Annamma Thomas vs The Manager, The Primary ...
2022 Latest Caselaw 12479 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                       WP(C) NO. 36954 OF 2022


PETITIONER:

          ANNAMMA THOMAS,
          AGED 50 YEARS, W/O.LATE THOMAS,
          MALETHU HOUSE, THANNITHODU P.O,
          PATHANAMTHITTA DIST-689 699.

          BY ADVS.
          SRI.T.K.BIJU (MANJINIKARA)
          SMT.ANNIE M.ABRAHAM



RESPONDENTS:

    1     THE MANAGER,
          THE PRIMARY CO-OPERATIVE AGRICULTURAL
          & RURAL DEVELOPMENT BANK LTD,
          KONNY BRANCH,
          PATHANAMTHITTA-689 691.

    2     SPECIAL SALE OFFICER,
          THE PRIMARY CO-OPERATIVE AGRICULTURAL
          & RURAL DEVELOPMENT BANK LTD,
          KONNY BRANCH,
          PATHANAMTHITTA-689 691.

          BY ADVS.
          SRI.AJI V.DEV
          SRI.ALAN PRIYADARSHI DEV(K/000617/2017)
          SRI.S.SAJEEVAN(S-71)
          SMT.MABLE C.KURIAN, SR.GOVT.PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36954 OF 2022
                                     2




                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No.36954 of 2022
              --------------------------------------------
             Dated this the 23rd day of December, 2022

                              JUDGMENT

The petitioner has approached this Court being aggrieved by

the demand notice issued for payment of ₹2,73,000/-. The

petitioner has preferred a representation on 10.11.2022, which is

produced as Ext.P2.

This writ petition is hence disposed of directing the

respondents to consider and pass orders on Ext.P2 representation

after hearing the petitioner, at the earliest, at any rate, within six

weeks from the date of receipt of a certified copy of this judgment.

Coercive steps initiated shall be kept in abeyance till consideration

of the application filed by the petitioner. The petitioner shall

produce a copy of this writ petition along with a copy of this

judgment before the respondents for compliance.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 36954 OF 2022

APPENDIX OF WP(C) 36954/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE DATED 26/10/2022 ISSUED BY THE RESPONDENT TO THE PETITIONER.

Exhibit P2 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE RESPONDENT THE RESPONDENT DATED 10/11/2022.