Janakeeya Co-Operative Urban ... vs The Joint Registrar Of ...
2022 Latest Caselaw 9272 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       WP(C) NO. 25032 OF 2022
PETITIONER:

          JANAKEEYA CO-OPERATIVE URBAN SOCIETY LIMITED NO.M.645,
          KOTTAKKAL, MALAPPURAM - 676 503, REPRESENTED BY ITS
          SECRETARY.

          BY ADV P.P.JACOB


RESPONDENTS:

    1     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G),
          MALAPPURAM, CIVIL STATION, MALAPPURAM-676 503.


    2     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (G)TIRUR, MALAPPURAM-676 101.

    3     THE UNIT INSPECTOR,
          KUTTIPPURAM UNIT, OFFICE OF THE ASSISTANT REGISTRAR
          OF CO-OPERATIVE SOCIETIES (G)TIRUR, MALAPPURAM-676 101.

    4     THE AUDITOR,
          JANAKEEYA CO-OPERATIVE URBAN SOCIETY LTD. NO.M.645,
          KOTTAKKAL, MALAPPURAM - 676 503.

          SRI.BIMAL K.NATH-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25032 OF 2022

                                     2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.25032 of 2022
                   --------------------------------------------
              Dated this the 10th day of August, 2022

                             JUDGMENT

The counsel for the petitioner seeks permission to

withdraw the writ petition without prejudice to the rights of

the members of the Society.

Permission granted. Accordingly, this writ petition is

dismissed as withdrawn with liberty to challenge the actions

in appropriate proceedings.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 25032 OF 2022

APPENDIX OF WP(C) 25032/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE FIRST RESPONDENT TO THE PRESIDENT OF THE SOCIETY DATED 3.12.2021.

Exhibit P2 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE SECOND RESPONDENT TO THE FIRST RESPONDENT DATED 29.5.2017.

Exhibit P3 TRUE PHOTOCOPY OF THE RELEVANT PORTION OF THE ENQUIRY REPORT, PAGES 1 TO 4 AND 17 TO 21 OF THE ENQUIRY REPORT.

Exhibit P4 TRUE PHOTOCOPY OF THE LETTER DATED 28.1.2022 ISSUED BY THE FIRST RESPONDENT TO THE PRESIDENT OF THE SOCIETY.

Exhibit P5 TRUE PHOTOCOPY OF THE RELEVANT PORTION OF THE REPORT PAGES 1 TO 11 AND 37 TO 39.

Exhibit P6 TRUE PHOTOCOPY OF THE EXPLANATION SUBMITTED BY THE COMMITTEE MEMBERS DATED 7.2.2022.

Exhibit P7 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C) 4982/2022 DATED 15.2.22 OF THE HIGH COURT OF KERALA.

Exhibit P8 TRUE PHOTOCOPY OF THE NOTICE DATED 9.3.22 ISSUED BY THE FIRST RESPONDENT TO THE FIRST PETITIONER.

Exhibit P9 TRUE PHOTOCOPY OF THE ORDER DATED 23.6.22 ISSUED BY THE FIRST RESPONDENT.