Kerala High Court
Y.R.Vincent vs Joint Registrar Of Co-Operative ... on 6 February, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.4630/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE RAJA VIJAYARAGHAVAN V
Tuesday, the 6th day of February 2024 / 17th Magha, 1945
WP(C) NO.4630 OF 2024(C)
PETITIONERS:
1. Y.R.VINCENT, AGED 49 YEARS, V.S. NIVAS, THOTTATHUVILA THOTTINKARA,
PLAMOOTTUKADA P.O., THIRUVANANTHAPURAM, PIN - 695122
2. K.P.KRISHNAN NAIR, AGED 85 YEARS, POOVANNARA HOUSE, ARAYOOR,
ARAYOOR P.O., THIRUVANANTHAPURAM, PIN - 695122
3. A.PALRAJ, AGED 59 YEARS, P.H.BHAVAN, ARAYOOR, ARAYOOR P.O.,
THIRUVANANTHAPURAM, PIN - 695122
4. R.GIRIJA, AGED 48 YEARS, MOOLAYIL HOUSE, ARAYOOR, ARAYOOR P.O.,
THIRUVANANTHAPURAM, PIN - 695122
5. L.PREMALATHA AGED 52 YEARS PALLIVILA HOUSE, KOCHOTTUKONAM, ARAYOOR
P.O., THIRUVANANTHAPURAM, PIN - 695122
6. S.YAMUNAKUMARI, AGED 49 YEARS, PERINGALAMPADUPUTHEN HOUSE,
KUDUPOTTUKUKONAM, VATTAVILA P.O., THIRUVANANTHAPURAM, PIN - 695132
7. A.K.BINDU, AGED 49 YEARS, GURUKKALKUDIYIRIPPU HOUSE,
UDIYANKULANGARA, ARAYOOR P.O., THIRUVANANTHAPURAM, PIN - 695122
8. P.RAJASEKHARAN NAIR AGED 66 YEARS, PARAMESWARA VILASAM, ARAYOOR,
ARAYOOR P.O., THIRUVANANTHAPURAM, PIN - 695122
9. W.CRIPSIN, AGED 57 YEARS, MEKKUMKARA HOUSE, KEEZHKOLLA,
THIRUVANANTHAPURAM, PIN - 695132
10. T.R.STEPHEN, AGED 50 YEARS, ADARSH BHAVAN, UDIYANKULANGARA,
VATTAVILA P.O., THIRUVANANTHAPURAM, PIN - 695132
RESPONDENT:
1. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G), OFFICE OF THE JOINT
REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN,
POOJAPPURA, THIRUVANANTHAPURAM, PIN - 695012
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 P10 and consequential orders if any, 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 P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH & GILROY ROZARIO, Advocates
for the petitioners and of GOVERNMENT PLEADER for the respondent, the
court passed the following:
WP(C) No.4630/2024 2/3
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
W.P.(C) No. 4630 of 2024
-------------------------------------------
Dated this the 6th day of February 2024
ORDER
The learned Government Pleader takes notice for the respondent.
2. I have heard Sri. P.N. Mohanan, the learned counsel appearing for
the petitioners and the learned government pleader.
3. Having considered the directions and observations issued by this
Court in Exts.P4 and P7 judgments rendered inter parties, prima facie, I am of
the view that while issuing Ext.P10 notice, relevant aspects of the matter were
not considered by the 1st respondent.
Proceedings pursuant to Ext.P10 shall be kept in abeyance for a period
of ten days.
Post on 16.2.2024.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
sru
06-02-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 4630/2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 21.02.2022 IN
W.P.(C).12783/2021
Exhibit P7 TRUE COPY OF THE JUDGMENT Y.R.VINCENT V. JOINT
REGISTRAR REPORTED IN ILR 2024 (1) KER 344
Exhibit P10 TRUE COPY OF THE NOTICE DATED 30.01.2024 OF THE JOINT
REGISTRAR
06-02-2024 /True Copy/ Assistant Registrar
