Punnapra Service Co-Operative Bank Ltd ... vs District Collector, Alappuzha
2024 Latest Caselaw 4643 Ker

Kerala High Court

Punnapra Service Co-Operative Bank Ltd ... vs District Collector, Alappuzha on 6 February, 2024

Author: P Gopinath

Bench: P Gopinath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE GOPINATH P.
  TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                    WP(C) NO. 41236 OF 2016
PETITIONER:

          PUNNAPRA SERVICE CO-OPERATIVE BANK LTD NO. 181
          PUNNAPRA.P.O., ALAPPUZHA,
          REPRESENTED BY ITS SECRETARY.
          BY ADV SRI.MATHEW JAMES


RESPONDENTS:

    1     DISTRICT COLLECTOR,
          ALAPPUZHA DISTRICT,ALAPPUZHA-688 001.
    2     THE DEPUTY LABOUR COMMISSIONER
          KOLLAM-691 001.
    3     DISTRICT JOINT REGISTRAR OF CO-OPERATIVE
          SOCIETIES, ALAPPUZHA-688 001.
    4     THE AUTHORIZED OFFICER & DEPUTY TAHSILDAR,
          REVENUE RECOVERY, TALUK OFFICE,
          ALAPPUZHA-688 001.
    5     OMANA AMMA
          KAVITHA VIHAR, PUNNAPRA.P.O., ALAPPUZHA-688 004.
    6     A.SUDHAKARAN
          CHIRAYIL HOUSE, PUNNAPRA.P.O., ALAPPUZHA-688 004.
          BY ADVS.
           SRI.R.AZAD BABU (FOR R5 AND R6)
           SRI.DHEERAJ A.S (GP)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.41236/2016
                                  -:2:-




                           JUDGMENT

This writ petition was filed in the year 2016 by the

Punnapra Service Co-operative Bank Ltd. challenging

Revenue Recovery Proceedings in order to recover amounts

payable under Exts.P1 and P2 orders of the 2nd respondent.

2. When this matter is taken up for consideration

today, it is the submission of the learned counsel appearing

for the petitioner that the petitioner is no longer

functioning and it has been taken over by the Government.

In the light of the above submission, the writ petition

is closed, as no further orders are necessary in the matter.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 41236/2016

PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF ORDER DATED 22.4.2015 PASSED BY THE 2ND RESPONDENT IN RESPECT OF THE 5TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF ORDER DATED 22.4.2015 PASSED BY THE 2ND RESPONDENT IN RESPECT OF THE 6TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF NOTICE DATED 26.7.2016 ISSUED ON 7.9.2016 IN RESPECT OF THE 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF NOTICE DATED 26.7.2016 ISSUED ON 7.9.2016 IN RESPECT OF THE 6TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED 19.12.2016 BEFORE THE 1ST RESPONDENT.