Kerala High Court
Moosan.V.P vs Kannapuram Service Co-Operative Bank ... on 9 May, 2025
WP(C) NO. 17752 OF 2025
1
2025:KER:33717
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. 17752 OF 2025
PETITIONER/S:
MOOSAN.V.P
AGED 50 YEARS
S/O. MUHAMMED KUNHI, AGED 50 YEARS, VAYALPATH PUTHIYA
PURAYIL HOUSE, CHENGALAYI.P.O, CHENGALAYI AMSOM,
TALIPARAMBA TALUK, KANNUR DISTRICT - 670 631 PRESENTLY
RESIDING AT V.P. HOUSE, THAZHE CHORUKKALA,
KURUMATHUR.P.O, KURUMATHUR AMSOM, KANNUR DISTRICT, PIN
- 670142
BY ADVS.
V.T.MADHAVANUNNI
V.A.SATHEESH
T.K.SNEHASREE
RESPONDENT/S:
1 KANNAPURAM SERVICE CO-OPERATIVE BANK LTD
NO. L.L 135, KANNAPURAM, MOTTAMMAL.P.O, KANNUR DISTRICT
REPRESENTED BY ITS SECRETARY, PIN - 670331
2 SPECIAL SALE OFFICER
, KANNAPURAM SERVICE CO-OPERATIVE BANK LTD. OFFICE OF
THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE
SOCIETIES, CIVIL STATION, KANNUR, PIN - 670002
3 JOINT REGISTRAR (GENERAL)
CO-OPERATIVE SOCIETIES, CIVIL STATION, KANNUR-, PIN -
670002
4 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD.P.O,
THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO. 17752 OF 2025
2
2025:KER:33717
5 STATE OF KERALA
REPRESENTED BY THE SECRETARY, CO-OPERATIVE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
SMT.SURYA BINOY, 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. 17752 OF 2025
3
2025:KER:33717
HARISANKAR V. MENON, J
-------------------------------------------------------
WP(C) No. 17752 of 2025
--------------------------------------------------------
Dated this the 09th day of May 2025
JUDGMENT
The petitioner has filed the captioned writ petition, pointing
out that he is entitled for the OTS benefits extended during 2025,
for availing which he has filed Exts.P5, P7 and P8 representations
before respondents 1, 3 and 4. The petitioner seeks an early
disposal of afore representations.
2. In view of the orders proposed to be passed in this writ
petition, notice to respondents 1 and 2 is dispensed with.
Having considered the averments in the writ petition and the
contentions raised, this writ petition would stand disposed of,
directing respondents 1, 3 and 4 to consider and pass orders on
Exts.P5, P7 and P8 representations, as expeditiously as possible, at
any rate, within a period of three weeks from today, strictly in
accordance with law.
SD/-
HARISANKAR V. MENON
rkc
JUDGE
WP(C) NO. 17752 OF 2025
2025:KER:33717
APPENDIX OF WP(C) 17752/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT IN WP (C) NO.
46143/2024 DATED 30-1-2025
Exhibit P2 TRUE COPY OF RECEIPT ISSUED BY THE RESPONDENT
NO.1 TO THE PETITIONER DATED 27-2-2025
Exhibit P3 TRUE COPY OF MOBILE SCREEN SHORT SHOWING THE
PAYMENT DATED 16-4-2025
Exhibit P4 TRUE COPY OF MOBILE SCREEN SHORT SHOWING THE
PAYMENT DATED 27-4-2025
Exhibit P5 TRUE COPY OF REPRESENTATION GIVEN BY THE
PETITIONER TO THE RESPONDENT NO.1 DATED 25-3-
Exhibit P6 TRUE COPY OF A/D CARD SIGNED BY THE
RESPONDENT NO.1 DATED 26-3-2025
Exhibit P7 TRUE COPY OF REPRESENTATION GIVEN BY THE
PETITIONER TO THE RESPONDENT NO.3 DATED 16-4-
Exhibit P8 TRUE COPY OF REPRESENTATION GIVEN BY THE
PETITIONER TO THE RESPONDENT NO.4 DATED 16-4-
Exhibit P9 TRUE COPY OF A/D CARD SIGNED BY THE
RESPONDENT NO.3 DATED 19-4-2025
Exhibit P10 TRUE COPY OF A/D CARD SIGNED BY THE
RESPONDENT NO.4 DATED 19-4-2025
