Thajudheen T.A vs State Of Kerala
2021 Latest Caselaw 790 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                 WP(C).No.28399 OF 2020(Y)


PETITIONERS:

      1     THAJUDHEEN T.A
            PUTHENKATTIL HOUSE,
            ERIYAD P.O, KODUNGALLUR,
            THRISSUR DISTRICT 680 666

      2     SALAVUDHEEN M.A,
            MANJANA HOUSE,
            CHAPPARA, PULLOOTT P.O,
            KODUNGALLUR,
            THRISSUR DISTRICT 680 663

            BY ADVS.
            SRI.A.JAYASANKAR
            SRI.MANU GOVIND


RESPONDENTS:

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

      2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            THRISSUR, CIVIL STATION, AYYANTHOLE P.O,
            THRISSUR 680 003

      3     ASSISTANT REGISTRAR OF CO-OPERATIVE SOCEITIES,
            (GENERAL)
            KODUNGALLUR P.O,
            THRISSUR 680 644

      4     THE KODUNGALLUR TOWN CO-OPERATIVE BANK LTD NO.
            102,
 W.P.(C) No.28399/20              -:2:-


                 HEAD OFFICE, KODUNGALLUR,
                 THRISSUR 680 644,
                 REPRESENTED BY ITS GENERAL MANAGER

                 R1-3 BY SRI.HARISH KUMAR, GOVERNMENT PLEADER
                 R4 BY ADV. SRI.V.M.KRISHNAKUMAR


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.28399/20               -:3:-




                              JUDGMENT

Dated this the 8th day of January, 2021

Pursuant to the order dated 5.1.2021, learned Standing

Counsel for the 4th respondent submits that as per resolution

dated 31.12.2020, the 4th respondent had decided to appoint the

petitioners.

In view of the submission made by the learned Standing

Counsel, learned counsel for the petitioners submits that the writ

petition can be closed.

Accordingly, recording the above submission of the learned

Standing Counsel, the writ petition is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SELECT LIST DATED 14-

01-2019 PUBLISHED BY THE 4TH RESPONDENT

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 12-05-

2020 FILED BY THE PETITIONERS BEFORE THE THIRD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 25-08-

2020 IN WPC NO. 11617/2020 OF THIS HONOURABLE COURT

EXHIBIT P4 COPY OF THE ORDER NO. CRB 5257/20 DATED 19-11-2020 PASSED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE STATEMENT DATED 21.8.2020 SUBMITTED BY THE CHAIRMAN OF THE 4TH RESPONDENT BANK BEFORE THE 2ND RESPONDENT RESPONDENT'S/S' EXHIBITS:

NIL