Jijo C. George vs State Of Kerala
2023 Latest Caselaw 8134 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                    WP(C) NO. 29162 OF 2016
PETITIONER/S:

           JIJO C. GEORGE
           AGED 30 YEARS
           JIJO BHAVAN, PANAVELY PO, KOTTARAKKARA.

           BY ADVS.
           SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
           SRI.A.R.DILEEP
           SRI.P.J.JOE PAUL
           SRI.MANU SEBASTIAN




RESPONDENT/S:

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

    2      REGISTRAR OF CO-OPERATIVE SOCIETIES
           OFFICE OF THE REGISTRAR OF CO-OPERATIVE
           SOCIETIES, STATUE, THIRUVANANTHAPURAM 695 001.

    3      VETTIKKAVALA SERVICE CO-OPERATIVE BANK LTD
           NO.1381
           REPRESENTED BY ITS SECRETARY, VETTIKKAVILA PO,
           KOTTARAKKARA, KOLLAM 691 538.

    4      MANAGING COMMITTEE
           VETTIKKAVALA SERVICE CO-OPERATIVE BANK LTD
           NO.1381,REPRESENTED BY ITS PRESIDENT,
           VETTIKKAVALA PO, KOTTARAKKARA, KKOLLAM 691 538.
 WP(C) NO. 29162 OF 2016

                                   ..2..

    5          S.AJITHKUMAR
               A.S.ALAYAM, KANNANKODE, VETTIKAVALA PO, KOLLAM
               691 538.

    6          R.VENU
               LEKSHMI VILASOM, KANNANKODE, VETTIKAVALA PO,
               KOLLAM 691 538.

            BY ADVS.
            SRI.P.N.MOHANAN
            SRI.B.MOHANLAL
            SRI.K.M.FAISAL (GP)




        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   31.07.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 29162 OF 2016

                             ..3..




                           JUDGMENT

The learned counsel for the petitioner

submits that the matter has become infructuous.

Recording the submission of the learned counsel,

the writ petition is dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-