K.Sudarsanan Nair vs State Of Kerala
2021 Latest Caselaw 13443 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE AMIT RAWAL
      MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                     WP(C) NO. 4003 OF 2014
PETITIONER/S:
           K.SUDARSANAN NAIR
           THOLOOR HOUSE, KONGANAM
           PUTHUKULANGARA PO., NEDUMANGAD
           TRIVANDRUM

          BY ADVS.
          SRI.THOMAS ABRAHAM
          SRI.ASWIN.P.JOHN
          SMT.MERCIAMMA MATHEW
          SRI.V.RENJITH KUMAR



RESPONDENT/S
           1. STATE OF KERALA REP. BY THE SECRETARY TO GOVT.
1




           DEPARTMENT OF CO-OPERATION, SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001

          2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
          THIRUVANANTHAPURAM - 695 001

          3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL), THIRUVANANTHAPURAM 695 001

          4. ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL), NEDUMANGAD, THIRUVANANTHAPURAM 695543

          5. MUNDELA SERVICE CO-OPERATIVE BANK LTD. NO.T-2433
          MUNDELA P.O, VELLANADU THIRUVANANTHAPURAM
          PIN 695543, REP. BY ITS SECRETARY


OTHER PRESENT:

          GP SRI B HARISH KUMAR



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. 4003 OF 2014
                                  2




                         JUDGMENT

Learned counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, the writ petition

is dismissed as infructuous.

Sd/-

sab                                    AMIT RAWAL
                                         JUDGE