Lijo Pc vs The Anandapuram Rural Co Operative Bank
2024 Latest Caselaw 16013 Ker

Kerala High Court

Lijo Pc vs The Anandapuram Rural Co Operative Bank on 7 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

           FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946

                          WP(C) NO. 39644 OF 2015

PETITIONER/S:
      1     LIJO PC
            AGED 34 YEARS
            S/O.LONAKUTTY, PULLOKARAN (H), MURIYADU,
            TRICHUR DISTRICT-680 683.

     2      JOSEPHEENA
            AGED 63 YEARS
            W/O.LONAKUTTY, PULLOKARAN (H), MURIYADU,
            TRICHUR DISTRICT-680 683.

     3      LIJI JAISON
            AGED 37 YEARS
            PULLOKARAN (H), MURIYADU, TRICHUR DISTRICT-680 683.

            BY ADVS.
            SRI.E.VIJIN KARTHIK
            SRI.P.V.JEEVESH


RESPONDENT/S:
      1     THE ANANDAPURAM RURAL CO OPERATIVE BANK
            REPRESENTED BY ITS SECRETARY, ANANDAPURAM VILLAGE, THRISSUR
            DISTRICT-680 305.

     2      THE SECRETARY
            THE ANANDAPURAM RURAL CO-OPERATIVE BANK, ANANDAPURAM VILLAGE,
            THRISSUR DISTRICT-680 305.

     3      THE SPECIAL SALE OFFICER
            OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL), MUKUNDAPURAM, THRISSUR DISTRICT-680 683.

     4      MR.JOMY JOHN
            AGED 46 YEARS
            KANNAMMADATHI HOUSE, THE PRESIDENT, THE ANANDAPURAM RURAL CO-
            OPERATIVE BANK, ANANDAPURAM VILLAGE, THRISSUR DISTRICT-680 305

     5      LINTO P.L.
            AGED 32 YEARS, S/O.LONAKUTTY, PULLOKARAN (H), ANANDAPURAM
            VILLAGE, THRISSUR DISTRICT-680 305.

            SMT.K.B.SONY-GP


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07.06.2024,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.39644 of 2015

                               2




                          JUDGMENT

This writ petition is of the year 2015 and it came up in

the defect list on 30.05.2024 since steps to issue notice to

the fifth respondent were not taken by the petitioners. On

that day, three days time was given to the petitioners to take

steps.

Since no steps were taken by the petitioners as ordered

on 30.05.2024, this writ petition is dismissed for default.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.39644 of 2015

APPENDIX OF WP(C) 39644/2015

PETITIONER EXHIBITS

P1 : TRUE COPY OF THE PETITION SUBMITTED BY THE PETITONERS TO THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, MUKUNDAPURAM.

P1(A) : TRUE ENGLISH TRANSLATION OF EXT P1.

P2 : TRUE COPY OF THE FORWARDING NOTE OF THE COMPLAINT BY THE DISTRICT COLLECTOR, THRISSUR DT 24- 2-2015.

P3 : TRUE COPY OF THE DEMAND NOTICE ISSUED IN EP 844/15 DT 10-12-15.

P3(A) : TRUE ENGLISH TRANSLATION OF EXT P3.

P4 : TRUE COPY OF THE DEMAND NOTICE ISSUED IN EP 848/15 DT 10-12-15.

P4(A) : TRUE ENGLISH TRANSLATION OF EXT P4.

P5 : TRUE COPY OF THE CERTIFIED COPY OF THE SALE DEED 2856/2014 OF MUKUNDAPURAM SUB REGISTRY.

P5(A) : TRUE ENGLISH TRANSLATION OF EXT P5

P6 : TRUE COPY OF THE ENCUMBRANCE CERTIFICATE

P6(A) : TRUE ENGLISH TRANSLATION OF EXT P6

P7 : TRUE COPY OF THE APPLICATION SUBMITTED ON 18-12- 2015 FOR GETTING THE CERTIFIED COPY OF THE AWARDS.

P7(A) : TRUE ENGLISH TRANSLATION OF EXT P7