M.P.Jagadhamma vs State Of Kerala
2022 Latest Caselaw 7232 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                           WP(C) NO. 8342 OF 2022
PETITIONER:

              M.P.JAGADHAMMA,AGED 78 YEARS,WIFE OF LATE MR.BHASKARAN NAIR,
              RAM NIVAS, HOUSE, THIRUVNKKARA, PAMBADY (PO), KOTTAYAM, PIN-
              686 502

              BY ADVS.
              SHAJI CHIRAYATH
              JIJI M. VARKEY
              SAVITHA GANAPATHIYATAN
              M.M.SHAJAHAN
              BHOOMIKA SAJAN


RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO
              GOVERNMENT , DEPARTMENT OF CO OPERATION, FLOOR NO.364, 1ST
              FLOOR, MAIN BLOCK, SECRETARIAT, THIRUVANANTHAPURAM,PIN-695
              001

     2        REGISTRAR OF CO-OPERATIVE SOCIETIES,DEPARTMENT OF CO-
              OPERATION, OFFICE OF THE REGISTRAR OF CO-OPERATIVE
              SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD
              (PO), THIRUVANANTHAPURAM,PIN-695 014

     3        KOTTAYAM COOPERATIVE URBAN BANK LIMITED,THIRUVNAKKARA (PO),
              KOTTAYAM,PIN-6866 001, REPRESENTED BY ITS PRESIDENT

     4        AUTHORISED OFFICER,KOTTAYAM COOPERATIVE URBAN BANK LIMITED,
              THIRUVNAKKARA (PO), KOTTAYAM, PIN-686 6001

     5        B.ANILKUMAR,AGED 49 YEARS,SON OF LATE MR.BHAKSARAN NAIR, RAM
              NIVAS HOUSE, THIRUVNKKARA, PAMBADY (PO), KOTTAYAM, PIN-686
              502

     6        PADMA ANILKUMAR,AGED 45 YEARS,WIFE OF MR.B.ANIL KUMAR, RAM
              NIVAS HOUSE, THIRUVNKKARA, PAMBADY (PO), KOTTAYAM, PIN-686
              502

              BY ADV SURIN GEORGE IPE


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.8342/2022                    2



                              JUDGMENT

The learned counsel for the petitioner submits that the writ petition

may be dismissed as not pressed.

Accordingly, the writ petition is dismissed as not pressed.

sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 8342/2022

PETITIONER EXHIBITS

Exhibit P1 COPY OF THE RATION CARD NO.1523032259 ISSUED BY THE TALUK SUPPLY OFFICER KOTTAYAM

Exhibit P2 COPY OF THE BASIC TAX RECEIPT 919729 ISSUED BY THE VILLAGE OFFICER, KOTTAYAM

Exhibit P3 COPY OF THE BUILDING TAX RECEIPT NO.44340 ISSUED BY THE SECRETARY KOTTAYAM MUNICIPALITY

Exhibit P4 COPY OF THE DEED NO.2385 OF 1968 ON THE FILES OF SUB REGISTRAR OFFICE, KOTTAYAM

Exhibit P5 COPY OF THE ORIGINAL SUIT NO.77 OF 2022 ON THE FILES OF THE MUNSIFFS COURT, KOTTAYAM

Exhibit P5A COPY OF THE INJUNCTION ORDER IN INTERLOCUTORY APPLICATION NO. 1 OF 2022 IN ORIGINAL SUIT NO.77 OF 2022 ON THE FILES OF THE MUNSIFFS COURT, KOTTAYAM

Exhibit P6 COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER PURSUANT TO MC 124 OF 2021 ON THE FILES OF THE CHIEF JUDICIAL MAGISTRATE COURT, KOTTAYAM