Adv. K.P.Vishwanathan vs The Co-Operative Joint Registrar
2022 Latest Caselaw 4875 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                      WP(C) NO. 8850 OF 2022
PETITIONER:

            ADV. K.P.VISHWANATHAN
            AGED 78 YEARS
            S/O. PANGAN, VASANTH NAGAR, PATTURAIKKAL,
            THRISSUR, PIN 680 020
            BY ADV M.R.SASITH

RESPONDENTS:

      1     THE CO-OPERATIVE JOINT REGISTRAR
            OFFICE OF JOINT REGISTRAR, COLLECTORATE,
            AYYANTHOLE, THRISSUR 680 002
      2     THE ASSISTANT REGISTRAR (GENERAL)
            CO-OPERATIVE SOCIETIES, TREASURY ROAD, KUNNAMKULAM
            680 503
      3     THE MANAGER
            KERALA STATE CO-OPERATIVE BANK LTD,(FORMERLY KNOWN
            AS THRISSUR DISTRICT CO-OPERATIVE BANK LTD)
            KECHERI BRANCH, KECHERI, THRISSUR.
            BY SRI.P.C.SASIDHARAN, SC, THRISSUR DISTRICT
            CO.OPERATIVE BANK LTD.



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 8850 of 2022
                                              2

                             MOHAMMED NIAS. C.P.,J
                                     ------------
                              WP(C)No. 8850 of 2022
                             - - - - - - - - - - - - - - - - - - ----
                         Dated this the 29th day of April, 2022

                                       JUDGMENT

The petitioner, claiming to be the President of Priyadarshini

Co-operative Hospital, has filed a representation before the 1 st

respondent for lifting an order passed, if any, by the 1 st

respondent on 15.09.2015, directing the 3 rd respondent for

withdrawing the funds maintained in the account in the name of

Priyadarshini Co-operative Hospital, Kecheri Branch of Kerala

Bank. The petitioner complains that the said representation has

not been considered and seeks for a direction to the 1 st

respondent to consider the same.

I find the request of the petitioner be reasonable.

Accordingly, without expressing any opinion on the merits of the

petitioner's claim, I direct the 1st respondent to consider Ext.P3

representation within a period of one month from today, after

affording an opportunity of hearing to the petitioner and any

other affected/interested parties, if any.

Writ petition is disposed as above.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlK 29.04.2022 WP(C) NO. 8850 of 2022

APPENDIX OF WP(C) 8850/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE CHEQUE ISSUED BY PRIYADARSHINI CO-OPERATIVE SOCIETY IN FAVOUR OF ONE K.C VARGHESE.

Exhibit P2 TRUE COPY OF THE RECEIPT OF RETURN OF THE CHE ISSUED BY THE 3RD RESPONDENT BANK Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY PETITIONER BEFORE THE 1ST RESPONDENT THROUGH THE RESPONDENT DATED 07-01-2022