Kerala High Court
The Kasaragod Primary ... vs The Consumer Disputes Redressal ... on 28 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA, 1943
WP(C) NO. 17558 OF 2015
PETITIONER/S:
THE KASARAGOD PRIMARY CO-OPERATIVE
KASARGOD DISTRICT, REPRESENTED BY ITS SECRETARY.
BY ADV SRI.GEORGE POONTHOTTAM
RESPONDENT/S:
1 THE CONSUMER DISPUTES REDRESSAL FORUM
2 ANTONY DSOUZA SHANTHI PALLA MOVVAR P.O.
KUMBDAJE, KASARGOD DISTRICT-671 543.
BY ADV SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH WP(C).17562/2015,
17582/2015 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P.(C) Nos. 17558, 17562, 17582, 17588, 17730, 17734 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA,
1943
WP(C) NO. 17562 OF 2015
PETITIONER/S:
THE KASARGOD PRIMARY CO-OPERATIVE AGRICULTURAL
& RURAL DEVELOPMENT BANK LIMITED
KASARGOD DISTRICT, REPRESENTED BY ITS
SECRETARY.
BY ADV SRI.GEORGE POONTHOTTAM
RESPONDENT/S:
1 THE CONSUMER DISPUTES REDRESSAL FORUM
2 A.HARI NARAYANA AMBITHIMAR HOUSE URDUR P.O.
KASARGOD DISTRICT-671 543.
BY ADV SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH WP(C).17558/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-3-
W.P.(C) Nos. 17558, 17562, 17582, 17588, 17730, 17734 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA,
1943
WP(C) NO. 17582 OF 2015
PETITIONER/S:
THE KASARGOD PRIMARY CO-OPERATIVE AGRICULTURAL
AGED 54 YEARS
KASARGOD DISTRICT, REPRESENTED BY ITS
SECRETARY.
BY ADV SRI.GEORGE POONTHOTTAM
RESPONDENT/S:
1 THE CONSUMER DISPUTES REDRESSAL FORUM
KASARAGOD DISTRICT.
2 NARAYANA ACHARI
KUNTAR HOUSE, KUNTAR P.O., KASARAGOD DISTRICT-
671 543.
BY ADV SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH WP(C).17558/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-4-
W.P.(C) Nos. 17558, 17562, 17582, 17588, 17730, 17734 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA,
1943
WP(C) NO. 17588 OF 2015
PETITIONER/S:
THE KASARGOD PRIMARY CO-OPERATIVE AGRICULTURAL
AGED 54 YEARS
& RURAL DEVELOPMENT BANK LIMITED
KASARAGODDISTRICT, REPRESENTED BY ITS
SECRETARY.
BY ADV SRI.GEORGE POONTHOTTAM
RESPONDENT/S:
1 THE CONSUMER DISPUTER REDRESSLAL FORUM
KASARAGOD DISTRICT.
2 SANJEEVA GOWDA
BANDIADKA HOUSE, DELAMPADY P.O.,KASARAGOD
DISTRICT. 671 543.
BY ADVS.
GOVERNMENT PLEADER
SRI.S.JIJI
SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH WP(C).17558/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-5-
W.P.(C) Nos. 17558, 17562, 17582, 17588, 17730, 17734 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA,
1943
WP(C) NO. 17734 OF 2015
PETITIONER/S:
THE KASARAGOD PRIMARY CO-OPERATIVE AGRICULTURAL
& RURAL DEVELOPMENT BANK LIMITED
AGED 54 YEARS
KASARGOD DISTGRICT, REPRESENTED BY ITS
SECRETARY.
BY ADV SRI.GEORGE POONTHOTTAM
RESPONDENT/S:
1 THE CONSUMER DISPUTES REDRESSAL FORUM
KASARAGOD DISTRICT.
2 N. GOPALAKRISHNA BHAT
KUDUKKOLI HOUSE, KATUKUKKE.P.O., KASARAGOD
DISTRICT.
BY ADV SRI.S.JIJI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH WP(C).17558/2015 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-6-
W.P.(C) Nos. 17558, 17562, 17582, 17588, 17730, 17734 of 2015
P.V.KUNHIKRISHNAN, J.
=========================================================
W.P.(C) Nos. 17558, 17562, 17582,
17588, 17730, 17734 of 2015
=============================================================
Dated this the 28th day of February, 2022
JUDGMENT
The learned counsel for the petitioner submitted that the
amount due to the Bank is already recovered and these writ
petitions may be dismissed as withdrawn.
Therefore, these writ petitions are dismissed as
withdrawn.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
