Kerala High Court
Kerala State Housing Board vs Kerala State Fishermen Debt ... on 3 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942
WP(C).No.41736 OF 2017(N)
PETITIONER:
KERALA STATE HOUSING BOARD,
ERNAKULAM DIVISION,
PANAMPILLY NAGAR, KOCHI-682036,
REPRESENTED BY SMT.SHYLA KUMARI C.C.,
ACCOUNTS OFFICER, KOCHI HOUSING UNIT,
KERALA STATE HOUSING BOARD,
PANAMPILLY NAGAR, KOCHI-36.
BY ADV. SRI.MANOJ RAMASWAMY, SC,
KERALA STATE HOUSING BOARD
RESPONDENTS:
1 KERALA STATE FISHERMEN DEBT RELIEF COMMISSION,
T.C.11/884, NALANDA JUNCTION,
NANDHANCODE, THIRUVANANTHAPURAM-695005,
REPRESENTED BY THE SECRETARY.
2 K.A.JOSEPH,
KARAKKAT KARAKKAT HOUSE,
MUNAMBAM, PALLIPORT,
ERNAKULAM DISTRICT-683515.
R1 BY SRI.T.G.SUNIL, SC, KSFDRC
R2 BY ADV. SRI.DILIP J. AKKARA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.41736/2017
2
JUDGMENT
Dated this the 3rd day of March 2021
The petitioner-Kerala State Housing Board is before
this Court seeking to quash Ext.P1 order of the 1 st respondent-
Kerala State Fishermen Debt Relief Commission and to direct
the Commission to reconsider Ext.P1 proceedings.
2. The petitioner states that the 2nd respondent was
sanctioned a housing loan to of ₹5 lakhs in the year 1998. The
2nd respondent was to repay the loan amount in 120 equated
monthly installments at the rate of ₹9,832/-. The 2 nd
respondent defaulted in payment.
3. The 2nd respondent thereupon approach the 1st
respondent-Commission for waiver of his loan amount.
According to the petitioner, the Commission without properly
appropriating the Act, Rules and relevant Government orders,
issued Ext.P1 proceedings holding that the entire balance
liability of the 2nd respondent is to be born by the petitioner-
WP(C).No.41736/2017
Board. The 1st respondent absolved the 2nd respondent from
the entire liability. According to the petitioner even if one time
settlement facility is extended, the petitioner will still have to
pay ₹11,35,769/-.
4. The learned counsel for the petitioner strenuously
contented that Ext.P1 is illegal and goes against the provisions
of the Kerala Fishermen Debt Relief Commission Act, 2008
and it exceeds the limit of waiver fixed by the Government.
5. The learned counsel for the petitioner would
contend that as per Section 5(3) of the Kerala Fishermen Debt
Relief Commission Act, 2008. There is an upper limit of
₹75000/- towards principal portion and the petitioner will be
entitled to a waiver of ₹1,32,251/- alone towards interest
portion. Therefore Ext.P1 order of the 1 st respondent is liable
to be set aside or atleast the Commission should be directed to
reconsider the issue.
6. I have heard the learned counsel for the petitioner,
the learned Standing counsel appearing for the 1 st respondent
and the learned counsel for the 2nd respondent.
WP(C).No.41736/2017
7. Ext.R2(b) is the Government Order G.O.(P)No.
91/2010/FHD dated 06.12.2010. Clause 2(5) to 2(9) of the
R2(b) Government Order reads as follows:
"(5) ഒരു വവ്യകക്തിയുടടെയയയോ യൂണക്തിറക്തിടന്റെയയയോ കടെട
എത്രതടന്നെയയോയയോലട, ആകക്തിടലെ 5(3) വകുപക്തിടന്റെ അടെക്തിസയോനതക്തില
സര്കയോര് നക്തിശ്ചയക്തിയകണ്ട പരമയോവധക്തി കടെയോശശയോസ തുക 75,000
(എഴുപതക്തി അയയോയക്തിരട) രൂപയോയക്തിരക്തിയകണ്ടതയോടണന്നെന്ന് 5(1) വകുപക്തിടലെ
(എഫന്ന്), (ജക്തി) എന്നെന്നീ ഖണ്ഡങ്ങള് പ്രകയോരമുള്ള അധക്തികയോരട വക്തിനക്തിയയയോഗക്തിചന്ന്
കമന്നീഷന് ശുപയോര്ശ ടചെയ്യുന. മതവ്യടഫഡക്തില നക്തിനട
മതവ്യടതയോഴക്തിലെയോളക്തി സടഘങ്ങളക്തില നക്തിനട നലകക്തിയ കടെങ്ങടള
സടബനക്തിചന്ന് ഇതക്തിനകട ഉതരവയോയതുട തുടെര്ന്നെന്ന് ഉതരവയോകുന്നെതുമയോയ
കടെയോശശയോസട മുകളക്തില പറഞ്ഞ കടെയോശശയോസ തുകയുടടെ ആനുകൂലെവ്യട
നലകുയമയോള് കണകയോയകണ്ടതക്തില.
(6) യമലപ്രകയോരട അനുവദക്തിക്കുന്നെ കടെയോശശയോസ തുക, ശുപയോര്ശ
ടചെയടപട്ട വവ്യകക്തിയുടടെ ബനടപട്ട അകക്കൗണ്ടക്തില
വകയക്തിരുയതണ്ടതയോണന്ന്.
(7) ബനടപട്ട സഹകരണ സയോപനങ്ങല പലെക്തിശയുട
പക്തിഴപലെക്തിശയുട പൂര്ണ്ണമയോയുട ഒഴക്തിവയോയകണ്ടതുട അസ്സല മുതലെക്തില
ബയോകക്തിയുള്ള സടഖവ്യ മയോത്രട കടെമയോയക്തി കണകയോയകണ്ടതുമയോണന്ന്.
(8) ഒരു മതവ്യടതയോഴക്തിലെയോളക്തികന്ന് അനുവദക്തിച വയോയ്പയുടടെ അസ്സല
മുതലെക്തിനന്ന് തുലെവ്യമയോയ സടഖവ്യയുട അതക്തിനുപുറടമ ടെക്തി സടഖവ്യയുടടെ
പകുതക്തിടയങക്തിലട വരുന്നെ സടഖവ്യയുട തക്തിരക്തിചടെചക്തിട്ടുടണ്ടങക്തില , ടെക്തിയയോന് വയോയ്പ
പൂര്ണ്ണമയോയുട അടെച്ചു തന്നീര്തതയോയക്തി കണകയോകക്തി ബനടപട്ട സയോപനട
അകക്കൗണ്ടന്ന് യകയോസന്ന് ടചെയന്ന് വയോയ്പകയോരടന ഋണവക്തിമുകനയോയകണ്ടതയോണന്ന്.
(9) യമല ഖണ്ഡക്തികകളക്തില എന്തുതടന്നെ പറഞ്ഞക്തിരുന്നെയോലട,
മതവ്യടതയോഴക്തിലെയോളക്തികള് 1995 ഡക്തിസടബര് 31 വടര എടുതക്തിട്ടുള്ള
കടെങ്ങള്കന്ന് 50% (അന്പതന്ന് ശതമയോനട) എങക്തിലയമയോ, 1996 ജനുവരക്തി 1
മുതല 2000 ഡക്തിസടബര് 31 വടര എടുതക്തിട്ടുള്ള കടെങ്ങള്കന്ന് 75%
(എഴുപതക്തിയഞന്ന് ശതമയോനട) എങക്തിലയമയോ തക്തിരക്തിചടെചക്തിട്ടുടണ്ടങക്തില ടെക്തി
ബയോദവ്യതകളക്തില നക്തിനട കടെകയോടര സഹകരണ ബയോങ്കുകള് പൂര്ണ്ണമയോയുട
ഒഴക്തിവയോകക്തി അകക്കൗണ്ടന്ന് യകയോസന്ന് ടചെയയണ്ടതയോണന്ന്."
WP(C).No.41736/2017
8. A reading of Clause 2(7) of the Government Order
would show that under the Scheme for Debt Relief, the Co-
operative Institutions are liable to waive the entire interest and
penal interest and are liable to treat only the balance principle
amount as debt. If that be so, when the petitioner has availed
a loan of ₹5 Lakhs and has admittedly repaid an amount of
₹6,37,83/-, the petitioner should be treated as having repaid
more than 75% of the principle amount. Clause 6(9) of
Ext.R2(b) would mandate that when more than 75% amount
has been repaid, the debtors liability are to be waived of
completely and the account has to be closed. Therefore, going
by R2(b) Government Order dated 06.12.2010, the 2nd
respondent is eligible to get his entire liabilities waived.
9. The learned counsel for the petitioner would
contend that since the statute has prescribed an upper limit for
the amount to be adjusted under Section 5(3), waiver of the
entire amount made by the 1st respondent in favour of the 2nd
respondent would be ultra vires. Going through the writ
petition I find that Ext.R2(b) Government Order is not
WP(C).No.41736/2017
challenged by the petitioner. In the circumstances, I do not
deem it fit to consider the legality of the conditions stipulated in
Ext.R2(b) Government Order.
In the circumstances, this Court do not find any
illegality in Ext.P1 order. The writ petition fails and it is
accordingly dismissed.
Sd/-
N. NAGARESH
JUDGE
SR
WP(C).No.41736/2017
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS VIDE
NO.408/2112 DATED 11/10/2017 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE NOTICE
NO.408/2112/B/17/K.S.F.D.R.C. DATED
15/12/2017.
EXHIBIT P3 TRUE COPY OF THE STATEMENT DATED
11.10.2017
EXHIBIT P4 TRUE COPY OF THE UNDERTAKING (FORM
NO.5) GIVEN BY THE 2ND RESPONDENT ON
7.6.2019
EXHIBIT P5 TRUE COPY OF THE ADALATH ENQUIRY
REPORT SUBMITTED BY THE VILLAGE
OFFICER
RESPONDENTS' EXHIBITS:
EXHIBIT R2A PHOTOCOPY OF THE 1ST PAGE OF PASS BOOK
ISSUED BY THE KERALA FISHERMEN'S
WELFARE BOARD.
EXHIBIT R2B PHOTOCOPY OF GO (P) NO.91/2010/FHD
DATED 06/12/2010.
EXHIBIT R2C PHOTOCOPY OF GO(P)40/13/FHD DATED
01/07/2013.
EXHIBIT R2D PHOTOCOPY OF RECEIPT NO.4519 (C850654)
DATED 29/06/2017 ISSUED BY PETITIONER.
EXHIBIT R2E PHOTOCOPY OF RECEIPT NO.10946 (C
850912) DATED 04/11/2017 ISSUED BY
PETITIONER.
SR
