Kerala Vellala Maha Sabha (Kvms) vs K.P.Haridas
2021 Latest Caselaw 13817 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
             THE HONOURABLE MR.JUSTICE V.G.ARUN
  FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                   OP(C) NO. 1051 OF 2021
        AS 22/2020 OF DISTRICT COURT, PATHANAMTHITTA
PETITIONER/S:

    1     KERALA VELLALA MAHA SABHA (KVMS)
          HEAD OFFICE AT DOOR NO. RP 11/303, THOTTAMON
          MURI, RANNI VILLAGE, RANNI TALUK, REPRESENTED
          BY ITS PRESIDENT (N. MAHESAN, AGED 68 YEARS,
          S/O.K.C. NARAYANA PILLAI, KOLLAMPARAMBU
          PUTHENVEEDU, MATHRA P.O. PUNALUR).
    2     THE PRESIDENT OF KVMS,
          HEAD OFFICE AT DOOR NO. R.P 11/303, THOTTAMON
          MURI, RANNI VILLAGE, RANNI TALUK, (N. MAHESAN,
          AGED 68 YEARS, S/O.K.C. NARAYANA PILLAI,
          KOLLAMPARAMBU PUTHENVEEDU, MATHRA P.O. PUNALUR).
    3     N. MAHESAN,
          AGED 68 YEARS
          S/O.K.C. NARAYANA PILLAI, KOLLAMPARAMBU
          PUTHENVEEDU, MATHRA P.O. PUNALUR 691 333.
          BY ADVS.
          JACOB P.ALEX
          JOSEPH P.ALEX
          MANU SANKAR P.

RESPONDENT/S:

    1     K.P.HARIDAS
          S/O. PARAMESWARAN PILLAI KRISHNAMRUTHAM HOUSE,
          MALAYALAPUZHA ERAM MURI, MALAYALAPUZHA VILLAGE,
          KONNI TALUK, 689 664.
    2     P. NATARAJA PILLAI,
          ADVOCATE, PUNALUR BAR ASSOCIATION PUNALUR
          (RETURNING OFFICER OF KVMS RANNI, FOR THE YEAR
          2017) 691 305
    3     THE GENERAL SECRETARY OF KVMS,
          HEAD OFFICE AT DOOR NO. RP 11/303, THOTTAMON
          MURI, RANNI VILLAGE, RANNI TALUK, 689 674,
          MANAKKADU R, PADMANABHAN . S/O. C. RAMANATHA
 O.P.(C) No.1051 of 2021

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            PILLAI, 30, HARSHAN NAGAR, MANAKKADU,
            THIRUVANANTHAPURAM).
     4      MANAKKADU R. PADMANABHAN ,
            S/O. C. RAMANATHA PILLAI, 30, HARSHAN NAGAR,
            MANAKKADU, THIRUVANANTHAPURAM 695 0009.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 02.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(C) No.1051 of 2021

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                              JUDGMENT

Dated this the 02nd day of July, 2021

Sri.Jacob P.Alex and Sri.Ajith P.Viswanathan;

learned Counsel appearing for the petitioners and

the first respondent submit that the issue

involved in this original petition has become

infructuous. This is recorded and the original

petition is dismissed as infructous.

Sd/-

V.G.ARUN JUDGE

Scl/02.07.2021