Kerala High Court
Azhakathu Thomas Jose vs The Joint Registrar Of ... on 7 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
WP(C) NO. 3691 OF 2021
PETITIONER:
AZHAKATHU THOMAS JOSE
AGED 64 YEARS
S/O. THOMAS, AZHAKATHU HOUSE, THIDANADU P.O.,
KOTTAYAM DISTRICT
BY ADVS.
GEORGE SEBASTIAN
SMT.PHILIA KOSHY
RESPONDENTS:
1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL)
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES, COLLECTORATE P.O., KOTTAYAM, PIN-686
002
2 THE THIDANADU SERVICE CO-OEPRATIVE BANK LTD.,
REPRESENTED BY IT SECRETARY, THIDANADU, KOTTAYAM
DISTRICT,PIN-686 123
3 THE COMMITTEE OF THE THIDANADU SERVICE CO-
OPERATIVE BANK LTD,
THIDANADU, KOTTAYAM DISTRICT, PIN-686 123,
REPRESENTED BY ITS PRESIDENT
4 MATHEW JOSEPH @ BENNY
S/O. JOSEPH, KANNATTUKUNNEL, CHEMMALAMATTOM P.O.,
KONDUR VILLAGE, KOTTAYAM DISTRICT, PRESENTLY
WORKING AS SECRETARY, THE THIDANADU SERVICE CO-
OPERATIVE BANK LTD, THIDANADU,KOTTAYAM DISTRICT,
PIN-686 123.
R1 BY ADV.A.RAJESH, SPL.P.P., VACB
R3 BY ADV SHAJI THOMAS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 3691 OF 2021
2
R. NARAYANA PISHARADI, J
----------------------------------------------------
W.P.(C). No.3691 of 2021
-----------------------------------------------------
Dated this the 07th day of September, 2021
JUDGMENT
The reliefs sought in this writ petition are as follows:
"i. To issue a writ of mandamus, order or
direction to the 3rd respondent to take a
decision on the question of sanction as
requested in Exhibit P3 within a reasonable time
and further direct the 3rd respondent to
communicate the said decision to the petitioner
before 21.04.2021 or within a reasonable time
to be fixed by this Hon'ble Court.
ii. To issue a writ of mandamus, order or
direction to the 3rd respondent to consider and
pass orders on Exhibit P3 representation within
a time frame and to communicate the said
decision to the petitioner before 21.04.2021 or
within a reasonable time to be fixed by this
Hon'ble Court.
iii. To issue a writ of mandamus, order or
direction to the 1st respondent to direct the 3 rd
respondent to take a decision on Exhibit P3 and
to communicate the same to the petitioner
within a time frame.
WP(C) NO. 3691 OF 2021
iv. To grant such other reliefs as this
Honourable Court may deem fit and proper."
2. The third respondent has produced in this writ petition a
copy of the decision taken by it on the question of granting
sanction for prosecution against the fourth respondent.
3. Since the third respondent has taken a decision on
Ext.P3 representation made by the petitioner and produced copy of
the same, nothing now survives for consideration in this writ
petition. The writ petition has become infructuous.
Consequently, the writ petition is dismissed as infructuous.
Sd/-R. NARAYANA PISHARADI
JUDGE
lsn
