Ramachandran K.K vs State Of Kerala
2024 Latest Caselaw 14240 Ker

Kerala High Court

Ramachandran K.K vs State Of Kerala on 29 May, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
    WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                       WP(C) NO. 4418 OF 2017
PETITIONER:

          RAMACHANDRAN K.K
          AGED 78 YEARS
          KODIKKANNATHU KIZHAKKETHIL,
          EDATHANATTUKARA VATTAMANNAPURAM.P.O.,
          PALAKKAD DISTRICT
          BY ADVS.
          SRI.K.MOHANAKANNAN
          SMT.A.R.PRAVITHA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT INDUSTRIES
          DEPARTMENT, THIRUVANANTHAPURAM-695001
    2     THE DIRECTOR OF HANDLOOMS TEXTILES
          GOVERNMENT OF KERALA, VIKAS BHAVAN,
          THIRUVANANTHAPURAM-695033
    3     THE MANAGING DIRECTOR
          MALABAR CO-OPERATIVE TEXTILES LTD,
          KATHALA CHUNGAM, KUTTIPURAM,
          MALAPPURAM DISTRICT
          BY ADVS.
          GOVERNMENT PLEADER
          SRI.K.ANAND (SR.)
          SRI.K.ANAND SR.
          SMT.LATHA ANAND
          SMT. K. B. SONY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4418 OF 2017

                                    2


                              JUDGMENT

Petitioner claims that, he is the shareholder of the 3 rd

respondent-Society. On account of refusal of the 3 rd

respondent to give dividend, petitioner represented the

matter as per Ext.P4 to the Minister. Ext.P4 was forwarded

to the 2nd respondent. The 2nd respondent considered the

matter and was rejected as per Ext.P5. According to the

petitioner Ext.P5 order was passed without considering his

contentions.

2. Accordingly, I set aside Ext.P5 order and direct the

2nd respondent to re-consider Ext.P4 within a period of two

months from the date of receipt of a copy of this judgment

after hearing the petitioner as well as the 3rd respondent.

Therefore, this writ petition is disposed of.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 4418 OF 2017

APPENDIX OF WP(C) 4418/2017

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SHARE CERTIFICATE NO.157/DATED 6.5.1996 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DT.5.5.2010 BEFORE THE 3RD RESPONDENT EXHIBIT P3 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 19.5.2010 EXHIBIT P4 TRUE COPY OF THE COMPLAINT FILED BEFORE THE HON'BLE CHIEF MINISTER OF KERAL ON 3.3.2012 THROUGH THE MLS, MANNARKAD AS PER THE CHIEF MINISTER'S GRIEVANCE REDRESAL PROGRAM EXHIBIT P5 TRUE COPY OF THE COMMUNICATION SENT BY THE 2ND RESPONDENT TO THE PETITIONER ALONG WITH THE LETTTER DATED 12.12.2012 OF THE 3RD RESPONDENT EXHIBIT P6 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE HON'BLE MINISTER OF THE DEPARTMENT OF I.T AND INDUSTRIESDT. 16.6.2014 EXHIBIT P7 TRUE COPY OF THE COMMUNICATION SENT BY THE 1ST RESPONDENT DATED 21.12.2015