V P SASINDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ appeal is filed by the petitioner in WP(C) No. 3854/12, which was filed challenging the constitutional validity of the Kerala Co -operative Societies (Amendment) Act, 2012 (Act 13 of 2012). The writ petition was heard by a learned single Judge along with a batch of other writ petitions and the cases were dismissed by judgment dated 5th of July, 2013. It is in these circumstances, this appeal is filed.

(2.) WE heard the learned counsel for the appellant Sri.M.M.Monaye, learned Special Government Pleader Sri.D.Somasundaram appearing for respondents 1 to 3 and the learned standing counsel appearing for the 5th respondent.

(3.) IN so far as this appeal is concerned, amendments to the Kerala Co -operative Societies Act by Act 15 of 1997, Act 3 of 2002, Act 9 of 2009 and Act 13 of 2012 are required to be noted. When the prayer for interim relief in the writ petitions was considered, a learned single Judge passed a detailed order dated 22nd of February, 2012 declining the interim order prayed for. That order was confirmed in WA No.354/12 and connected cases. In the order, the learned single Judge has traced the legislative history leading to Act 13 of 2012 in para 6 to 20 of the order, which, for convenience, are extracted below for reference.