Thankamani vs The Joint Registrar (General)
2021 Latest Caselaw 10878 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                       WP(C).No.8469 OF 2021(G)


PETITIONERS:

      1        THANKAMANI, AGED 70 YEARS
               D/O PADMAVATHIAMMA,
               KUZHIKKATTIL HOUSE,
               ADAT P.O, THRISSUR DISTRICT, PIN-680551.

      2        SMITHA,
               D/O THANKAMNAI,
               KUZHIKKATTIL HOUSE,
               ADAT P.O, THRISSUR DISTRICT, PIN-680551.

               BY ADVS.
               SRI.C.D.DILEEP
               SMT.SHYLAJA VARGHESE

RESPONDENTS:

      1        THE JOINT REGISTRAR (GENERAL)
               CO-OPERATIVE SOCIETIES,
               CIVIL STATION, AYYANTHOLE,
               THRISSUR DISTRICT,
               PIN-680003.
               (CHAIRMAN, DISTRICT LEVEL COMMITTEE)

      2        THE ADAT FARMER'S SERVICE CO-OPERATIVE SOCIETY LTD,
               NO.R.689,
               PURANATTUKAFA, P.O,
               THRISSUR DISTRICT, PIN-680551,
               REPRESENTED BY ITS SECRETARY.

      3        THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               JAWAHAR SAHAKARANA BHAVAN,
               DPI JUNCTION, THAICAUD P.O, THIRUVANANTHAPURAM, PIN-
               695014.


OTHER PRESENT:
             SR.GP K.P HARISH,
             SRI.P.C SASIDHARAN FOR R2.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).8469/2021
                                       2




                                JUDGMENT

Petitioners herein have approached this Court with a grievance

that coercive steps have been taken against them for the recovery of the

amounts due. They sought the benefit of Nava Keraleeyam scheme

2020.

2. When the matter was taken up, learned counsel for the

respondent/bank submitted that, in OD 44/15-16, a sum of

Rs.18,52,388/- and in OD 45/15-16, Rs.18,39,078/- are due.

3. Learned counsel for the petitioners offered to deposit ten

lakhs rupees each in each of the above loans within a period of three

days from today. After such deposit, District Level Committee shall

decide the actual amount due, after giving all possible concessions and

thereafter the amount so fixed shall be paid by the petitioners within a

period of 15 days from the date of communication of the decision of the

committee. In case of breach, the Bank will be entitled to recover the

entire amount.

Writ Petition is disposed of as above.

Sd/-

                                                 SUNIL THOMAS

Sbna                                                  JUDGE
 W.P(C).8469/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE ONETIME CIRCULAR

NO.54/2019 DATED 16.12.2019 NAVA KERALEEYAM 2020.

EXHIBIT P2 A TRUE COPY OF THE ONETIME SETTLEMENT CIRCULAR NO.64/2020 DATED 27/08/2020 NAVA KERALEEYAM 2020 SECOND STAGE.

EXHIBIT P3 A TRUE COPY OF THE CIRCULAR NO.1/2021 DATED 01.01.2021.

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE 1ST RESPONDENT DATED 24.03.2021.