President, The ... vs State Of Kerala
2021 Latest Caselaw 17361 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                         WP(C) NO. 6135 OF 2013
PETITIONER/S:

               PRESIDENT, THE THIRUVANANTHAPURAM CITY POLICE
               CONSUMER CO-OPERATIVE SOCIETY LTD.NO.T920
               NANDAVANAM, THIRUVANANTHAPURAM-PIN-695001

               BY ADVS.SRI.K.C.SANTHOSHKUMAR
               SMT.K.K.CHANDRALEKHA



RESPONDENT/S:

    1          STATE OF KERALA,REP BY SECRETARY TO GOVERNMENT CO-
               OPERATIVE DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM-695001

    2          REGISTRAR OF CO-OPERATIVE SOCIETIES
               O/O.THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               THIRUVANANTHAPURAM-695001

    3          THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               THIRUVANANTHAPURAM-695001

    4          THE THIRUVANANTHAPURAM CITY POLICE CONSUMER CO-
               OPERATIVE SOCIEITY LTD NO T 920, NANDAVANAM,
               THIRUVANANTHAPURAM-695001REP BY ITS SECRETARY

    5          P.PRATHAPACHANDRAN,MEMBER, CITY POLIC CONSUMER CO-
               OPERATIVE STORE LTD.NO.T-920, RESIDING AT
               SOWPARNIKA, CRA 101, CHENCHERY, NALANCHIRA-PO,
               THIRUVANANTHAPURAM DISTRICT -695015. IS IMPLEADED
               AS PER ORDER DT.15.3.13 IN IA 4024/13

               BY ADV SRI.JIMMY GEORGE


        THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2021, ALONG WITH WP(C).11232/2013, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6135 OF 2013 & 11232/15


                                      -2-


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                           WP(C) NO. 11232 OF 2013
PETITIONER/S:
         PRESIDENT THIRUVANANTHAPURAM CITY POLICE CONSUMER
         CO-OPERATIVE STORE LTD.NO.T.920, NANDAVANAM,
         THIRUVANANTHAPURAM-695 001.

                 BY ADVS.SRI.K.C.SANTHOSHKUMAR
                 SMT.K.K.CHANDRALEKHA


RESPONDENT/S:

      1          STATE OF KERALA, REPRESENTED BY SECRETARY TO THE
                 GOVERNMENT, CO-OPERATIVE DEPARTMENT, GOVERNMENT OF
                 KERALA, THIRUVANANTHAPURAM-695 001.

      2          REGISTRAR OF CO-OPERATIVE SOCIETIES
                 OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
                 THIRUVANANTHAPURAM-695 001.

      3          THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
                 GENERAL, THIRUVANANTHAPURAM-695 001.

      4          ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETY
                 GENERAL, THIRUVANANTHAPURAM-695 001.

      5          THE THIRUVANANTHAPURAM CITY POLICE CONSUMER CO-
                 OPERATIVE STORE LTD.NO.T.920, NANDAVANAM,
                 THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS
                 SECRETARY.

                 BY ADV.SRI.JIMMY GEORGE, GP


          THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.08.2021, ALONG WITH WP(C).6135/2013, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6135 OF 2013 & 11232/15


                                    -3-




                            JUDGMENT

(Dated this the 25th day of August, 2021)

The learned counsel for the petitioner, on instructions, submits that these Writ Petitions have become infructuous. Accordingly, these Writ Petitions are dismissed as infructuous.

sd MURALI PURUSHOTHAMAN, JUDGE.

dl/