Syamaladevi Amma vs Joint Registrar Of Co-Operative ...
2021 Latest Caselaw 14131 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                       WP(C) NO. 22455 OF 2015
PETITIONER:

          SYAMALADEVI AMMA
          TYPIST, SASTHAMCOTTA CO-OPERATIVE AGRICULTURAL & RURAL
          DEVELOPMENT BANK LTD. NO.Q 373, SASTHAMCOTTA.P.O.,
          KOLLAM.

          BY ADV SRI.P.C.SASIDHARAN



RESPONDENTS:

    1     JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
          O/O THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
          KOLLAM-690 001

    2     THE PART TIME ADMINISTRATOR
          SASTHAMCOTTA CO-OPERATIVE AGRICULTURAL & RURAL
          DEVELOPMENT BANK LTD. NO.Q 373, SASTHAMCOTTA.P.O.,
          KOLLAM- 690 521

    3     SASTHAMCOTTA CO-OPERATIVE AGRICULTURAL & RURAL
          DEVELOPMENT BANK LTD. NO.Q 373,
          SASTHAMCOTTA.P.O., KOLLAM, REPRESENTED BY ITS
          SECRETARY.

          BY ADV SRI.S.SHARAN



          GP SRI B HARISH KUMAR




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22455 OF 2015
                                 2


                            JUDGMENT

Petitioner has challenged the order of termination Ext.P4

under Article 226 of the Constitution of India and there is an

interim stay by this Court dated 24.07.2015 which has been

extended until further orders, vide order dated 21.08.2015.

Petitioner has an alternative remedy to assail the aforementioned

order under Section 69 of the Kerala Co-operative Societies Act.

This writ petition is dismissed with liberty to avail the efficacious

remedy within a period of 45 days from the date of receipt of the

certified copy of this order. The interim order granted by this

Court and extended till further orders are permitted to continue

till the availment of remedy within 45 days. Thereafter petitioner

shall be at liberty to seek fresh interim order in accordance with

law.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 22455 OF 2015

APPENDIX OF WP(C) 22455/2015

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE JUDGMENT OF IN W.A.NO.1566/2007.

EXHIBIT P2 P2- TRUE COPY OF THE JUDGMENT DATED 31.3.2015 IN WP[C]NO.25350/2013.

EXHIBIT P3 P3- TRUE COPY OF THE ORDER NO.C.R.B.2819/15 DATED 3.6.2015.

EXHIBIT P4 P4- TRUE COPY OF THE ORDER DATED 22.7.2015.