Sarath Babu vs A.V.George
2021 Latest Caselaw 19321 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE A.M.BADAR
                                 &
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                   CON.CASE(C) NO. 1141 OF 2021
   AGAINST THE JUDGMENT IN WA 320/2021 OF HIGH COURT OF KERALA,
                    ERNAKULAM DATED 31.05.2021
PETITIONER/APPELLANT:


          SARATH BABU,
          AGED 45 YEARS
          S/O.SEKHARAN NAIR, RESIDING AT KOZHIPLAKKAL, MANASSERY,
          MUKKAM, KOZHIKODE, M.NO.6177, KOZHIKODE CITY POLICE
          EMPLOYEES CO-OPERATIVE SOCIETY LTD.NO.F 963, PAVAMANI
          ROAD, KOZHIKODE.

          BY ADVS.
          P.P.JACOB
          MARIYAM JACOB


RESPONDENTS/CONVENOR & MEMBERS OF THE ADMINISTRATIVE COMMITTEE OF
THE 1ST RESPONDENT SOCIETY, WHO ARE NOT PARTIES IN THE WRIT
APPEAL:
     1    A.V.GEORGE, AGED ABOUT 59 YEARS, S/O. VARGHESE,
          CONVENOR, ADMINISTRATIVE COMMITTEE, KOZHIKODE CITY
          POLICE EMPLOYEES CO-OPERATIVE SOCIETY LTD.NO.F 963,
          PAVAMANI ROAD, KOZHIKODE-673 001, (DIG, COMMISSIONER OF
          POLICE, KOZHIKODE CITY, KOZHIKODE DISTRICT).

    2     RATHEESH.P.K, AGED ABOUT 44 YEARS,
          S/O.KUNJIRAMAN, MEMBER, ADMINISTRATIVE COMMITTEE,
          KOZHIKODE CITY POLICE EMPLOYEES CO-OPERATIVE SOCIETY
          LTD.NO.F 963, PAVAMANI ROAD, KOZHIKODE-673 001.

    3     RAJEEV.M.G, AGED ABOUT 46 YEARS,
          S/O.GOVINDAN NAIR, MEMBER, ADMINISTRATIVE COMMITTEE,
          KOZHIKODE CITY POLICE EMPLOYEES CO-OPERATIVE SOCIETY
          LTD.NO.F 963, PAVAMANI ROAD, KOZHIKODE-673 001.
 Cont.Case © No.1141 of 2021        2

            BY ADV P.C.SASIDHARAN, SC.


OTHER PRESENT:
         SRI.T.K.VIPINDAS, SENIOR GOVT. PLEADER


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case © No.1141 of 2021            3

                           A.M. BADAR &
                 MURALI PURUSHOTHAMAN, JJ.
                  ------------------------------------
                 Contempt Case © No.1141 of 2021
                  ------------------------------------
           Dated this the 14th day of September, 2021


                              JUDGMENT

Murali Purushothaman, J.

Since election has been held and in view of the interim order

dated 30.07.2021 in W.P.(C) No.14828 of 2021, nothing survives

to be considered in this Contempt Case.

Accordingly, this Contempt Case is closed.

Sd/-

A.M. BADAR JUDGE

Sd/-

MURALI PURUSHOTHAMAN JUDGE

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APPENDIX OF CON.CASE(C) 1141/2021

PETITIONER ANNEXURE

Annexure 1 TRUE COPY OF THE INTERIM ORDER IN WA 1601 OF 2020 DATED 22.12.2020 PASSED BY THIS HON'BLE COURT.

Annexure 2 TRUE COPY OF THE AFFIDAVIT IN CON.CASE(C) NO.38 OF 2021 DATED 10.02.2021 FILED BEFORE THIS HON'BLE COURT.

Annexure 3 CERTIFIED COPY OF THE JUDGMENT DATED 31.05.2021 IN WA NO.320 OF 2021 PASSED BY THIS HON'BLE COURT.

Annexure 4 TRUE COPY OF THE ORDER NO.E(1)2515/2021/SCEC DATED 22.06.2021 ALONG WITH ELECTION NOTIFICATION.

Annexure 5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY A MEMBER OF SOCEITY TO THE CONVENOR OF THE ADMINISTRATIVE COMMITTEE DATED 05.07.2021.

Annexure 6 TRUE COPY OF THE RECEIPT/LETTER DATED 22.07.2021 ISSUED BY THE SECRETARY OF THE KOZHIKODE CITY POLICE EMPLOYEES CO-OPERATIVE SOCIETY TO THE PETITIONER.

Annexure 7 TRUE COPY OF THE GOVERNMENT ORDER BEARING GO(RT) NO.415/2021/CO-OP DATED 09.07.2021.

Annexure R1(a) TRUE COPY OF THE RESOLUTION DTD.12/07/2021

ANNEXURE R1(b) TRUE COPY OF THE RESOLUTION DTD.11/06/2021 OF THE MANAGING COMMITTEE.

ANNEXURE R1(c) TRUE COPY OF THE COVERING LETTER DTD.11/06/2021 FORWARDING THE RESOLUTION TO THE KERALA CO-OPERATIVE ELECTION COMMISSION.

ANNEXURE R1(d) TRUE COPY OF THE ELECTION NOTIFICATION DATED 22/06/2021

True Copy

P.S to Judge

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