Indian Cooperative Credit Society ... vs Union Of India
2024 Latest Caselaw 5940 Ker

Kerala High Court

Indian Cooperative Credit Society ... vs Union Of India on 23 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                   WP(C) NO. 6563 OF 2024
PETITIONER:

          INDIAN COOPERATIVE CREDIT SOCIETY LIMITED
          HEADQUARTERS AT 8/1, SUNDERAMURTHY ROAD,
          COX TOWN, BANGALORE-560005, ALSO HAVING
          REGIONAL OFFICE AT CITY CASTLE BUILDING,
          2ND FLOOR, EAST FORT, THRISSUR-680005 AND
          ALSO HAVING ONE OF ITS BRANCH AT 1ST FLOOR
          VEEYES BUILDING, MAHAKAVI VYLOPILLI ROAD,
          PALARIVATTOM, ERNAKULAM-682025,
          REP BY ITS CHAIRMAN. SOJAN V AVIRACHAN
          BY ADVS.
          PRAVEEN K. JOY
          T.A.JOY
          E.S.SANEEJ
          M.P.UNNIKRISHNAN
          N.ABHILASH
          DEEPU RAJAGOPAL
          ARDRA ANIL
          ALBIN VARGHESE
          FATHIMA SHALU S.
          ABISHA.E.R
          ANUPAMA NAIR
          ADITHYA LAL

RESPONDENTS:

    1     UNION OF INDIA
          REP. BY SECRETARY MINISTRY OF
          INFORMATION AND BROADCASTING PARLIAMENT
          HOUSE, NEW DELHI, PIN - 110001
    2     STATE OF KERALA
          REP. BY SECRETARY INFORMATION AND
          PUBLIC RELATION DEPARTMENT SECRETARIAT
          TRIVANDRUM, PIN - 695001
    3     THE SECRETARY
          MINISTRY OF INFORMATION AND
          BROADCASTING PARLIAMENT HOUSE,
          NEW DELHI-110001, PIN - 110001
    4     THE SECRETARY
          INFORMATION AND PUBLIC RELATION D
 W.P.(C).No. 6563 of 2024
                                          :2:



               EPARTMENT, SECRETARIAT
               TRIVANDRUM, PIN - 695001
      5        THE DIRECTOR
               INFORMATION AND PUBLIC RELATION
               DEPARTMENT SECRETARIAT,
               TRIVANDRUM, PIN - 695001
      6        PRESS COUNCIL OF INDIA
               SOOCHNA BHAWAN, 8, C.G.O. COMPLEX,
               LODHI ROAD, NEW DELHI, PIN - 110003
               REP.BY CHAIRMAN
      7        THE STATE POLICE CHIEF
               STATE OF KERALA KERALA POLICE
               HEAD QUARTERS VAZHUTHAKKADU,
               TRIVANDRUM-695010, PIN - 695010
               BY ADVS.
               SRI.S.MANU - DSGI
               SMT.VIDYA KURIAKOSE - GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.02.2024,           THE   COURT   ON     THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No. 6563 of 2024
                                         :3:




                                     JUDGMENT

There cannot be any doubt that this writ petition has been

vaguely drafted, seeking non-specific reliefs.

2. Sri.Praveen K.Joy - learned counsel for the petitioner,

therefore, sought permission to withdraw this writ petition with

liberty to his client to file a fresh one, arraying proper parties and

producing necessary documents.

The afore request is granted, and consequently, this writ

petition will stand dismissed as having been withdrawn, with the

above requested liberty being specifically reserved to the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF WP(C) 6563/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF CERTIFICATE OF REGISTRATION ISSUED ON 20.08.1998 ISSUED BY JOINT SECRETARY TO GOVERNMENT OF INDIA AND CENTRAL REGISTRAR OF CO-OPERATIVE SOCIETIES, NEW DELHI Exhibit P2 TRUE COPY OF BYE LAWS OF THE PETITIONER SOCIETY Exhibit P3 TRUE COPY OF THE JUDGMENT IN WPC NO.20985/2015 DATED 19.08.2015 Exhibit P4 TRUE COPY OF ORDER DATED 30.03.2022 SUO MOTTO CASE WITH NO DBP NO. 5/2022 OF DIVISION BENCH OF KERALA HIGH COURT OF KERALA Exhibit P5 TRUE COPY OF THE COMPLAINT BEFORE THE RESPONDENTS DATED 17.02.2024