K.S Mahalinga Bhat vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 4554 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                   THE HONOURABLE MR. JUSTICE AMIT RAWAL

           MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                         WP(C).No.15176 OF 2018(Y)

PETITIONER/S:

                K.S MAHALINGA BHAT
                AGED 72 YEARS
                S/O. SUBRAYA BHAT, KABEKKODU HOUSE,NARAYANA MANGALAM,
                KUMBALAM,KASARAGOD DISTRICT.

                BY ADV. SRI.T.R.HARIKUMAR

RESPONDENT/S:

       1        THE REGISTRAR OF CO-OPERATIVE SOCIETIES
                THIRUVANANTHAPURAM- 695 001.

       2        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
                (GENERAL), KASARAGOD - 671 001.

       3        THE ASSISTANT REGISTRAR OF CO-OEPRATIVE
                SOCIETIES (GENERAL), KASARAGOD,KASARAGOD - 671 001.

       4        THE KUMBALA SERVICE CO-OPERATIVE
                BANK LIMITED NO. C 324, REPRESENTED BY ITSSECRETARY,
                KUMBALA P.O., KASARAGOD - 671 321.

       5        THE ADMINISTRATIVE COMMITEE OF THE
                UMBALA SERVICE CO-OPERATIVEBANK LIMITED NO. C 324,
                REPRESENTED BY ITSCONVENER, KUMBALA P.O., KASARAGOD - 671
                321.

       6        JAGADEESH RAI P.A.
                S/O. LATE AITHAPPA RAI,LAKSHMI NIVAS, PUTHIGE
                P.O.,MANJESWARAM, KASARAGOD - 671 321.

       7        THE STATE CO-OPERATIVE ELECTION COMMISSION
                THIRUVANANTHAPURAM-695001.

                R1, R4 BY ADV. SRI.C.P.ANIL RAJ
                R1 BY ADV. SRI.JAWAHAR JOSE
                R1 BY ADV. SRI.SADCHITH.P.KURUP
                R6 BY ADV. SRI.P.N.MOHANAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15176 OF 2018(Y)

                                2




                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

                                             Sd/

                                          AMIT RAWAL

Jm/                                         JUDGE