The Quilandy Service Co-Op Bank Ltd vs The State Of Kerala
2024 Latest Caselaw 13916 Ker

Kerala High Court

The Quilandy Service Co-Op Bank Ltd vs The State Of Kerala on 28 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 15468 OF 2024
PETITIONER:

            THE QUILANDY SERVICE CO-OP BANK LTD
            NO.F 1869, QUILANDY, REPRESNTED BY SECRETARY, LATHA
            K.T., AGED 46 YEARS, D/O. DAMODARAN NAIR K.T., VALITHI
            VEETIL, KOLLAM, KOYILANDY, KOZHIKODE DISTRICT,
            PIN - 673307.

            BY ADVS.
            VINOD MADHAVAN
            M.V.BOSE
            SANIYA C.V.


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY SECRETARY DEPARTMENT OF FOOD,
            CIVIL SUPPLIES AND CONSUMER AFFAIRS, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
    2       THE DIRECTOR OF CIVIL SUPPLIES
            OFFICE OF THE DIRECTOR OF CIVIL SUPPLIES, PUBLIC OFFICE
            OF COMPLEX, THIRUVANANTHAPURAM, PIN - 695033.
    3       THE COMMISSIONER OF CIVIL SUPPLIES
            OFFICE OF THE COMMISSIONER OF CIVIL SUPPLIES, PUBLIC
            OFFICE OF COMPLEX, THIRUVANANTHAPURAM, PIN - 695033.
    4       THE KERALA STATE CIVIL SUPPLIES CORPORATION
            MAVELIBHAVAN, MAVELI ROAD, GANDHI NAGAR,
            KOCHI,REPRESENTED BY ITS PRINCIPAL OFFICER,
            PIN - 682020.
    5       THE DISTRICT SUPPLY OFFICER
            OFFICE OF THE DISTRICT SUPPLY OFFICER, CIVIL STATION,
            KOZHIKODE, PIN - 673020.
    6       THE TALUK SUPPLY OFFICER
            OFFICE OF THE TALUK SUPPLY OFFICER, CIVIL STATION,
            KOYILANDY, KOZHIKODE DISTRICT, PIN - 673305.


            SRI. SUNIL KUMAR KURIAKOSE, GP.
            SMT. MOLLY JACOB.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15468 OF 2024

                                       2

                                 T.R.RAVI.J
             -------------------------------------------------------
                       WP(C) No.15468 of 2024
            --------------------------------------------------------
                  Dated this the 28th day of May, 2024


                               JUDGMENT

When the case is taken up, it is submitted by the

Government Pleader on instruction that the District Supply

Officer had sent a requisition to the 3 rd respondent regarding

the amounts that are required for payment. The 3rd

respondent has already forwarded it to the Government. It is

submitted that the amounts will be made available at the

earliest.

The writ petition is hence disposed of directing the

respondents to ensure that the petitioner is paid the eligible

amounts due, at the earliest, at any rate within four months

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 15468 OF 2024

APPENDIX OF WP(C) 15468/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMMUNICATION NO.CCS/407/2019-A9(2) DATED 16/11/2020 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT TO S.RAGISH.

Exhibit P2 A TRUE COPY OF THE REPORT NO.TSOKDY/03/2021-B, DATED 05/08/2022 FURNISHED BY THE 6TH RESPONDENT. Exhibit P3 A TRUE COPY OF THE LETTER NO.CCS/4667/2022-F2, DATED 15/10/2022, ISSUED FROM THE OFFICE OF THE 3RD RESPONDENT.

Exhibit P4 A TRUE COPY OF THE JUDGMENT, DATED 12/04/2023 RENDERED BY THE HON'BLE HIGH COURT OF KERALA IN W.P.(C).NO.7696/2023.