R. Anoop Raj vs. The Registrar Of Co-Operative Societies
Facts
The petitioners, R. Anoop Raj and Sindhya S.S., filed a writ petition seeking a direction to the Registrar of Co-operative Societies (1st respondent) to consider and pass orders on their representation, marked as Ext.P6. The Kerala State Taxes Employees Co-operative Society Ltd. is the 2nd respondent. The specific details of the representation, the tax period(s) involved, the amount in dispute, or the authority that passed the order being challenged are not explicitly stated in the provided judgment excerpt. The procedural history is limited to the filing of this writ petition before the High Court.
Held
The Court decided to dispose of the writ petition by directing the 1st respondent, the Registrar of Co-operative Societies, to consider and pass orders on Ext.P6 representation. This direction is subject to the condition that the petitioners are heard. The Court mandated that the order should be passed at the earliest, and at any rate, within two months from the date of receipt of a certified copy of the judgment. The reasoning behind this decision is not elaborated upon in the provided excerpt, beyond acknowledging the petitioners' prayer. No specific legal provisions were discussed or interpreted. The ratio decidendi is that a representation filed by parties should be considered and decided by the appropriate authority within a reasonable timeframe after affording an opportunity of hearing to the concerned parties. No issues were expressly left undecided.
Key Issues
1. Whether the 1st respondent should be directed to consider and pass orders on Ext.P6 representation filed by the petitioners? Petitioner's contention: The petitioners sought a direction from the High Court for the 1st respondent to consider and pass orders on their representation (Ext.P6). No specific legal arguments or reliance on provisions, circulars, or precedents were recorded for the petitioners in the provided excerpt. Revenue/State's contention: The judgment does not record any specific contentions or arguments made by the respondents. The focus of the judgment is on disposing of the writ petition based on the petitioners' prayer.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI WEDNE AY, THE 7TH DAY OF DECEMBER 2022 / 16TH AGRAHAYANA, 1944 WP(C) NO. 28055 OF 2022 PETITIONERS: 1 R. ANOOP RAJ AGED 48 YEARS, S/O.P.N.RAJENDRAN NAIR, RESIDING AT 'SREENILAYAM', V.P.20/865, PULIYARAKONAM P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695 573. 2 SINDHYA S.S. AGED 41 YEARS, W/O.PRAVEEN, RESIDING AT S.S.BHAVAN, CHEMBAGAMANGALAM, KORANI P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695 104. BY ADVS. SRI.V.G.JAYAGOPAN SRI.AKHIL S.VISHNU SRI.SOORAJ S RESPONDENTS: 1 THE REGISTRAR OF CO-OPERATIVE SOCIETIES OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD, THIRUVANANTHAPURAM - 695 014. 2 KERALA STATE TAXES EMPLOYEES CO-OPERATIVE SOCIETY LTD. T.716G, SREEKANTESWARAM, FORT P.O., THIRUVANANTHAPURAM, PIN - 695 023 (REPRESENTED BY ITS SECRETARY). BY ADVS. SRI.T.C.KRISHNA SMT.ASHA S.V SRI.PRATAP ABRAHAM VARGHESE SMT.ASHA K.SHENOY SMT.MABLE C.KURIAN, SR.GOVT.
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