Saju K.P. vs. The Joint Registrar Of Co-Operative Societies, Kannur
Held
The Court found that the order was passed relying on documents not supplied to the petitioner. Therefore, the order was set aside, and the authority was directed to reconsider the matter after hearing the petitioner again.
Facts
The petitioner alleged that an order (Exhibit-P6) was passed against him without providing copies of certain documents, violating principles of natural justice. These documents were reportedly clarificatory and not available at the time of the initial hearing.
Key Issues
Whether the impugned order was passed in violation of the principles of natural justice due to non-supply of crucial documents to the petitioner before passing the order.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946 WP(C) NO. 13306 OF 2024 PETITIONER: SAJU K.P. AGED 54 YEARS S/O. DAMODHARAN, RESIDING AT HARITHAM, KADAVATHUR P.O., THALASSERY, KANNUR DISTRICT, PIN – 670676 BY ADVS. NISHA GEORGE GEORGE POONTHOTTAM (SR.) RESPONDENTS: 1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, KANNUR CIVIL STATION, KANNUR DISTRICT, PIN – 670001 2 SRI PAVITHRAN AGED 57 YEARS S/O. KUNHIKANNAN, NJOLAYILTHEZHEKUNIYIL, KADAVATHUR P.O., TRIPPANGOTTUR, KANNUR DISTRICT, PIN – 670676 BY ADVS. T.R.HARIKUMAR ARJUN RAGHAVAN(K/1277/2012) ANIMA M. GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.13306 of 2024 : 2 : N. NAGARESH, J. ---------------------------- W.P.(C) No. 13306 of 2024 -------------------------------------------------- Dated this the 31st day of July, 2024 JUDGMENT The petitioner, who is a member of Indira Gandhi Co- operative Hospital Society Ltd., Thalassery filed this writ petition seeking the following reliefs:- i. Issue a writ of certiorari
The judgment continues below.
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