M.N.Pushpan vs The Registrar Of Co Operative ...
2021 Latest Caselaw 2151 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      WP(C).No.691 OF 2021(J)


PETITIONER:

              M.N.PUSHPAN
              AGED 49 YEARS
              S/O. NARAYANAN, MULLANGAL HOUSE, NADAMPADAM,
              PALIPPILLY P.O, THRISSUR.

              BY ADVS.
              SRI.A.X.VARGHESE
              SRI.A.V.JOJO

RESPONDENT:

      1       THE REGISTRAR OF CO OPERATIVE SOCIETIES
              JAVAHAR SAHAKARA BHAVAN, DPI JUNCTION, THYCAUD P.O,
              THIRUVANANTHAPURAM - PIN - 695014.

      2       THE JOINT REGISTRAR(GENERAL)
              OFFICE OF THE CO-OPERATIVE JOINT REGISTRAR GENERAL,
              THRISSUR, PIN - 680003.

      3       THE ASSISTANT REGISTRAR(GENERAL),
              OFFICE OF THE CO-OPERATIVE ASSISTANT REGISTRAR,
              CHALAKUDY, PIN - 680307.

      4       PALAPPILLY SCHEDULED TRIBE CO-OPERATIVE SOCIETY LTD
              NO. 3896, REPRESENTED BY KODAKARA UNIT INSPECTOR,
              PALAPPILLY P.O, THRISSUR, PIN - 680304.


OTHER PRESENT:

              SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.691/2021            .2.




                            JUDGMENT

Dated this the 19th day of January 2021

After hearing the learned counsel for the petitioner and the

learned senior Government Pleader, I am inclined to dispose of

the writ petition itself by directing the first respondent - Registrar

of Co-operative Societies to pass appropriate orders, pursuant to

Ext.P2 communication, on finalizing the administrative committee

after hearing the concerned persons. Orders shall be passed, as

expeditiously as possible, at any rate, within a period of one

month from the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

                                            SUNIL THOMAS

dpk                                             JUDGE
                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE IDENTITY CARD OF THE
                     PETITIONER.

EXHIBIT P2           TRUE COPY OF THE INTIMATION LETTER DATED
                     3.11.2020.

EXHIBIT P3           TRUE COPY OF THE NOTICE PUBLISHED BY THE
                     ADIVASI LEADERS.

EXHIBIT P4           TRUE COPY OF THE MINUTES OF THE MEETING
                     DATED 17.12.2020.