Suhara P vs Registrar Of Co-Operative Societies
2024 Latest Caselaw 29515 Ker

Kerala High Court

Suhara P vs Registrar Of Co-Operative Societies on 17 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                             WA NO. 1218 OF 2024
    AGAINST JUDGMENT DATED 14/06/2024 IN WP(C) 12972/2020 OF THIS COURT
APPELLANT(S)/PETITIONER:

     SUHARA P. AGED 32 YEARS D/O.MUHAMMED ALI, POOLACKAL HOUSE,
     JARATHINGAL, P.O.KADAMPUZHA, MALAPPURAM DISTRICT., PIN - 676553

BY ADV. SRI. K.MOHANAKANNAN

RESPONDENT(S)/RESPONDENTS:

  1. REGISTRAR OF CO-OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI
     JUNCTION, THYCAUD (PO), THIRUVANANTHAPURAM-695014., PIN - 695014

AND 4 OTHERS

BY SENIOR GOVERNMENT PLEADER FOR R1 & R2.

BY ADVS.M/S.P.U.SHAILAJAN, NIDHEESH T.P & MIDHUN SUDARSANAN P FOR R3 & R4

SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM &   NISHA GEORGE FOR R5.

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation and implementation of the Judgment in Writ
Petition(C) No. 12972/2020 dated 14.06.2024 of this Hon'ble Court pending
disposal of the above Writ Appeal.
     This Writ Appeal again coming on for orders on 17/10/2024, upon
perusing the appeal memorandum and this court's order dated
10/10/2024, the court on the same day passed the following:
          ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
       -------------------------------------------------------------
        W.A.Nos.1205 of 2024, 1013 of 2024, 1062 of 2024
                            and 1218 of 2024
      --------------------------------------------------------------
            Dated this the 17th day of October, 2024

                              ORDER

Anil K. Narendran, J

Adv.P.U.Shailajan enters appearance for the 4th respondent.

Therefore, service of notice is complete in the writ appeal.

C.M.Application No.1 of 2024 in W.A.No.1218 of 2024

2. This is an application filed by the appellant seeking an

order to condone the delay of 20 days in filing the appeal.

3. Having considered the averments in the affidavit filed

in support of this application and also the submissions made at

the Bar, we find that the appellant has offered sufficient cause for

condonation of delay.

4. In the result, this application is allowed by condoning

the delay of 20 days in filing the appeal.

5. Admit.

6. The learned Senior Government Pleader enters

appearance for respondents 1 and 2. Adv.P.U.Shailajan enters

W.A.No.1205 of 2024 and conn.cases

appearance for respondents 3 and 4. Adv.Nisha George enters

appearance for the 5th respondent. Therefore, service of notice is

complete in the writ appeal.

7. The operation of the impugned judgment of the learned

Single Judge is stayed for a period of three months.

W.A.Nos.1205 of 2024, 1013 of 2024, 1062 of 2024 and 1218 of

List on 09.12.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE PV

17-10-2024 /True Copy/ Assistant Registrar