Dr. Roshni R vs The Registrar Of Co-Operative ...
2025 Latest Caselaw 116 Ker

Kerala High Court

Dr. Roshni R vs The Registrar Of Co-Operative ... on 9 May, 2025

WP(C) NO. 17348 OF 2025

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                                                            2025:KER:33699
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                  THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

            FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                                WP(C) NO. 17348 OF 2025

PETITIONER:

                  DR. ROSHNI R
                  AGED 54 YEARS
                  W/O. LATE MOHAMED SHERIF, ASSISTANT PROFESSOR,
                  DEPARTMENT OF HINDI, IQBAL COLLEGE, PERINGAMALA,
                  THIRUVANANTHAPURAM 695 563 (RESIDING AT HOUSE NO. 193,
                  AWRA., AYOORKONAM, PEROORKADA P.O.,
                  THIRUVANANTHAPURAM )., PIN - 695005

                  BY ADVS.
                  B.JAYASURYA
                  MINI.V.A.


RESPONDENTS:

       1          THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
                  OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
                  THYCAUD P.O., THIRUVANANTHAPURAM., PIN - 695014

       2          THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE
                  SOCIETIES,
                  OFFICE OF THE ASSISTANT REGISTRAR (GENERAL) OF CO-
                  OPERATIVE SOCIETIES, NEDUMANGAD, PAZHAVADI,
                  THIRUVANANTHAPURAM., PIN - 695541

       3          THE SECRETARY,
                  PEROORKADA SERVICE CO-OPERATIVE BANK LTD. NO. 1412,
                  PEROORKADA, THIRUVANANTHAPURAM., PIN - 695005


                  SRI.ASHWIN SETHUMADHAVAN, SR.GP
THIS       WRIT    PETITION     (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17348 OF 2025

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                                                        2025:KER:33699


                HARISANKAR V. MENON, J
        -------------------------------------------------
                 WP(C) No.17348 of 2025
         ------------------------------------------------
           Dated this the 09th day of May 2025

                            JUDGMENT

The petitioner has filed the captioned writ petition,

pointing out that her deceased husband obtained certain

credit facilities from the 3rd respondent Bank and that she has

submitted Ext.P1 representation before the 3 rd respondent,

seeking certain details, so that a One-Time Settlement (OTS)

facility can be invoked, if available.

2. Having considered the averments in the writ

petition, issuance of notice to the 3rd respondent is dispensed

with, in view of the directions proposed to be issued by this

Court.

In view of the limited prayer in the writ petition, there

will be a direction to the 3rd respondent to consider and pass

orders on Ext.P1 representation submitted by the petitioner,

as expeditiously as possible, at any rate, within a period of WP(C) NO. 17348 OF 2025

2025:KER:33699 six weeks from today.

This writ petition is disposed of as above.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 17348 OF 2025

2025:KER:33699 APPENDIX OF WP(C) 17348/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 21/5/2024 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE NOTICE DATED 3.3.2023 ISSUED BY THE RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 15.3.2023 SENT BY THE PETITIONER TO THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE NOTICE DATED 18.3.2025 ISSUED BY THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE LETTER DATED 20.3.2025 SENT BY THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P6 TRUE COPY OF THE LETTER DATED 3.4.2025 ALONGWITH THE STATEMENT SENT BY THE 3RD RESPONDENT TO THE PETITIONER