T.Suresh Babu vs The Joint Registrar Of ...
2022 Latest Caselaw 10759 Ker

WP(C) No.33497/2022                      1/3




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
             Friday, the 21st day of October 2022 / 29th Aswina, 1944
                            WP(C) NO. 33497 OF 2022(J)
   PETITIONER:

          T.SURESH BABU, MANAGING COMMITTEE MEMBER, MAYYANAD SERVICE CO-
          OPERATIVE BANK LTD.NO.2294, KOOTTIKKADA P.O, KOLLAM-691 020.

   RESPONDENTS:

      1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, CIVIL STATION P.O,
         KOLLAM-691 013.
      2. THE MAYYANAD REGIONAL CO-OPERATIVE BANK LTD. NO.94, REPRESENTED BY
         CHIEF EXECUTIVE OFFICER, MAYYANAD P.O, KOLLAM-691 303.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Ext.P1 notice, pending
   disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH & DR.GILROY ROZARIO, Advocates
   for the petitioner and of GOVERNMENT PLEADER for respondent 1, the court
   passed the following:




        P.T.O.
 WP(C) No.33497/2022                             2/3



                                        T.R.RAVI, J.
                               ----------------------------------------
                                 WP(C) No.33497 of 2022
                             -------------------------------------------
                         Dated this the 21st .day of October, 2022

                                         ORDER

Admit. Government Pleader takes notice for the 1 st

respondent. Issue notice by speed post returnable within two

weeks to the 2nd respondent.

The petitioner has challenged Ext.P1 notice which directs

him to show cause as to why action should not be taken.

Reliance is placed on the judgment of this Court in Jalaja Gopan

vs. Joint Registrar of Co-operative Societies reported in 2022 (3)

KLT 769 wherein this Court has explained the manner in which

Rule 44 has to be invoked. Since Ext.P1 has only directed the

petitioner to show-cause, the petitioner may participate in the

hearing scheduled on 26.10.2022 and put forward his

contentions regarding the action that is now proposed. The 1 st

respondent shall consider the law laid down by this Court in the

above said judgment, while considering the objection of the

petitioner. Final orders shall be issued only after obtaining

orders from this Court.

       H/o                                                                   Sd/-

                                                             T.R.RAVI, JUDGE

       sn



21-10-2022                        /True Copy/                                   Assistant Registrar
 WP(C) No.33497/2022                 3/3

                       APPENDIX OF WP(C) 33497/2022
Exhibit P1            A TRUE COPY OF THE NOTICE DATED 03.10.2022 ISSUED BY
                      THE JOINT REGISTRAR.