NALINI E.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a defaulter in respect of various chit transactions with the second respondent Co-operative Society, is before this Court in this Writ Petition filed under Article 226 of the Constitution of India seeking a writ of mandamus commanding respondents 2 and 3 to extend the benefit of Ext.P4 to the case of the petitioner, so as to enable her to liquidate the liability covered by Ext.P3 communication of the 2nd respondent dated 27.5.2017.

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader for the 1st respondent and also the learned counsel for respondents 2 and 3.

(3.) The fact that the recovery proceedings initiated against the petitioner are in respect of eight awards passed by the Arbitrator in A.R.C.Nos.3729, 3732, 3735, 3730, 3734, 3731, 3723 and 3724 of 2010, which pertains to eight chit transactions the petitioner had with the second respondent, is not in dispute.