The Managing Committee vs Deputy Director
2022 Latest Caselaw 3510 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
                             WA NO. 380 OF 2022
   AGAINST THE JUDGMENT DATED 10.03.2022 IN WP(C) 7498/2022 OF THIS COURT
APPELLANT/WRIT PETITIONER:

     THE MANAGING COMMITTEE, THE SANTHALINGA NAGAR KSHEEROLPADAKA CO-
     OPERATIVE SOCIETY LIMITED NO. P 156 (D) APCOS,OZHALAPATHI POST,
     CHITTUR TALUK, PALAKKAD DISTRICT -678 101, REPRESENTED BY ITS
     PRESIDENT.

      BY ADV.SRI.GEORGE POONTHOTTAM (SR.) AND ADVS. M/S.ARUN CHANDRAN &
NISHA GEORGE

RESPONDENT/RESPONDENT:

     THE DEPUTY DIRECTOR, DAIRY DEVELOPMENT, CIVIL STATION, PALAKKAD
     DISTRICT-678 541


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum the High Court be pleased to
stay the operation of the interim order of the Learned Single Judge dated
10.03.2022 in WP(C) No.7498 of 2022, pending disposal of the Writ Appeal.

     This Writ Appeal coming on for orders on 22.03.2022 upon perusing
the appeal memorandum, the court on the same day passed the following:


                                                                   (p.t.o)
      EXHIBIT P14: TRUE COPY OF THE NOTICE NO.C/1219/2021 DATED 28.02.2022
WHICH WAS SERVED ON THE PETITIONER ON 03.03.2022 ISSUED BY THE
RESPONDENT.
                            P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                            -----------------------------------------------
                                Writ Appeal No.380 of 2022
                            -----------------------------------------------
                          Dated this the 22nd day of March, 2022


                                             ORDER

P.B.Suresh Kumar, J.

Further hearing pursuant to Ext.P14 notice will stand

deferred for ten days.

In the meanwhile, the respondent shall provide a copy of

the report of inquiry under Section 65 of the Kerala Co-operative

Societies Act referred to in Ext.P14 notice to the appellant. If the

appellant needs any other documents for defending the action

proposed in terms of Ext.P14 notice, they are free to prefer

application for the same before the respondent, and in that event,

copies of the said documents shall also be served to the appellant.

List the matter on 31.03.2022.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

YKB

22-03-2022 /True Copy/ Assistant Registrar