The Administrative Committee, ... vs Indira Bai K.C
2021 Latest Caselaw 23497 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                               &
           THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 THURSDAY, THE 25TH DAY OF NOVEMBER 2021/4TH AGRAHAYANA, 1943
                     WA NO. 1671 OF 2015
  AGAINST THE JUDGMENT IN WPC 5431/2015 DATED 19.03.2015 OF
                    HIGH COURT OF KERALA
APPELLANT/3RD RESPONDENT:


         THE ADMINISTRATIVE COMMITTEE, UDAYA VANITHA KSHEMA
         SAHAKARANA SANGHAM LTD.NO.A 1170, KUTHIRAPANTHI,
         THIRUVAMBADY P.O, ALAPPUZHA 688158, REPRESENTED BY
         ITS CONVENER SMT.S.BINDU

         BY ADVS.
         SMT.E.SHEENA, SMT.APARNA C.MENON
         SRI.C.P.CHANDRASEKHARAN CALICUT
         SRI.M.SHAJU PURUSHOTHAMAN


RESPONDENTS/PETITIONERS & RESPONDENTS 1,2 & 4:


    1    INDIRA BAI K.C.
         (MEMBER NO.4), LAXMI SADANAM, KUTHIRAPANTHY
         THIRUVAMBADY P.O, ALAPPUZHA -02

    2    ALLY MATHEW
         (MATHEW NO.84), PUTHENVEETTIL, PUNNAPRA P.O.
         ALAPPUZHA DISTRICT. 688001

    3    THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
         (GENERAL)ALAPPUZHA. 688001

    4    THE ASSISTANT REGISTRAR OF CO OPERATIVE SOCIETIES
         (GENERAL)AMBALAPPUZHA, ALAPPUZHA 688110
 WA NO. 1671 OF 2015

                                 2

     5      UDAYA VANITHA KSHEMA SAHAKARANA SANGHAM
            LTD.NO.A 1170, KUTHIRAPANTHI, THIRUVAMBADY P.O,
            ALAPPUZHA 688158, REPRESENTED BY ITS SECRETARY.

            BY ADVS.
            SMT.K.AMMINIKUTTY
            SRI.N.RAGHURAJ, SC
            SRI.T.K.VIPINDAS,SR.GP

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 25.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 1671 OF 2015

                                        3




                 P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                  -----------------------------------------------
                      Writ Appeal No.1671 of 2015
                  -----------------------------------------------
               Dated this the 25th day of November, 2021


                                  JUDGMENT

When the matter was taken up, there was no representation

for the appellant. The writ appeal, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR JUDGE

Sd/-

C.S. SUDHA JUDGE Mn