Meridith Velayudhan vs The Authorized Officer
2023 Latest Caselaw 12862 Ker

Kerala High Court

Meridith Velayudhan vs The Authorized Officer on 8 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                      WP(C) NO. 41044 OF 2023
PETITIONER:

          MERIDITH VELAYUDHAN
          AGED 58 YEARS
          PUNNAVILA VEED PAALAYAMKUNN.P.O ELAKAMAN,
          VARKALA, PIN - 695146
          BY ADV PRAVEEN K. JOY


RESPONDENT:

    1     THE AUTHORIZED OFFICER
          CANARA BANK MADATHIL BLNG, NEAR GOVT HOSPITAL
          TEMPLE ROAD, VARKLALA, KERALA, PIN - 695011
    2     BRANCH MANAGER
          CANARA BANK MADATHIL BLNG, NEAR GOVT HOSPITAL
          TEMPLE ROAD, VARKLALA, PIN - 695011


          SRI M GOPIKRISHNAN NAMBIAR-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41044 OF 2023               2

                               JUDGMENT

Amidst the various assertions, averments and allegations in this writ

petition, when this matter was called today, the learned counsel for the

petitioner, confined his plea that the 2 nd respondent - Branch Manager,

Canara Bank be directed to take up Ext.P6 representation and dispose it

of, within a time frame to be fixed by this Court.

2. Sri.M.Gopikrishnan Nambiar - learned Standing Counsel

appearing for the respondents, submitted that there is no legal

impediment in Ext.P6 being taken up and disposed of by the 2nd

respondent; but prayed that this Court may not make any affirmative

declarations on the entitlement of the petitioner to any relief and leave it

to be decided by the competent Authority, in terms of law. He added that

no recovery action has yet been initiated against the petitioner.

In the afore circumstances, I allow this writ petition and direct the

2nd respondent to take up Ext.P6 representation of the petitioner and

dispose of the same, after affording him an opportunity of being heard;

thus culminating in an appropriate order and necessary action thereon, as

expeditiously as is possible, but not later than one month from the date of

receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/8.12

APPENDIX OF WP(C) 41044/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF LETTER ISSUED BY THE DISTRICT COLLECTOR TO THE PETITIONER DATED 17/07/2023 Exhibit P2 TRUE PHOTOCOPY OF NORKA ROOTS DATED 22.04.2021 Exhibit P3 TRUE COPY OF MEDICAL DETAILS DATED 16.02.2023 Exhibit P4 TRUE COPY OF MEDICAL DETAILS DATED 07/09/2023 Exhibit P5 TRUE COPY OF APPLICATION BEFORE TALUK ADALATH AUTHORITY DATED 01.04.2023 Exhibit P6 TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BEFORE THE RESPONDENT BANK DATED 27.10.2023