Babu Rajendran vs Registrar Of Co-Operative ...
2021 Latest Caselaw 6647 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                      WP(C).No.18563 OF 2011(U)


PETITIONER:

               BABU RAJENDRAN
               SENIOR INSPECTOR/SECRETARY, MANANTHAWADY TRIBUNAL
               PLANTATIONS CO-OPERATIVE, LTD. NO. W. 26, PB NO. 29,
               MANANTHAWADY,, PIN - 670 645, WAYANAD.

               BY ADV. SRI.P.N.MOHANAN

RESPONDENTS:

      1        REGISTRAR OF CO-OPERATIVE SOCIETIES
               THIRUVANANTHAPURAM - 695 001.

      2        MANAGING PARTNER
               MANANTHAWADY TRIBAL PLANTATIONS CO-OPERATIVE LIMITED
               NO. W 26, P.B. NO. 29,, MANANTHAWADY,
               PIN - 670645, WAYANAD.




               GP-SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18563 OF 2011          2

                             JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous by efflux of time and

that he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/27.2.2021