North Malabar Educational And ... vs Union Bank Of India
2024 Latest Caselaw 15730 Ker

Kerala High Court

North Malabar Educational And ... vs Union Bank Of India on 6 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                         WP(C) NO. 8387 OF 2024
PETITIONERS:

     1       NORTH MALABAR EDUCATIONAL AND CHARITABLE TRUST
             REGISTERED OFFICE AT MUNICIPAL OFFICE BUILDING,
             PAYYANNOR,
             KANNUR DISTRICT REPRESENTED BY ITS SECRETARY.,
             PIN - 670301
     2       JACOB JOHN
             AGED 70 YEARS
             SECRETARY,
             NORTH MALABAR EDUCATIONAL AND CHARITABLE TRUST,
             REGISTERED OFFICE AT MUNICIPAL OFFICE BUILDING,
             PAYYANNOR,
             KANNUR DISTRICT,
             PIN - 670301

             BY ADV K.K.MOHAMED RAVUF


RESPONDENTS:

     1       UNION BANK OF INDIA
             (FORMERLY CORPORATION BANK, KANHANGAD BRANCH,
             REPRESENTED BY ITS MANAGER, KANHANGAD,
             KASARGOD DISTRICT, PIN - 671315
     2       THE AUTHORISED OFFICER
             (CHIEF MANAGER), UNION BANK OF INDIA (FORMERLY
             CORPORATION BANK), KANNUR,
             PIN - 670001

             BY ADVS.
             MURALIKRISHNAN C
             ABRAHAM GEORGE JACOB(K/003159/1999)
             SHAHNA(K/001380/2023)
             MATHEW ANGELO DAVIS(K/002460/2023)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.8387 Of 2024
                                          2




                              JUDGMENT

Dated this the 6th day of June, 2024

The 1st petitioner is a Charitable Trust running

Educational Institution. The petitioners filed this writ petition

seeking the following relief:-

"Issue a Writ of Mandamus or any other appropriate Writ, Order or Direction, directing the respondents not to take physical possession of the College Premises for 3 months i.e. till 31.05.2024, in the interest of justice."

2. The petitioners have sought to direct the

respondents not to take physical possession of the College

premises till 31.05.2024. Since the date 31.05.2024 has

passed, the writ petition has become infructuous.

The writ petition is accordingly dismissed as

infructuous.

Sd/-

N.NAGARESH JUDGE hmh