The Board Of Directors vs The Kerala State Co-Operative ...
2021 Latest Caselaw 4892 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                    WP(C).No.2143 OF 2021(P)


PETITIONER/S:

            THE BOARD OF DIRECTORS
            THE KONDOTTY CO OPERATIVE AGRICULTURAL AND RURAL
            DEVELOPMENT BANK LIMITED NO. M-971, HEAD OFFICE,
            KARATT TOWER, 17-KONDOTTY POST, MALAPPURAM
            DISTRICT, PIN CODE673 638, REPRESENTED BY ITS
            PRESIDENT SHRI. K.K. SHAHUL HAMEED.

            BY ADVS.
            SRI.GEORGE POONTHOTTAM (SR.)
            SRI.ARUN CHANDRAN
            SMT.NISHA GEORGE

RESPONDENT/S:

      1     THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION
            3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O,
            THIRUVANANTHAPURAM-695 033, REPRESENTED BY ITS
            ADDITIONAL REGISTRAR/SECRETARY.

      2     THE ELECTORAL OFFICER/ASSISTANT REGISTRAR.
            OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
            SOCIETIES (GENERAL), KONDOTTY, MALAPPURAM DISTRICT,
            PIN CODE-673 638

      3     THE RETURNING OFFICER/UNIT INSPECTOR,
            KONDOTTY UNIT, MALAPPURAM DISTRICT,
             PIN CODE-673 638

      4     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL), OFFICE OF THE ASSISTANT REGISTRAR OF CO-
            OPERATIVE SOCIETIES, (GENERAL), KONDOTTY,
            MALAPPURAM DISTRICT-673 638


            SR.GP K.P HARISH,
            SC SRI.R.LAKSHMI NARAYAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2143 OF 2021(P)

                               2




                          JUDGMENT

When the matter was taken up, it was submitted

by the learned counsel for the petitioner as well as the

learned standing counsel for the Election Commission

that results were announced and no grievance of the

parties survived. This is recorded and the Writ Petition

is closed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C).No.2143 OF 2021(P)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ELECTION NOTIFICATION NO. E(2) 4264/2020/S.C.E.C DATED 28.12.2020 ISSUED BY THE STATE CO-OPERATIVE ELECTION COMMISSION.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE BYE-LAWS OF THE KONDOTTY CO- OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK.

EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER DATED 15.0.2021 IN W.P.C NO. 1124 OF 2021 ISSUED BY THIS HON'BLE COURT.

EXHIBIT P4 TRUE COPY OF THE AMENDED ELECTION NOTIFICATION NO. E (2) 4264/2020/S.C.E.C. DATED 22.01.2021 ISSUED BY THE STATE CO-OPERATIVE ELECTION COMMISSION.

EXHIBIT P5 TRUE COPY OF THE FINAL LIST PUBLISHED BY THE RETURNING OFFICER DATED 21.01.2021 ENUMERATING THE NAMES OF THE 13 CANDIDATES.

RESPONDENT'S/S EXHIBITS NIL