STATE OF KERALA Vs. RAMAKRISHNAN

JUDGEMENT

(1.) These two appeals were tagged along with W.P (C) No.36951/2017 and W.A. No.1554/2017 based on a reference order dated 14-08-2018.

(2.) The subject matter in these appeals were in relation to an exemption granted by the Government invoking Section 101 of the Kerala Co-operative Societies Act. The societies were to comply with Section 16A (1) and Section 19A of the Kerala Co-operative Societies Act for a specified period. It is brought to our notice that the aforesaid provision had come into effect on 13-02-2013 and has been deleted with effect from 10-04- 2017. Under such circumstances as the provisions itself had been deleted, there is no obligation on the part of the Societies to comply with the same.