Shylaja R.S vs State Of Kerala
2024 Latest Caselaw 10136 Ker

Kerala High Court

Shylaja R.S vs State Of Kerala on 5 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                           RP NO. 419 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.13813 OF 2021 OF HIGH
COURT OF KERALA
REVIEW PETITIONER/S:

            . SHYLAJA R.S.
            AGED 50 YEARS
            W/O. PREM G. NAIR, ALUMMOOTTIL PUSHPAK, KOTTARKAVU,
            MAVELIKKARA, ALAPPUZHA., PIN - 690101

            BY ADVS.
            GISA SUSAN THOMAS
            A.PARVATHI MENON
            A.R.DIVYA
            V.VIDJEALATCHOUMY
            ADHITHYA K.
            DANA MOHAN VARGHESE



RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
            OPERATION, GOVERNMENT OF KERALA, SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001., PIN - 695001

    2       2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            THIRUVANANTHAPURAM ., PIN - 695001

    3       THE JOINT REGISTRAR
            OFFICE OF THE JOINT REGISTRAR, CO-OPERATIVE SOCIETY
            (GENERAL) TECHIANGALAMMAN COMPLEX, OPP. ST. ANTONY'S
            SCHOOL, THIRUVAMBADY, ALAPPUZHA ., PIN - 688002

    4       THE ASSISTANT REGISTRAR
            OFFICE OF THE ASSISTANT REGISTRAR, CO-OPERATIVE SOCIETY,
            MAVELIKKARA ., PIN - 690101

    5       PRESIDENT,
            MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707
            MAVELIKKARA P.O., ALAPPUZHA ., PIN - 690101
 R.P.No.419/2024                        2

     6      6. MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707
            MAVELIKKARA P.O., ALAPPUZHA. REP. BY ITS SECRETARY,
            PIN - 690101

            BY ADVS.
            Ashok Shenoy B
            P.S.GIREESH(K/341/2013)



OTHER PRESENT:

             SRI. VENUGOPAL V (GP)




      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
05.04.2024,       THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.No.419/2024                       3




                                  ORDER

Having heard the learned counsel for the petitioner, the learned

counsel appearing for the 6th respondent and the learned Government

Pleader appearing for the official respondents, I find no ground made

out for review of the judgment.

The Review petition will stand dismissed.

Sd/-

GOPINATH P. JUDGE

acd