Muhsin P vs The Administrator
2022 Latest Caselaw 6796 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       WP(C) NO. 20108 OF 2021
PETITIONER:

          MUHSIN P.,
          AGED 52 YEARS
          S/O. MUSTHAFA HAJI KADAVATH, PANDARIPURA HOUSE,
          KAVARATTI ISLAND, U.T. OF LAKSHADWEEP-682555.

          BY ADVS.
          JOBY CYRIAC
          KURIAN K JOSE
          FASNA T.Y
          P.JAHANGEER



RESPONDENTS:

    1     THE ADMINISTRATOR,
          U.T. OF LAKSHADWEEP, KAVARATTI-682555.

    2     THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
          DEPARTMENT OF CO-OPERATION, U.T. OF LAKSHADWEEP,
          KAVARATTI-682555.

    3     M.P. CHERIYAKOYA,
          AGED ABOUT 86 YEARS
          S/O. SULAIMAN HAJI, RESIDING AT MELAPURAM HOUSE
          (PURADAM), KAVARATTI ISLAND,
          U.T. OF LAKSHADWEEP-682555.

    4     T.P. ABOOBACKER,
          AGED 73 YEARS
          S/O. AHAMMED MALMI, THIRUVATHUPURA HOUSE,
          KAVARATTI, U.T. OF LAKSHADWEEP -682555.

    5     THE LAKSHADWEEP CO-OPERATIVE MARKETING
          FEDERATION LIMITED,
          REPRESENTED BY ITS MANAGING DIRECTOR,
          NEAR POLICE STATION, BEYPORE P.O., KOZHIKODE-673015.
 WP(C) NO. 20108 OF 2021

                                   2

     6       THE MANAGING DIRECTOR,
             THE LAKSHADWEEP CO-OPERATIVE MARKETING FEDERATION
             LIMITED, NEAR POLICE STATION, BEYPORE P.O.,
             KOZHIKODE-673015.

           BY ADVS.
           SHRI.SAJITH KUMAR V., SC, LAKSHADWEEP ADMINISTRATION
           S.MANU -SC
           DONA PAUL
           V.V.SURENDRAN
           P.A.HARISH

             SMT. MABLE C. KURIAN, SR. GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.06.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20108 OF 2021

                                3

                          JUDGMENT

The counsel for the petitioner submits that the petitioner

does not intend to prosecute the writ petition any further.

This writ petition is dismissed as not pressed.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 20108 OF 2021

APPENDIX OF WP(C) 20108/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF BYLAWS OF THE 5TH RESPONDENT FEDERATION.

Exhibit P2 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE 4TH RESPONDENT BEFORE THE 1ST RESPONDENT, DATED 22/08/2018.

Exhibit P3 TRUE COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA, DATED 08/03/2019, IN WPC NO.37577 OF 2018.

Exhibit P4 TRUE COPY OF THE STATEMENT FILED BY THE 3RD AND 4TH RESPONDENTS DATED 26/08/2019 BEFORE THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER F.NO. 46/6/2018-

COOP/608 DATED 03/10/2019 PASSED BY THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA, DATED 09/06/2020 IN WPC NO. 8369/2020.

Exhibit P7 TRUE COPY OF THE ORDER DATED 16/07/2021, IN REVISION APPLICATION NO.01/2021 PASSED BY THE 1ST RESPONDENT.

Exhibit P8 TRUE COPY OF THE SHOW CAUSE NOTICE F.NO.

41/2/2016-COOP/443, DATED 26/07/2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P9 TRUE COPY OF THE OBJECTION TO THE EXT.P8 SHOW CAUSE NOTICE, FILED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 10/08/2021.

Exhibit P10 TRUE COPY OF THE ORDER F. NO. 41/2/2016-

COOP/826, DATED 31/08/2021, PASSED BY THE 2ND RESPONDENT.

WP(C) NO. 20108 OF 2021

Exhibit P11 TRUE COPY OF THE RELEVANT PAGE OF THE LACCADIVE, MINICOY, AMINDIVI ISLANDS CO- OPERATIVE SOCIETIES REGULATION, 1960.

Exhibit P12 TRUE COPY OF THE ORDER IN WA 876/2019 DATED 02/07/2021, OF THE HON'BLE HIGH COURT OF KERALA, IN M.S. ANIL VS. THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES AND ORS.

Exhibit P13 TRUE COPY OF RECENT PHOTOGRAPH OF THE OFFICE OF THE 5TH RESPONDENT FEDERATION.