Rajeev Memorial Charitable Society vs Kannur University
2024 Latest Caselaw 26961 Ker

Kerala High Court

Rajeev Memorial Charitable Society vs Kannur University on 6 September, 2024

                                                       2024:KER:67887


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

        FRIDAY, THE 6TH DAY OF SEPTEMBER 2024/15TH BHADRA, 1946

                        WP(C) NO. 377 OF 2021

PETITIONERS:

    1       RAJEEV MEMORIAL CHARITABLE SOCIETY,
            KANHILERI, MATTANUR, KANNUR DISTRICT - 670 702,
            REPRESENTED BY ITS PRESIDENT, PROF. K.LAKSHMANAN,

    2       PROF. K.LAKSHMANAN,
            MANAGER, RAJEEV MEMORIAL COLLEGE OF TEACHER EDUCATION,
            KAVUMPADI, THILLENKERI PO, MATTANUR - 670 702,
            KANNUR DISTRICT. RESIDING AT APARTMENT NO.7D,
            'LANDMARK APARTMENTS', THONDEYAD BYE-PASS,
            IRINGALLUR PANCHAYAT, KOZHIKODE.

            BY ADVS.
            GEORGE POONTHOTTAM (SR.)
            SRI.N.ANAND
            SMT.NISHA GEORGE
            I.V. Pramod




RESPONDENTS:

    1       KANNUR UNIVERSITY,
            THAVAKKARA, CIVIL STATION (PO),
            KANNUR DISTRICT 670 - 002,
            REPRESENTED BY ITS REGISTRAR.

    2       DR.PADMANABHAN,
            PRINCIPAL (UNDER SUSPENSION),
            RAJEEV MEMORIAL COLLEGE OF TEACHER EDUCATION,
            KAVUMPADI, THILLENKERI P.O., MATTANUR - 670 702,
            KANNUR DISTRICT.

            BY ADVS.
            SRI.M.SASINDRAN
 W.P.(C).No.377 of 2021


                                                                  2024:KER:67887
                                         -2-

               SRI.K.M.JAMALUDHEEN
               SMT.LATHA PRABHAKARAN
               I.V.PRAMOD



       THIS     WRIT     PETITION   (CIVIL)    HAVING   BEEN   FINALLY   HEARD   ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.377 of 2021


                                                             2024:KER:67887
                                       -3-

                              JUDGMENT

(Dated this the 6th day of September, 2024)

The learned counsel for the petitioners submits

that the writ petition has become infructuous.

Recording the above submission, the writ petition

is dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE

ADS

2024:KER:67887

APPENDIX OF WP(C) 377/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE BYE - LAWS OF THE 1ST PETITIONER SOCIETY.

EXHIBIT P2 TRUE COPY OF THE POSSESSION NOTICE DATED 24.07.2015 ISSUED BY THE CATHOLIC SYRIAN BANK LIMITED.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 24.01.2017 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.3904 OF 2016.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 01/12/2018 PASSED BY THE CHIEF JUDICIAL MAGISTRATE, THALASSERY IN C.M.P. NO.7952 OF 2018

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 11.02.2019 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.3452 OF 2019.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 01.07.2019 PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.17005 OF 2019.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION NO.NKRZ/LD/SEC.373/375/22250/2020-21 DATED 04.11.2020 ISSUED BY M/S.CATHOLIC SYRIAN BANK.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 14.12.2020 ISSUED BY THE 1ST PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE COMMUNICATION DATED 18.12.2020 ISSUED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.