Vijesh Babu .M vs Authorised Officer
2023 Latest Caselaw 2366 Ker

W.P.(C)No.28495/2022                      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE GOPINATH P.
  FRIDAY, THE 10TH DAY OF FEBRUARY 2023 / 21ST MAGHA, 1944
                       WP(C) NO. 28495 OF 2022
PETITIONER:

           VIJESH BABU .M
           AGED 47 YEARS
           S/O KUMARAN THAYULLATHIL HOUSE, MOKERI (PO)
           KANNUR DISTRICT,, PIN - 670692

           BY ADVS.
           M.P.PRIYESHKUMAR
           SHANAVAS NALAKATH RANDUPURAYIL



RESPONDENTS:

     1      AUTHORISED OFFICER
            THALASSERI PRIMARY CO-OPERATIVE AGRICULTURAL
            RURAL DEVELOPMENT BANK LTD. HINDUSTAN TOWER, TOWN
            HALL ROAD THALASSERI, KANNUR DISTRICT, PIN -
            670104

     2      SPECIAL SALE OFFICER
            THALASSERI PRIMARY CO-OPERATIVE AGRICULTURAL
            RURAL DEVELOPMENT BANK LTD, CHIRAKKARA-4,
            THALASSERI KANNUR DISTRICT, 670104, PIN - 670104

           BY ADVS.
           BINDUMOL JOSEPH
           PUSHKARAKSHAN V.P
           SRIVIDYA K


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2023,     THE    COURT   ON   THE       SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.28495/2022                      2

                             JUDGMENT

The learned counsel appearing for the petitioner submits that

he has no instructions from his client.

2. The learned counsel appearing for respondents 1 and 2

would submit that the petitioner has not complied with the condition

imposed by this Court in interim order dated 1.9.2022.

Having regard to the fact that the learned counsel appearing for

the petitioner reports no instructions and also having regard to the

fact that the petitioner has not complied with the condition imposed

in the interim order dated 1.9.2022, I am of the opinion that the

petitioner has not made out any case for grant of any relief in this

writ petition. The writ petition fails and it is accordingly dismissed.

sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 28495/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE AUCTION NOTICE ISSUED UNDER SECTION 20 RULE 8(C) OF KERALA STATE CO-OPERATIVE AGRICULTURAL DEVELOPMENT ACT 1984. DATED 04.07.2022