Board Of Directors Of The ... vs The Kerala State Co-Operative ...
2021 Latest Caselaw 15053 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                       WP(C) NO. 26617 OF 2014
PETITIONER:

          BOARD OF DIRECTORS OF THE VAYALIKADAVU
          INTEGRATED COIR VYAVASAYA CO-OPERATIVE SOCIETY LTD.
          NO.(Q)1105, REPRESENTED BY ITS PRESIDENT,
          CHAVARA P.O., KOLLAM DISTRICT.

          BY ADVS.
          SRI.V.G.ARUN
          SRI.T.R.HARIKUMAR


RESPONDENTS:

    1     THE KERALA STATE CO-OPERATIVE COIR MARKETING
          FEDERATION LTD NO.679,
          REPRESENTED BY ITS MANAGING DIRECTOR,
          P.B. NO. 4616, ALAPPUZHA - 688 012.

    2     THE ADMINISTRATIVE COMMITTEE OF THE
          KERALA STATE CO-OPERATIVE COIR MARKETING
          FEDERATION LTD. NO. 679, REPRESENTED BY
          ITS CONVENOR, P.B. NO. 4616, ALAPPUZHA - 688 012.

    3     THE DIRECTOR OF COIR DEVELOPMENT,
          DIRECTORATE OF COIR DEVELOPMENT,
          THIRUVANANTHAPURAM - 695 001.

    4     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.

          R1 TO R3 BY ADV SRI.P.C.SASIDHARAN, SC, COIRFED

          R4 BY GOVT. PLEADER MS.RAJI T.BHASKER


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.26617 of 2014                   2




                                    JUDGMENT

Considering the nature of the relief sought for in the writ

petition, it is apparent that the writ petition has become

infructuous. However, the learned counsel for the petitioner

submits that the prayer regarding affiliation may be left open

to be adjudicated later, if necessary. Granting liberty to the

petitioner to raise the issue regarding affiliation in any

subsequent proceeding, the writ petition is closed.

16.07.2021                                                 Sd/-


                                                         GOPINATH P.
                                                          JUDGE




                      APPENDIX OF WP(C) 26617/2014

PETITIONER'S EXHIBITS

EXHIBIT-P1-TRUE COPY OF THE RELEVANT PAGES OF THE BYE LAWS OF THE IST RESPONDENT FEDERATION.

EXHIBIT-P2-TRUE COPY OF THE APPLICATION FOR AFFILIATION SSUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.

EXHIBIT-P3-TRUE COPY OF THE LIST OF SOCIEITES WHIH HAD SUBMITTED THEIR APPLICATION FOR AFFILIATION BEFORE THE IST RESPONDENT

EXHIBIT-P4-TRUE COPY OF THE GENERAL BODY NOTICE OF THE IST RESPONDENT DATED 25/09/2014 ALONG WITH BYE LAW AMENDMENT.

EXHIBIT-P5-TRUE COPY OF THE REPLY ISSUED BY THE MANAGING DIRECTOR OF IST RESPONDENT DATED 07/10/2014.

RESPONDENTS' EXHIBITS               NIL