N. Gopalakrishnan Nair vs State Of Kerala
2022 Latest Caselaw 7554 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                         WP(C) NO. 18080 OF 2022
PETITIONER:

           N. GOPALAKRISHNAN NAIR
           AGED 60 YEARS, S/O NARAYANA KURUP
           KUNNUVILLA VEEDU,
           NAVAIKULAM P.O.,
           THIRUVANANTHAPURAM, PIN - 695603

           BY ADVS.
           N.ANAND
           RAJESH O.N.



RESPONDENTS:

    1      STATE OF KERALA
           DEPARTMENT OF AGRICULTURE
           SECRETARIAT, THIRUVANANTHAPURAM-695001
           REPRESENTED BY ITS SECRETARY

    2      THE DEPUTY DIRECTOR OF DAIRY DEVELOPMENT
           DAIRY DEVELOPMENT DEPARTMENT
           DISTRICT OFFICE, PATTOM P.O.,
           THIRUVANANTHAPURAM-, PIN - 695004

    3      THE NAVAIKULAM KSHEEROLPADAKA SAHAKARNA
           SANGHOM T 49 (D) APCOS
           NAVAIKULAM
           THIRUVANANTHAPURAM-695603
           REPRESENTED BY ITS SECRETARY.

           BY ADVS.
           K.SIJU
           ANJANA KANNATH
           MABLE C.KURIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18080 OF 2022
                                        2




                                 T.R. RAVI, J.
                  --------------------------------------------
                         W. P. (C). No. 18080 of 2022
                   --------------------------------------------
                    Dated this the 24th day of June, 2022

                                    JUDGMENT

The grievance of the petitioner is that his application for

membership in the 3rd respondent Society is not being considered. It is

submitted that even though the application was filed, the Society did not

respond to it and thereafter the petitioner had approached the 2 nd

respondent with Ext.P1 application and orders are yet to be passed. A

counter affidavit has been filed on behalf of the 3 rd respondent stating

that the petitioner does not reside within the area of operation of the

Society. There are also allegations that the petitioner had manipulated

records which was later corrected by the Society. The fact remains that

the application is pending before the Deputy Director.

In such circumstances, without expressing any opinion on the

merits of the contentions on either parties, this writ petition is disposed of

directing the 2nd respondent to consider and pass orders on Ext.P1 after

hearing the petitioner and the 3rd respondent within six weeks from the

date of receipt of a certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 18080 OF 2022

APPENDIX OF WP(C) 18080/2022

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE APPLICATION DATED 11.04.2022 SUBMITTED BY THE PETITIONER TO

Exhibit-P2 TRUE COPY OF THE APPLICATION FOR MEMBERSHIP DATED 23.03.2022 PREFERRED BY

RESPONDENTS' EXHIBITS

Exhibit R3(A) TRUE COPY OF THE RELEVANT PAGE OF THE BYLAW OF THE 3RD RESPONDENT SOCIETY SHOWING THE AREA OF OPERATION OF THE SOCIETY