K.P.Jalaludheen Kutty vs Joint Registrar Of Co-Operative
2021 Latest Caselaw 6344 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                      WP(C).No.29596 OF 2010(Y)


PETITIONER:

               K.P.JALALUDHEEN KUTTY,
               RECOVERY OFFICER
               THE SASTHAMCOTTAH PRIMARY CO-OPERATIVE,
               AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.NO.373,
               SASTHAMCOTTAH, KOLLAM-690521.

               BY ADVS.
               SRI.P.N.MOHANAN
               SMT.I.VINAYAKUMARI

RESPONDENTS:

      1        JOINT REGISTRAR OF CO-OPERATIVE
               SOCIETIES(G), KOLLAM.

      2        ASSISTANT REGISTRAR/VALUATION OFFICER,
               SASTHAMCOTTAH PRIMARY CO-OPERATIVE
               AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.NO.373,,
               SASTHAMCOTTAH,KOLLAM, 690521.

      3        THE SASTHAMCOTTAH PRIMARY CO-OPERATIVE
               AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.NO.373,
               REPRESENTED BY ITS PRESIDENT,SASTHAMCOTTAH,
               KOLLAM-690 521.

               BY ADV. SRI.P.SANTHALINGAM SR.
               BY ADV. SRI.S.SHARAN


               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29596 OF 2010(Y)

                                2

                            JUDGMENT

Dated this the 22nd day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE

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