Beena Balakrishnan vs State Of Kerala
2022 Latest Caselaw 9525 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 26157 OF 2022
PETITIONER:

          BEENA BALAKRISHNAN,
          W/O BALAKRISHNAN, AGED 51,
          VADAKKE MEPPULLY HOUSE, KOVIL ROAD, VELUTHUR
          VILLAGE,PARAKKAD, THRISSUR - 680620

          BY ADV DILIP J. AKKARA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          CO-OPERATIVE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001

    2     THE KERALA STATE CO-OPERATIVE BANK LTD,
          PB NO 6515, COBANK TOWERS,
          PALAYAM, THIRUVANANTHAPURAM, KERALA - 695033
          REP.BY AUTHORISED OFFICER

    3     THE KERALA STATE CO-OPERATIVE BANK LTD.,
          ARIMBUR, THRISSUR-680 620,
          REP. BY AUTHORISED OFFICER

          SRI.P.C.SASIDHARAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26157 OF 2022

                                       2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P. (C) No.26157 of 2022
                   --------------------------------------------
              Dated this the 25th day of August, 2022

                                JUDGMENT

A statement has been filed by the counsel for the

respondents. Registry to incorporate the statement. It is stated by

the respondents that the petitioner had approached this Court

earlier and suffered a judgment and the present writ petition has

been filed without disclosing the above fact. Since this Court has

already exercised its discretionary jurisdiction and passed orders,

it is only appropriate that the petitioner seeks review of the

judgment if she is aggrieved by the directions issued therein. The

remedy is not to file a fresh writ petition.

In such circumstances, this writ petition is closed without

prejudice to the petitioner's right for seeking appropriate reliefs.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 26157 OF 2022

APPENDIX OF WP(C) 26157/2022

PETITIONER'S EXHIBITS

EXHIBIT P-1 PHOTOCOPY OF PAGES 1 AND 6 OF PASS BOOK OF LOAN ACCOUNT NO. 80010661418 ISSUED IN FAVOR OF PETITIONER BY 3RD RESPONDENT BANK.

EXHIBIT P-2 PHOTOCOPY OF NOTICE DATED 24-09-21 ISSUED BY 3RD RESPONDENT.

RESPONDENTS' ANNEXURES

ANNEXURE R2(A) A TRUE COPY OF THE JUDGMENT IN WPC 6455 OF 2019 DATED 18-03-2019.