Laila S vs Secretary
2021 Latest Caselaw 13359 Ker

WP(C) NO. 9251 OF 2013            1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                         WP(C) NO. 9251 OF 2013
PETITIONER/S:

               LAILA S
               AGED 53 YEARS
               V.K.VIEW, EDAVATTOM, KARAMKODE P.O., KOLLAM
               DISTRICT.

              BY ADV SRI.M.K.CHANDRA MOHANDAS



RESPONDENT/S:

      1        SECRETARY
               REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
               INSTITUTIONS, THIRUVANANTHAPURAM-695001.

      2        JOINT REGISTRAR GENERAL
               DEPARTMENT OF CO-OPERATIVE SOCIETIES, KOLLAM-
               691001.

      3        ASSISTANT REGISTRAR
               DEPARTMENT OF CO-OPERATIVE SOCIETIES, KOLLAM-
               691001.

      4        CHIRAKKARA SERVICE SAHAKARANA BANK NO. 1894
               REPRESENTED BY ITS SECRETARY, CHIRAKKARA P.O.,
               KOLLAM-691578.

      5        SANTHOSH
               CHIRAVATTOTTATH PUTHENVEEDU, OLIYANADU, KOLLAM-
               691001.

              BY ADVS.
              GOVERNMENT PLEADER, SMT.SHEEJA C.S.
              SMT.K.AMMINIKUTTY
              SRI.N.RAGHURAJ
              SRI.V.VENUGOPALAN NAIR



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9251 OF 2013              2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 9251 of 2013
                    --------------------------------------
                Dated this the 28th day of June, 2021



                               JUDGMENT

The counsel for the petitioner submits that the petition is

not pressed. Therefore, the writ petition is dismissed as not

pressed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 9251/2013

PETITIONER ANNEXURE

EXHIBIT P1- A TRUE COPY OF THE REPRESENTATION DTD. 8-

6-2012 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE RESIDENCE CERTIFICATE DTD. 7-6-2012 ISSUED BY THE SECRETARY OF THE CHIRAKKARA GRAMA PANCHAYAT.

EXHIBIT P3 A TRUE COPY OF THE ORDER DTD. 6-8-2012 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DTD. 10-9-2012 IN WPC NO. 20858/2012.

EXHIBIT P5 EXHIBIT P5- A TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE G.O.(ORD)NO.

167/2013/CO-OPERATIVE DTD. 14-3-2013 OF THE 1ST RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE ELECTORAL ROLL.

EXHIBIT P8 A TRUE COPY OF THE EXTRACT OF THE RELEVANT PAGE OF THE BYE-LAW.