Vipin Kumar vs The Registrar
2021 Latest Caselaw 1369 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                    WP(C).No.26928 OF 2020(M)


PETITIONER/S:

             VIPIN KUMAR
             S/O.RAMAKRISNNAN, PULIKKAL HOUSE,
             CHOROTTUR.P.O, VANIYAMKULAM,
             OTTAPALAM TALUK, PALAKKAD DISTRICT.

             BY ADVS.
             SRI.P.JAYARAM
             SHRI. GIGI PAPPACHAN
             SHRI.AKHIL P

RESPONDENT/S:

      1      THE REGISTRAR, CO-OPERATIVE SOCIETIES
             THIRUVANANTHAPURAM-695001.

      2      THE DIRECTOR,
             DIRECTORATE OF DIARY DEVELOPMENT,
             DEPARTMENT,THIRUVANANTHAPURAM-695001.

      3      THE DEPUTY DIRECTOR,
             DIARY DEVELOPMENT DEPARTMENT,
             CIVIL STATION,PALAKKAD-678001.

      4      THE RETURNING OFFICER,
             CHOROTTUR KSHEEROLPATHAKA SAHAKARANA SANGHAM,
             P 331(D),P.O.CHOTTUR-679521.

      5      THE ELECTORAL OFFICER,
             CHOROTTUR KSHEEROLPATHAKA SAHAKARANA SANGHAM,
             P 331(D),P.O.CHOROTTUR-679521.

      6      STATE OF CO-OPERATIVE ELECTION COMMISSIONER,
             STATE CO-OPERATIVE ELECTION COMMISSION,
             THIRUVANANTHAPURAM-695001.

      7      STATE OF KERALA,
             REPRESENTED BY THE SECRETARY,
             DEPARTMENT OF CO-OPERATION,GOVERNMENT
             SECRETARIAT,THIRUVANANTHAPURAM-695001.
 WP(C).No.26928 OF 2020(M)
                                 2

      8     THE ADMINISTRATIVE COMMITTEE,
            CHOROTTUR KSHEEROLPATHAKA SAHAKARANA SANGHAM
            P331(D),P.O.CHOROTTUR-679521
            REPRESENTED BY ITS CONVENER.




            SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26928 OF 2020(M)
                                3




                          JUDGMENT

When the matter was taken up, the learned counsel

for the petitioner submitted that the matter has become

infructuous and that he does not propose to pursue the

Writ Petition. This is recorded and the Writ Petition is

dismissed as infructuous.

Sd/-

SUNIL THOMAS, JUDGE

R.AV