Saseendran P.V vs Joint Registrar Of Co-Operative ...
2022 Latest Caselaw 11273 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                       WP(C) NO. 29460 OF 2022
PETITIONER:

          SASEENDRAN P.V
          AGED 58 YEARS
          S/O. RAJAPPAN., VARARUMPARAMBATH HOUSE, NARIKUNDU P.O.,
          WAYANAD - 673 593.

          BY ADVS.
          PUSHPARAJAN KODOTH
          K.JAYESH MOHANKUMAR
          VANDANA MENON
          VIMAL VIJAY


RESPONDENTS:

    1     JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
          KALPETTA, WAYANAD DISTRICT - 673 121.

    2     SULTHAN BATHERY TALUK
          PRIMARY CO-OPERATIVE AGRL. & RURAL DEVELOPMENT BANK
          LTD. NO.W.299, REPRESENTED BY ITS SECRETARY, SULTHAN
          BATHERY P.O., WAYANAD, PIN - 673 592.

          SMT. MABLE C. KURIAN, SR.GP.
          SRI. P. U. SHAILAJAN, SC.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29460 OF 2022

                                       2

                                   T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.29460 of 2022
                   --------------------------------------------
            Dated this the 02nd day of December, 2022

                             JUDGMENT

The prayer in the writ petition is for permission to the

petitioner to pay off the amounts outstanding to the 2 nd

respondent in easy instalments.

2. The Standing Counsel for the 2 nd respondent on

instructions submits that as on 11.11.2022 an amount of

Rs.3,23,811/- (Rupees three lakhs twenty three thousand eight

hundred and eleven only) is outstanding.

In the above circumstances, this writ petition is disposed

of permitting the petitioner to pay the amount of Rs.3,23,811/-

along with accrued interest in six equal monthly instalments,

the 1st instalment falling due on or before 01.01.2023 and the

subsequent instalments falling due on or before the 01 st day

the succeeding months. If the petitioner makes two

consecutive defaults in the payment of the instalments as

directed above, the 2nd respondent is at liberty to continue WP(C) NO. 29460 OF 2022

with coercive steps for recovery. The coercive steps initiated

shall be kept in abeyance to facilitate the petitioner to pay the

amounts in instalments as directed above.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 29460 OF 2022

APPENDIX OF WP(C) 29460/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK ISSUED BY THE 2ND RESPONDENT BANK.

Exhibit P2 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT BANK DATED 04.12.2020.

Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT BANK DT. 18.03.2021.