Kala Mohan vs State Of Kerala
2024 Latest Caselaw 4688 Ker

Kerala High Court

Kala Mohan vs State Of Kerala 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. 3728 OF 2019
PETITIONER:

              KALA MOHAN,
              AGED 40 YEARS
              W/O. SHIBU, PALAKKASSERY, HIGH SCHOOL JUNCTION,
              KOLLAM.
              BY ADVS.
              REKHA NAIR
              SMT.K.R.RENJU
              SMT.STIYA SIVAN


RESPONDENTS:

     1        STATE OF KERALA,
              DEPARTMENT OF CO-OPERATION, REPRESENTED BY ITS SECRETARY,
              SECRETARIAT, THIRUVANANTHAPURAM. 695 001.
     2        THE REGISTRAR,
              CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM. 695 001.
     3        THE JOINT REGISTRAR,
              CO-OPERATIVE SOCIETIES BANK LTD,
              THIRUVANANTHAPURAM, 695 001.
     4        KERALA STATE CO-OPERATIVE BANK LTD,
              CO-BANK TOWERS, PALAYAM, 695 033. THIRUVANANTHAPURAM
              REPRESENTED BY ITS MANAGING DIRECTOR.
     5        KERALA STATE CO-OPERATIVE BANK LTD,
              BRANCH OFFICE, NEAR CIVIL STATION, KOLLAM. 691 001.
     6        SHEREEF RAHMAN.A,
              ANSIA MANZIL, KUREEPUZHA WEST, KAVANADU.PO, KOLLAM. 691 003.
     7        RAJESH,
              DEVI BHAVANAM, NELLIMUKKU, KOLLAM 691 543.

              BY ADV SRI. GILBERT GEORGE CORREYA ( BY ORDER)


OTHER PRESENT:

              SRI. BINOY DAVIS (GP)

     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.3728 OF 2019
                                   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 is not

pressed.

The said submission is recorded, and the Writ

Petition is dismissed as not pressed.

Sd/-

GOPINATH P.

JUDGE NB/6-2 W.P.(C.)NO.3728 OF 2019

APPENDIX OF WP(C) 3728/2019

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE G.O.(P) NO.136/2013/CO-OP DATED 3-10-2013.

EXHIBIT P2 TRUE COPY OF CIRCULAR NO.28/2015 DATED 8-6-2015 ISSUED BY THE REGISTRAR, CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM. EXHIBIT P3 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. EXHIBIT P4 TRUE COPY OF DIRECTION PETITION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. EXHIBIT P5 TRUE COPY OF PETITION FOR ATTACHMENT FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. EXHIBIT P6 TRUE COPY OF THE AWARD DATED 16-3-2018 OF JOINT REGISTRAR, STATE CO-OPERATIVE SOCIETY, THIRUVANANTHAPURAM.

EXHIBIT P7 TRUE COPY OF THE REVISION PETITION NO.64/18 FILED BY THE PETITIONER BEFORE THE KERALA CO- OPERATIVE TRIBUNAL, THIRUVANANTHAPURAM. EXHIBIT P8 TRUE COPY OF THE ORDER DATED 15-11-2018 OF KERALA CO-OPERATIVE TRIBUNAL, THIRUVANANTHAPURAM.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE