Shajikumar vs The Joint Registrar Of ...
2021 Latest Caselaw 5257 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                       WP(C).No.2125 OF 2021(M)


PETITIONER:

               SHAJIKUMAR
               AGED 43 YEARS
               S/O. CHELLADAS,
               SHAJI BHAVAN,
               MUKKAMPALAMOODU,
               NARUVAMMODU P. O.,
               THIRUVANANTHAPURAM DISTRICT,
               PIN - 695 528.

               BY ADVS.
               SRI.T.R.HARIKUMAR
               SRI.ADITHYA RAJEEV

RESPONDENTS:

      1        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL)
               THIRUVANANTHAPURAM, OFFICE OF THE REGISTRAR OF CO-
               OPERATIVE SOCIETIES, KAITHAMUKKU,
               THIRUVANANTHAPURAM, PIN - 695 024.

      2        THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL)
               NEYYATTINKARA, THIRUVANANTHAPURAM,
               PIN - 695 121.

      3        THE MANAGING COMMITTEE OF THE NARUVAMOODU SERVICE CO-
               OPERATIVE BANK LTD. NO.160
               REPRESENTED BY ITS PRESIDENT,
               NARUVAMMODU P. O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695 528.

      4        THE NARUVAMOODU SERVICE CO-OPERATIVE BANK LTD. NO.160
               REPRESENTED BY ITS SECRETARY, NARUVAMMODU P. O.,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695 528.


               SR.GP K.P HARISH,SC SRI.P.N MOHANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2125 OF 2021

                                    2




                               JUDGMENT

Dated this the 12th day of February 2021

The limited prayer sought by the petitioner

is for a direction to expedite the proceedings under

Section 68 (2) of the Kerala Co-operative Societies

Act.

When the matter was taken up, the learned

counsel for the petitioner submitted that,

information has been received to the effect that,

the order has been passed on 21.01.2021. This is

recorded. It is also reported that, the order is

under challenge in another proceeding. In the light

of the above, the Writ Petition is closed as

infructous.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.2125 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE REGISTRAR OF CO- OPERATIVE SOCIETIES DATED 07.01.2019.

EXHIBIT P2 A TRUE COPY OF THE REPORT NO.B.L.M./2461/17 DATED 03.05.2018 OF THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE ORDER NO.CRP(1) 9625/17 DATED 17.10.2018 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE SECTION 65 ENQUIRY REPORT ALONG WITH COVERING LETTER DATED 14.03.2019 OF THE 2ND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 16.10.2019 IN WP(C) NO.3370 OF 2019.

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED 17.11.2019 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED 17.11.2019, FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P8 A TRUE COPY OF THE ENQUIRY REPORT UNDER SECTION 68(1) OF KCS ACT DATED 08.10.2020.

EXHIBIT P9 A TRUE COPY OF THE NOTICE NO.CRP(1) 9625/2012 DATED 30.11.2020 ISSUED BY THE 1ST RESPONDENT.

//True Copy// P.A to Judge