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Judgment
P.V.Kunhikrishnan, J.
This writ petition is filed with following prayers:
i. Issue a Writ of Mandamus or any appropriate writ order or direction commanding the 4th Respondent to issue a fresh notice calling for Annual General Meeting, in accordance with Exhibit-P1 By-Law.
ii. Issue a Writ of Mandamus or any appropriate writ order or direction directing the 1st Respondent to ensure that until the new committee is elected after following the established procedure, the administration of the 3rd respondent is taken over by the 1st and 2nd respondent.
iii. Grant such other relief deemed fit to this Hon'ble court.
Today, when this writ petition came up for consideration, the learned Government Pleader takes me through paragraphs 5 and 6 of the statement filed by the 2nd respondent, which is extracted hereunder:
"5. Thereafter a hearing was also conducted on 08.11.2019 and petitioner and representatives of the above committee were heard. On examining facts and records it is learnt that the annual general body of the committee was unauthorizedly held on 31.07.2019. These activities had been done without the permission of Puncha Special Officer, Thrissur.
It is submitted that the Agricultural Officer, Vengitangu has also reported that the procedure of annual general body meeting was not in accordance with law and the same may again be convened. In the above circumstances, a direction has been given to Agricultural Officer, Vengitangu to fix and inform a date for conducting general body meeting of the above committee and to ensure that the proper notices are being issued to all farmers and report. The Agricultural Officer, Vengitangu vide letter No. KBVKG 01/2019-20 informed that the annual general body meeting of Elamutha Kole Karshaka Sangam will be held on 12.12.2019 at 10.30 am. The Puncha Special Officer, Thrissur, Deputy Tahsildar and Village Officer concerned were present for the same. The meeting decided that since the new Administrative committee was elected in accordance with majority opinion of farmers on 31.07.2019, the decision was taken to continue the newly elected committee until the farming activities for the current year ends. Minutes of the meeting held on 12. 12.2019 was also submitted by the Agricultural Officer."
In the light of the above, I am of the view that the prayers in the writ petition are infructuous. Then the counsel for the petitioner submitted that the respondents are not conducting election and he is limiting his prayer to conduct the election immediately.
Therefore, the 2nd respondent is directed to do the needful to conduct the election, as expeditiously as possible, in accordance with law.
With the above observation, the writ petition is closed.