Mary George vs Mulanthuruthy Service ...
2022 Latest Caselaw 9936 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                        WP(C) NO. 21255 OF 2022
PETITIONER:

          MARY GEORGE, AGED 65 YEARS
          W/O LATE M.C.GEORGE, MOOLETHADATHIL HOUSE,
          PAINGARAPPILLY P.O., MULANTHURUTHY, ERNAKULAM-682314

          BY ADVS.
          JIBU P THOMAS
          ASWINI ANAND


RESPONDENTS:

    1     MULANTHURUTHY SERVICE CO-OPERATIVE BANK LTD,
          REPRESENTED BY ITS SECRETARY, MULANTHURUTHY BRANCH,
          ERNAKULAM-682314

    2     THE SPECIAL SALE OFFICER, MULANTHURUTHY SERVICE
          CO-OPERATIVE BANK LTD, MULANTHURUTHY,
          ERNAKULAM DISTRICT-682314

    3     THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE
          REGISTRAR OF CO-OPERATIVE SOCIETIES, DPI JUNCTION,
          THYCAD P.O., THIRUVANATHAPURAM-695014

    4     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE
          OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIEITIES,
          5TH FLOOR, NEW BLOCK, CIVIL STATION, KAKKANAD P.O,
          ERNAKULAM-682030

    5     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
          OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIEITIES, KANNAYANNUR TALUK, VALANJAMBALAM,
          ERNAKULAM SOUTH P.O, KOCHI-16

              SMT.MABLE C.KURIAN, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21255 OF 2022

                                     2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.21255 of 2022
                   --------------------------------------------
              Dated this the 31st day of August, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for respondents 2 to 5.

Notice for the 1st respondent was taken by Adv.Mathew Abraham.

2. Aggrieved by the refusal to grant the benefit under the One

Time Settlement Scheme the petitioner has preferred Ext.P5 before the

4th respondent. The limited prayer made is for a direction to the 4 th

respondent to consider and pass orders on Ext.P5.

In view of the limited prayer made and considering the directions

which have already been issued in Ext.P2, the 4th respondent is directed

to consider and pass orders on Ext.P5 after hearing the petitioner and

the 1st respondent, at the earliest, at any rate, within two months from

the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 21255 OF 2022

APPENDIX OF WP(C) 21255/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE APPLICATION DATED 06.12.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE COMMUNICATION LETTER NO.AEL586/2022 DATED 26.03.2022 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

Exhibit P3 THE TRUE COPY OF THE CIRCULAR NO.32/2021 DATED 13.08.2021 ISSUED BY THE 3RD RESPONDENT.

Exhibit P4 THE TRUE COPY OF THE COMMUNICATION LETTER NO.7248/22 DATED 31.03.2022 ISSUED BY THE 1ST RESPONDENT BANK TO THE PETITIONER.

Exhibit P5 THE TRUE COPY OF THE COMPLAINT DATED 02.06.2022 PREFERRED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.