Hariharan G vs The State Of Kerala
2021 Latest Caselaw 2416 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                       WP(C).No.26866 OF 2020(G)


PETITIONER/S:
                HARIHARAN G
                AGED 56 YEARS, S/O.A.K.GANESAN,
                SENIOR MANAGER, THIRUVANANTHAPURAM DAIRY,
                THIRUVANANTHAPURAM REGIONAL CO-OPERATIVE MILK
                PRODUCERS UNION LTD, NO,5T 117(D)AAPPCOS,
                AMBALATHARA, POONTHURA.P.O, THIRUVANANTHAPURAM-
                695026,RESIDING AT-GREESHMA,NO.62,KEERTHI NAGAR,
                PERUMPUZHA, KOLLAM-691504.

                BY ADVS.
                SRI.N.ANAND
                SRI.BIJITH S.KHAN

RESPONDENT/S:

      1         THE STATE OF KERALA
                DEPARTMENT OF DAIRY DEVELOPMENT, SECRETARIAT,
                THIRUVANANTHAPURAM-695001,
                REPRESENTED BY ITS SECRETARY.

      2         THE DIRECTOR,
                DEPARTMENT OF DAIRY DEVELOPMENT,
                PATTOM, THIRUVANANTHAPURAM-695004.

      3         THE THIRUVANANTHAPURAM REGIONAL CO-OPERATIVE MILK
                PRODUCERS UNION LTD,T.177(D)APCOS,
                KSHEERABHAVAN, POST PATTOM, THIRUVANANTHAPURAM-
                695004,REPRESENTED BY ITS MANAGING DIRECTOR.

      4         MANAGING COMMITTEE
                SOUGHT TO BE IMPLEADED

                R1-2 BY GOVERNMENT PLEADER
                R4 BY ADV. R.T.PRADEEP


                GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26866 OF 2020(G)

                                  2




                             JUDGMENT

Dated this the 21st day of January 2021

Learned counsel for the petitioner seeks permission of this

Court for withdrawal of this writ petition with liberty to file fresh

by laying challenge to the notification dated 21.12.2020. This writ

petition is permitted to be withdrawn with the liberty

aforementioned.

Sd/-

AMIT RAWAL

JUDGE nak WP(C).No.26866 OF 2020(G)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BYE LAWS OF RESPONDENT KNO.3 SOCIETY

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 25.01.2020 ISSUED BY RESPONDENT NO.2

EXHIBIT P3 TRUE COPY OF THE DIRECTION DATED 22.03.2020 ISSUED BY RESPONDENT NO.2

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 16.09.2020 PASSED BY THE HON'BLE COURT IN W.P(C)NO.9662 OF 2020.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 16.10.2020 PREFERRED BEFORE RESPONDENT NO.3.

EXHIBIT P6 TRUE COPY OF NOTIFICATION DATED 21.12.2020 ISSUED BY CHAIRMAN OF RESPONDENT NO.3

EXHIBIT P7 TRUE COPY OF ORDER DATED 24.10.2019 ISSUED BY CONVENOR, ADMINISTRATIVE COMMITTEE, MALABAR REGIONAL CO-OPERATIVE MILK PRODUCERS UNION LTD.

EXHIBIT P8 TRUE COPY OF ORDER DATED 26.10.2019 ISSUED BY CHAIRMAN, ERNAKULAM REGIONAL CO-OPERATIVE MILK PRODUCER UNION LTD.

EXHIBIT R2 A TRUE COPY OF THE JUDGMENT IN WPC NO.15529/2020 DATED 17.09.2020

EXHIBIT R2 B TRUE COPY OF THE G.O. P NO. 183/79/AD DATED 27.04.1979

EXHIBIT R2 C TRUE COPY OF HE JUDGMENT IN WPC NO.9662/2020 DATED 16.09.2020