The Managing Committee Of ... vs The State Of Kerala
2021 Latest Caselaw 20469 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                             WP(C) NO. 20044 OF 2021
PETITIONERS:

     1        THE MANAGING COMMITTEE OF PALLIKUNNU
              AGED 60 YEARS
              SERVICE CO-OPERATIVE BANK LTD NO. C.350, REPRESENTED BY
              PRESIDENT, CHALAD P.O, KANNUR - 670014,

     2        PALLIKKUNNU SERVICE CO-OPERATIVE BANK LTD NO. C 350.
              REPRESENTED BY ITS SECRETARY, CHALAD P.O, KANNUR - 670014.

              BY ADVS.
              P.N.MOHANAN(M-314)
              C.P.SABARI
              AMRUTHA SURESH



RESPONDENT:

              THE STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT, CO-OPERATIVE
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695001.

              BY SMT.SHEEJA C.S., SR. GOVT. PLEADER


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      SATHISH NINAN,          J.
            = = = = = = = = = = = =         = = = = = =
                 W. P. (C) No.20044         of 2021
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          Dated this the 1st day of         October, 2021

                          J U D G M E N T

The amendments brought to the bye-laws of the

second petitioner Society as per Exts.P1 and P5,

increasing the share value, was rejected by the Joint

Registrar as per Exts.P3 and P6 orders. Challenging the

same, the petitioners have filed Exts.P4 and P7 appeals

in terms of Section 83(1)(b) of the Kerala Co-operative

Societies Act. The appeals are pending before the

respondent. All that the petitioners seek for is an

expeditious consideration of the appeal.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the respondent to

hear and pass appropriate orders on Exts.P4 and P7 as

expeditiously as possible and at any rate within a W. P. (C) No.20044 of 2021

period of two months from the date of receipt of a copy

of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 20044/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE BYE-LAW AMENDMENTS BROUGHT IN THE ANNUAL GENERAL BODY HELD ON 30.09.2018.

Exhibit P2 A TRUE COPY OF THE RELEVANT AMENDMENT ALONG WITH COVERING LETTER DATED 24.10.2018 FORWARDED TO THE JOINT REGISTRAR.

Exhibit P3 A TRUE COPY OF THE ORDER DATED 22.06.2019 OF THE JOINT REGISTRAR.

Exhibit P4 A TRUE COPY OF THE APPEAL DATED 05.09.2019 SUBMITTED BEFORE THE RESPONDENT BY THE BANK ALONG WITH CHALAN DATED 20.09.2019.

Exhibit P5 A TRUE COPY OF THE BYE-LAW AMENDMENT BROUGHT IN THE GENERAL BODY.

Exhibit P6 A TRUE COPY OF THE ORDER DATED 15.01.2020 OF THE JOINT REGISTRAR.

Exhibit P7 A TRUE COPY OF THE APPEAL DATED 16.03.2020 SUBMITTED BEFORE THE RESPONDENT.

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