T.Mukunda Prasad vs The State Of Kerala
2024 Latest Caselaw 13676 Ker

Kerala High Court

T.Mukunda Prasad vs The State Of Kerala on 27 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
      MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                      WP(C) NO. 16504 OF 2018
PETITIONER:

             T.MUKUNDA PRASAD
             AGED 82 YEARS
             AGED 82 YEARS, SON OF K. VELAYUDHA MENON,RESIDING AT
             NISHAD, P.O. KODUVAYUR,CHITTUR, PALAKKAD DISTRICT-
             678501.
             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.V.RAJASEKHARAN NAIR


RESPONDENTS:

     1       THE STATE OF KERALA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT,CO-
             OPETATION (A) DEPARTMENT,SECRETARIAT,
             THIRUVANANTHAPURAM-695 001.
     2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
             JAGATHY, THIRUVANANTHAPURAM-695 014.
     3       THE KERALA STATE CO-OPERATIVE CONSUMERS FEDERATION
             LTD NO. 4328 CONSUMERFED
             REPRESENTED BY ITS MANAGING DIRECTOR,GANDHI NAGAR,
             KOCHI-682 020.
     4       THE ENQUIRY OFFICER
             CONSUMER FEDERATION/JOINT REGISTRAR SC/ST,OFFICE OF
             THE REGISTRAR OF CO-OPERATIVE SOCIETIES,JAGATHY,
             THIRUVANANTHAPURAM-695 014.
             BY ADVS.
             ADVOCATE GENERAL OFFICE KERALA
             SRI.M.SASINDRAN, SC, CONSUMER FED

             SMT.K.B.SONY-GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.05.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
   WP(C) NO. 16504 OF 2018

                               2


                            JUDGMENT

The learned counsel for the 3 rd respondent submitted

that, the very same order which is impugned in this writ

petition was challenged in WP(C) No.36951/2017 and on

reference the said writ petition was considered along with

connected case and the Full Bench of this Court by

Judgment in Riji G. Nair (Dr) v. State of Kerala & Others

(2020 (6) KHC 633), upheld Ext.P3, which is impugned in

this writ petition.

In view of the said Full Bench judgment, the challenge

against Ext.P3 order fails and accordingly the writ petition

is dismissed.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 16504 OF 2018

APPENDIX OF WP(C) 16504/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER NO.

CS(1)25788/2015 DATED 22.9.2015 OF THE REGISTRAR OF CO-OP. SOCIETIES. EXHIBIT P2 TRUE COPY OF THE ORDER NO.

CS(I)25788/2015 DATED 19.04.2016 OF THE REGISTRAR OF CO-OP. SOCIETIES. EXHIBIT P3 TRUE COPY OF THE G.O P NO. 41/2017/ CO-

OP. DATED 25-07-2017 OF THE GOVERNMENT. EXHIBIT P4 TRUE COPY OF THE ORDER IN WPC NO.

36951/2017-T DATED 17.11.2017.