Kerala High Court
Varkala Malsya Thozhilali Vikasana ... vs Registrar Of Fisheries Co-Operative ...
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
WEDNESDAY, THE 19TH DAY OF DECEMBER 2012/28TH AGRAHAYANA 1934
WP(C).No. 30452 of 2012 (F)
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PETITIONER(S):
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1. VARKALA MALSYA THOZHILALI VIKASANA KSHEMA
SAHAKARANA SANGOM NO.(F)T 197,
VARKALA P.O., THIRUVANANTHAPURAM-695 141
REPRESENTED BY ITS HONORARY SECRETARY.
2. THE PRESIDENT,
VARKALA MALSYA THOZHILALI VIKASANA KSHEMA
SAHAKARANA SANGOM NO. (F) T 197,
VRKALA P.O., THIRUVANANTHAPURAM-695 141.
BY ADVS.SRI.K.GOPALAKRISHNA KURUP (SR.)
SRI.P.N.SUKUMARAN
SRI.T.B.HOOD
RESPONDENTS:
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1. REGISTRAR OF FISHERIES CO-OPERATIVE SOCIETIES,
(DIRECTOR OF FISHERIES), DIRECTORATE OF FISHERIES
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.
2. THE FISHERIES OF ASSISTANT REGISTRAR,
DIRECTORATE OF FISHERIES, VIKAS BHAVAN
THIRUVANANTHAPURAM-695 033.
3. KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT LIMITED (MATSYAFED),
MATSYA BHAVAN, KAMALESWARAM, MANACAUD
THIRUVANANTHAPURAM-695 009 REPRESENTED
BY ITS MANAGING DIRECTOR.
4. ABDUL MANAF K.,
FISHERIES ASSISTANT REGISTRAR
DIRECTORATE OF FISHERIES, VIKAS BHAVAN
THIRUVANANTHAPURAM-695 033.
5. M.FAROOQ,
KADAYIL VEEDU, CHILAKKOOR, VARKALA P.O.
THIRUVANANTHAPURAM-695 141.
6. ABDUL VAHAB,
P.N.VEEDU, VETTAKKADA, EDAVA P.O.
THIRUVANANTHAPURAM-695 311.
R BY GOVERNMENT PLEADER SRI D.SOMASUNDARAM
R BY SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19-
12-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 30452 of 2012 (F)
A P P E N D I X
PETITIONER'S EXHIBITS
EXHIBIT P1: TRUE COPY OF ORDER DATED 30.11.2012 ISSUED BY THE 1ST
RESPONDENT REGISTRAR DIRECTING THE 2ND RESPONDNET TO CONDUCT AN ENQUIRY
UNDER SECTION 65 OF THE CO-OPERTIVE SOCIEITES ACT, 1969.
EXHIBIT P2: TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF the
MANAGING COMMITTEE OF MATSYAFED HELD ON 5.11.2008.
/TRUE COPY/
P.A TO JUDGE
K.SURENDRA MOHAN, J.
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W.P(c) No.30452 of 2012-F
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Dated this the 19th December, 2012
J U D G M E N T
The learned Special Government Pleader, Sri D.Somasundaram, submits that Ext.P1 proceedings issued by the 1st respondent would be withdrawn and fresh orders would be issued, if necessary.
This is recorded. In view of the above, this Writ Petition is disposed of recording the said submission.
(K.SURENDRA MOHAN, JUDGE) rtr/