Medha Nandan vs Managing Director And Ceo,Canara ...
2023 Latest Caselaw 11190 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                   WP(C) NO. 32126 OF 2023
PETITIONERS:

    1     MEDHA NANDAN
          D/O. SADANANDAN RESIDING AT MEDHA VAISHNAVAM,
          KANNAMANGALAM P.O., VENGARA VIA, MALAPPURAM
          DISTRICT, PIN - 676304
    2     DEEPA C
          AGED 47 YEARS, D/O. SREEDHARA PANICKER, ,
          RESIDING AT MEDHA VAISHNAVAM, KANNAMANGALAM
          P.O., VENGARA VIA, MALAPPURAM DISTRICT MUKTHYAR
          AGENT,PIN - 676304, REPRESENTED BY MOTHER.
          BY ADV MEDHA NANDAN(Party-In-Person)


RESPONDENTS:

    1      MANAGING DIRECTOR AND CEO,CANARA BANK
           HEAD QUARTERS, 2ND MAIN, SAMPIGE ROAD,
           MALLESWARAM, BANGALORE, PIN - 560003
    2      REGIONAL MANAGER
           CANARA BANK, CIRCLE OFFICE, MG ROAD,
           TRIVANDRUM, PIN - 695039
    3      THE BRANCH MANAGER
           CANARA BANK, VENGARA, THIRURANGADI,
           MALAPPURAM,DISTRICT., PIN - 676304
    4      SADANANDAN P
           AGED 58 YEARS
           S/O. ACHUTHAN NAIR, KANAKA VILAS, KOTTOOR,
           INDIANOOR POST, KOTTAKKAL VIA, MALAPPURAM
           DISTRICT, PIN - 676503
    5      DR. VINEETH HARIDAS
           AGED 42 YEARS
           S/O. ADI DEV, ALMAS HOSPITAL, CHANKUVETTY,
           KOTTAKKAL , MALAPPURAM DISTRCT, PIN - 676503
           BY ADVS.
           Gopikrishnan Nambiar M
 WPC 32126/23
                               ..2..


          K.JOHN MATHAI(K/413/1984)
          JOSON MANAVALAN(J-526)
          PAULOSE C. ABRAHAM(MAH/58/2006)
          KURYAN THOMAS(K/131/2003)
          RAJA KANNAN(K/356/2008)

           SMT. FARHA MATHER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC 32126/23
                                ..3..




                          JUDGMENT

When this matter was called today, Smt.Farha Mather

K.B. - learned Standing Counsel for the Canara Bank, submitted

that this writ petition is not maintainable because, the

petitioners have not even made an application for Educational

Loan.

2. This Court is aware that the afore fact had been

affirmed by the 1st petitioner while she appeared in person on

11.10.2023, when this matter had been earlier listed. She had

been then given liberty to approach the Bank to make an

application.

3. However, since the Bank submits that no such

application has been made even as of today, I am certain that

this writ petition cannot be allowed to be now continued on the

files of this Court.

In the afore circumstances, this writ petition is closed;

however, leaving full liberty to the petitioners to approach the

Bank with an appropriate application; and if this is done, same

will be considered by them in terms of law, after affording WPC 32126/23 ..4..

them necessary opportunities.

Needless to say, the liberty of the petitioners to approach

this Court again, if so required in future, is fully left open.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR WPC 32126/23 ..5..

APPENDIX OF WP(C) 32126/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF ADMISSION CARD ISSUED BY THE GEORGIA UNIVERSITY TO THE 1ST PETITIONER DATE 03/03/2023 Exhibit P2 A TRUE COPY OF THE WILL EXECUTED BY 2ND PETITIONER'S FATHER IN FAVOUR OF DEEPA P DATED 19/05/2006 Exhibit P3 TRUE COY OF THE TAX RECEIPT NO.

KL0060415546/2022 ISSUED BY THE VILLAGE OFFICER, KANNAMANGALAM VILLAGE, MALAPPURAM DISTRICT DATED 19.12.2022 Exhibit P4 POWER OF ATTORNEY