Firos K vs The Joint Registrar Of Co-Operative ...
2024 Latest Caselaw 27462 Ker

Kerala High Court

Firos K vs The Joint Registrar Of Co-Operative ... on 11 September, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:69176

                                   1
WP(C) NO. 30620 OF 2024




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                        WP(C) NO. 30620 OF 2024

PETITIONER/S:

          FIROS K.
          AGED 45 YEARS
          S/O. ABDUL KAREEM, COLLECTION AGENT, KARULAYI SERVICE
          CO-OPERATIVE BANK LTD. NO.30, KARULAYI P.O., RESIDING
          AT KUNNATHERI HOUSE, KARULAYI P.O., MALAPPURAM, PIN -
          679330


          BY ADVS.
          M.SASINDRAN
          T.S.BHARATH KRISHNA




RESPONDENTS:

    1     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
          (GENERAL),
          MALAPPURAM., PIN - 676505

    2     KARULAYI SERVICE CO-OPERATIVE BANK LTD. NO.30,
          KARULAYI P.O., MALAPPURAM, REPRESENTED BY ITS
          SECRETRY., PIN - 679330

    3     THE BOARD OF DIRECTORS OF KARULAYI SERVICE CO-OPERATIVE
          BANK LTD. NO.30
          KARULAYI P.O., MALAPPURAM, REPRESENTED BY ITS
          PRESIDENT., PIN - 679330
                                                            2024:KER:69176

                                    2
WP(C) NO. 30620 OF 2024


            BY ADVS.
            Harikumar T S
            P.B.SAHASRANAMAN(K/121/1984)
            SANAND RAMAKRISHNAN(K/2871/1999)

            BY SR.G.P. SRI. V.K.SUNIL



     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                        2024:KER:69176

                                  3
WP(C) NO. 30620 OF 2024




                           JUDGMENT

The learned counsel for the petitioner submits

that the writ petition is not pressed. Accordingly, the writ

petition is dismissed as not pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:69176

WP(C) NO. 30620 OF 2024

APPENDIX OF WP(C) 30620/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER NO.DDA-1/2019 DATED 12.03.2019 ISSUED BY THE PRESIDENT OF THE SOCIETY APPOINTING THE PETITIONER AS COLLECTION AGENT

Exhibit P2 A TRUE COPY OF THE G.O.NO.87/2015/CO-OP DATED 15.07.2015

Exhibit P3 A TRUE COPY OF THE NOTIFICATION ISSUED BY THE SOCIETY, PUBLISHING IN THE VEEKSHANAM DAILY DATED 25-05-2024

Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 04.07.2024 SUBMITTED BY THE PETITIONER BEFORE THE SOCIETY.

Exhibit P5 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT JOINT REGISTRAR DATED 07.06.2024

Exhibit P6 A TRUE COPY OF THE ORDER DATED 18.07.2024 ISSUED BY THE 1ST RESPONDENT JOINT REGISTRAR OF THE PRESIDENT OF THE SOCIETY