Kerala High Court
C.R.Shaji vs The State Co-Operative Election on 18 July, 2007
Author: H.L.Dattu
Bench: H.L.Dattu, K.T.Sankaran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA No. 1269 of 2004(B)
1. C.R.SHAJI,
... Petitioner
Vs
1. THE STATE CO-OPERATIVE ELECTION
... Respondent
2. THE ELECTORAL OFFICER (ASST.REGISTRAR OF
3. THE RETURNING OFFICER (UNIT INSPECTOR,
4. THE ADMINISTRATOR,
5. THE PALAKKAD DISTRICT AUTORIKSHAW
6. THE JOINT REGISTRAR OF CO-OPERATIVE
7. MANIKANDAN C., S/O. SUKUMARAN NAIR,
For Petitioner :SRI.M.SASINDRAN
For Respondent :SRI.B.S.SWATHI KUMAR,SC.CO.OP.E COMMN.
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice K.T.SANKARAN
Dated :18/07/2007
O R D E R
H.L.DATTU, C.J. & K.T.SANKARAN,J.
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W.A. NO. 1269 OF 2004
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Dated this the 18th July, 2007
JUDGMENT
H.L.DATTU, C.J.
Learned counsel, Sri.M.Sasindran, appearing for the appellant submits that as on today, the reliefs sought for by the appellant do not survive for consideration of this Court.
2. Taking note of the submission made by the learned counsel, the Writ Appeal is disposed of, as having become infructuous.
3. In view of the order passed in the Writ Appeal, the relief sought for in I.A.Nos.2863 and 3503 of 2005 need not be considered by this Court. Accordingly, the said applications are also rejected.
Ordered accordingly.
(H.L.DATTU) Chief Justice (K.T.SANKARAN) Judge ahz/