M. Sreedevi vs 1. Aluva Cooperative ...
2023 Latest Caselaw 5835 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                             WP(C) NO. 10293 OF 2023
PETITIONER:

              M. SREEDEVI
              AGED 70 YEARS, W/O. LATE. MR. GOPALAKRISHNAN NAIR,
              SUNDARAVILASM, EAST KADUNGALLOOR, ALUVA,
              U.C COLLEGE P.O, PIN - 683 102.

              BY ADVS.
                        INNOCENT FRANCIS PAPALI
                        P.J.ANTONY JOSEPH MARIADAS
                        MINI K.



RESPONDENTS:

     1        ALUVA COOPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK
              LTD, E 87, PALACE ROAD, ALUVA, PIN - 683 101.
              REPRESENTED BY SECRETARY.

     2        SPECIAL SALE OFFICER
              ALUVA COOPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK
              LTD E 87, PALACE ROAD, ALUVA, PIN - 683 101.

     3        JOINT REGISTRAR (GENERAL)
              COOPERATIVE SOCIETY, OFFICE, ERNAKULAM,
              B2 BLOCK, 5TH FLOOR, CIVIL STATION, KAKKANAD,
              KOCHI, PIN - 682 030.

     4        REGISTRAR OF CO-OPERATIVE SOCIETIES
              DEPARTMENT OF CO-OPERATION,
              JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O,
              THIRUVANANTHAPURAM, PIN - 695 014.

              BY ADVS.
                        SHAJI CHIRAYATH ADVOCATE
                        M.K.SAFEELA BEEVI(S-1575)
                        JIJI M. VARKEY(J-650)
                        M.M.SHAJAHAN(K/1204-E/2010)




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.10293/2023                   2




                          JUDGMENT

When this matter was taken up for consideration on

22-05-2023, there was no representation for the petitioner.

Therefore this matter was adjourned to be listed today

(24-05-2023). Today also there is no representation for the

petitioner.

Therefore, the writ petition is dismissed for default.

Sd/-

GOPINATH P.

JUDGE

ats

APPENDIX OF WP(C) 10293/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 22-12-2022 ISSUED TO THE PETITIONER AND OTHERS

Exhibit P2 THE AUCTION NOTICE DATED 20-02-2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P3 THE TRUE COPY OF THE REPLY DATED 23-02-2023 SEND BY MR. DEVAPAL. G TO THE 3RD RESPONDENT

Exhibit P4 THE TRUE COPY OF THE REPRESENTATION DATED 06-03-2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

Exhibit P5 THE TRUE COPY OF THE DIRECTION DATED 10-03-2023 PASSED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH COPY TO THE 3RD RESPONDENT AND TO THE PETITIONER

Exhibit P6 THE TRUE COPY OF THE BENEFITS OF THE SCHEME DATED 04-03-2023 ISSUED TO THE PETITIONER BY THE BRANCH MANAGER AND RECOVERY OFFICER OF THE 1ST RESPONDENT

Exhibit P7 THE TRUE COPY OF THE SAID LETTER NO. 23577/ 2022-23 DATED 14-03-2023 SEND BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT WITH COPY TO THE PETITIONER

Exhibit P8 THE TRUE COPY OF THE REPRESENTATION DATED 17-03-2023 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT

Exhibit P9 THE TRUE COPY OF THE REPRESENTATION ON 18-03-2023 BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P10 THE TRUE COPY OF THE NEWSPAPER ADVERTISEMENT DATED 17-03-2023 PUBLISHED IN MALAYALAM MANORAMA FOR THE AUCTION SALE OF THE PETITIONER'S PROPERTY