Jojo T Vallikappil vs 1. Peermade Taluk Co-Operative ...
2024 Latest Caselaw 11572 Ker

Kerala High Court

Jojo T Vallikappil vs 1. Peermade Taluk Co-Operative ... on 23 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR.JUSTICE V.G.ARUN
                              &
            THE HONOURABLE MR. JUSTICE S.MANU
TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                   WA NO. 605 OF 2024
AGAINST THE JUDGMENT DATED 18.03.2024 IN WP(C) NO.10717
OF 2024 OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

         JOJO T VALLIKAPPIL
         AGED 33 YEARS
         S/O THOMAS, VALLIKKAPPIL VEED TEEKOY P.O,
         KOTTAYAM, PIN - 686580
         BY ADVS.
         RUBY K. ROY
         ABESH ALOSIOUS
         AISWARYA E J VETTIKOMPIL
         CHRISTINE MATHEW
         SEN C PUTHUPPARAMPIL


RESPONDENTS/RESPONDENTS:

    1    1. PEERMADE TALUK CO-OPERATIVE AGRICULTURAL &
         RURAL DEVELOPMENT BANK LTD NO. A/273
         REPRESENTED BY ITS SECRETARY
         ELAPPARA, IDUKKI, PIN - 685501
    2    2. SPECIAL SALE OFFICER PEERMADE TALUK CO-
         OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK
         LTD NO. A/273
         PEERMADE P.O, IDUKKI, PIN - 685531
    3    THE JOINT REGISTRAR, CO-OPERATIVE SOCIETIES
         PINAVU P.O., AZHUTHA IDUKKI, PIN - 685603
    4    DISTRICT COLLECTOR
         COLLECTORATE, PAINAVU P.O., IDUKKI, PIN -
         685603
    5    TAHASILDAR (L.R)
         PEERMADE TALUK CIVIL STATION, PEERMADE P.O.,
         IDUKKI, PIN - 685531
                               2
W.A. No.605 of 2024 in
W.P.(C) No.10717 of 2024

     6      ASSISTANT REGISTRAR CO-OPERATIVE SOCIETIES,
            PINAVU P.O., AZHUTHA IDUKKI, PIN - 685603
     7      KERALA STATE CO-OPERATIVE AGRICULTURE AND RURAL
            DEVELOPMENT BANK
            KSCARDB, LAND BANK BUILDING, POST BOX NO.56,
            STATUE JUNCTION, THIRUVANANTHAPURAM, PIN -
            695001



            ADV.C.S.SHEEJA -SENIOR GOVERNMENT PLEADER
            SENIOR ADVOCATE.GEORGE POONTHOTTAM


    THIS   WRIT   APPEAL  HAVING COME  UP  FOR
ADMISSION ON 23.04.2024, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                   3
W.A. No.605 of 2024 in
W.P.(C) No.10717 of 2024


                            V.G.ARUN
                                   &
                             S.MANU, JJ.
               ------------------------------------------
                        W.A. No.605 of 2024
                                   in
                      W.P(C)No.10717 of 2024
            -----------------------------------------------
               Dated this the 23rd day of April, 2024

                            JUDGMENT

V.G.Arun, J.

In spite of the valiant efforts of the learned counsel for

the appellant, we find no reason to interfere with the

impugned judgment. At the same time, taking into account

the fact that the date fixed for remitting the 1 st installment,

viz; 15.04.2024, is over, the time for remitting the 1 st

installment alone is extended up to 30.04.2024.

The Writ Appeal is disposed of accordingly.

Sd/-

V.G.ARUN, JUDGE

Sd/-

S.MANU, JUDGE SMF

W.A. No.605 of 2024 in

PETITIONER ANNEXURES ANNEXURE 1 RECEIPT OF THE BANK DATED 21.03.2024