Ottoor Service Co-Operative Bank ... vs The District Collector ...
2022 Latest Caselaw 11696 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                       WP(C) NO. 37976 OF 2022
PETITIONER:

          OTTOOR SERVICE CO-OPERATIVE BANK LTD NO.976
          CHENNANCODU, VADASSERRYKONAM P.O, VARKALA,
          THIRUVANANTHAPURAM DISTRICT, PIN 695143.
          REPRESENTED BY ITS SECRETARY,
          SHRI. V. ANIL KUMAR, AGED 56,
          S/O. K. VASUDEVAN,
          SANTHI MANDIRAM, VALIYAVILAKOM,
          VADASSERRYKONAM P.O, VARKALA,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695143

          BY ADVS.
          SRI.RAJ CAROLIN V.
          SRI.C.R.JAYAKUMAR
          SRI.NOBEL RAJU



RESPONDENTS:

    1     THE DISTRICT COLLECTOR THIRUVANANTHAPURAM
          DISTRICT COLLECTORATE, CIVIL STATION
          KUDAPPANANKKUNNU,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695043

    2     THE TAHSILDAR
          CHIRAYANKEEZH TALUK OFFICE,
          MINI CIVIL STATION BUILDING,
          ATTINGAL, THIRUVANANTHAPURAM DISTRIC.,
          PIN - 695101

    3     THE VILLAGE OFFICER
          KARAVARAM VILLAGE OFFICE,
          KALLAMBALAM - NAGAROOR RD, KARAVARAM,
          THIRUVANANTHAPURAM DISTRICT,
          PIN - 695605

          SRI. BIMAL K. NATH, SR.GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37976 OF 2022
                                  2



                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No.37976 of 2022
              --------------------------------------------
             Dated this the 20th day of December, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the 1 st

respondent to consider and pass orders on Ext.P8 representation.

3. The Government Pleader on instructions submits that

Ext.P8 has been received and is pending.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and pass orders on Ext.P8

representation, after hearing the petitioner, at the earliest, at any

rate, within four months from the date of receipt of a certified copy

of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 37976 OF 2022

APPENDIX OF WP(C) 37976/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE MINUTES OF MANAGEMENT COMMITTEE MEETING BEARING NO. 654/2022-23 DATED 09/11/2022.

Exhibit P2 A TRUE COPY OF THE REGISTERED MORTGAGE DEED DATED 19/07/2004 BEARING NO. 1835/2004 OF NAVAIKULAM SRO.

Exhibit P3 A TRUE COPY OF THE SALE DEED NO. 2216/94 DATED 23/09/1994 OF NAVAIKULAM SRO IN THE NAME OF SHRI. SADASIVA KURUP.

Exhibit P4 TRUE COPY OF THE PRIOR DEED NO. 2166/86 DATED 22/07/1986 OF NAVAIKULAM SRO.

Exhibit P5 A TRUE COPY OF THE POSSESSION CERTIFICATE NO. 100/2004 DATED 18/05/2004 ISSUED BY THE THIRD RESPONDENT VILLAGE OFFICE.

Exhibit P6 A TRUE COPY OF THE LOCATION CERTIFICATE NO. 101/04 DATED 18/05/2004 ISSUED BY THE THIRD RESPONDENT.

Exhibit P7 A TRUE COPY OF THE AWARD ISSUED BY THE ARBITRATOR IN ARC NO. 117/20 DATED 29/09/2020.

Exhibit P8 A TRUE COPY OF THE REQUEST DATED 17/11/2022 SUBMITTED BEFORE THE FIRST RESPONDENT ALONG WITH THE POSTAL RECEIPTS.