Citation : 2021 Latest Caselaw 12642 Ker
Judgement Date : 31 May, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 31ST DAY OF MAY 2021/10TH JYAISHTA, 1943
WP(C) NO. 10716 OF 2021
PETITIONERS:
1 K.RAJAGOPALAN NAIR, AGED 65 YEARS,
S/O.NARAYANAN NAIR, MELETHU HOUSE,
VAZHUVADI, THAZHAKARA P.O.,
MAVELIKARA VIA., ALAPPUZHA DISTRICT.
2 SUBHADRA RAJAGOPAL, AGED 62 YEARS,
W/O.K.RAJAGOPALAN NAIR, MELETHU HOUSE,
VAZHUVADI, THAZHAKARA P.O.,
MAVELIKARA VIA., ALAPPUZHA DISTRICT.
3 ARYA S., AGED 30 YEARS,
D/O.K.RAJAGOPALAN NAIR,
MELETHU HOUSE, VAZHUVADI,
THAZHAKARA P.O., MAVELIKARA VIA.,
ALAPPUZHA DISTRICT.
4 THANKAMANI AMMA K., AGED 60 YEARS,
W/O.SOMAN PILLAI, NELLUVELIL
KIZHAKKETHIL HOUSE, VAZHUVADI,
THAZHAKARA P.O., MAVELIKARA VIA,
ALAPPUZHA DISTRICT.
5 SURESHKUMAR P.G., AGED 56 YEARS,
S/O.GOPALAKRISHNA PILLAI, GOKULAM,
VAZHUVADI, THAZHAKARA P.O.,
MAVELIKARA VIA , ALAPPUZHA DISTRICT.
6 D.SAVITHRI AMMA, AGED 62 YEARS,
D/O.LATE DEVAYANI AMMA,
THEKKINETH HOUSE, THAZHAKARA P.O.,
MAVELIKARA - VIA, ALAPPUZHA DISTRICT.
BY ADVS.
BABU JOSEPH KURUVATHAZHA
SRI.M.G.SREEJITH
SMT.K.S.ARCHANA
WP(C) No.10716/2021
:2 :
RESPONDENTS:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYCAUD P.O., THIRUVANANTHAPURAM - 695 014.
2 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
PAECHI ANGALAMMAN KOVIL TRUST BUILDINGS,
PAZHAVANGADI JUNCTION IRON BRIDGE,
ALAPPUZHA - 688 011.
3 ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
MINI CIVIL STATION, MAVELIKARA,
ALAPPUZHA DISTRICT, PIN - 690 101.
4 MAVELIKARA TALUK CO-OPERATIVE BANK
LIMITED NO.707, MAVELIKARA P.O.,
ALAPPUZHA DISTRICT, PIN - 690 101,
REPRESENTED BY ITS SECRETARY.
5 THAZHAKARA BRANCH OF MAVELIKARA TALUK
CO-OPERATIVE BANK LIMITED NO.707,
THAZHAKARA P.O., MAVELIKARA,
ALAPPUZHA DISTRICT, PIN - 690 102,
REPRESENTED BY ITS GENERAL MANAGER.
GOVERNMENT PLEADER SMT.PRINCY XAVIER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.05.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.10716/2021
:3 :
JUDGMENT
~~~~~~~~~
Dated this the 31st day of May, 2021
The petitioners seek to command respondents 1 to
3 to take appropriate action for enabling the 4 th and 5th
respondents to release the Fixed and Saving Deposits as
detailed in Exts.P1 to P11 to the petitioners forthwith.
2. According to the petitioners, they have made the
following deposits with the 4th respondent-Bank:
30/11/20 1st petitioner deposited ₹56,403/- in his SB account. 02/07/18 1st petitioner deposited ₹4,00,000/- as detailed in Ext.P2 with the 4th respondent. 28/06/18 2nd petitioner deposited ₹3,00,000/- with the 4th respondent.
03/11/20 2nd petitioner deposited ₹33,112/- with the 4th respondent.
19/02/20 3rd petitioner deposited ₹64,468/- with the 4th respondent.
20/03/18 4th petitioner deposited ₹2,00,000/- with the 4th respondent.
29/09/16 4th petitioner deposited ₹7,00,000/- with the 4th respondent.
28/03/19 4th petitioner deposited ₹1,50,000/- with the 4th respondent.
WP(C) No.10716/2021
04/11/20 4th petitioner effected the Savings Bank deposit of ₹1,07,534/-.
12/01/20 5th petitioner deposited ₹1,00,000/- with the 4th respondent.
17/09/15 5th petitioner deposited ₹2,00,000/- with the 4th respondent.
03/10/16 5th petitioner deposited ₹1,00,000/- with the 4th respondent.
07/07/20 5th petitioner deposited ₹1,51,096/- with the 4th respondent, in the Savings Bank account. 26/09/14 6th petitioner deposited ₹2,00,000/- with the 4th respondent.
16/06/14 6th petitioner deposited ₹1,00,000/- with the 4th respondent.
14/09/17 6th petitioner deposited ₹2,40,763/- with the 4th respondent.
15/02/18 6th petitioner deposited ₹4,04,306/- with the 4th respondent.
10/03/20 6th petitioner deposited ₹35,453/- with the 4th respondent, in the Savings Bank account.
However, in spite of repeated requests, respondents 4 and 5
are not releasing those deposits to the petitioners. Though
the petitioners have approached respondents 1 to 3 with
Exts.P13 and P 14 representations, respondents 1 to 3 have
not taken any steps to undo the injustice.
3. I have heard the learned counsel for the petitioners
and the learned Government Pleader representing
respondents 1 to 3.
WP(C) No.10716/2021
4. In view of the nature of the reliefs being granted in
this writ petition, notice to respondents 4 and 5 is dispensed
with.
5. The petitioners have submitted Ext.P14
representation to the 2nd respondent-Joint Registrar of
Co-operative Societies. When a complaint regarding
non-payment of deposits is made, the 2 nd respondent is bound
to consider such complaint.
In the circumstances, the writ petition is disposed of
directing the 2nd respondent to consider Ext.P14
representation, in accordance with law, within a period of eight
weeks. Needless to say, if the 2nd respondent is taking any
decision adverse to respondents 4 and 5, the respondents 4
and 5 should be put to notice.
Sd/-
N. NAGARESH, JUDGE
aks/31.05.2021 WP(C) No.10716/2021
APPENDIX OF WP(C) 10716/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE PASS BOOK BEARING A/C NO.456 ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE FIXED DEPOSIT RECEIPT NO.60822 DATED 2/7/2018 ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER. EXHIBIT P3 TRUE COPY OF THE FIXED DEPOSIT RECEIPT NO.60821 DATED 28/6/2018 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER. EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK SB A/C NO.1554 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER. EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK A/NO.1733 ISSUED BY THE 5TH RESPONDENT TO THE 3RD PETITIONER. EXHIBIT P6 TRUE COPY OF THE DEPOSIT RECEIPT NO.53493 DATED 20/3/2018 ISSUED BY THE 4TH RESPONDENT TO THE 4TH PETITIONER. EXHIBIT P7 TRUE COPY OF THE DEPOSIT RECEIPT NO.0049669 DATED 29/9/2016 ISSUED BY THE 4TH RESPONDENT TO THE 4TH PETITIONER.
EXHIBIT P7(a) TRUE COPY OF THE FIXED DEPOSIT RECEIPT NO.64534 DATED 28/3/2019 ISSUED BY THE 4TH RESPONDENT TO THE 4TH PETITIONER. EXHIBIT P7(b) TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK BEARING A/C NO.SB 1433 MAINTAINED BY THE 4TH PETITIONER WITH THE 4TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE FIXED DEPOSIT CERTIFICATE NO.018197 DATED 12/1/2012 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE 5TH PETITIONER.
EXHIBIT P8(a) TRUE COPY OF THE FIXED DEPOSIT CERTIFICATE NO.0048926 DATED 17/9/2015 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE 5TH PETITIONER.
WP(C) No.10716/2021
EXHIBIT P8(b) TRUE COPY OF THE FIXED DEPOSIT CERTIFICATE NO.0049681 DATED 3/10/2016 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE 5TH PETITIONER.
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK A/NO.1285 ISSUED ON BEHALF OF THE 4TH RESPONDENT, HAVING THE SUM OF RS.1,51,096/- IN THE SB ACCOUNT OF THE 5TH PETITIONER.
EXHIBIT P10 TRUE COPY OF THE DEPOSIT CERTIFICATE NO.0034206 DATED 26/9/2014 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE LAST PETITIONER.
EXHIBIT P10(a) TRUE COPY OF THE DEPOSIT CERTIFICATE NO.0049375 DATED 16/6/2016 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE LAST PETITIONER.
EXHIBIT P10(b) TRUE COPY OF THE DEPOSIT CERTIFICATE NO.51077 DATED 14/9/2017 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE LAST PETITIONER.
EXHIBIT P10(c) TRUE COPY OF THE DEPOSIT CERTIFICATE NO.51301 DATED 15/2/2018 ISSUED ON BEHALF OF THE 4TH RESPONDENT TO THE LAST PETITIONER.
EXHIBIT P11 TRUE COPY OF THE RELEVANT PAGES OF THE PASS BOOK BEARING A/C NO.1516 MINTAINED BY THE LAST PETITIONER WITH THE 4TH AND 5TH RESPONDENTS.
EXHIBIT P12 TRUE COPY OF THE REPRESENTATION DATED 18/12/2020 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE REPRESENTATION DATED 20/1/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS. EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED 5/3/2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS 1 TO 3.
ncd
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