C.L.Johnson vs Adat Farmers Service ...
2022 Latest Caselaw 5096 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                &
          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
    FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                        WA NO. 573 OF 2022
 ARISING OUT OF A JUDGMENT MADE IN WP(C).NO.7755/2022 DATED
             30.03.2022 OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

          C.L.JOHNSON, S/O.LONAPPAN, CHITTILAPPILLY HOUSE,
          MUNDOOR, THRISSUR DISTRICT-680 541.

          BY ADVS.
          SRI.G.HARIHARAN
          SRI.PRAVEEN HARIHARAN
          SMT.SMITHA PRAVEEN
          SRI.V.R.SANJEEV KUMAR
          SMT.ANJALY T.A



RESPONDENTS/RESPONDENTS:

    1     M/S.ADAT FARMERS SERVICE CO-OPERATIVE BANK LTD.,
          ADAT, PURANATTUKARA P.O., THRISSUR 680 551,
          REPRESENTED BY ITS SECRETARY

    2     SPECIAL SALE OFFICER,
          ADAT FARMERS SERVICE CO-OPERATIVE BANK LTD.,
          OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIETIES, CIVIL STATION, AYYANTHOLE,
          THRISSUR-680 003.

    3     REGISTRAR OF CO-OPERATIVE SOCIETIES,
          OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
          JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
          THYCAUD P.O., THIRUVANANTHAPURAM-695 014.
 W.A NO.573 OF 2022

                                    2


    4       STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
            SECRETARY TO GOVERNMENT, CO-OPERATIVE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695 001

    5       JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL) CIVIL STATION, AYYANTHOLE,
            THRISSUR-680 003.


     THIS     WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
06.05.2022,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W.A NO.573 OF 2022

                                   3




                     DEVAN RAMACHANDRAN &
                        SOPHY THOMAS, JJ.
      -------------------------------------------------
                  Writ Appeal No.573 of 2022
      -------------------------------------------------
             Dated this the 6th day of May, 2022

                        J U D G M E N T

DEVAN RAMACHANDRAN, J.

Since we notice that the impugned judgment is

delivered on the application of the petitioner for

instalment facility, we cannot intervene with the same.

Therefore, we close this writ appeal, however,

giving liberty to the petitioner to move the learned

Single Judge with an appropriate application for

review.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

Sd/-

SOPHY THOMAS, JUDGE AS W.A NO.573 OF 2022

APPENDIX

PETITIONER'S/APPELLANT'S ANNEXURES:

ANNEXURE-1 TRUE COPY OF THE JUDGMENT MADE IN W.P.(C).NO.14372/2020 DATED 14.10.2020