Shaju P.R. vs The Joint Registrar (General)
2021 Latest Caselaw 10879 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.8476 OF 2021(H)


PETITIONER:
               SHAJU P.R., AGED 46 YEARS
               S/O RAPPAI, PONTHEKKAN HOUSE,
               ROSE GARDEN, CHIYYARAM.P.O,
               THRISSUR DISTRICT - PIN-680026.

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

RESPONDENTS:

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

      2        THE ASSISTANT REGISTRAR (GENERAL)
               OF CO-OPERATIVE SOCIETIES,
               SAHAKARANA BHAVAN,
               AYYANTHOLE.P.O,
               THRISSUR DISTRICT,
               PIN-680003.

      3        THE KURIACHIRA CO-OPERATIVE
               BANK LTD, NO.637,
               H.O. KURIACHIRA,
               PIN-680006.
               REPRESENTED BY ITS SECRETARY.

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


OTHER PRESENT:
             SR.GP BIMAL K NATH,
             SRI.RANJITH XAVIER FOR R3

     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).8476/2021
                                      2




                               JUDGMENT

Petitioner has approached this Court contending that the liability

due from him can be settled and respondents shall extent the benefits

under Exts.P1, P2 and P3 to him. Learned counsel for the petitioner

offered to deposit a sum of ten lakhs rupees provisionally subject to

final amount being determined by the District Level Committee.

2. Accordingly, petitioner is permitted to deposit the above sum

within three days. Thereafter, District Level Committee shall finalize

the amount due and the remaining amount shall be deposited within a

period of 15 days from the receipt of communication of the balance

amount. No coercive steps shall be taken in the meanwhile. If the

amount is not deposited within the above time, Bank will be free to

recover the entire amount.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                               JUDGE
 W.P(C).8476/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE ONETIME SETTLEMENT

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 THE ADALAT.

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED 25/02/2021 SUBMITTED BY THE PETITIONER BEFORE THE BOARD OF DIRECTORS.

EXHIBIT P6 A TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE ABOVE REPRESENTATION.

EXHIBIT P8 A TRUE COPY OF THE COMMUNICATION 801/21/SSO KURIACHIRA DATED 08.03.2021 OF THE 2ND RESPONDENT.

EXHIBIT P9 A TRUE COPY OF THE RESOLUTION PASSED BY THE BOARD OF 3RD RESPONDENT.

EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION SUBMITTED TO THE 1ST RESPONDENT DATED 20.03.2021.

EXHIBIT P11 A TRUE COPY OF THE ABOVE ORDER OF THE 1ST RESPONDENT JRGTSR/5591/2020-CRPI DATED 30.11.2020.

EXHIBIT P12 A TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED BY THE DOCTOR DATED 28.03.2021.