Najeeb P.P vs Joint Registrar Of Co-Operative ...
2023 Latest Caselaw 1202 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                      WP(C) NO. 8273 OF 2022
NAME AND ADDRESS OF THE PETITIONERS:

    1     NAJEEB P.P
          AGED 41 YEARS
          S/O ABDULLA O.T, PAZHAYAPATTILLATH, KUNNUMKAI KINAR,
          WEST ELERI, KASARAGOD DISTRICT, PIN-671 314.

    2     HAZEENA,
          W/O NAJEEB P.P, PAZHAYAPATTILLATH, KUNNUMKAI KINAR,
          WEST ELERI, KASARAGOD DISTRICT, PIN-671 314.

          BY ADV O.D.SIVADAS


NAME AND ADDRESS OF THE RESPONDENTS:

    1     JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
          KASARAGOD, PIN-671 123.

    2     THE VELLARIKKUNDU PRIMARY CO-OPERATIVE AGRICULTRUAL
          AND RURAL DEVELOPMENT BANK LTD S 539,
          REPRESENTED BY ITS SECRETARY, BEEMANODY BRANCH,
          BEEMANODY P.O., PIN-671 314.

    3     THE SENIOR INSPECTOR/SPECIAL SALE OFFICER,
          THE VELLARIKKUNDU PRIMARY CO-OPERATIVE AGRICULTURAL
          AND RURAL DEVELOPMENT BANK LTD S 539, BEEMANODY BRANCH,
          BEEMANODY P.O., PIN-671 314.

          BY ADV KODOTH SREEDHARAN

          SMT. MABLE C. KURIAN, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8273 OF 2022

                                    2

                              T.R. RAVI, J.
              --------------------------------------------
                     W.P. (C) No.8273 of 2022
                  --------------------------------------------
             Dated this the 18th day of January, 2023

                             JUDGMENT

This Court had on 11.03.2022 admitted the writ petition

and stayed further proceedings pursuant to Exts.P1 and P2 for

a period of six weeks, on condition that the petitioners remit a

sum of Rs.4,00,000/- within one month.

When the case is taken up today, it is submitted that no

amount has been paid pursuant to the said order. Ten months

have already elapsed after the order. There is no necessity to

retain the writ petition. In such circumstances, this writ

petition is closed without prejudice to the right of the

petitioners to contest the amount demanded.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 8273 OF 2022

APPENDIX OF WP(C) 8273/2022

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE NOTICE DATED 31.1.2022 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS.

Exhibit P2 A TRUE COPY OF THE ANOTHER SALE NOTICE DATED 31.1.2022 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS.