Board Of Directors Represented By ... vs Unit Inspector (Edathua)
2023 Latest Caselaw 13578 Ker

Kerala High Court

Board Of Directors Represented By ... vs Unit Inspector (Edathua) on 21 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.42909/2023                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 21st day of December 2023 / 30th Agrahayana, 1945
                             WP(C) NO. 42909 OF 2023(K)
   PETITIONER:

          BOARD OF DIRECTORS REPRESENTED BY PRESIDENT PUNNAKUNNATHUSSERY
          SERVICE CO-OPERATIVE BANK LTD NO 4011, PUNNAKUNNATHUSSERY P.O,
          ALAPPUZHA DISTRICT, PIN - 688504

   RESPONDENTS:

      1. UNIT INSPECTOR (EDATHUA) OFFICE OF THE ASSISTANT REGISTRAR OF CO-
         OPERATIVE SOCIETIES (GENERAL), KUTTANAD, ALAPPUZHA DISTRICT, PIN -
         688562
      2. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
         KUTTANAD,OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
         (GENERAL), ALAPPUZHA DISTRICT, PIN - 688562
      3. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) ALAPPUZHA,
         OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
         (GENERAL), MULLAKKAL, ALAPPUZHA DISTRICT, PIN - 688011


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Exhibit-P6 order,
   pending disposal of the writ petition


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. T.R.HARIKUMAR, ARJUN RAGHAVAN Advocates for the petitioner and of
   GOVERNMENT PLEADER for the respondents, the court passed the following:
 WP(C) No.42909/2023                            2/3




                                     N. NAGARESH, J.
                                     ----------------------------
                                 W.P. (C) No.42909 of 2023
                          --------------------------------------------------
                         Dated this the 21st day of December, 2023

                                           ORDER

Counsel for the petitioner submits that in view of the

judgment by this Court in Wayanad District Wholesale

Consumers Stores Limited v. Joint Registrar of Co-operative

Societies (General) [2018 (4) KLJ 955], without mentioning the

specific point or points on which the inquiry is to be made under

Section 68 of the Act, a report under Section 66 of the Act

cannot be sustained. Ext.P6 would prima facie show that specific

points are not narrated in Ext.P6.

2. Admit.

3. Government Pleader takes notice for the respondents.

There will be an interim order staying all further

proceedings pursuant to Ext.P6 for a period of one month.

Sd/-

N. NAGARESH JUDGE AMR

21-12-2023 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 42909/2023 Exhibit-P6 TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 30-11-2023 BEARING NUMBER JRGALP/2268/2022-CRP(3)

21-12-2023 /True Copy/ Assistant Registrar