Arafa Exports & Imports vs. The Principal Secretary
Held
The High Court directed the 2nd respondent to consider and pass orders on the petitioners' representation (Exhibit P6) as expeditiously as possible, at any rate, within one month from the date of receiving a copy of the judgment.
Facts
The petitioners filed a writ petition seeking a direction to the Kerala Bank (2nd respondent) to consider their representation for a One Time Settlement Scheme and rehabilitation package for cashew industries. This representation was dated February 24, 2022, and had been submitted to the bank.
Key Issues
Should the High Court direct the bank to consider the petitioner's representation for a One Time Settlement Scheme and rehabilitation package for cashew industries?
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A. TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944 WP(C) NO. 16068 OF 2022 PETITIONER/S: 1 ARAFA EXPORTS & IMPORTS, 8/59, MADAVOOR PANCHAYATH, KOZHIKODE DISTRICT, KERALA STATE REPRESENTED BY ITS PROPRIETOR IBRAHIM M, AGED 62 YEARS, S/O ANTHRUMAN, MANTHOTTATHIL HOUSE, PARANNOOR P.O, NARIKUNI,KOZHIKODE DISTRICT, PIN 673585. 2 IBRAHIM.M, AGED 62 YEARS S/O ANTHRUMAN, MANTHOTTATHIL HOUSE, PARANNOOR P.O, NARIKUNI, PIN 673585. KOZHIKODE DISTRICT. BY ADV S.DILEEP (KALLAR) RESPONDENT/S: 1 THE PRINCIPAL SECRETARY, INDUSTRIAL DEPARTMENT (CASHEW), OFFICE OF THE PRINCIPAL SECRETARY, SECRETARIAT, TRIVANDRUM - 695033. 2 THE MANAGER, KERALA BANK, KERALA STATE CO OPERATIVE BANK, NARIKUNI BRANCH, NARIKUNI P. O, PIN- 673585. KOZHIKODE DISTRICT. 3 AUTHORIZED OFFICER, KERALA STATE CO-OPERATIVE BANK LTD, RECOVERY WING, PB NO. 503, KALLAYI ROAD, CHALAPARAMB P.O, KOZHIKODE- 673002. OTHER PRESENT: FOR R1 AND R2 BY ADV JOBY JOSEPH- GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.16068/2022
The judgment continues below.
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