Kerala High Court
K.V.Gopi vs The Cochin Shipyard Staff ... on 30 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
WP(C) NO. 14268 OF 2011
PETITIONER:
K.V. GOPI
S/O. VALLON,
AGED 47 YEARS,
KODUMBIL HOUSE,
SOUTH CHITTOOR P. O,
KOCHI - 27.
BY ADV SRI. R. DIVAKARAN
RESPONDENTS:
1 THE COCHIN SHIPYARD STAFF CO-OPERATIVE
HOUSE CONSTRUCTION SOCIETY LTD. E 346,
COCHIN - 682 015,
REPRESENTED BY THE SECRETARY.
2 PRESIDENT OF COCHIN SHIPYARD STAFF
CO-OPERATIVE HOUSE CONSTRUCTION SOCIETY LTD.
E346, COCHIN - 682 015.
3 ASSISTANT REGISTRAR (GENERAL),
CO-OPERATIVE SOCIETY, ERNAKULAM,
PIN - 682 001.
4 JOINT REGISTRAR OF CO-OPERATIVE SOCIETY
(GENERAL), OFFICE OF THE JOINT REGISTRAR,
ERNAKULAM, PIN - 682 001.
5 REGISTRAR OF SOCIETIES,
STATE OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
BY ADVS.
SRI. C.S. AJITH PRAKASH
SRI. PAUL C THOMAS
SRI. T.D. SALIM
SMT. MABLE C. KURIAN, G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.14268 OF 2011
2
P.V. KUNHIKRISHNAN, J
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W.P (C). No.14268 of 2011
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Dated this the 30th day of July, 2021
JUDGMENT
The above writ petition is filed with the following
prayers:-
"i) To issue a writ in the nature of mandamus or
any other appropriate writ, order or direction,
directing the respondent No. 1 & 2 to furnish
the request of the petitioner as per Ext.P1.
ii) To issue a writ in the nature of mandamus or
any other appropriate writ, order or direction, to
impose penalties against the respondent 1 and
2 for not furnishing
the details within time.
iii) To issue a writ in the nature of mandamus or
any other appropriate writ, order or direction,
respondent No.3 to 5 to take necessary action
on the basis of Ext.P8 under Rule 176 of the
Kerala Co-operative Societies Act against the
respondent No.1 and 2.
iv) Grant any other appropriate relief, which is
prayed by the petitioner during the course of
hearing, and which this Hon'ble court may deem
fit to grant and proper in the facts and
circumstances of the case.
v) To award the cost to the petitioner."
W.P.(C) No.14268 OF 2011
2. When this writ petition came up for
consideration, the learned counsel for the petitioner
submitted that he is not pressing the 1st and 2nd reliefs.
The counsel submitted that he is pressing the 3 rd relief.
This Court directed the Government Pleader to get
instruction about the same.
3. The Government Pleader today submitted that
as per her instruction dated 18.10.2013, Ext.P8 submitted
by the petitioner is already dismissed. In such
circumstances, no relief can be granted to the petitioner.
Therefore, this writ petition is dismissed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SPR
W.P.(C) No.14268 OF 2011
APPENDIX OF WP(C) 14268/2011
PETITIONER'S EXHIBITS:-
EXHIBIT P1 THE TRUE COPY OF THE APPLICATION
DATED 23.07.2010.
EXHIBIT P2 THE TRUE COPY OF THE REPLY DATED
03.08.2010.
EXHIBIT P3 THE TRUE COPY OF THE APPEAL DATED
03.12.2010.
EXHIBIT P4 THE TRUE COPY OF THE REPLY SUBMITTED
BY THE 2ND RESPONDENT.
EXHIBIT P5 THE TRUE COPY OF THE LETTER ISSUED BY
THE DEPUTY REGISTRAR.
EXHIBIT P6 THE TRUE COPY OF THE APPEAL DATED
19.11.2010.
EXHIBIT P7 THE TRUE COPY OF THE LETTER DATED
17.12.2010.
EXHIBIT P8 THE TRUE COPY OF THE REPRESENTATION
DATED 26.02.2011.
EXHIBIT P9 THE TRUE COPY OF THE LETTER DATED
18.03.2009.
EXHIBIT P10 THE TRUE COPY OF THE MALAYALA
MANORAMA DAILY NEWS PAPER DATED
16.12.2011.
RESPONDENTS EXHIBITS:-
EXHIBIT R1(a) A TRUE COPY OF THE COMPLAINT DATED
23.12.2009 SUBMITTED TO THE SHO,
THEVARA POLICE STATION.
