Chacko V.J vs Chairman
2022 Latest Caselaw 4781 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                        WP(C) NO. 14634 OF 2022
PETITIONER:

          CHACKO V.J.,
          VADAKETHALA PINDANI HOUSE,
          CHETTUPUZHA, 680 621.

          BY ADV BINU PAUL


RESPONDENTS:

    1     CHAIRMAN,
          THE FEDERAL BANK LTD,
          FEDERAL TOWERS,
          ALUVA, KERALA 683 101.

    2     MANAGING DIRECTOR,
          THE FEDERAL BANK LTD.,
          FEDERAL TOWERS,
          ALUVA , KERALA 683 101.

    3     ASSISTANT VICE PRESIDENT AND BRANCH HEAD
          THE FEDERAL BANK LTD, FEDERAL TOWERS,
          ALUVA, KERALA 683 101.

    4     THE FEDERAL BANK LTD.,
          T.B. ROAD, S.T. NAGAR, THRISSUR 680 001.
          REPRESENTED BY BRANCH MANAGER.

    5     AUTHORISED OFFICER,
          THE FEDERAL BANK LTD.,
          LOAN COLLECTION & RECOVERY DEPARTMENT,
          FEDERAL TOWERS, T.B. ROAD, S.T. NAGAR,
          THRISSUR 680 001.

          BY ADV.
          SMT.PREETHA K.K.- GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14634 OF 2022
                                    2

                               JUDGMENT

The petitioner has approached this Court seeking a direction to the

respondents for an expeditious disposal of Exts.P4 and P5

representations submitted by the petitioner.

2. I have heard the learned counsel for the petitioner and the

learned Government Pleader.

3. Considering the limited relief sought for in the writ petition, this

Court is of the view that the writ petition can be disposed of, with a

direction to the respondents to consider and pass appropriate orders on

Exts.P4 and P5 representations within a period of two months.

Accordingly, the writ petition is disposed of with a direction to

the respondents to consider and pass appropriate orders on Exts.P4

and P5 within period of two months from the date of receipt of a copy

of this judgment. A copy of the writ petition along with a copy of this

judgment shall be produced before the respondents.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE SCS WP(C) NO. 14634 OF 2022

APPENDIX OF WP(C) 14634/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 20.12.2021. Exhibit P2 A TRUE PHOTO COPY OF THE JUDGMENT DATED 01.04.2022 IN WPC NO.

28707/2021.

Exhibit P3 A TRUE PHOTO COPY OF THE LETTER OF ONE TIME SETTLEMENT DATED 31.3.2022. Exhibit P4 A TRUE PHOTO COPY OF THE REPRESENTATION DATED 11.04.2022 SUBMITTED BEFORE THE ASST.VICE PRESIDENT, OF THE FEDERAL BANK LTD. Exhibit P5 THE TRUE COPY OF THE REPRESENTATION DATED 22.04.2022 SUBMITTED TO THE ASST. VICE PRESIDENT OF THE FEDERAL BANK LTD.

Exhibit P6 THE TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY ISSUED FROM THE PULLAZHY VILLAGE DATED 09.04.2021.