The Vallamcode Handloom Weavers ... vs District Co-Operative Bank
2023 Latest Caselaw 6489 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
       TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                              WP(C) NO. 10745 OF 2019
PETITIONER/S:

                  THE VALLAMCODE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY
                  LTD.NO.H(T) 312,
                  PALLICHAL P.O., THIRUVANANTHAPURAM, REP. BY ITS
                  SECRETARY.

                  BY ADV D.SOMASUNDARAM



RESPONDENT/S:

       1          DISTRICT CO-OPERATIVE BANK,THIRUVANANTHAPURAM, PIN-
                  695001, REPRESENTED BY ITS GENERAL MANAGER.

       2          KUMAR S.,187 SWATHY NAGAR, PEROORKADA P.O.,
                  THIRUVANANTHAPURAM, GENERAL MANAGER, DISTRICT CO-
                  OPERATIVE BANK, THIRUVANANTHAPURAM-695005.

       3          NATIONAL BANK FOR AGRICULTURE AND RURAL DEVELOPMENT,
                  KERALA REGIONAL OFFICE, PUNNAN ROAD, STATUE,
                  THIRUVANANTHAPURAM-695001, REPRESENTED BY ITS REGIONAL
                  MANAGER.

       4          DIRECTOR OF HANDLOOMS AND TEXTILES,
                  THIRUVANANTHAPURAM-695001.

       5          STATE OF KERALA,REPRESENTED BY ITS PRINCIPAL SECRETARY
                  TO GOVERNMENT, INDUSTRIAL DEPARTMENT, GOVERNMENT
                  SECRETARIAT, THIRUVANANTHAPURAM-695001.

       6          JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
                  THIRUVANANTHAPURAM, PART TIME ADMINISTRATOR, DISTRICT
                  CO-OPERATIVE BANK, THIRUVANANTHAPURAM, PIN-695001.

                  BY ADV SRI.THOMAS ABRAHAM SC THIRUVANANTHAPURAM DIST.
                  CO.OP BANK


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.10745/2019                   2

                             JUDGMENT

The learned counsel for the petitioner has filed a memo to the

effect that the Board of Directors of the petitioner Society has taken a

resolution not to proceed with the writ petition. Accordingly, the writ

petition is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 10745/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ARC.45 OF 2000 BEFORE THE REGISTRAR OF CO-OPERATIVE SOCIETIES ON 25.8.2000 FOR REALIZATION OF AN AMOUNT OF RS.77,03,445.75.

EXHIBIT P2 TRUE COPY OF THE LETTER DATED 13.11.2015 OF THE GOVERNMENT OF INDIA.

EXHIBIT P2 TRUE COPY OF THE LETTER DATED 13.11.2015 OF THE GOVERNMENT OF INDIA.

EXHIBIT P3 TRUE COPY OF THE RELEVANT ENTRY IN THE PASS BOOK WITH THE DISTRICT CO-OPERATIVE BANK.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 6.4.2015 SUBMITTED BY THE PETITIONER TO THE PRESIDENT OF DISTRICT CO-OP. BANK.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 31.10.2014 SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT.

EXHIBIT P6 TRUE COPY OF REPRESENTATION DATED 18.6.2018 SUBMITTED BY THE PETITIONER BEFORE THE MINISTER OF CO-OPERATION.

EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 21.10.2014.

EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION DATED 1.3.2019 SUBMITTED BY THE BEFORE THE DIRECTOR OF HANDLOOM AND TEXTILES.