Kerala High Court
Jose Alexander vs Angamaly Urban Co-Operative Society ... on 30 September, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
2024:KER:73102
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 20598 OF 2024
PETITIONER:
JOSE ALEXANDER
AGED 74 YEARS
MAPPILASSERY HOUSE, AUGUSTINE ARAMAM,
PAIPADU, PALLICKACHIRA P.O CHANGANASSERY,
KOTTAYAM, PIN - 686532.
BY ADVS.
ASWIN ASHOK V.
ANJALI G KUTTY
RINNU UDAYAN
RISHAB S.(K/000757/2019)
RESPONDENTS:
1 ANGAMALY URBAN CO-OPERATIVE SOCIETY LTD
ANGAMALY P.O THRISSUR PIN - 683572
REPRESENTED BY ITS SECRETARY.
2 THE PRESIDENT
ANGAMALY URBAN CO-OPERATIVE SOCIETY LTD
ANGAMALY P.O THRISSUR, PIN - 683572.
3 THE SECRETARY
ANGAMALY URBAN CO-OPERATIVE SOCIETY LTD,
ANGAMALY P.O THRISSUR, PIN - 683572.
BY ADV.SRI.P.P THAJUDHEEN, GOVERNMENT PLEADER
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:2:
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, ALONG WITH WP(C).29549/2024,
30212/2024 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 29549 OF 2024
PETITIONER:
LAJI KUMAR LUKOSE
AGED 54 YEARS, ROHINI NIVAS, CHATHAKULAM,
PORUVAZHY, KOLLAM, PIN - 690520.
BY ADVS.
ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
ITTOOP JOY THATTIL
RESPONDENTS:
1 THE ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL)
SASTHAMCOTTA, PIN - 690521.
2 PORUVAZHY SERVICE CO-OPERATIVE BANK LTD.
NO.1132, CHATHAKULAM P.O., KOLLAM
REPRESENTED BY ITS SECRETARY, PIN - 690520.
3 THE SECRETARY
PORUVAZHY SERVICE CO-OPERATIVE BANK LTD.,
NO.1132, CHATHAKULAM P.O., KOLLAM - 690520.
BY ADV.SRI.P.P.THAJUDEEN,
SPL. GOVERNMENT PLEADER
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:4:
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, ALONG WITH WP(C).20598/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:5:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 30212 OF 2024
PETITIONERS:
1 BENOY CHANDRAN
AGED 48 YEARS, S/O RAMACHANDRAN PILLAI,
THENGAL VEEDU , PULIKATHOTTI P.O,
VANNAPURAM, IDUKKI, PIN - 685607.
2 ANJALI BENOY
AGED 41 YEARS, W/O BENOY CHANDRAN,
THENGAL VEEDU , PULIKATHOTTI P.O,
VANNAPURAM, IDUKKI, PIN - 685607.
3 LEELAMMA
AGED 61 YEARS, THENGAL VEEDU,
PULIKATHOTTI P.O, VANNAPURAM,
IDUKKI, PIN - 685607.
BY ADVS.
NEERAJ NARAYAN
R.HARIKRISHNAN (KAMBISSERIL)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
COOPERATIVE SOCIETIES, ROOM NO. 378 SECRETARIAT,
STATUE, THIRUVANANTHAPURAM, PIN - 695001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
OFFICE OF THE CO-OPERATIVE SOCIETIES, SAHAKARANA
BHAVAN, DPI JUNCTION, THYCADU P.O,
THIRUVANANTHAPURAM, PIN - 695014.
W.P.(C)Nos.20598 of 2024
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3 THE DISTRICT JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL),
IDUKKI, PIN - 685607.
4 THE VENMANI SERVICE COOPERATIVE BANK NO. 1258
VELLAKAYAM, MULLARINGANDU IDUKKI
REP BY ITS SECRETARY, PIN - 685607.
5 SECRETARY
THE VENMANI SERVICE COOPERATIVE BANK NO. 1258,
VELLAKAYAM, MULLARINGANDU IDUKKI, PIN - 685607.
6 BRANCH MANAGER
THE VENMANI SERVICE COOPERATIVE BANK NO. 1258,
VELLAKAYAM, MULLARINGANDU IDUKKI, PIN - 685607.
BY ADV.SRI.P.P THAJUDHEEN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, ALONG WITH WP(C).20598/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:7:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 33552 OF 2024
PETITIONERS:
1 M.SHAJAHAN
AGED 62 YEARS, S/O MUHAMMED HUSSAIN SAHIL P,
RESIDING AT ARAPPURAVILAKATHU VEEDU,
NEAR POST OFFICE, KATTAKADA P.O., PERUMKULAM,
THIRUVANTHAPURAM KERALA, PIN - 695572.
2 ALOYSIUS .T
AGED 54 YEARS, S/O THOMAS J,
RESIDING AT TC 32/976, REXY DALE,
VETTUCAUD, TITANIUM P.O.,
THIRUVANANTHAPURAM, PIN - 695021.
3 SATHI DEVI .K
AGED 56 YEARS, W/O SUGATHAN K,
RESIDING AT MAMKOOTTATHIL HOUSE, CHARUMMOOD,
THAMARAKKULAM, KANNANAKUZHY, ALAPPUZHA,
KERALA, PIN - 690505.
4 JAMES
AGED 71 YEARS
S/O JOHN, RESIDING AT REXY DALE,
TC 78/4818, VETTUCAUD, TITANIUM P.O.,
THIRUVANANTHAPURAM, KERALA, PIN - 695021.
5 SURESH KUMAR S
AGED 56 YEARS
S/O SEKHARAN NAIR, RESIDING AT 13/191 ATHULYA,
A P ROAD, KALLIYOOR, THIRUVANANTHAPURAM,
KERALA, PIN - 695042.
W.P.(C)Nos.20598 of 2024
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6 V.E.PETER
AGED 54 YEARS, S/O ESTHAPPANOSE,
RESIDING AT TC 27/649, VAZHAPPILLY HOUSE,
HNRA 231, PATTOOR, VANCHIYOOR P.O.,
THIRUVANANTHAPURAM, PIN - 695035.
7 SABU DOMINIC
AGED 51 YEARS
S/O M DOMINIC, RESIDING AT THEJUS,
TC 34/915(1), VALIATHOPE, VALLAKKADAVU,
THIRUVANANTHAPURAM, PIN - 695008.
8 T.C. JAYACHANDRAN
AGED 52 YEARS
S/O THULASIDHARAN, RESIDING AT DEEPA RO,
LEKSHMI VIHAR, NEAR FCI, KAZHAKUTTOM P.O.,
KAZHAKKOOTTAM- MENAMKULAM (PART),
THIRUVANANTHAPURAM, KERALA, PIN - 695582.
BY ADVS.
S.K.ADHITHYAN
REUBEN CHARLY
SHAHINA NOUSHAD
CHRISTY THOMAS
RESPONDENTS:
1 JOINT REGISTRAR
OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE
SOCIETIES (GENERAL) 8TH FLOOR JAWAHAR SAHAKARANA
BHAVAN DPI JUNCTION THYCAUD (PO)
TRIVANDRUM., PIN - 695014.
2 ASSISTANT REGISTRAR
OFFICE OF THE ASSISTANT REGISTRAR (GENERAL) OF
CO-OPERATIVE SOCIETIES THIRUVANANTHAPURAM,
CIRCLE CO-OPERATIVE UNION BUILDING, OOTTUKUZHY,
PALAYAM P.O., THIRUVANANTHAPURAM, PIN - 695001.
3 TITANIUM LABOUR SAHAKARANA SANGHAM LTD. NO. T206
TTP CAMPUS, KOCHUVELI, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, PIN - 695021.
W.P.(C)Nos.20598 of 2024
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4 THE PRESIDENT
TITANIUM LABOUR SAHAKARANA SANGHAM LTD.
NO. T206, TTP CAMPUS, KOCHUVELI,
THIRUVANANTHAPURAM, PIN - 695021.
5 THE SECRETARY
TITANIUM LABOUR SAHAKARANA SANGHAM LTD.
NO. T206, TTP CAMPUS, KOCHUVELI,
THIRUVANANTHAPURAM, PIN - 695021.
6 STATE OF KERALA
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
REPRESENTED BY ITS SECRETARY.
BY ADV.SRI.P.P THAJUDHEEN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, ALONG WITH WP(C).20598/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
:10:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 33555 OF 2024
PETITIONERS:
1 GEORGE THOMAS V
AGED 63 YEARS, S/O. K.J. THOMAS,
VALUPARAMBILAKKARA HOUSE, MYLAPRA PO,
PATHANAMTHITTA DISTRICT, PIN - 689671.
2 ELIZABETH M.S
AGED 58 YEARS, W/O. GEORGE THOMAS,
VALUPARAMBILAKKARA HOUSE, MYLAPRA PO,
PATHANAMTHITTA DISTRICT, PIN - 689671.
3 RICHIN THOMAS GEORGE
AGED 25 YEARS, S/O. GEORGE THOMAS V.,
VALUPARAMBILAKKARA HOUSE, MYLAPRA PO,
PATHANAMTHITTA DISTRICT, PIN - 689671.
4 RITHU RACHEL GEORGE
AGED 32 YEARS, D/O. GEORGE THOMAS V.,
VALUPARAMBILAKKARA HOUSE, MYLAPRA PO,
PATHANAMTHITTA DISTRICT, PIN - 689671.
5 MARYKKUTTY SAMUEL
AGED 88 YEARS, W/O. SAMUEL P.V.,
VALUPARAMBILAKKARA HOUSE, MYLAPRA PO,
PATHANAMTHITTA DISTRICT, PIN - 689671.
BY ADVS.
JOSE PALLATTUKARAN
T.S.MOHANAN
SIDHARTH MURALI
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
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RESPONDENTS:
1 THE JOINT REGISTRAR (GENERAL),
OFFICE OF THE JOINT REGISTRAR (GENERAL) OF
CO-OPERATIVE SOCIETIES, MINI CIVIL STATION,
PATHANAMTHITTA DISTRICT, PIN - 689001.
2 THE BOARD OF DIRECTORS
THE KUMBAZHA NORTH SERVICE CO-OPERATIVE BANK
LTD. NO. 1373, MYLAPRA PO,
PATHANAMTHITTA DISTRICT PIN - 689671
REPRESENTED BY ITS PRESIDENT.
3 THE KUMBAZHA NORTH SERVICE CO-OPERATIVE BANK
LTD. NO. 1373, MYLAPRA PO,
PATHANAMTHITTA DISTRICT PIN - 689671
REPRESENTED BY ITS SECRETARY.
4 THE SECRETARY
KUMBAZHA NORTH SERVICE CO-OPERATIVE BANK LTD.
NO. 1373, MYLAPRA PO,
PATHANAMTHITTA DISTRICT PIN - 689671.
BY ADV.SRI.P.P THAJUDHEEN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, ALONG WITH WP(C).20598/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)Nos.20598 of 2024
and connected cases 2024:KER:73102
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JUDGMENT
Dated this the 30th day of September, 2024
[W.P.(C) Nos.20598, 29549, 30212, 33552 and 33555 of 2024]
These writ petitions have been filed by the petitioners who
have made Fixed Deposits in the respective Co-operative
Societies / Banks. Some of the petitioners have deposits in SB
Accounts also.
2. Due to various factors, the Co-operative Societies /
Banks are in financial doldrums and are not in a position to
honour Fixed Deposits on their maturity or the cheques drawn
by the petitioners to withdraw amounts from their Savings Bank
Accounts. The petitioners are therefore before this Court
seeking to direct the Societies / Banks to release the Fixed
Deposit / SB Deposit amounts to the petitioners forthwith.
and connected cases 2024:KER:73102
3. The Counsel for the petitioners would urge that
though a statutory remedy under Section 69 of the
Co-operative Societies Act is available to the petitioners, the
said remedy is not an efficacious alternate remedy. A Division
Bench of this Court in Gandhigram Agro Based Industrial
Co-operative Society Limited v. Marangattupilly Service
Co-operative Bank Limited and others [2019 (2) KLJ 908]
has held that a writ petition is maintainable when the
Co-operative Societies / Banks refuse to repay the amounts
deposited by members of the Society.
4. The Special Government Pleader representing the
State would contend that a Division Bench of this Court has
held in the judgment in Meenachil Rubber Marketing and
Processing Co-operative Society Limited and others v. The
Choondachery Service Co-operative Bank Limited No.167
and others [2018 (2) KHC 180] that a dispute between a
Society and its member relating to any transaction connected
and connected cases 2024:KER:73102
to the Society, should be resolved through arbitral proceedings
provided under Section 69 of the Kerala Co-operative Societies
Act. A writ petition under Article 226 of the Constitution of India
is not maintainable in such commercial transactions.
5. Be that as it may, the fact remains that the hard
earned money of the petitioners deposited with the
Co-operative Societies / Banks cannot be withdrawn now in
view of the financial condition of the Societies / Banks.
6. The Government of Kerala, taking note of the
peculiar situation in the Co-operative sector, has taken
measures to offer financial assistance to the Co-operative
Societies for the purpose of reviving the Co-operative Societies
which are financially weaker or remain in dormant position due
to extraordinary situation.
7. The Government of Kerala, in exercise of the powers
conferred by Section 57E of the Kerala Co-operative Societies
Act, 1969, has framed the Kerala Co-operative Revival Fund
and connected cases 2024:KER:73102
Scheme, 2024. The Scheme has been notified as per
Notification GO(P) No.168/2024/Co-op dated 29.08.2024.
8. Paragraph 4 of the Kerala Co-operative Revival
Fund Scheme, 2024 reads as follows:
4. Terms and Conditions for providing financial
assistance -
(1) A Co-operative Society registered under the Act
shall be eligible to be considered for the benefits
under this Scheme.
(2) When a Society's operations has become
sluggish due to operational inefficiencies, lack of
working capital and short-term liquidity issues, it shall
formulate a revival scheme.
(3) Only those Co-operative Societies that are
weaker or remain dormant but viable and capable of
gaining strength shall be considered for revival.
(4) In addition to the financial assistance that may
be provided from the Scheme, societies facing crisis
are also eligible to utilize any reserve funds they have
accumulated, subject to conditions if any specified by
the Registrar.
(5) The amount sanctioned under the Scheme shall
be granted a moratorium on repayment for the first
two years. The repayment period ranges from five to
ten years. The State High Level Committee shall be
competent to determine the instalment structure and
interest rates from time to time.
(6) Application Form for availing financial
assistance from this Scheme shall be as specified by
the Registrar.
In view of the Co-operative Revival Fund Scheme, 2024, the
Co-operative Societies / Banks concerned in these writ
and connected cases 2024:KER:73102
petitions can make appropriate application for the benefits
under the Scheme, with the aid of which the Societies / Banks
can discharge their liabilities towards the FD/SB Deposit
holders.
9. Furthermore, the Co-operative Department,
Government of Kerala has issued GO(P) No.175/2024/Co-op
dated 03.09.2024 inserting paragraph 5A in the Kerala
Co-operative Deposit Guarantee Scheme, 2018. Paragraph 5A
reads as follows:-
"5 A. Assistance to a guaranteed Society:-
(1) The Board may provide an assistance to a
guaranteed Society (not under liquidation/defunct) as
advance or loan to refund the deposits to depositors.
(2) The application for assistance shall be
recommended by the Registrar of Co-operative
Societies and shall contain a revival package duly
certified by the Registrar of Co-operative Societies.
(3) The loan shall be repaid within a period of
maximum seven years as suggested in revival
package and recommended by Registrar of Co-
operative Societies.
(4) The interest rate of such assistance shall be
1% in excess of fixed deposits maintained by Kerala
State Co-operative Bank from time to time.
(5) Securities and assets of the Society concerned
equivalent to the assistance sanctioned shall be
pledged to the Board as per the suggestion in the
revival package.
and connected cases 2024:KER:73102
(6) The Director Board of Kerala Co-operative
Deposit Guarantee Fund Board shall be the final
authority to sanction the assistance.
(7) The Board shall sanction the assistance
subject to the following conditions:-
(a) The Board shall sanction the assistance
only up to a maximum of 50% of the total contribution
collected during the previous financial year.
(b) Application for the assistance shall be
submitted through the Registrar of Co-operative
Societies. The application and revival package shall
be scrutinized and recommended by the District
Level Committee consisting of Joint Registrar of Co-
operative Societies (General), Joint Director of Co-
operative Societies (Audit), Assistant Registrar of Co-
operative Societies (General) concerned, and submit
it to the Registrar of Co-operative Societies and
forward the same to Kerala Co-operative Deposit
Guarantee Fund Board with proper recommendation.
(c) The application submitted by the Society
to Assistant Registrar (General) concerned shall
submit to District Level Committee within 7 days on
receipt of application. The District Level Committee
shall submit the same to the Registrar of Co-
operative Societies within 7 days. The Kerala Co-
operative Deposit Guarantee Fund Board shall
sanction the assistance within 15 days.
(d) The repayment of such advance/loan
shall begin from second year. Interest shall be paid
from 4th year. Principal amount and the interest shall
be repaid fully within the completion of 7 th year as
suggested in the revival package.
(e) The advance sanctioned by the Board
shall only be utilized for refund of deposits. The
Board shall have the power to verify that this
condition has been duly complied with.
(f) There should be a District Level
Committee consisting of Departmental officials as
suggested in clause 7(b) including a representative
of the Kerala Co-operative Deposit Guarantee Fund
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Board to evaluate the progress of revitalization
package implemented by the society once in every
three months. The review report shall also be
evaluated by the Director Board of the Board from
time to time.
(g) If the society fails to execute the revival
package the board have power to demand immediate
refund.
(h) The loan sanctioned as per the package
can be refunded fully if the society become financially
sound before the loan period.
(i) Save as otherwise provided in clause (a)
above, the Board may sanction the assistance up to
a maximum of 50% of the total fund available in the
scheme during the first year subject to other
conditions."
In view of insertion of paragraph 5A, the benefits of the Kerala
Co-operative Deposit Guarantee Scheme, 2018 can be availed
by the Co-operative Societies / Banks involved in these writ
petitions though such Societies / Banks are not under
liquidation or are not defunct.
10. In view of the Kerala Co-operative Revival Scheme,
2024 and in view of the amendment made to the Kerala
Co-operative Deposit Guarantee Scheme, 2018, I am of the
view that the Co-operative Societies / Banks concerned in
these writ petitions, can avail the benefit of the Schemes in
and connected cases 2024:KER:73102
order to discharge their liability towards the petitioners in these
writ petitions.
11. These writ petitions are accordingly disposed of with
the following directions:-
(i) The Co-operative Societies / Banks in
these writ petitions are directed to prepare a
project document for revival under the Kerala
Co-operative Revival Fund Scheme, 2024 and
submit the same to the State High Level
Committee through the Registrar with a
recommendation from the District Level
Monitoring Committee. The Co-operative
Societies / Banks shall submit such Scheme
within a period of six weeks from today.
(ii) The Scheme along with the
recommendation of the District Level
Monitoring Committee should be forwarded to
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the State High Level Committee through the
Registrar within a further period of four weeks.
The State High Level Committee shall
scrutinise and process the Applications and
make necessary recommendation for
sanctioning of the amount in specified
conditions.
(iii) The Societies / Banks are further directed
to make a proposal / Scheme for availing funds
under the Kerala Co-operative Deposit
Guarantee Scheme, 2018 in accordance with
the provisions of the revised Regulations /
Scheme under G.O.(P) No.175/2024/Co-op
dated 03.09.2024. Such proposal shall be
made within a period of six weeks.
(iv) In the meanwhile, the Societies / Banks /
Administrators / Administrative Committees will
and connected cases 2024:KER:73102
be at liberty to recover the amounts otherwise
due to the Banks through the ordinary means
under the Kerala Co-operative Societies Act,
1969 and the Societies will be at liberty to
repay the Fixed Deposits / Savings Bank
Deposits to the petitioners as per the priorities
followed by the Societies.
Sd/-
N. NAGARESH
JUDGE
ams
and connected cases 2024:KER:73102
APPENDIX OF WP(C) 20598/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPIES OF THE FIXED DEPOSIT
RECEIPTS OF THE PETITIONER.
Exhibit P2 TRUE COPY OF REPRESENTATION DATED
19.01.2024 SUBMITTED BY THE PETITIONER
BEFORE THE RESPONDENTS.
Exhibit P3 TRUE COPY OF COMPLAINT DATED 19.01.2024
FILED BY THE PETITIONER BEFORE SHO,
ANGAMALY POLICE STATION
and connected cases 2024:KER:73102
APPENDIX OF WP(C) 29549/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3921 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(a) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3922 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(b) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3923 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(c) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3925 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(d) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3926 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(e) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3927 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(f) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3928 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(g) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3929 DATED 16.06.2020 ISSUED BY THE
and connected cases 2024:KER:73102
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P1(h) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3930 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/- .
Exhibit P1(i) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3931 DATED 16.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/- .
Exhibit P1(j) TRUE COPY OF THE FIXED DEPOSIT RECEIPT
NO.3935 DATED 29.06.2020 ISSUED BY THE
2ND RESPONDENT FOR AN AMOUNT OF
RS.1,00,000/-.
Exhibit P2 TRUE COPY OF THE COMPLAINT DATED
18.03.2022 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT.
Exhibit P3 TRUE COPY OF THE REPLY DATED 12.10.2023
ISSUED BY THE JOINT REGISTRAR
(GENERAL).
Exhibit P4 TRUE COPY OF THE REPLY DATED 29.12.2023
ISSUED BY THE 1ST RESPONDENT.
Exhibit P5 TRUE COPY AFTER REPRESENTATION DATED
17.04.2024 BEFORE THE 3RD RESPONDENT BY
THE PETITIONER.
Exhibit P6 A TRUE COPY OF THE NOTICE INVITING
PAYMENT OF 2ND INSTALLMENT OF TUITION
FEE AND SPECIAL FEE TO BE REMITTED WITH
DR.S.M C.S.I MEDICAL COLLEGE,
KARAKONAM.
and connected cases 2024:KER:73102
APPENDIX OF WP(C) 30212/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 302-4640
Exhibit P2 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 302-4638
Exhibit P3 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 302-4641
Exhibit P4 THE TRUE COPY OF THE COMPLAINT DATED
30.07.2024 FILED BY THE 1ST PETITIONER
Exhibit P5 THE TRUE COPY OF THE COMPLAINT DATED
30.07.2024 FILED BY THE 2ND PETITIONER
Exhibit P6 THE TRUE COPY OF THE COMPLAINT DATED
30.07.2024 FILED BY THE 3RD PETITIONER
and connected cases 2024:KER:73102
APPENDIX OF WP(C) 33552/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 03.05.2024 VIDE FDR NO 6932 IS
MADE BY THE 1ST PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P2 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 07.08.2023 VIDE FDR NO 6801 IS
MADE BY THE 1ST PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P3 TRUE COPY OF THE PASSBOOK ISSUED BY THE
3RD RESPONDENT TO THE PETITIONER
Exhibit P4 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 03.07.2024 VIDE FDR NO 6950 IS
MADE BY THE 2ND PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 03.07.2024 VIDE FDR NO 6951 IS
MADE BY THE 2ND PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P6 TRUE COPY OF THE PASSBOOK UNDER THE
MONTHLY DEPOSIT SCHEME MADE BY THE 2ND
PETITIONER BEFORE THE 3RD RESPONDENT
Exhibit P7 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 03.07.2024 VIDE FDR NO 6952 IS
MADE BY THE 3RD PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P8 TRUE COPY OF THE PASSBOOK UNDER THE
MONTHLY DEPOSIT SCHEME MADE BY THE 3RD
PETITIONER BEFORE THE 3RD RESPONDENT
Exhibit P9 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
and connected cases 2024:KER:73102
DATED 19.02.2022 VIDE FDR NO 6526 IS
MADE BY THE 4TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P10 TRUE COPY OF THE IDENTITY CARD ISSUED
BY THE 3RD RESPONDENT TO THE 5TH
PETITIONER
Exhibit P11 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 08.08.2022 VIDE FDR NO 6621 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P12 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 28.06.2022 VIDE FDR NO 6596 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P13 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 31.10.2023 VIDE FDR NO 6850 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P14 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 16.05.2024 VIDE FDR NO 6938 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P15 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 16.05.2024 VIDE FDR NO 6939 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P16 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 16.05.2024 VIDE FDR NO 6940 IS
MADE BY THE 5TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P17 TRUE COPY OF THE IDENTITY CARD ISSUED
BY THE 3RD RESPONDENT TO THE 6TH
PETITIONER
and connected cases 2024:KER:73102
Exhibit P18 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 04.06.2018 VIDE FDR NO 5304 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P19 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 07.09.2022 VIDE FDR NO 6648 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P20 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 07.09.2022 VIDE FDR NO 6649 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P21 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 11.07.2023 VIDE FDR NO 6786 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P22 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 22.02.2023 VIDE FDR NO 6749 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P23 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 14.12.2023 VIDE FDR NO 6872 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P24 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 14.12.2023 VIDE FDR NO 6871 IS
MADE BY THE 6TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P25 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 13.09.2022 VIDE FDR NO 6651 IS
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P26 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 11.10.2022 VIDE FDR NO 6680 IS
and connected cases 2024:KER:73102
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P27 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 20.09.2022 VIDE FDR NO 6657 IS
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P28 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 20.09.2022 VIDE FDR NO 6658 IS
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P29 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 04.12.2023 VIDE FDR NO 6862 IS
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P30 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 06.06.2023 VIDE FDR NO 6771 IS
MADE BY THE 7TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P31 TRUE COPY OF THE PASSBOOK UNDER MONTHLY
DEPOSIT SCHEME OF THE 8TH PETITIONER
Exhibit P32 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 19.09.2013 VIDE FDR NO 3841 IS
MADE BY THE 8TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P33 TRUE COPY OF THE FIXED DEPOSIT RECEIPT
DATED 05.04.2021 VIDE FDR NO 6242 IS
MADE BY THE 8TH PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P34 TRUE COPY OF THE REPRESENTATION MADE
BEFORE THE 3RD RESPONDENT DATED
10.09.2024
Exhibit P35 TRUE COPY OF THE REPRESENTATION MADE BY
THE PETITIONERS BEFORE THE 2ND
and connected cases 2024:KER:73102
RESPONDENT DATED 10.09.2024
Exhibit P36 TRUE COPY OF THE REPRESENTATION BEFORE
THE 1ST RESPONDENT TO TAKE NECESSARY
ACTION TO RETURN THE MONEY DEPOSITED
UNDER VARIOUS SCHEMES OF THE 3RD
RESPONDENT DATED 10.09.2024
Exhibit P37 TRUE COPY OF THE REPRESENTATION BEFORE
THE 6TH RESPONDENT TO RETURN THE MONEY
DEPOSITED UNDER VARIOUS SCHEMES BEFORE
THE 3RD RESPONDENT COOPERATIVE SOCIETY
DATED 10.09.2024
and connected cases 2024:KER:73102
APPENDIX OF WP(C) 33555/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE SB ACCOUNT PASS BOOK
BEARING NO. 1670
Exhibit P1(a) A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 206/2021 DATED
31/3/2022
Exhibit P2 A TRUE COPY OF THE SB ACCOUNT PASS BOOK
BEARING NO. 3853
Exhibit P3 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 207/2021 DATED
31/3/2022
Exhibit P4 A TRUE COPY OF THE SB ACCOUNT PASS BOOK
BEARING NO. 3932
Exhibit P4(a) A TRUE COPY OF THE FIXED DEPOSIT
DATED28/9/2017
Exhibit P5 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 26/2020 DATED
17/6/2020
Exhibit P6 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 27/2014 DATED
5/3/2015
Exhibit P7 A TRUE COPY OF THE FIXED DEPOSIT
RECEIPT BEARING NO. 112/2019 DATED
11/12/2019
Exhibit P8 A TRUE COPY OF THE INVITATION CARD
EVIDENCING THE PROPOSED MARRIAGE
and connected cases 2024:KER:73102
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED
17/12/2023 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE MINISTER OF CO-
OPERATIVE SOCIETIES
Exhibit P9(a) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT OF EXT. P9
Exhibit P10 A TRUE COPY OF THE REPRESENTATION DATED
20/11/2023 SUBMITTED BY THE 1ST
PETITIONER
Exhibit P10(a) A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT OF EXT. P10
Exhibit P11 A TRUE COPY OF THE LETTER DATED
3/1/2024 BEARING NO.
JRGPTA/CRP(1)11/2024/IDIS ISSUED BY THE
1ST RESPONDENT TO THE 3RD RESPONDENT
