P.K.Vinod Kumar vs Registrar Of Co-Operative ...
2023 Latest Caselaw 5866 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                          WP(C) NO. 32677 OF 2015
PETITIONER:

              P.K.VINOD KUMAR
              SECRETARY,KCMP SOCIETY,RESIDING AT MYTHRI NIVAS,
              VIDYANAGAR.P.O,PADUVADKAM,P.O.MUTTATHODY,KASARAGOD
              DISTRICT.
              BY ADVS.
              SRI.SURESH KUMAR KODOTH
              SRI.K.P.ANTONY BINU


RESPONDENTS:

     1        REGISTRAR OF CO-OPERATIVE SOCIETIES
              THIRUVANANTHAPURAM - 695 001
     2        JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
              KASARAGOD -671 121.
     3        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY,DEPARTMENT OF CO-OPERATIVE
              OPERATION,THIRUVANANTHAPURAM - 695 001.
              BY GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32677 OF 2015
                                    2



                               JUDGMENT

This matter has been pending before this

Court for the last more than seven years and I

am of the view that this matter has become

infructuous.

2. The learned counsel for the petitioner,

in fact, submitted that he has no instructions

from his client yet.

In the afore circumstances, I dismiss this

writ petition; however, leaving liberty to the

petitioner to seek a rehearing, if any further

orders are necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 32677 OF 2015

APPENDIX OF WP(C) 32677/2015

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ENQUIRY REPORT DATED NIL ALONG WITH ENGLISH TRANSLATION EXHIBIT P2 TRUE COPY OF LETTER DATED 10.2.2015 ISSUED BY 1ST RESPONDENT DIRECTED 2ND RESPONDENT TO TAKE FURTHER ACTION AS RECOMMENDED IN THE ENQUIRY REPORT EXHIBIT P3 TRUE COPY OF PROCEEDING DATED 27/2/2015 BY 2ND RESPONDENT,DIRECTED PETITIONER AS ALSO THE PRESIDENT OF SOCIETY TO REMIT THE AMOUNT OF RS.1,19,600/- AND REPORT EXHIBIT P4 TRUE COPY OF THE APPEAL UNDER SECTION 83(1)OF THE KERALA CO-OPERATIVE SOCIETIES ACT FILED BY THE PETITIONER EXHIBIT P5 TRUE COPY OF THE HEARING NOTES SUBMITTED BY THE PETITIONER EXHIBIT P6 TRUE COPY OF THE ORDER DATED 18/8/2015 IN APPEAL FILED BY THE PETITIONER. RESPONDENTS' EXHIBITS:

EXHIBIT R3(A) TRUE COPY OF THE LETTER NO.HM-836/2015 DATED 27.02.2015 EXHIBIT R3(B) TRUE COPY OF CIRCULAR NO.KFD/CDS/36/2005 DATED 31.10.2005