Leela Bhai Amma vs The Vallikkunnam Industrial ...
2022 Latest Caselaw 10275 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 27TH DAY OF SEPTEMBER 2022 / 5TH ASWINA, 1944
                   WP(C) NO. 14665 OF 2016
PETITIONERS:

    1     BHASKARA KURUP
          AGED 65 YEARS, S/O. NARAYANAN NAIR, NARAYANA BHAVAN,
          PUTHENCHANTHA P.O., VALLIKUNNAM, ALAPPUZHA-690 501.
    2     SATHEESAN
          AGED 68 YEARS, S/O. KOCHU RAMAN, KOTTAYAM
          KIZHAKKETHIL, VALLIKUNNAM P.O., PIN-690 501.
    3     RAJAN
          AGED 67 YEARS, S/O. KUNJATHALA, RAJI BHAVAN,
          VALLIKUNNAM, PIN-690 501.
    4     DIVAKARAN
          AGED 66 YEARS, S/O. KONDUKUNJU, THOTTUKARA
          KIZHAKKATHIL, PUTHENCHANTHA P.O.,VALLIKUNNAM, PIN-
          690 501.
    5     SANKARANKUTTY NAIR
          AGED 56 YEARS, S/O. NEELAKANTA PILLAI, SABU BHAVAN,
          PUTHANCHANTHA P.O., VALLIKUNNAM.
    6     SURENDRAN PILLAI
          AGED 63 YEARS, S/O. PARAMU PILLAI,
          VARATTUCHIRAYIL,VALLIKUNNAM P.O., PIN-690 501.
          BY ADV SHAJIN S.HAMEED


RESPONDENTS:

    1     THE VALLIKUNNAM INDUSTRIAL CO-OPERATIVE SOCIETY
          LTD.NO.S IND (A)56, REPRESENTED BY ITS SECRETARY,
          VALLIKUNNAM P.O.,MAVELIKKARA, ALAPPUZHA DISTRICT-690
          501.
    2     THE DEPUTY REGISTRAR
          DISTRICT INDUSTRIAL CO-OPERATIVE SOCIETY,ALAPPUZHA-
                                           2



W.P.(C) No. 14665 of 2016.
W.P.(C) No. 33467 of 2019.




                 688 001.
      3          THE GENERAL MANAGER
                 INDUSTRIES AND COMMERCE CENTRE, ALAPPUZHA-688
                 001.

          THIS    WRIT       PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.09.2022, ALONG WITH WP(C).33467/2019,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      3



W.P.(C) No. 14665 of 2016.
W.P.(C) No. 33467 of 2019.




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 27TH DAY OF SEPTEMBER 2022 / 5TH ASWINA,
                                  1944
                         WP(C) NO. 33467 OF 2019
PETITIONER:

              B.LEELA BHAI AMMA,
              W/O. K. VASUDEVAN PILLAI, REVATHI KOYPPALLIL
              HOUSE, VAYANAKOM, NJAKKANAL P.O, OACHIRA,
              KOLLAM.
              BY ADV PRASAD CHANDRAN


RESPONDENTS:

      1       THE VALLIKKUNNAM INDUSTRIAL CO-OPERATIVE
              SOCIETY,
              LTD NO S IND (A) 56, REPRESENTED BY ITS
              SECRETARY, VALLIKUNNAM P.O, MAVELIKKARA,
              ALAPPUZHA PIN 690 501
      2       THE DEPUTY REGISTRAR,
              DISTRICT INDUSTRIAL CO-OPERATIVE SOCIETY,
              ALAPPUZHA PIN 688 001
      3       THE GENERAL MANAGER,
              INDUSTRIES AND COMMERCE CENTER, ALAPPUZHA PIN
                                               4



W.P.(C) No. 14665 of 2016.
W.P.(C) No. 33467 of 2019.




                 688 001.
      4          ADDL.R4. THE REGIONAL PROVIDENT FUND
                 COMMISSIONER
                 THE EMPLOYEES PROVIDENT FUND ORGANIZATION
                 REGIONAL OFFICE,
                 BHAVISHYA NIDHI BHAVAN, KALOOR, KOCHI-682017
                 IS IMPLEADED AS PER ORDER DATED 09-12-2021 IN
                 I.A 2/2021
                 BY ADVS.
                 SRI.R.GOPAN
                 GOVERNMENT PLEADER
                 ADVOCATE GENERAL OFFICE KERALA



          THIS   WRIT    PETITION   (CIVIL)   HAVING    COME   UP    FOR   ADMISSION     ON

27.09.2022,      ALONG   WITH   WP(C).14665/2016,      THE   COURT   ON    THE   SAME   DAY

DELIVERED THE FOLLOWING:
                                       5



W.P.(C) No. 14665 of 2016.
W.P.(C) No. 33467 of 2019.




                               JUDGMENT

Dated this the 27th day of September, 2022.

Even though these matters were called more than

ones today, there was no representation for the

petitioners. I, therefore, suspect that the petitioners are

not interested in prosecuting this matter any further.

Accordingly, this writ petition is dismissed for non-

prosecution.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj.

27.09.2022.

W.P.(C) No. 14665 of 2016. W.P.(C) No. 33467 of 2019.

APPENDIX OF WP(C) 33467/2019

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN W.P(C) no. 16879/2012 dated 30-07-2014. EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN W.A NO.

1234/2015 DATED 12-08-2015 EXHIBIT P3 TRUE COPY OF THE ORDER OF 2ND RESPONDENT DATED 06-01-2016 EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 28-03-2016.

EXHIBIT P5 TRUE COPY OF THE COMMUNICATION OF THE 2ND RESPONDENT DATED 06-07-2016. EXHIBIT P6 TRUE COPY OF THE LETTER SEND BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED NIL.

RESPONDENT EXHIBITS Exhibit R1(a) THE PHOTOCOPY OF MINUTES NO.XXIV DATED 6.11.2016 ISSUED BY THE 2ND RESPONDENT Exhibit R1(b) THE PHOTOCOPY OF THE F.D.DEPOSIT OF MEMBERS OF THE SOCIETY AS ON 31.3.2016

W.P.(C) No. 14665 of 2016. W.P.(C) No. 33467 of 2019.

APPENDIX OF WP(C) 14665/2016

PETITIONER EXHIBITS P1 COPY OF THE GRATUITY STATEMENT IC TILE WORKS LTD.NO.S.IND(A)56. P2 COPY OF THE LIST OF SB DEPOSIT MEMBERS AS ON 31.3.2015 OF THE IC TILE WORKS PVT.LTD.NO.S.IND(A)56. P3 COPY OF THE JUDGMENT DTD.30.7.2014 IN WPC NO.9.16879/2012 OF THIS HON'BLE COURT.

P4 COPY OF THE JUDGMENT DTD.12.8.2015 IN WA NO.1234/2015 IN WPC NO.16879/2012 OF THIS HON'BLE COURT.

P5 COPY OF THE ORDER NO.G.5316/14 DTD.8.1.2016 ISSUED BY THE GENERAL MANAGER, DISTRICT INDUSTRIES & COMMERCE CENTRE, ALAPPUZHA. P6 COPY OF THE ORDER NO.G.5316/14 DTD.10.3.2016 ISSUED BY THE GENERAL MANAGER, DISTRICT INDUSTRIES & COMMERCE CENTRE, ALAPPUZHA.