Sebastian vs The State Of Kerala
2021 Latest Caselaw 17957 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                         WP(C) NO. 24587 OF 2012
PETITIONER/S:

           SEBASTIAN, AGED 57
           S/O. SIMON, KIDANGAN HOUSE, P.O.CHITTATTUKARA, THRISSUR.

           BY ADVS.
           SRI.G.SREEKUMAR (CHELUR)
           SMT.PREETHY KARUNAKARAN
           SRI.K.RAVI PARIYARATH


RESPONDENT/S:

     1     THE STATE OF KERALA
           REP.BY THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF CO-
           OPERATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
           001.

     2     THE CHITTATTUKARA SERVICE CO-OPERATIVE BANK LTD.F-1642
           P.O.CHITTATTUKARA, REP.BY ITS SECRETARY, PIN-680 511.

     3     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
           OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
           THRISSUR.

     4     THE MANAGING COMMITTEE
           THE CHITTATTUKARA SERVICE CO-OPERATIVE BANK LTD.F-1642,
           P.O.CHITTATUKARA, PIN-680 511.

           BY ADV SRI.P.C.SASIDHARAN


OTHER PRESENT:

           GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24587 OF 2012
                                  2




                            JUDGMENT

Learned Counsel for the petitioner submitted that the matter

has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

SD/-

sab                                            AMIT RAWAL

                                                  JUDGE