The Vallikkunnu Service Cooperative- ... vs Government Of Kerala
2024 Latest Caselaw 12185 Ker

Kerala High Court

The Vallikkunnu Service Cooperative- ... vs Government Of Kerala on 14 May, 2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

            TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946

                               WP(C) NO. 17613 OF 2024

PETITIONER/S:

                THE VALLIKKUNNU SERVICE COOPERATIVE- BANK LIMITED NO.M4
                REPRESENTED BY ITS SECRETARY VALLIKKUNNU, MALAPPURAM DISTRICT, PIN
                - 673314
                BY ADVS.
                ARUN CHANDRAN
                HARIMOHAN
                AMRITA ARUN
                ASWATHY S MENON


RESPONDENT/S:

     1          GOVERNMENT OF KERALA
                REPRESENTED BY ITS SECRETARY TO GOVERNMENT COOPERATION (C)
                DEPARTMENT GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
                695001
     2          THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
                OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
                B2- BLOCK, CIVIL STATION, MALAPPURAM DISTRICT, PIN - 676505

OTHER PRESENT:

                SR.GP - SURYA BENOY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP (C) No. 17613 of 2024
                                    2




                           VIJU ABRAHAM, J.

                 =====================

                      W.P (C) No. 17613 of 2024

              ========================

                   Dated this the 14th day of May, 2024
                       J U D G M E N T

The petitioner has approached this Court seeking a

direction to the 1st respondent to pass orders on Ext.P3

statutory appeal filed by the petitioner's society which has been

heard by the appellate authority on 29.02.2024.

2. The learned Government Pleader would submit that if the

appeal is pending consideration, appropriate decision will be

taken on the same without much delay.

Therefore, the above writ petition is disposed of with a

direction to the 1st respondent to pass orders on Ext. P3

statutory appeal preferred by the petitioner's society, within an

outer limit of two months from the date of receipt of a copy of

the judgment.

Sd/-

VIJU ABRAHAM JUDGE RMV

APPENDIX OF WP(C) 17613/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER SOCIETY TO THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES [GENERAL], MALAPPURAM DISTRICT, SEEKING PERMISSION TO OPEN A NEW BRANCH OF THE SOCIETY AT OLIPRAM, BEARING DATE 17.11.2022 Exhibit P2 TRUE COPY OF THE COMMUNICATION ISSUED BY THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES [GENERAL], MALAPPURAM DISTRICT, BEARING DATE 18.10.2023 Exhibit P3 TRUE COPY OF THE STATUTORY APPEAL FILED BY THE PRESIDENT OF THE PETITIONER SOCIETY, BEFORE THE SECRETARY TO GOVERNMENT, DEPARTMENT OF COOPERATION, BEARING DATE 24.01.2024, ALONG WITH OTHER ACCOMPANYING DOCUMENTS Exhibit P4 TRUE COPY OF THE POSTAL RECEIPT BEARING DATE 24.01.2024 Exhibit P5 TRUE COPY OF THE ARGUMENT NOTE SUBMITTED ON BEHALF OF THE PETITIONER SOCIETY, BEARING DATE 29.02.2024