Bhargavan Pillai vs State Of Kerala
2023 Latest Caselaw 7722 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                       WP(C) NO. 24968 OF 2014
PETITIONER:

            V.BHARGAVAN PILLAI, ASHWATHY,
            MARUTHUMMOODU, CHETTACHAL P.O.,
            THIRUVANANTHAPURAM.

            BY ADVS.
            SRI.SUMAN CHAKRAVARTHY
            SMT.K.R.RIJA


RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY SECRETARY CO-OPERATIVE DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
            THIRUVANANTHAPURAM.

    3       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
            THIRUVANANTHAPURAM.

    4       THE ASSISTANT REGISTRAR,
            CO-OPERATIVE SOCIETIES, NEDUMANGAD.

    5       THE PRESIDENT, MANAGING COMMITTEE,
            CHAYAM SERVICE CO-OPERATIVE BANK LIMITED NO. T 1514,
            CHETTACHAL P.O., VITHURA, THIRUVANANTHAPURAM.

    6       G.K. SHYLAKUMARI, SECRETARY,
            CHAYAM SERVICE CO-OPERATIVE BANK LIMITED NO. T 1514,
            CHETTACHAL P.O., VITHURA, THIRUVANANTHAPURAM.

            BY ADVS.SRI.P.RAMAKRISHNAN
            SRI.GEORGE POONTHOTTAM
            SRI.RIYAL DEVASSY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24968 OF 2014
                           -2-

                      JUDGMENT

It is submitted by the learned counsel for

the petitioner that this writ petition has

become infructuous by efflux of time and that

his client is not pressing the same.

This writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv