The Board Of Directors Of The Nedumangad ... vs The Registrar Of Co-Operative ...
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Kerala High Court

The Board Of Directors Of The Nedumangad ... vs The Registrar Of Co-Operative ... on 11 June, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

          TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946

                            WP(C) NO. 18717 OF 2020

PETITIONER/S:

             THE BOARD OF DIRECTORS OF THE NEDUMANGAD TALUK MOTOR
             AUTORIKSHAW TRANSPORT CO-OPERATIIVE
             SOCIETY LTD. NO.T 1534, REPRESENTED BY ITS PRESIDENT,
             NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PIN-695543.

             BY ADVS.
             T.R.HARIKUMAR
             ARJUN RAGHAVAN



RESPONDENT/S:

     1       THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
             THIRUVANANTHAPURAM, PIN-695001.

     2       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
             THIRUVANANTHAPURAM, PIN-695023.

     3       THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
             NEDUMANGAD, THIRUVANANTHAPURAM, PIN-695643.


OTHER PRESENT:

             SRI.IMAM GRIGORIUS KARAT-GP




      THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.18717 of 2020

                                 2




                          JUDGMENT

The learned counsel for the petitioner submitted that

subsequent to the filing of the writ petition, a Report has

been filed pursuant to the action under Section 68(1) of the

Kerala Co-operative Societies Act. It is submitted that,

reserving liberty to challenge the said report and subsequent

proceedings, this writ petition may be closed.

Reserving the above liberty, this writ petition is closed.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.18717 of 2020

APPENDIX OF WP(C) 18717/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE PROCEEDING NO.N.D.D.1812/17 DATED 14.12.2017 OF THE 3RD RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE PROCEEDING NO.P(2)9580/2017 DATED 08.06.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 7.7.2020, FILED UNDER THE RTI ACT, BY VIJAYENDRAN NAIR R., ONE OF THE MANAGING COMMITTEE MEMBER.

EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DATED 29.1.2014 IN W.A.NO.2196 OF 2012.