Veeraputhran.S vs State Of Kerala
2021 Latest Caselaw 202 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      WP(C).No.28657 OF 2020(F)


PETITIONERS:

      1        VEERAPUTHRAN.S.
               AGED 54 YEARS
               S/O. SUBRAMANIAN, SCIENTIST B, ECONOMIC RESEARCH
               DIVISION, RRII, RUBBER BOARD P.O., KOTTAYAM-686 009,
               RESIDING AT OTR NO.4/6, RRII CAMPUS, RUBBER BOARD
               P.O., KOTTAYAM-686 009

      2        BOBAN MATHAI
               AGED 60 YEARS
               S/O. K.J.MATHAI, RESIDING AT KUTHIRAVELIL HOUSE, NEAR
               BISHOP HOUSE, CHANGANACHERRY P.O., KOTTAYAM-686 101

      3        M.SREELATHA
               AGED 62 YEARS
               W/O. K.S VENUGOPAL, RESIDING AT KUNNATHU HOUSE,
               THIRUNAKKARA NORTH, KOTTAYAM-686 001

      4        REVEENDRAN NAIR.P.V.,
               AGED 62 YEARS
               S/O. BHASKARAN PILLAI.L., RESIDING AT REVATHY, RUBI
               NAGAR, MANGANAM P.O., KOTTAYAM-686 018

      5        M.N.OMANAKUMAR
               AGED 61 YEARS
               S/O. V.N. NARAYANA PILLAI, RESIDING AT CHAITHANYA,
               PILAPUZHA, HARIPAD-690 514

               BY ADVS.
               SRI.P.R.JAYAKRISHNAN
               SRI.R.REJI KUMAR

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
               OPERATION, SECRETARIAT, THIRUVANANTHAPURAM-695 001

      2        THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               DEPARTMENT OF CO-OPERATION, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001
 WP(C).No.28657 OF 2020       2

      3      THE JOINT REGISTRAR (GENERAL)
             DEPARTMENT OF CO-OPERATION, CIVIL STATION,
             COLLECTORATE P.O., KOTTAYAM-686 002

      4      RUBBER BOARD EMPLOYEES HOUSING CO-OPERATIVE SOCIETY
             LTD
             (REG NO.K.NO.4377), REPRESENTED BY ITS SECRETARY,
             RUBBER RESEARCH INSTITUTE OF INDIA,
             RUBBER BOARD P.O., KOTTAYAM-686 009

      5      THE PRESIDENT,
             RUBBER BOARD EMPLOYEES HOUSING CO-OPERATIVE SOCIETY
             LTD (REG NO.K.NO.4377), RUBBER RESEARCH INSTITUTE
             OF INDIA, RUBBER BOARD P.O., KOTTAYAM-686 009

      6      PIUSMON.A.K.
             SECRETARY EMPLOYEES HOUSING CO-OPERATIVE SOCIETY
             LTD ., RESIDING AT RUBBER HOUSING COLONY, RUBBER
             BOARD P.O., KOTTAYAM-686 009

      7      SAJEEV.K.P.
             PRESIDENT, EMPLOYEES HOUSING CO-OPERATIVE SOCIETY
             LTD ., RESIDING AT KAICHIRA HOUSE, RUBBER HOUSING
             COLONY, RUBBER BOARD P.O., KOTTAYAM-686 009



             R1-3 SMT SHEEJA CS, SR GOVERNMENT PLEADER
             R4-5 BY ADV. SRI.LIJI.J.VADAKEDOM

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28657 OF 2020                 3




                                   JUDGMENT

The petitioners claiming that they are serving/retired employees of the

Rubber Board, Kottayam and the beneficiaries of the Thiruvanchoor Housing Project

of the Rubber Board Employees Housing Board Societies Ltd. have approached this

Court seeking to quash Ext.P8 notice by which the General Body meeting of the

Society was convened to be held on 29.12.2020. They have also sought for other

incidental reliefs.

2. This Court had issued notice to the respondents on 22.12.2020.

Sri.Liji J Vadakkedom, the learned counsel has entered appearance for some of the

respondents.

3. When the matter was taken up, Sri.R.Reji Kumar, the learned counsel

appearing for the petitioners submitted that the General Body meeting was

adjourned and in that view of the matter, the prayer sought for by the petitioners

has become infructuous.

In that view of the matter, no further directions are required to be issued.

This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE IAP

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF NOTICE DATED 12.09.2014 ISSUED JOINTLY BY 8TH AND 9TH RESPONDENTS

EXHIBIT P2 TRUE COPY OF THE ORDER NO.JRGKTM/440/2020/HM DATED 25.02.2020 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER NO.JRGKTM/440/2020/HM DATED 27.02.2020 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE LETTER NO.JRGKTM/440/2020/HM DATED 02.11.2020 ISSUED BY THE 3RD RESPONDENT TO EXECUTIVE DIRECTOR, RUBBER BOARD

EXHIBIT P5 TRUE COPY OF THE REPLY NO.JRGKTM/440/2020/HM DATED 02.12.2020 ISSUED BY THE 3RD RESPONDENT TO 2ND PETITIONER

EXHIBIT P6 TRUE COPY OF COMPLAINT DATED 20.04.2020 PREFERRED BY THE 1ST PETITIONERS BEFORE THE 4TH RESPONDENT

EXHIBIT P7 TRUE COPY OF COMPLAINT DATED 27-10-2020 PREFERRED BY THE 2ND PETITIONER BEFORE THE 4TH RESPONDENT

EXHIBIT P8 TRUE COPY OF NOTICE DATED 14.12.2020 ISSUED BY 4TH RESPONDENT

EXHIBIT P9 TRUE COPY OF REPRESENTATION DATED 17.12.2020 PREFERRED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT

EXHIBIT P10 TRUE COPY OF REPRESENTATION DATED 18.12.2020 PREFERRED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT

RESPONDENTS EXHIBITS:NIL