Durgadevi.K.N vs The General Manager
2022 Latest Caselaw 9800 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                         WP(C) NO. 1371 OF 2016

PETITIONER/S:

           DURGADEVI.K.N
           W/O. VENUGOPAL, 'KRISHNAKRIPA', CHEERATHAMANNA,
           PERINTHALMANNA, MALAPPURAM DISTRICT.
           BY ADVS.
           SRI.K.M.SATHYANATHA MENON
           SMT.KAVERY S THAMPI


RESPONDENT/S:

     1     THE GENERAL MANAGER
           URBAN CO-OPERATIVE BANK LTD.NO.1758, MAIN BRANCH,
           PERINTHALMANNA, MALAPPURAM DISTRICT-679 322.
     2     THE AUTHORISED OFFICER APPOINTED UNDER THE SARFAESI ACT,
           URBAN CO-OPERATIVE BANK LTD.NO.1758, MAIN BRANCH,
           PERINTHALMANNA, MALAPPURAM DISTRICT-679 322.
     3     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, GENERAL
           MALAPPURAM-676 505.
     4     THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
           THIRUVANANTHAPURAM.




           R1 AND 2 - SRI.U.K.DEVIDAS
           R3 AND 4 - SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 1371/2016                :2:



                            SHAJI P. CHALY, J.
          ---------------------------------------------------------
                       W.P.(C). No. 1371 of 2016
            ---------------------------------------------------------
                Dated this the 26th day of August, 2022.

                            JUDGMENT

The petitioner has filed this writ petition seeking a direction to

respondent Nos. 1 and 2 not to proceed with any coercive steps

against the petitioner and her property on the basis of Ext. P2

complaint filed by the 2nd respondent before the Chief Judicial

Magistrate Court, Manjeri as C.M.P. No. 1434 of 2015 till a final

decision is taken on Ext. P4 representation under Aswas­2016 as per

Circular No. 53/2015 dated 17.12.2015 issued by the 4 th respondent.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv