Kerala High Court
Cochin Shipyard Staff Co-Operative ... vs State Of Kerala on 20 June, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
WEDNESDAY, THE 20TH DAY OF JUNE 2012/30TH JYAISHTA 1934
WP(C).No. 19472 of 2007 (R)
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PETITIONER(S):
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1. COCHIN SHIPYARD STAFF CO-OPERATIVE HOUSE
CONSTRUCTION SOCIETY LTD.E.346, COCHIN SHIPYARD LTD.,
KOCHI- 682 015, REPRESENTED BY ITS SECRETARY, K.G.SOMARAJAN.
2. P.PRATHAPACHANDRAN, PRESIDENT,
COCHIN SHIPYARD STAFF CO-OPERATIVE HOUSE
CONSTRUCTION SOCIETY LTD.E.346,
COCHIN SHIPYARD LTD., KOCHI- 682 015.
BY ADVS.SRI.N.HARIDAS
SRI.P.S.SASIDHARAN
SRI.C.A.ANUPAMAN
SRI.SAMSON THOMAS DAVIS
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY
THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2. JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL), ERNAKULAM.
3. ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL), KANAYANNUR TALUK,
CHITTOOR ROAD, ERNAKULAM.
R1 TO R3 BY GOVERNMENT PLEADER SRI.T.R.RAJESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 20-06-2012, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Kss
S. Siri Jagan, J.
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W.P(C) No. 19472 of 2007
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Dated this, the 20th day of June, 2012.
J U D G M E N T
The learned counsel for the petitioners submits that the writ petition has become infructuous. Accordingly, the writ petition is dismissed as infructuous.
Sd/- S. Siri Jagan, Judge. Tds/ [True copy] P.S to Judge.