Jayan.T.S vs The Joint Registrar(General)
2023 Latest Caselaw 670 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA,
                               1944
                    WP(C) NO. 69 OF 2023
PETITIONER:

           JAYAN.T.S.
           AGED 45 YEARS
           S/O.SOMAN, RESIDING AT THUNDIYIL, KANCHIYAR,
           P.O. IDUKKI DISTRICT., PIN - 685511
           BY ADVS.
           V.PREMCHAND
           SURYA MOHAN P.
           FATHIMA SHALU S.


RESPONDENTS:

    1      THE JOINT REGISTRAR(GENERAL)
           JOINT REGISTRAR(GENERAL) OFFICE, PAINAV, IDUKKI
           DISTRICT, PIN - 685603
    2      KANCHIYAAR SERVICE CO-OPERATIVE BANK LTD
           NO.164, KANCHIYAAR, P.O. IDUKKI DISTRICT,
           REPRESENTED BY THE SECRETARY, PIN - 685511
    3      THE MANAGING COMMITTEE,
           KANCHIYAAR SERVICE CO-OPERATIVE BANK LTD,
           KANCHIYAAR, P.O. IDUKKI DISTRICT, REPRESENTED
           BY ITS PRESIDENT., PIN - 685511



           SMT.PARVATHY.K-GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.69 OF 2023

                                    2



                           JUDGMENT

The limited plea of the petitioner is that the 3 rd respondent

be directed to take up Ext.P3, which is stated to be a statutory

appeal, and dispose of the same in accordance with law, after

hearing him also.

2. I notice that the summons issued to respondents 2 and

3 through e-mail have been served and there is no appearance on

their behalf.

3. Smt. Parvathy K. - learned Government Pleader

submitted that if the petitioner only requires the Managing

Committee to dispose of Ext.P3 appeal in terms of law, the official

respondents find no reason to oppose it.

In the afore circumstances, I allow this Writ Petition and

direct the 3rd respondent to take up Ext.P3 statutory appeal 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 two months from the date of receipt of a copy of

this judgment.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn WP(C) NO.69 OF 2023

APPENDIX OF WP(C) 69/2023

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF THE ORDER DATED 29-06-

2019 ISSUED BY THE PRESIDENT KANCHIYAR SERVICE CO-OPERATIVE BANK LTD Exhibit-P2 A TRUE COPY OF THE ORDER DATED 11-08-

2020 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit-P3 A TRUE COPY OF THE PETITION DATED 23-

12-2022 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit-P4 A TRUE COPY OF THE JUDGMENT IN W.P.

(C).NO.8628/2022 BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULAM DATED 15-03-2022

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN