE TRUE COPY OF THE PROCEEDING DATED 10-11-2021 ISSUED BY MADE BY THE 1ST RESPONDENT TO THE PETITIONER.

Exhibit P3 THE TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER ON 19-11-2021 BEFORE THE 1ST RESPONDENT