Sasidharan Pillai B vs State Of Kerala
2022 Latest Caselaw 5473 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                            WP(C) NO. 15855 OF 2022
PETITIONER:

              SASIDHARAN PILLAI B
              S/O BHASKARAN PILLAI, AGED 72 YEARS,
              MEMBER NO. 523,
              PATHIRIKKAL KSHEEROLPADAKA SAHAKARNA SANGHOM
              NO. Q 287 (D) APCOS,
              PARAKADAVU P.O., SOORANADU EAST,
              KOLLAM, PIN - 690561

              BY ADVS.
              N.ANAND
              RAJESH O.N.



RESPONDENTS:

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

     2        THE DEPUTY DIRECTOR OF DAIRY DEVELOPMENT
              DAIRY DEVELOPMENT DEPARTMENT
              ST.MARY'S BUILDING, CASHEW STREET
              KOLLAM, PIN - 691001

     3        DAIRY EXTENSION OFFICER
              DAIRY EXTENSION SERVICE UNIT,
              BLOCK PANCHAYATH BUILDING,
              PORUVAZHI P.O., SASTHAMCOTTAH
              KOLLAM, PIN - 690520

     4        PATHIRIKKAL KSHEEROLPADAKA SAHAKARNA SANGHOM NO. Q 287 (D)
              APCOS
              PARAKADAVU P.O., SOORANADU NORTH,
              KOLLAM-PIN - 695061.
              REPRESENTED BY ITS SECRETARY.
 WP(C) NO. 15855 OF 2022                 -2-


     5      THE MANAGING COMMITTEE
            PATHIRIKKAL KSHEEROLPADAKA SAHAKARNA SANGHOM
            NO. Q 287 (D) APCOS,
            PARAKADAVU P.O., SOORANADU NORTH,
            KOLLAM- PIN - 690561
            REPRESENTED BY ITS PRESIDENT.

     6      THE STATE CO-OPERATIVE ELECTION COMMISSION (SCEC)
            III FLOOR, CO - BANKTOWERS, PALAYAM,
            VIKAS BHAVAN P.O.
            THIRUVANANTHAPURAM-PIN - 695033 REPRESENTED BY ITS SECRETARY.

            SRI.BIMAL K. NATH, SR. GOVT. PLEADER




     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                   W.P.(C) No.15855 of 2022
             = = = = = = = = = = = = = = = = = =
             Dated this the 20th day of May, 2022

                       J U D G M E N T

Subsequent to the passing of the judgment dated

19.05.2022, it is brought to the notice of this Court

that Ext.P4 resolution adopted to conduct election, has

been rescinded. In the light thereof, the judgment dated

19.05.2022 is recalled and the writ petition is closed

without prejudice to the rights of the petitioner.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 15855/2022

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF MINUTES DATED 04.07.2017 ADOPTED BY THE 5TH RESPONDENT MANAGING COMMITTEE

Exhibit-P2 TRUE COPY OF THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021 AS PUBLISHED IN THE KERALA GAZETTE NOTIFICATION DATED 14.11.2021 IN NO. 3110/LEG.H2/2021/LAW

Exhibit-P3 TRUE COPY OF THE COMMUNICATION DATED 27.04.2022 ISSUED BY RESPONDENT NO. 3 TO RESPONDENTS 4 & 5

Exhibit-P4 TRUE COPY OF THE RESOLUTION DATED 25.04.2022 ADOPTED BY THE 5TH RESPONDENT COMMITTEE

Exhibit-P5 TRUE COPY OF THE COMMUNICATION DATED NIL ADDRESSED BY RESPONDENT NO. 4 TO RESPONDENT

Exhibit-P6 TRUE COPY OF THE PROFORMA DATED 05.05.2022 SUBMITTED BY RESPONDENT NO. 4 TO RESPONDENT

Exhibit-P7 TRUE COPY OF THE CHALLAN DATED 27.04.2022 EVIDENCING THE PAYMENT OF RS.1,000/- BY

Exhibit-P8 TRUE COPY OF THE UNDATED COMMUNICATION ISSUED

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