The Managing Committee Of ... vs The State Of Kerala
2023 Latest Caselaw 6789 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                  CM.APPL.NO.1/2023 IN WA NO. 1153 OF 2023
  AGAINST THE JUDGMENT DATED 23.01.2023 IN WP(C) 2230/2023 OF THIS COURT.
PETITIONER/APPELLANT:

     THE MANAGING COMMITTEE OF KOTTUKKAL SERVICE CO-OPERATIVE SOCIETY
     LTD. NO. Q 1604, REPRESENTED BY ITS PRESIDENT, KOTTUKKAL P.O,
     KOLLAM, PIN - 695501

RESPONDENTS/RESPONDENTS:

  1. THE STATE OF KERALA ,REPRESENTED BY SECRETARY TO GOVERNMENT CO-
     OPERATIVE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
  2. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, CIVIL STATION,
     KOLLAM, PIN - 691506
  3. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
     (GENERAL), KOTTARAKKARA, KOLLAM., PIN - 691506
  4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, DEPARTMENT OF CO-OPERATION,
     OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR
     SAHAKARANA BHAVAN, DPT JUNCTION, THYCAUD P.O, THIRUVANANTHAPURAM,
     PIN-695 014.
  5. THE THUDAYANNOR SERVICE CO-OPERATIVE BANK LTD NO. Q 371, REPRESENTED
     BY ITS SECRETARY THUDAYANNOR P.O,KOLLAM, PIN - 691563

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 107 days, for filing the above Writ Appeal, in the interest of
justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.PRAVEEN K. JOY, Advocate for the petitioner, the court passed the
following:
         ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
             =================================
                      C.M Application No.1 of 2023
                                   in
                         W.A No.1153 of 2023
      [arising out of the impugned judgment dated 23.01.2023 in W.P(C) No.2230/2023]
              =================================
                        Dated this the 20th day of June, 2023

                                      ORDER

The learned Senior Government Pleader has taken notices for official

respondents 1 to 4. Issue notice to R-5 by speed post, returnable within

three weeks. The respondents may file counter/objections in the delay

condonation application, if they so prefer.

List the C.M Application on 21/07/2023, immediately after the

service of notice.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

vgd