Ismail vs South Malabar Gramin Bank
2024 Latest Caselaw 23117 Ker

Kerala High Court

Ismail vs South Malabar Gramin Bank on 1 August, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE EASWARAN S.

    THURSDAY, THE 1ST DAY OF AUGUST     2024 / 10TH SRAVANA, 1946

                     WP(C) NO. 12349 OF 2017

NAME AND ADDRESS OF THE PETITIONERS :

     1     ISMAIL, S/O. MUHAMMED HAJI,
           KAZHUTHUDUKKIL, POST. KUNNAMANGALAM,
           KOZHIKODE

     2     RASHEED S/O. MOIDEEN HAJI,
           AVVATHOTTIL,POST.KUNNAMANGALAM,
           KOZHIKODE

           BY ADV SRI.O.D.SIVADAS

NAME AND ADDRESS OF THE RESPONDENTS :

     1     SOUTH MALABAR GRAMIN BANK
           KUNNAMANGALAM, REPRESENTED BY ITS MANAGER

     2     SPECIAL DEPUTY TAHSILDAR
           BANK LOAN ARBITRATOR/COLLECTOR,
           REVENUE RECOVERY, KOZHIKODE
     3     THE VILLAGE OFFICER
           KUNNAMANGALAM
     4     JAFFAR.C.V S/O. MOYIN HAJEE,
           CHERUVALATH,PO., KUNNAMANGALAM,
           KOZHIKODE PIN-673571


           SR GP SRI T K VIPINDAS.
           SRI. JAWAHAR JOSE- SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
01.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.12349 of 2017              2




                            EASWARAN S. , J.
                      -------------------------
                   W.P.(C) No.12349 of 2017
                 -----------------------------------
              Dated this the 1st day of August 2024

                              JUDGMENT

When the matter is taken up for consideration, the learned

counsel appearing for the petitioners submitted that the writ petition

has become infructuous.

Recording the aforesaid submission, the writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS