Tattamangalam Service ... vs State Of Kerala
2023 Latest Caselaw 6965 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                       WP(C) NO. 20309 OF 2023
PETITIONER:

            TATTAMANGALAM SERVICE CO-OPERATIVE BANK LTD. NO.P 502,
            AGED 46 YEARS
            TATTAMANAGALAM, PALAKKAD DISTRICT, REP. BY ITS
            SECRETARY., PIN - 678102

            BY ADVS.
            K.T.THOMAS
            NIKHIL BERNY



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, CO-OPERATION
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
            695001

    2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
            OFFICE OF REGISTRAR OF CO-OPERATIVE SOCIETIES, P.B
            NO.185, THIRUVANATHAPURAM, PIN - 695001

    3       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
            OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
            SOCIETIES, CIVIL STATION, PALAKKAD, PIN - 678001

    4       ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL),
            MINI CIVIL STATION, CHITTUR, PALAKKAD, PIN - 678101

            SMT. C.S. SHEEJA, SR.GOVT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.20309/2023                     -2-

                                  JUDGMENT

The petitioner has approached this court seeking an expeditious

consideration of Ext.P4 request made by the petitioner before the 3 rd respondent

seeking permission to carry out construction of godown and other facilities on

certain land belonging to the petitioner society.

2. The learned Senior Government Pleader seeks time to obtain

instructions. However, considering the limited nature of the relief sought for by the

petitioner, this matter need not be adjourned to enable the Government Pleader to

get instructions.

3. The writ petition will stand disposed of directing the 3 rd respondent to

consider and pass orders on Ext.P4 after affording an opportunity of hearing to the

petitioner within a period of six weeks from the date of receipt of a certified copy of

this judgment.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 20309/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE EXTRACT OF THANDAPER ACCOUNT NO.38 DATED 09.06.2023 ISSUED BY TATTAMANGALAM VILLAGE OFFICER

Exhibit-P2 TRUE COPY OF THE DECISION NO.14 DATED 15.10.2022 OF THE GENERAL BODY OF THE SOCIETY

Exhibit-P3 TRUE COPY OF THE DECISION NO.8 DATED 14.12.2022 OF THE MANAGING COMMITTEE OF THE SOCIETY

Exhibit-P4 TRUE COPY OF THE APPLICATION DATED 22.12.2022 SUBMITTED BY PRESIDENT OF THE SOCIETY

Exhibit-P5 TRUE COPY OF THE LETTER DATED 07.01.2023 ISSUED BY 2ND RESPONDENT

Exhibit-P6 TRUE COPY OF THE LETTER DATED 01.02.2023 ISSUED BY 3RD RESPONDENT

Exhibit-P7 TRUE COPY OF THE LETTER DATED 17.05.2023 SUBMITTED BY THE PRESIDENT OF THE SOCIETY