Kerala State Co-Operative ... vs Registrar Of Co-Operative ...
2021 Latest Caselaw 4106 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                           WP(C).No.2369 OF 2011(U)


PETITIONERS:

      1        KERALA STATE CO-OPERATIVE EMPLOYEES UNION
               (CITU), KERALA STATE CO-OPERATIVE AGRICULTURAL AND,
               RURAL DEVELOPMENT BANK UNIT,
               REP. BY ITS, SECRETARY,
               ANOOP, AGED 46, S/O.BHASKARAN NAIR,
               OFFICE OF KERALA CO-OP. EMPLOYEES UNION (CITU).

      2        VRINDA VARMA
               AGED 40, D/O.P.K.DEVI, ASSISTANT MANAGER,
               KERALA STATE CO-OPERATIVE AGRICULTURAL AND RURAL,
               DEVELOPMENT BANK HEAD OFFICE,
               STATUE, THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.R.T.PRADEEP
               SRI.V.VIJULAL

RESPONDENTS:

      1        REGISTRAR OF CO-OPERATIVE SOCIETIES,
               OFFICE OF THE REGISTRAR OF CO-OP. SOCIETIES,,
               THIRUVANANTHAPURAM-695001.

      2        KERALA STATE CO-OPERATIVE AGRICULTURAL
               AND RURAL DEVELOPMENT BANK LTD.,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               HEAD OFFICE, THIRUVANANTHAPURAM -695001

               R1   BY   GOVERNMENT PLEADER
               R2   BY   ADV. SRI.M.SASINDRAN
               R2   BY   SRI.P.U.SHAILAJAN,SC,KSCOA&RDB LTD.
               R2   BY   ADV. SMT.NISHA GEORGE


               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2369 OF 2011(U)

                                 2



                           JUDGMENT

Dated this the 4th day of February 2021

Learned counsel for respondents submits that the writ

petition has become infructuous as there has been a decision on

Ext.P4 by the Registrar of Co-operative Societies. Petitioners have

an efficacious remedy to assail that, if so desire, but not in the

present writ petition. There is no representation on behalf of the

petitioners. This writ petition is rendered infructuous with liberty

to revive in case something survives.

Sd/-

AMIT RAWAL

JUDGE nak WP(C).No.2369 OF 2011(U)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF LETTER DATED 20-7-2009 FROM BANK TO 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF JUDGEMENT IN W.P.(c) NO.385/10 DATED 15-1-10

EXHIBIT P3 TRUE COPY OF PROCEEDINGS OF 1ST RESPONDENT DATED 30-4-10

EXHIBIT P4 TRUE COPY OF LETTER DATED 14-6-10 OF BANK TO 1ST RESPONDENT.