The Kuzhamannam Block Rural ... vs N.Vinesh
2022 Latest Caselaw 10943 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                         RP NO. 1007 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 14015/2021 OF HIGH COURT OF KERALA
REVIEW PETITIONER/RESPONDENT NO.3:

          THE KUZHALMANNAM BLOCK RURAL CREDIT CO-OPERATIVE
          SOCIETY LTD. NO.P-1321, KANNANUR, KANNADI P.O.,
          PALAKKAD - 678702, REP. BY ITS HON. SECRETARY.

          SRI.K.T.THOMAS
          SRI.MATHEW B. KURIAN


RESPONDENTS:

    1     N.VINESH, AGED 41 YEARS, S/O. NEELAKANTAN, ERATTUKULAM,
          KADAKURISSY, KANNADI-678701, PALAKKAD DISTRICT.

    2     ABUTHAYAR S., AGED 43 YEARS, S/O. SULAIMAN,
          CHATHAN KULANGARA PARAMBU, KANNADI.P.O.,
          PIN - 678701, PALAKKAD DISTRICT.

    3     P. UDAYASANKAR, AGED 65 YEARS, SREE CHITRA,
          KADAKKURISSI, KANNADI P.O., PIN - 678701, PALAKKAD
          DISTRICT.

    4     V. SADASIVAN, AGED 72 YEARS, S/O. VELAYUDHAN,
          KALOTTIL HOUSE, KULAVANMOKKU, KUZHALMANNAM P.O.,
          PALAKKAD.

    5     N. BHAVADASAN, AGED 65 YEARS, S/O. NARAYANAN,
          RAMANCHENNATH HOUSE, KANNADI P.O., PIN - 678701,
          PALAKKAD DISTRICT.

    6     K.B. PREMAKRISHNAN, S/O. BALARAM, KUNNUKAD HOUSE,
          THENKURISSI P.O., PALAKKAD - 678702.

    7     N. BALAKRISHNAN, AGED 72 YEARS, KOLUMPARAMBIL,
          THARUVAKURUSSI, KANNADI P.O., PIN - 678701, PALAKKAD
          DISTRICT.

    8     R. JAYAKUMAR, AGED 52 YEARS, S/O. RAGHAVAN, THEKKUVEED,
          KANNANNOOR P.O., PIN - 678701, PALAKKAD DSITRICT.
 RP NO. 1007 OF 2022
                                    2


     9       DHAKSHAYANI, AGED 41 YEARS, W/O. CHANDRAN,
             KOLLANGOTTUPARAMBU, KANNADI P.O., PIN - 678701,
             PALAKKAD DISTRICT.

    10       STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
             GOVERNMENT, DEPARTMENT OF CO-OPERATION (C),
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
             DISTRICT, PINCODE - 695001.

    11       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
             (GENERAL), OFFICE OF THE JOINT REGISTRAR OF CO-
             OPERATIVE SOCIETIES, PALAKKAD, PIN - 678001.

    12       SRINIVASAN, S/O. T.M. KRISHNAN, MULLAKKAL HOUSE,
             VANOOR, ALATHUR TALUK, PALAKKAD DISTRICT -
             678671.

    13       PRAKASAN M., S/O. MANIKKAN, KONKALATHUKALAM,
             CHERUTHAPPALLUR, THENKURISSI, ALATHUR TALUK,
             PALAKKAD - 678671.

    14       CHANDRAN, S/O. GOVINDAN, 196/2, K.G. NIVAS,
             AMBALANADA, THENKURISSI, PALAKKAD DISTRICT -
             678671.

    15       A.S. VIJAYALAKSHMI, W/O. P.R. UNNI, RESIDING AT
             UJJWALA, WEST YAKKARA, PALAKKAD - 678001.

    16       REMYA MOL, W/O. VINEETH VIJAYAN, RESIDING AT
             KATTARANGAD HOUSE, THACHANGAD.P.O., MATHUR-11
             VILLAGE, ALATHUR TALUK, PALAKKAD DISTRICT -
             678571.

    17       SALEENA M., W/O. SAJADH SAHEER, NEDUVAKKAD
             KALAM, KINASSERI. P.O., KANNADI, PALAKKAD
             DISTRICT-678701.

             BY ADV M.SASINDRAN

             SMT.RESMI THOMAS-GP


         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
03.11.2022,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO. 1007 OF 2022
                                  3


                                ORDER

This petition, seeking review of the judgment of this

Court dated 26.07.2022, has been filed on the assertion that,

while it was delivered, the petitioners had omitted to bring to

the notice of this Court that a "Monitoring Committee has

been created for the purpose of disbursement of eligible

amounts to the depositors and that there is a priority list

created pursuant thereto.

2. Smt.K.T.Thomas - learned counsel for the petitioners,

submitted that his clients have been constrained to approach

this Court because the judgment of this Court has now been

sought to be interpreted by various persons to the effect that

they are liable to be paid even without adverting to the

aforementioned priority list.

3. I am afraid that the afore submissions of the

petitioners cannot appeal to me because I had directed the

Society to consider the plea of respondents 4 to 9 in the writ

petition and to disburse to them all eligible amounts, subject to

verification of the authenticity of their deposits.

4. Obviously, it is for them to decide how and in what

manner this is to be done and I cannot put the said persons to RP NO. 1007 OF 2022

prejudice merely because the Society is finding it difficult to

garner resources.

In the afore circumstances, I close this review petition,

however leaving liberty to the Society to approach this Court

for extension of time, if they are so interested.

Sd/- DEVAN RAMACHANDRAN JUDGE stu RP NO. 1007 OF 2022

APPENDIX OF RP 1007/2022

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE ORDER DATED 11.10.2021 ISSUED BY JOINT REGISTRAR.