Kundara Subramanyam vs The Assistant Registrar Of ...
2022 Latest Caselaw 2236 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        WP(C) NO. 17692 OF 2020
PETITIONER/S:

          KUNDARA SUBRAMANYAM,S/O. SUKUMARAN, INDIRAJI BHAVAN,
          MULAVANA P.O, KUNDARA, KOLLAM DISTRICT.
          BY ADVS.
          T.R.HARIKUMAR
          ARJUN RAGHAVAN
          ADITHYA RAJEEV


RESPONDENT/S:

    1     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL)
          KOLLAM, KOLLAM DISTRICT 691 013
    2     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERL),
          KOLLAM, KOLLAM DISTRICT 691 001
    3     THE KUNDARA PANCHAYAT SERVICE CO-OPERATIVE BANK LTD NO.
          401,
          REPRESENTED BY ITS SECRETARY, KUNDRA P.O, KOLLAM
          DISTRICT 691 501
    4     THE MANAGING COMMITTEE OF THE KUNDRA PANCHAYAT SERVICE
          CO-OPERATIVE BANK LTD NO. 401 REPREENTED BY ITS
          PRESIDENT, KUNDRA P.O, KOLLAM DISTRICT 691 501
    5     BABY JOHN,
          KOCHUVEETTIL POIKAYIL, KUNDARA P.O, KOLLAM DISTRICT 691
          501

          SR.GP: SMT.RESMI K.M.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17692 OF 2020              2




                             JUDGMENT

It is submitted by the learned counsel for

the petitioner that the Writ Petition has become

infructuous.

Submission is recorded.

The Writ Petition is dismissed as

infructuous.

Sd/-

SATHISH NINAN JUDGE

sd