SILPA U.N Vs. P.P.BABU

JUDGEMENT

(1.) HEARD the learned counsel for the appellant, Sri.P.V.S.Sudheer appearing for the 1st respondent and learned Government Pleader appearing for respondents 2 and 3.

(2.) THIS appeal is filed against the judgment of the learned single Judge disposing of WP(C) No.12811/14 filed by the 1st respondent. Appellant is the chief promoter of Kavilumpara Rural Employees and Welfare Co -operative Society,Thottilpalam registered under the Kerala Co -operative Societies Act. Aggrieved by the registration so granted, the 1st respondent filed an appeal before the 3rd respondent Government. During the pendency of that appeal, the 1st respondent filed the writ petition mentioned above before this Court seeking an expeditious disposal of the appeal and also to keep further proceedings pursuant to the registration in abeyance in the meanwhile. By the judgment dated 22nd of May, 2014, the learned single Judge disposed of the writ petition directing the 3rd respondent to dispose of the appeal and also directing that status quo shall be maintained in the meanwhile. It is this judgment, which is under challenge before us.

(3.) APPELLANT points out and the 1st respondent concedes before us that subsequent to the judgment, the 1st respondent, the appellant before the 3rd respondent himself filed Annexure A affidavit before the Government dated 24/6/14 conceding that the 1st respondent does not wish to prosecute the appeal and requests that the appeal may be dismissed as withdrawn. Pointing out the above, counsel for the appellant states that it is unnecessary for the 3rd respondent to dispose of the appeal on merits and also to maintain status quo any longer.