Rahul Panchaman vs The Bar Council Of Kerala
2021 Latest Caselaw 15075 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                           WP(C) NO. 14240 OF 2021
PETITIONER:
              RAHUL PANCHAMAN
              AGED 32 YEARS
              S/O. PANCHAMAN, POOMUKHATH,
              NEENDAKARA, CHAVARA, KOLLAM DISTRICT.

              BY ADV K.RAKESH

RESPONDENTS:


1             THE BAR COUNCIL OF KERALA,
              BAR COUNCIL BHAVAN,
              HIGH COURT CAMPUS
              KOCHI 682 031 REPRESENTED BY ITS SECRETARY

2             THE DISTRICT REGISTRAR (GENERAL)
              OFFICE OF THE DISTRICT REGISTRAR(GENERAL),
              T.D.NAGAR, KOLLAM, KOLLAM DISTRICT - 691 013

3             THE CHAVARA BAR ASSOCIATION,
              COURT COMPLEX, CHAVARA, KOLLAM DISTRICT
              REPRESENTED BY ITS PRESIDENT

4             THE SECRETARY,
              CHAVARA BAR ASSOCIATION, COURT COMPLEX,
              CHAVARA, KOLLAM DISTRICT PIN - 690 536

5             SHAJI S @ SHAJI S PALLIPADAM,
              S/O.SREEDHARAN PILLAI,
              GEETHANJALI, KAKKUZHIKIZHAKKETHIL,
              THEKKUMBHAGOM, CHAVARA SOUTH POST,
              KOLLAM DISTRICT PIN - 691 584

6             C.SAJENDRAKUMAR, S/O.CHANDRAN PILLAI,
              CHINGACHINEZHATHU, SREYAS, MANAYIL,
              PANMANA POST, CHAVARA, KOLLAM DISTRICT PIN - 691 583

7             BINDU THAMPAN, W/O.THAMPAN,
              KAROTTY VEEDU, NORTH MYNAGAPALLY POST,
              KOLLAM DISTRICT, PIN - 690 519

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC.No.14240 of 2021
                                    2

                           JUDGMENT

Dated this the 16th day of July 2021

The petitioner is aggrieved by the failure to conduct election to

the office bearers of the Chavara Bar Association in accordance with

the approved bye-law. The petitioner along with others have

submitted Ext.P3 representation before the 1st respondent Kerala Bar

Council. The petitioner for the present, is satisfied with a direction to

the 1st respondent to consider and dispose of Ext.P3 representation

within a time frame.

In the light of the limited prayer made by the petitioner, this

writ petition is disposed of directing the 1 st respondent to consider

and pass orders on Ext.P3 representation submitted by the petitioner

and others within a period of three weeks from the date of receipt of a

copy of this judgment. This order is without prejudice to the

contentions that have been raised in the writ petition.

Sd/-

T.R.RAVI

JUDGE sn WPC.No.14240 of 2021

APPENDIX OF WP(C) 14240/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE BYE-LAW OF CHAVARA BAR ASSOCIATION APPROVED BY THE GENERAL BODY ON 23.07.2014

EXHIBIT P2 TRUE COPY OF THE F.I.R IN CRIME NO.424/2021 OF THE CHAVARA POLICE STATION DATED 27.04.2021

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION MADE BY THE MEMBERS OF THE ASSOCIATION BEFORE THE 1ST RESPONDENT DATED NIL

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED, 5-3-

2018 UNDER THE PROVISIONS OF THE RTI ACT SUBMITTED BY ONE OF THE MEMBERS OF THE ASSOCIATION TO 1ST RESPONDENT

EXHIBIT P4(a) TRUE COPY OF THE REPLY ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE 1ST RESPONDENT DATED 21-3-2018

EXHIBIT P5 TRUE COPY OF THE INFORMATION RECEIVED FROM THE 2ND RESPONDENT DATED, 5-8-2020

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE