Kidarakuzhi Service ... vs The Joint Registrar Of ...
2021 Latest Caselaw 19172 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                       WP(C) NO. 18439 OF 2021
PETITIONER:

          KIDARAKUZHI SERVICE CO-OPERARTIVE BANK LTD NO.2516
          VP 10/1397, KIDARAKUZHI.P.O,
          VIZHINJAM, THIRUVANANTHAPURAM.
          REPRESENTED BY ITS PRESIDENT.

          BY ADVS.
          B.S.SWATHI KUMAR
          ANITHA RAVINDRAN
          HARISANKAR N UNNI
          P.SARAGADHARAN
          NAVVYA UNNI



RESPONDENTS:

    1     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
          KAITHAMUKKU, THIRUVANANTHAPURAM,
          PIN-695001.

    2     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL),
          NEYYATTINKARA, THIRUVANANTHAPURAM,
          PIN-695141.

    3     S.CHANDRAN,
          S/O.K.SATHYANESAN NADAR, AMARIVILASVADAKKARIKU VEEDU,
          SICILIPURAM,
          VENGANOOR.P.O, THIRUVANANTHAPURAM,PIN-695523.

          BY SR.GOVT.PLEADER:SRI.BIMAL K NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2
WP(C) NO. 18439 OF 2021




                            JUDGMENT

The writ petition is filed challenging an order under

Section 65 of the Co-operative Societies Act on various

grounds. It is submitted by the learned Senior Government

Pleader that Ext.P11 order under Section 65 is being

withdrawn without prejudice to the rights to initiate fresh

proceedings. In view thereof, the writ petition has become

infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

SATHISH NINAN

JUDGE

rsr