Vellanadu Service Co-Operative ... vs The Deputy Superintendent Of ...
2021 Latest Caselaw 4689 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                   WP(C).No.2956 OF 2021(T)


PETITIONER:

              VELLANADU SERVICE CO-OPERATIVE BANK
              LTD.NO.2379,
              REPRESENTED BY SECRETARY IN CHARGE, VELLANAD
              P.O., THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.P.N.MOHANAN
              SRI.C.P.SABARI
              SMT.AMRUTHA SURESH

RESPONDENTS:

     1        THE DEPUTY SUPERINTENDENT OF POLICE
              NEDUMANGAD, THIRUVANANTHAPURAM-695541.

     2        THE CIRCLE INSPECTOR OF POLICE,
              ARYANAD, THIRUVANANTHAPURAM-695542.



              R BY SRI SUNIL NATH N.B- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 09.02.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
                                    -2-
WP(C).No.2956 OF 2021(T)

                              JUDGMENT

The petitioner, which is a Service Co-operative Bank

registered under the Kerala Co-operative Societies Act,

represented by its Secretary, has filed this writ petition under

Article 226 of the Constitution of India, seeking a writ of

mandamus commanding respondents 1 and 2 to provide

adequate police protection for conduct of general body of

Vellanad Service Co-operative Bank at V.S Auditorium,

Vellanad on 14.02.2021 from 11.00 a.m. The petitioner has

also sought for a declaration that the Bank is entitled to get

police protection to conduct annual general body on

14.02.2021 at V.S Auditorium, Vellanad from 11.00 a.m.

2. On 05.02.2021, when this writ petition came up for

admission, the learned Government Pleader was directed to

get instructions.

3. Today, when this writ petition is taken up for

consideration at 1.45 p.m, the learned counsel for the

petitioner would submit that the petitioner may be permitted

to withdraw this writ petition, without prejudice to its right to

WP(C).No.2956 OF 2021(T)

prosecute W.P.(C)No.3339 of 2021 filed for the very same

relief, with proper pleadings and proper parties in the party

array.

Recording the above submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn, without prejudice to the aforesaid right of the

petitioner.

Sd/-

ANIL K.NARENDRAN, JUDGE AV/09/02