V. Vijayan vs State Of Kerala
2022 Latest Caselaw 11086 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   SATURDAY, THE 5TH DAY OF NOVEMBER 2022 / 14TH KARTHIKA, 1944
                        WP(C) NO. 29743 OF 2013
PETITIONER/S:

          V. VIJAYAN,
          NIRMALLYAM,
          MUTHUKULAM NORTH, CHEPPAD P.O., ALAPPUZHA.
          BY ADVS.
          SRI.DIPU.R
          SRI.K.S.HARIDAS


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY, INDUSTRIES
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
          - 695 001.
    2     THE REGISTRAR OF CO-OPERATIVE SOCIETIES
          DEPARTMENT OF CO-OPERATION, OFFICE OF THE REGISTRAR OF
          CO-OPERATIVE SOCIETIES, STATUE, THIRUVANANTHAPURAM -
          695 001.
    3     THE DEPUTY REGISTRAR
          DISTRICT INDUSTRIES CENTRE, ALAPPUZHA - 688 001.
    4     ALLEPPEY CO-OPERATIVE SPINNING MILLS LTD.
          KAREELAKULANGARA P.O., KAYAMKULAM, ALAPPUZHA - 690 572,
          BY AND THROUGH ITS GENERAL MANAGER.
    5     BOARD OF DIRECTORS OF THE ALLEPPEY CO-OPERATIVE
          SPINNING MILLS LTD., KAREELAKULANGARA P.O., KAYAMKULAM,
          ALAPPUZHA - 690 572, BY AND THROUGH ITS CHAIRMAN.
          BY ADVS.
          SRI.K.ANAND SR.
          SRI.P.V.BABY


OTHER PRESENT:

          GOVT. PLEADER SRI.ARUN AJAYSHANKAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29743 OF 2013                     2

                          MOHAMMED NIAS C.P.,J
                        -------------------------------------
                       WP(C) NO. 29743 OF 2013
                       -------------------------------------
               Dated this the 5th day of November, 2022

                                    JUDGMENT

The prayer in the writ petition is to conduct an

election to the Board of Directors/Managing Committee of

the 4th respondent.

2. The writ petition is filed in the year 2013 and

there were no interim orders. The issue involved in this

writ petition has become infructuous as nothing survives

for consideration. The writ petition is, therefore, closed

without prejudice to the right of the petitioner to

approach the authorities, if a fresh cause of action

arises in future.

Sd/-

MOHAMMED NIAS C.P.

                                                                  JUDGE
   okb/
                                                            //True copy//    P.S. to Judge


                   APPENDIX OF WP(C) 29743/2013

PETITIONER EXHIBITS

EXT.P1: TRUE COPY OF THE PETITIONER'S SHARE CERTIFICATE. EXT.P2: TRUE COPY OF THE RELEVANT PARTS OF THE BYE-LAW. EXT.P3: TRUE COPY OF THE JUDGMENT IN WPC NO.9124/2011 DATED 19/7/2011 OF THIS HON'BLE COURT.

EXT.P4: TRUE COPY OF THE WRITTEN REPRESENTATION DATED 22/11/2013 SUBMITTED BY THE PETITIONER HEREIN BEFORE THE 1ST RESPONDENT.