Nedumon Service Co-Operative ... vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 4748 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

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

                      WP(C).No.23675 OF 2015(H)


PETITIONER:

               NEDUMON SERVICE CO-OPERATIVE BANK LTD NO.2720,
               EZHAMKULAM, PATHANAMTHITTA-691 556,
               REPRESENTED BY ITS PRESIDENT

               BY ADV. SRI.P.N.MOHANAN

RESPONDENTS:

      1        JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G),
               PATHANAMTHITTA-691 556

      2        THE GOVERNMENT OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               CO-OPERATIVE DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001

      3        P.K. MURALI
               MANAGING COMMITTEE MEMBER,
               NEDUMON SERVICE CO-OPERATIVE BANK LTD NO. 2720,
               EZHAMKULAM, PATHANAMTHITTA-691 556

      4        YASIN GHAN,
               MANAGING COMMITTEE MEMBER,
               NEDUMON SERVICE CO-OPERATIVE BANK LTD NO. 2720,
               EZHAMKULAM, PATHANAMTHITTA-691 556

      5        SREEDEVI. B
               MANAGING COMMITTEE MEMBER,
               NEDUMON SERVICE CO-OPERATIVE BANK LTD NO. 2720,
               EZHAMKULAM, PATHANAMTHITTA-691 556

               R1 BY ADV. SRI.T.R.HARIKUMAR

               SRI B HARISH KUMAR GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23675 OF 2015(H)

                                   2




                             JUDGMENT

Dated this the 9th day of February 2021

The petitioner Society challenged Ext.P8 order whereby

the Joint Registrar while exercising the powers under Rule 176

of Kerala Co-operative Society Rules, 1969 rescinded the

decisions of the Society vide resolution Nos.226 to 267 dated

3.11.2014 whereby, the President Mr.R.Natarajan of the Society

was debarred to take certain steps.

Now, the present tenure of the President is over.

Therefore, no cause of action survives in this writ petition. This

Writ Petition is dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE

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