Kerala High Court
G. Sunil Kumar vs The Joint Registrar Of ... on 20 January, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Friday, the 20th day of January 2023 / 30th Pousha, 1944
WP(C) NO. 1193 OF 2023 (Y)
PETITIONERS:
1. G. SUNIL KUMAR, RESIDING AT KALABHAVAN, ANAD P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695541
2. BINDU SURESH, RESIDING AT ROHINI BHAVAN. MANNAYAM, NEDUMANGAD P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695541
3. SHEENARANI L, RESIDING AT ANJANA BHAVAN, PANAVILA, PACHAVEEDU, ANAD
P.O., THIRUVANANTHAPURAM, PIN CODE - 695541
4. T. LETHA, RESIDING AT SURESH BHAVAN, KULAPPADA P.O.,
THIRUVANANTHAPURAM, PIN - 695542
5. ANAD JAYAN, RESIDING AT BHASKARAVILASAM, ANAD, ANAD P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695541
6. M.N. GIRI, RESIDING AT PERINGAVOOR HOUSE, ANAD P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695541
7. G. PRABHATH KUMAR, RESIDING AT SUBHA VILASAM, PERAYAM, PERAYAM P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695562
8. ANAD SURESH, RESIDING AT SREE BHAGAVATHY, PULLEKKONAM, ANAD, ANAD
P.O., THIRUVANANTHAPURAM, PIN CODE - 695541
9. R.J. MANJU, RESIDING AT LAVANYA, SAKTHIPURAM, ANAD,
THIRUVANANTHAPURAM
10. ANITHAKUMARI D, RESIDING AT SUKRITHAM, MOTTALMOODU, KARIPOORU P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695541
11. K.B. SUMESH KUMAR, KATTAYKKAL HOUSE, KARIYODE, KOKKOTTELA,
KOKKOTTELA P.O., THIRUVANANTHAPURAM, PIN CODE - 695542
12. S.A. RAHIM, SONY VILLA, PAZHAKUTTY, PAZHAKUTTY P.O.,
THIRUVANANTHAPURAM, PIN CODE - 695561
RESPONDENTS:
1. THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES [GENERAL] OFFICE OF THE
JOINT REGISTRAR OF COOPERATIVE SOCIETIES [GENERAL], RAJAJI NAGAR
MARKET ROAD, STATUE, THYCAUD, THIRUVANANTHAPURAM DISTRICT - 695001
2. STATE OF KERALA ,REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
COOPERATION [C], GOVERNMENT SECRETARIAT, PALAYAM, THIRUVANANTHAPURAM
DISTRICT, PIN CODE - 695001
3. ADDL.R3. THE REGIONAL URBAN COOPERATIVE SOCIETY LIMITED NO. T 1555
NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT, PINCODE 695 541,
REPRESENTED BY ITS SECRETARY [IS IMPLEADED AS ADDL.R3 AS PER ORDER
DATED 17.01.2023 IN I.A.1/2023 IN WP(C)1193/2023.]
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Exhibit P13 proceedings of the 2nd
respondent and all consequential proceedings pursuant thereto against the
petitioners under Section 68 of the Kerala Cooperative Societies
Act, pending disposal of the Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
17.01.2023 and upon hearing the arguments of M/S.ARUN CHANDRAN, HARIMOHAN
& ANJALY T.A, Advocates for the petitioners, GOVERNMENT PLEADER for R1 &
R2, the court passed the following:
T.R.RAVI, J.
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W.P.(C).No.1193 of 2023
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Dated this the 20th day of January, 2023
ORDER
The specific contention of the petitioners is that the
proceedings are initiated against them without serving a copy of
the report in terms of requirement under sub-rule (5) of Rule 66 of
KCS Rules. Reliance is placed on the judgment of the Full Bench of
this Court in W.A.No.1751 of 2020 and the subsequent Division
Bench judgment in W.A.No.1500 of 2021 to submit that if
proceedings are initiated without serving a copy of orders, it will be
illegal and ultra vires.
The Government Pleader seeks time to get necessary
instructions and place on record a statement.
Post on 27.01.2023.
H/o
Sd/-
T.R.RAVI
JUDGE
LEK
20-01-2023 /True Copy/ Assistant Registrar
