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Swamy Mangalanandan vs Athma Bodhodaya Sangham ...
2022 Latest Caselaw 4811 Ker

Citation : 2022 Latest Caselaw 4811 Ker
Judgement Date : 29 April, 2022

Kerala High Court
Swamy Mangalanandan vs Athma Bodhodaya Sangham ... on 29 April, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 14309 OF 2022
PETITIONER:

            SWAMY MANGALANANDAN
            AGED 76 YEARS
            S/O. LATE P.M.KESAVAN, (SWAMY MANGALANANDAN), RESIDING
            AT SANTHI SUBHANANDA ASHRAMAM, KAVIYOOR, KAVIYOOR P.O.,
            PATHANAMTHITTA DISTRICT, PIN-689582, PERMANENTLY
            RESIDING AT ANANTHALAYAM, KANNIYAMPURAM P.O.,
            OTTAPALAM, PALAKKAD DISTRICT, PIN-679104.
            BY ADV P.U.SHAILAJAN

RESPONDENTS:

    1       ATHMA BODHODAYA SANGHAM (REG.NO.144/1107)
            HEAD OFFICE SREE SUBHANANDA ADARSASRAMAM, KOTTARKAVU,
            MAVELIKARA P.O., ALAPPUZHA DISTRICT, PIN-690101,
            REPRESENTED BY ITS DHARMA KARTHAVU.
    2       THE GENERAL SECRETARY,
            ATHMA BODHODAYA SANGHAM (REG.NO.144/1107), HEAD OFFICE
            SREE SUBHANANDA ADARSASRAMAM, KOTTARKAVU, MAVELIKARA
            P.O., ALAPPUZHA DISTRICT, PIN-690101.
    3       K.M.GOPALAKRISHNAN,
            GENERAL SECRETARY, ATHMA BODHODAYA SANGHAM
            (REG.NO.144/1107), HEAD OFFICE SREE SUBHANANDA
            ADARSASRAMAM, KOTTARKAVU, MAVELIKARA P.O., ALAPPUZHA
            DISTRICT, PIN-690101.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.14309 OF 2022

                                2


                            JUDGMENT

Dated this the 29th day of April 2022

Learned counsel for the petitioner submits that

this writ petition may be permitted to be withdrawn.

Permission granted.

The writ petition is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P.

JUDGE SMF W.P.(C)No.14309 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE BYE-LAW OF THE 1ST RESPONDENT Exhibit P1 SANGHAM.

TRUE COPY OF THE NOTICE DATED 12.9.2017 Exhibit P2 PUBLISHED WITH RESPECT TO THE ELECTION OF DHARMAKARTHAVU IN THE 1ST RESPONDENT SANGHAM. TRUE COPY OF THE NOTICE DATED 13.4.2022 Exhibit P3 PUBLISHED WITH RESPECT TO THE SELECTION OF KARMAKARTHAVU IN THE 1ST RESPONDENT SANGHAM. RESPONDENTS' EXHIBITS: NIL

SMF //TRUE COPY// PA TO JUDGE

 
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