The Vadavukode Farmers Service ... vs The State Of Kerala
2022 Latest Caselaw 7939 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 1427 OF 2022


PETITIONER:

          THE VADAVUKODE FARMERS SERVICE
          CO-OPERATIVE BANK LIMITED NO.651
          VADAVUCODE POST 682 310, ERNAKULAM DISTRICT,
          REPRESENTED BY ITS MANAGING DIRECTOR.

          BY ADVS.
          P.K.VIJAYAMOHANAN
          AISWARYA V.S.



RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          CO OPERATION DEPARTMENT,
          THIRUVANANTHAPURAM 695 001.

    2     THE REGISTRAR OF CO- OPERATIVE SOCIETIES,
          JAWAHAR SAHAKARANA BHAVAN ,
          THYCAUD, THIRUVANANTHAPURAM 695 014.

    3     THE KERALA STATE CO OPERATIVE
          RUBBER MARKETING FEDERATION LIMITED,
          GANDHI NAGAR, KOCHI 682 020,
          REPRESENTED BY ITS MANAGING DIRECTOR.

          BY ADV JAGAN ABRAHAM M.GEORGE

          SMT. MABLE C. KURIAN, SR.GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1427 OF 2022
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No. 1427 of 2022
                --------------------------------------------
                 Dated this the 29th day of June, 2022

                              JUDGMENT

The grievance of the petitioner is that the 3rd respondent

Federation is not refunding the amounts due on fixed deposits which

are matured. Petitioner has preferred a complaint before the 2 nd

respondent Registrar of Co-operative Societies as Ext.P8.

In view of the complaint, which is pending, this writ petition is

disposed of directing the 2nd respondent to consider and pass orders

on Ext.P8 after hearing the petitioner and the 3 rd respondent at the

earliest, at any rate, within six weeks from the date of receipt of a

copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 1427 OF 2022

APPENDIX OF WP(C) 1427/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE COMMUNICATION NO.

FD/15-16/16 DATED 01.04.2015 FROM THE 3RD RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE COMMUNICATION DATED 28.04.2015 FROM THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE COMMUNICATION NO.

FD/16-17/449 DATED 12.08.2016 FROM THE 3RD RESPONDENT.

Exhibit P4 THE TRUE COPY OF THE COMMUNICATION DATED 27.07.2017 FROM THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P5 THE TRUE COPY OF THE COMMUNICATION NO.

FD/20-21/413 DATED 14.12.2020 FROM THE 3RD RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE COMMUNICATION NO. 19 REF. FD/704/21-22 DATED 30.04.2021 FROM THE 3RD RESPONDENT.

Exhibit P7 THE TRUE COPY OF THE COMMUNICATION DATED 20.11.2021 WITH ITS ENCLOSURE, FROM THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P8 THE TRUE COPY OF THE REPRESENTATION DATED 03.01.2022 BEFORE THE 2ND RESPONDENT.