Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kunnamthanam Service Co-Operative ... vs Joint Registrar (General) Cooperative ...
2024 Latest Caselaw 4496 Ker

Citation : 2024 Latest Caselaw 4496 Ker
Judgement Date : 6 February, 2024

Kerala High Court

Kunnamthanam Service Co-Operative ... vs Joint Registrar (General) Cooperative ... on 6 February, 2024

Author: P Gopinath

Bench: P Gopinath

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
         TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                             WP(C) NO. 30961 OF 2015
PETITIONER:

              KUNNAMTHANAM SERVICE CO-OPERATIVE BANK LTD
              REPRESENTED BY ITS SECRETARY, C.F.JOHN, S/O.GEORGE,
              AGED 56 YEARS, KUNNMTHANAM.P.O., MALLAPPILLY.689 581.

              BY ADVS.
              SRI.RENJITH THAMPAN (SR.)
              SMT.P.R.REENA


RESPONDENTS:

     1        JOINT REGISTRAR (GENERAL) COOPERATIVE SOCIETIES
              OFFICE OF THE JOINT REGISTRAR-COOPERATIVE SOCIETIES,
              PATHANAMTHITTA. PIN-689 654.
     2        ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES GENERAL
              MALLAPPILLY, PATHANAMTHITTA. PIN-689 585.
     3        KUNNAMTHANAM AGRICULTURAL IMPROVEMENT COOPERATIVE SOCIETY
              REPRESENTED BY ITS PROMOTER, HO CHENGAROORCHIRA,
              KUNNAMTHANAM.P.O., KUNNAMTHANAM PANCHAYAT, MALLAPPILLY
              TALUK, PATHANAMTHITTA. PIN-689 581.


              BY ADV. SRI. VENUGOPAL V., GOVERNMENT PLEADER



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C.)NO.30961 OF 2015
                                  2




                           JUDGMENT

Dated this the 06th day of February, 2024

When this matter is taken up for consideration

today, the learned Counsel appearing for the

petitioner submits that the Writ Petition has become

infructuous.

The Writ Petition is accordingly dismissed as

infructuous.

Sd/-

GOPINATH P.

JUDGE NB/6-2 W.P.(C.)NO.30961 OF 2015

APPENDIX OF WP(C) 30961/2015

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LETTER RECEIVED FROM THE PUBLIC INFORMATION OFFICER OF THE 2ND RESPONDENT'S OFFICE DATED 22.09.2015 WITH ENGLISH TRANSLATION.

EXHIBIT P2 P2- TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12.09.2015 WITH ENGLISH TRANSLATION.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter