Kerala High Court
Chandanapally Service Co-Operative ... vs Thushar Raveendran on 13 November, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 13th day of November 2024 / 22nd Karthika, 1946
RP NO. 940 OF 2024 IN WP(C)22192/2024 (Y)
WP(C) 22192/2024 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONERS/RESPONDENTS NO.5 & 6
1. CHANDANAPALLY SERVICE CO-OPERATIVE BANK, CHANDANAPPALLY P.O,
PATHANAMTHITTA DISTRICT REPRESENTED BY ITS SECRETARY, PIN - 689648
2. THE SECRETARY, CHANDANAPALLY SERVICE CO-OPERATIVE BANK,
CHANDANAPPALLY P.O, PATHANAMTHITTA DISTRICT, PIN - 689648
RESPONDENTS/WRIT PETITIONERS & RESPONDENTS NO.1 TO 4:
1. THUSHAR RAVEENDRAN, AGED 44 YEARS, S/O P. RAVEENDRAN, FLAT NO.B6,
FORT GRAND, FORT VALLEY, ATHANI, KAKKANAD, ERNAKULAM DISTRICT, PIN -
682030
2. SOBIA THUSHAR, AGED 43 YEARS, W/O THUSHAR RAVEENDRAN, FLAT NO.B6,
FORT GRAND, FORT VALLEY, ATHANI, KAKKANAD, ERNAKULAM DISTRICT, PIN -
682030
3. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
COOPERATION, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, O/O THE REGISTRAR OF
COOPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYCAUD P.O, THIRUVANANTHAPURAM, PIN - 695014
5. THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, O/O THE
ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, REVENUE
TOWER, ADOOR P.O, PATHANAMTHITTA DISTRICT, PIN - 691523
6. THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, O/O JOINT
REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, 4TH FLOOR, MINI CIVIL
STATION, PATHANAMTHITTA DISTRICT, PIN - 689645
Review Petition praying inter alia that in the circumstances stated
in the affidavit filed along with the RP the High Court be pleased to:
1) Review the judgment dated 26.06.2024 in W.P(C) No.22192/2024 of
this Hon'ble Court and restore the writ petition for fresh consideration,
in the interest of justice;
2) Dispense with the filing of English translation of
Exhibits/Annexures in vernacular language, if any are produced; And
3) Such other orders or directions deem fit on facts and in the
interest of justice.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of RP and this Court's Judgment dated
26.06.2024 in WP(C)No.22192/2024 and order dated 16.10.204 in RP
NO.940/2024 and upon hearing the arguments of M/S.MANU RAMACHANDRAN,
T.S.SARATH, M.KIRANLAL, R.RAJESH (VARKALA), SAMEER M NAIR, SAILAKSHMI
MENON, JOTHISHA K.A. & SHIFANA M., Advocates for Petitioners in RP/R5 & R6
in WP(C), M/S.SUSANTH SHAJI, SIDHARTH O. & ALBIN A. JOSEPH, Advocates for
R1 & R2 in RP/Petitioners in WP(C), and ofSRI.P.P.THAJUDHEEN,SENIOR
GOVERNMENT PLEADER for R3 to R6 in RP/R1 to R4 in WP(C), court passed the
following:
DEVAN RAMACHANDRAN, J.
==========================
RP Nos.873, 875, 939, 940 & 941 of 2024
==========================
Dated this the 13th day of November, 2024
ORDER
Sri.P.P.Thajudheen seeks a week's time to file a
statement/pleading indicating the action taken by the competent
Authorities of the Co-operative Societies.
Sd/- DEVAN RAMACHANDRAN,
JUDGE
stu
13-11-2024 /True Copy/ Assistant Registrar
