Dhanya R.C vs Board Of Directors Of The Ittiva ...
2024 Latest Caselaw 30019 Ker

Kerala High Court

Dhanya R.C vs Board Of Directors Of The Ittiva ... on 22 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) NO. 36908 OF 2024             : 1 :


                                            2024:KER:78268




       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

   THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA,

                           1946

               WP(C) NO. 36908 OF 2024

PETITIONER:

        DHANYA R.C, AGED 43 YEARS
        W/O. SAJU V.R. RESIDING AT UTHRADAM,
        AYIRAKKUZHI P.O., KADAKKAL, KOLLAM DISTRICT
        (SECRETARY UNDER SUSPENSION), ITTIVA
        AGRICULTURAL IMPROVEMENT CO-OPERATIVE
        SOCIETY LTD., NO. Q.1553, MANNOOR P.O.,
        CHANNAPETTA, KOLLAM., PIN - 691559


        BY ADVS.
        P.N.MOHANAN
        C.P.SABARI
        AMRUTHA SURESH
        GILROY ROZARIO




RESPONDENTS:

   1    BOARD OF DIRECTORS OF THE ITTIVA
        AGRICULTURAL IMPROVEMENT CO-OPERATIVE
        SOCIETY
        LTD., NO. Q.1553, MANNOOR P.O.,
        CHANNAPETTA, KOLLAM DISTRICT
        REPRESENTED BY ITS PRESIDENT - 691311

   2    ITTIVA AGRICULTURAL IMPROVEMENT CO-OPERATIVE
        SOCIETY
        LTD.,NO.Q.1553MANNOOR P.O.,
        CHANNAPETTA, KOLLAM DISTRICT.
 WP(C) NO. 36908 OF 2024          : 2 :


                                         2024:KER:78268


          REPRESENTED BY SECRETARY IN CHARGE., PIN -
          691311

   3      CHAIRMAN, DISCIPLINARY SUB-COMMITTEE,
          ITTIVA AGRICULTURAL IMPROVEMENT CO-OPERATIVE
          SOCIETY LTD., NO.Q.1553, MANNOOR
          P.O.,CHANNAPETTA,                KOLLAM
          DISTRICT., PIN - 691311



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 36908 OF 2024       : 3 :


                                      2024:KER:78268




                   JUDGMENT

The learned counsel for the petitioner

seeks permission to withdraw the writ petition

without prejudice to the right of the petitioner to

approach the appropriate authorities in

accordance with law.

With the said liberty, the writ petition is

dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB