[Cites 20, Cited by 0]
Kerala High Court
Sr.Thabitha vs State Of Kerala, Represented By Its ... on 4 December, 2025
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 218 OF 2025
PETITIONER/S:
1 KUNJUMOHAMMED M.M.,
AGED 73 YEARS, MATHIRAMPALLIL, CHATHANTHARA,
CHATHANTHARA P.O, KOLLAMULA VILLAGE, PATHANAMTHITTA
DIST., KERALA STATE, PIN - 686510
2 RUCKIYATHU BEEVI ALLIAS RUCKIYATHU MOHAMMED,
AGED 72 YEARS
W/O KUNJUMOHAMMED M,.M MATHIRAMPALLIL , CHATHANTHARA,
CHATHANTHARA P.O, KOLLAMULA VILLAGE, PATHNAMTHITTA
DIST.,KERALA STATE, PIN - 686510
3 SALIM M.K,
AGED 50 YEARS
S/O KUNJUMOHAMMEDM.M , MATHIRAMPALLIL, CHATHANTHARA,
CHATHANTHARA P.O , KOLLAMULA VILLAGE, PATHANAMTHITTA
DIST.,KERALA STATE, PIN - 686510
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -2-
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION, PATHANAMTHITTA,
KERALA, PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI, BLOCKPADI, VADASSERIKARA RD.,RANNI ,KERALA,
PIN - 689672
5 THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
MUKKOOTTUTHARA P.O, PATHANAMTHITTA DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
MUKKOOTTUTHARA P.O, PATHANAMTHITTA DISTRICT,
PIN - 686510
7 THE STATION HOUSE OFFICER,
VECHOOCHIRA POLICE STATION,
PATANAMTHITTA DISTRICT, PIN - 686511
8 ADDL R8 THE KERALA CO - OPERATIVE DEPOSIT GUARANTEE
FUND BOARD,
REPRESENTED BY ITS SECRETARY, TC 82/5422(1),
AMBUJAVILASAM ROAD, G.P.O. JUNCTION, PULIMOODU,
THIRUVANANTHAPURAM, PIN - 695001 IS SUO MOTO IMPLEADED
AS PER THE ORDER DATED 25/11/2025 IN WP(C) 218/2025)
9 ADDL R9 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI. K. SASIKUMAR-R8
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -3-
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.01.2025, ALONG WITH WP(C).236/2025, 264/2025 AND CONNECTED
CASES, THE COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 236 OF 2025
PETITIONER/S:
ANTONY THOMAS ALIAS JOY THOMAS,
AGED 68 YEARS
KANJIRAKATTU(KOTTAYIL), CHATHANTHARA P.O, KOLLAMULA
VILLAGE, PATHANAMTHITTA DIST., KERALA STATE, PIN -
686510
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION ,PATHANAMTHITTA, KERALA,
PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI, BLOCKPADI, VADASSERIKARA RD., RANNI ,KERALA,
PIN - 689672
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -5-
5 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH, MUKKOOTTUTHARA H.O,CHETHACKAL, ,
PATHANAMTHITTA DISTRICT, KERALA STATE, REPRESENTED BY
THE SECRETARY, PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH,MUKKOOTTUTHARA H.O, CHETHACKAL,
PATHANAMTHITTA DISTRICT, PIN - 686510
7 THE STATION HOUSE OFFICER,
VECHOOCHIRA POLICE STATION, PATANAMTHITTA DISTRICT,
PIN - 686511
8 ADDL R8 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -6-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 264 OF 2025
PETITIONER/S:
1 LEELAMMA THOMAS,
AGED 77 YEARS
W/O LATE THOMAS AMBATTU, MUKKOOTTUTHARA P.O, KOLLAMULA
VILLAGE, PATHANAMTHITTA DIST., KERALA STATE, PIN -
686510
2 BINCY THOMAS,
AGED 47 YEARS
W/O. RONY PHILIP JACOB, KARACKKATTU ,
POOVAKKULATHU,MOTHIRAVAYAL,KARIKULAM P.O,
PAZHAVANGADI, PATHNAMTHITTA DIST.,KERALA STATE, PIN -
689673
3 MICHAL SUSAN RONY,
AGED 24 YEARS
D/O RONY PHILIP JACOB, KARACKKATTU ,
POOVAKKULATHU,MOTHIRAVAYAL,KARIKULAM P.O,
PAZHAVANGADI, PIN - 689673
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM KERALA, PIN - 695001
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -7-
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION,
PATHANAMTHITTA, KERALA, PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI,BLOCKPADI,VADASSERIKARA RD.,RANNI, KERALA, PIN -
689672
5 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH, MUKKOOTTUTHARA H.O,CHETHACKAL, ,
PATHANAMTHITTA DISTRICT, KERALA STATE, REPRESENTED BY
ITS SECRETARY, PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH,MUKKOOTTUTHARA H.O, CHETHACKAL ,
PATHANAMTHITTA DISTRICT,, PIN - 686510
7 THE STATION HOUSE OFFICER,
VECHOOCHIRA POLICE STATION, PATANAMTHITTA DISTRICT,
PIN - 686511
8 ADDL R8 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -8-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 498 OF 2025
PETITIONER/S:
ABRAHAM C.C.,
AGED 73 YEARS
S/O CHERIYAN ,CHIRAPURAYIDATHIL, VENKURINJI,
KOLLAMULA, VENKURINJI, PATHANAMTHITTA DIST.,KERALA
STATE, PIN - 686510
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAMALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION ,PATHANAMTHITTA, KERALA,
PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI,BLOCKPADI,VADASSERIKARA RD.,RANNI ,KERALA,
PIN - 689672
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -9-
5 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH, MUKKOOTTUTHARA H.O,CHETHACKAL, ,
PATHANAMTHITTA DISTRICT, KERALA STATE REPRESENTED BY
ITS SECRETARY, PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH,MUKKOOTTUTHARA H.O, CHETHACKAL ,
PATHANAMTHITTA DISTRICT, PIN - 686510
7 ADDL R7 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADV SHRI.T.R.HARIKUMAR
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -10-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 898 OF 2025
PETITIONER/S:
JOSEPH KUMBLUVELIL CHACKO,
AGED 72 YEARS, S/O. CHACKO,
THANNIMOOTTIL, KOLLAMULA P.O, CHATHANTHARA,
PATHANAMTHITTA DIST., KERALA STATE, PIN - 686510
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION ,PATHANAMTHITTA, KERALA,
PIN - 689645
4 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH, MUKKOOTTUTHARA H.O, CHETHACKAL, ,
PATHANAMTHITTA DISTRICT, KERALA STATE , REPRESENTED BY
ITS SECRETARY, PIN - 686510
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -11-
5 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH,MUKKOOTTUTHARA H.O, CHETHACKAL ,
PATHANAMTHITTA DISTRICT, PIN - 686510
6 THE STATION HOUSE OFFICER,
VECHOOCHIRA POLICE STATION,
PATANAMTHITTA DISTRICT, PIN - 686511
7 ADDL R7 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -12-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 1281 OF 2025
PETITIONER/S:
JOHN T .V.,
AGED 74 YEARS
THATTAMPARAMPIL HOUSE, MUKKOOTTUTHARA P.O,
MUKKOOTTUTHARA-35,ERUMELY, KOTTAYAM DISTRICT,
KERALA, PIN - 686510
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM KERALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JUNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES(GENERAL),
2ND FLOOR, MINI CIVIL STATION ,PATHANAMTHITTA,
KERALA, PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI,BLOCKPADI,VADASSERIKARA RD.,RANNI,
KERALA, PIN - 689672
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -13-
5 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
MUKKOOTTUTHARA H.O, CHETHACKAL, , PATHANAMTHITTA
DISTRICT, KERALA STATE , REPRESENTED BY ITS SECRETARY,
PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023 ,
MUKKOOTTUTHARA H.O, CHETHACKAL , PATHANAMTHITTA
DISTRICT, KERALA, PIN - 686510
7 ADDL R7 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADV SHRI.T.R.HARIKUMAR
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -14-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 1282 OF 2025
PETITIONER/S:
1 SR.THABITHA,
AGED 54 YEARS,
R/A MAR BASELIOS GREGORIOS MERCY HOME,
REG.NO.1591,PERUMTHENARUVI,MANNADISALA
P.O,VECHCOOCHIRA, RANNY, PATHANAMTHITTA DIST.,
KERALA STATE, PIN - 686511
2 SOUMYA,
AGED 45 YEARS
R/A MAR BASELIOS GREGORIOS MERCY HOME,
REG.NO.1591,PERUMTHENARUVI,MANNADISALA
P.O,VECHCOOCHIRA, RANNY, PATHANAMTHITTA DIST.,
KERALA, PIN - 686510
3 THANKAMMA KURUVILA,
AGED 80 YEARS
R/A MAR BASELIOS GREGORIOS MERCY GHOME,
REG.NO.1591,PERUMTHENARUVI,MANNADISALA
P.O,VECHCOOCHIRA, RANNY,
PATHANAMTHITTA DIST., KERALA STATE, PIN - 686510
4 CHACKO,
AGED 80 YEARS
R/A MAR BASELIOS GREGORIOS MERCY HOME,
REG.NO.1591,PERUMTHENARUVI,MANNADISALA
P.O,VECHCOOCHIRA, RANNY,
PATHANAMTHITTA DIST., KERALA STATE, PIN - 686510
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -15-
5 SUNI,
AGED 48 YEARS
R/A MAR BASELIOS GREGORIOS MERCY HOME,
REG.NO.1591,PERUMTHENARUVI,MANNADISALA
P.O,VECHCOOCHIRA, RANNY,
PATHANAMTHITTA DIST. KERALA, PIN - 686510
6 BIJUSHA BIJU,
AGED 22 YEARS
EDAKALLIL, POOVAKANDAM P.O., IDUKKI, PIN - 686511
BY ADVS.
SMT.SHIJI P.S.
SMT.NIDHI ABRAHAM
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARNA BHAVAN, D P I JNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695014
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL)
2ND FLOOR, MINI CIVIL STATION ,PATHANAMTHITTA, KERALA,
PIN - 689645
4 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
RANNI,BLOCKPADI, VADASSERIKARA RD.,RANNI, KERALA, PIN
- 689672
5 VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH, MUKKOOTTUTHARA H.O,CHETHACKAL, ,
PATHANAMTHITTA DISTRICT, KERALA STATE REPRESENTED BY
ITS SECRETARY, PIN - 686510
6 THE PRESIDENT,
THE VENKURINJI SERVICE CO-OPERATIVE BANK LTD NO 3023,
VECHOOCHIRA BRANCH,MUKKOOTTUTHARA H.O, CHETHACKAL,
PATHANAMTHITTA DISTRICT, PIN - 686510
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -16-
7 ADDL R7 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
BY ADV SHRI.T.R.HARIKUMAR
OTHER PRESENT:
SRI. P.P THAJUDHEEN (SPL.GP CO-OP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2025, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -17-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 42818 OF 2024
PETITIONER/S:
SARASAMMA
AGED 72 YEARS
W/O DAMODARAN, KOTTARATHIL, PANAPILAVU, PAMBA VALLEY
NORTH EZUTHAPPUZHA, KOTTAYAM, PIN - 686510
BY ADVS.
SHRI.PIOUS JACOB
SRI.A.KRISHNAN
RESPONDENT/S:
1 SECRETARY,
VENKURINJI SERVICE CO-OPERATIVE BANK LTD. NO. 3023,
CHATHANTHARA. VACHOOCHIRA, PATHANAMTHITTA, PIN -
686511
2 VENKURINJI SERVICE CO-OPERATIVE BANK LTD. NO. 3023
CHATHANTHARA. VACHOOCHIRA, PATHANAMTHITTA REPRESENTED
BY ITS SECRETARY, PIN - 686511
3 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
3RD FLOOR, MINI CIVIL STATION, PATHANAMTHITTA, PIN -
689645
4 ADDL R4 PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM IS SUO MOTO IMPLEADED AS PER
JUDGMENT DATED 04-12-2025 IN WP(C) 218/2025 AND CONN.
CASES
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -18-
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
OTHER PRESENT:
SRI. V.K SUNIL (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03-12-2024, ALONG WITH WP(C).218/2025 AND CONNECTED CASES, THE
COURT ON 04.12.2025 DELIVERED THE FOLLOWING:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
1281/2025, 1282/2025 & 42818/2024 -19-
'C.R'
JUDGMENT
These writ petitions are filed, as the petitioners are aggrieved that the
amounts in fixed deposits maintained by them in the Venkurinji Service Co-
operative Bank Ltd. No.3023 (hereinafter referred to as 'the Bank') are not
being repaid, despite maturity.
2. The learned counsel appearing for the respondent Bank submits
that the Bank is in dire financial straits. It is submitted that unless the Bank
can recover amounts from borrowers, the Bank will not be in a position to
repay depositors like the petitioners. It is submitted that the Bank has
obtained awards in respect of certain loans advanced by the Bank. It is
submitted that, as per the counter affidavit dated 20-10-2025 filed in W.P (C)
No.218/2025, the amount to be recovered in terms of the awards obtained by
the Bank in 41 arbitration cases is Rs.1,30,27,000/- (Rupees One Crore Thirty
Lakh Twenty Seven Thousand Only). It is pointed out that 41 execution
petitions have also been filed in respect of the awards that have been obtained
by the Bank. It is submitted that the Bank has submitted a revival scheme
under the Kerala Co-operative Revival Fund Scheme, 2024 of the
Government of Kerala, for availing a sum of Rs.30,00,00,000/- (Rupees
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Thirty Crore only) and the same is pending consideration of the Government.
It is submitted that the Bank is also entitled to amounts from the Deposit
Guarantee Scheme of the additional 8th respondent in W.P (C) No.218/2025.
3. Sri. K. Sasikumar, the learned counsel appearing for the
additional 8th respondent in W.P (C) No.218/2025 would submit that while
there is a provision in the Regulations relating to the Deposit Guarantee for
the grant of financial assistance under the Deposit Guarantee Scheme to
societies like the petitioner subject to the cap of Rs.5,00,000/- (Rupees Five
lakh only) per deposit, such benefits can be paid only at the time when the
society is being wound up or liquidated. It is submitted that since the
respondent Bank has not been wound up or liquidated presently, the amounts
under the scheme cannot be released. It is submitted that if the respondent
Bank is seeking any financial assistance from the scheme for revival, the same
will also be granted only after the scheme for revival is approved by the
Government.
4. Sri. P. P. Tajudeen, the learned Special Government Pleader,
appearing for the official respondents, would submit that recovery has to be
expedited and that the Department is taking every effort to see that the
awards are executed at the earliest.
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
5. Having heard the learned counsel for the petitioners, the learned
Government Pleader for the official respondents and the learned counsel for
the additional 8th respondent in W.P (C) No.218/2025, I am of the view that
unless the recovery proceedings for recovery of amounts due under the
awards are expedited, the institutions, such as the respondent Bank, will not
be in a position to repay the deposits.
6. Awards obtained in proceedings under Section 69 of the Kerala
Co-operative Societies Act, 1969 (hereinafter referred to as 'the 1969 Act') can
be executed in the manner set out in Section 76 of the 1969 Act. Section 76 of
the 1969 Act reads thus:-
"Execution of orders, etc.
Every order made under sub-section (2) of section 68 or every
order of the Ombudsman, provided under section 69A, or an
order or under section 75 every decision or award made under
Section 70, every order made by the liquidator under section 73
and every order made by the Tribunal under Section 82, section
84, section 85 or section 86 and every order made under section
83 shall, if not carried out-
(a) on a certificate signed by the Registrar or any person
authorised by him in this behalf, be deemed to be a decree of a
civil Court and shall be executed in the same manner as a decree
of such Court; or
(b) where the order is for the recovery of money, be executed
according to the law and under the rules for the time being in
force for the recovery of arrears of public revenue due on land:
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Provided that any application for such recovery shall be made-
(i) to the Collector and shall be accompanied by a
certificate signed by the Registrar or by any person
authorised by him in this behalf;
(ii) within twelve years from the date fixed in the order,
decision or award and if no such date is fixed, within
twelve years from the date of the order, decision or award,
as the case may be, or
(c) be executed by the Registrar or any other person subordinate
to him empowered by the Registrar in this behalf, by the
attachment and sale or sale without attachment of any property
of the person or a society against whom the order, decision or
award has been obtained or passed."
By Act 16 of 2004 (w.e.f 23-06-2004) Section 36A was inserted in the 1969
Act making certain provisions of the Kerala State Co-operative Agricultural
and Rural Development Banks Act, 1984 (hereinafter referred to as the 'CARD
Bank Act') applicable to the recovery of amounts in the manner set out in that
provision. Section 36A of the 1969 Act reads thus:-
"Charge on movable or immovable property of borrower by
creating Gehan.-
Notwithstanding anything contained in any other provisions of this
Act, charge on movable or immovable property of a borrower in
favour of the Kerala State Cooperative Bank or a Primary
Agricultural Credit Society or Primary Housing Society or an Urban
Cooperative Bank or any Primary Cooperative Bank or any Primary
Cooperative Societies dealing with credit activities may be created by
Gehan in respect of which the provisions of sections 9 to 15 (both
inclusive) and 19 to 28 (both inclusive) of the Kerala State
Cooperative Agricultural and Rural Development Banks Act, 1984 (20
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
of 1984), as amended from time to time, shall apply with the
modification of substituting the words Kerala State Cooperative
Bank", "Primary Agricultural Credit Society or Primary Housing
Society", or and Urban Cooperative Bank or any Primary
Cooperative Societies dealing with credit activities "Society" and "said
Bank or "Society", respectively, for the words, "Agricultural and
Rural Development Bank", "primary bank", "bank" and "said banks"
occurring in the said sections.
Explanation.-- For the purpose of the section, Gehan means a special
charge on movable or immovable property, in favour of the Kerala
State Cooperative Bank or a Primary Agricultural Credit Society or a
Primary Housing Society or an Urban Cooperative Bank or any
Primary Cooperative Societies dealing with credit activities by a mere
declaration in writing by the borrower, for securing the payment of
money advanced or to be advanced by way of loan, which will have
all the characteristics of a valid mortgage."
However, it is fairly admitted by the learned Special Government Pleader that
the provisions of Section 36A of the 1969 Act have not been operationalised
till today. The reasons for the same are not germane to this writ petition and,
therefore, it is not necessary to enter into any discussion on that topic. On a
perusal of the provisions contained in Section 76 of the 1969 Act, I am of the
view that the said provision clearly provides for initiation of recovery
proceedings under the Kerala Revenue Recovery Act, 1968 (hereinafter
referred to as 'the 1968 Act') and the Rules made thereunder where a
requisition is made as contemplated by the provisions of Section 76 (b) within
the time specified in the said provision. The 1968 Act is an Act to consolidate
the laws relating to the recovery of arrears of public revenue in the State of
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Kerala. By virtue of the provisions contained in Section 71 of the 1968 Act, the
provisions of the 1968 Act can be extended to any institution, by notification
in the Government Gazette. However, in so far as the orders/decisions or
awards to which the provisions of sub-section (b) of Section 76 of the 1969 Act
apply a notification as contemplated by the provisions of Section 71 of the
1968 Act is clearly not necessary as the provisions of Section 76 (b) of the
1969 Act itself makes the provisions of 1968 Act applicable for the recovery of
amounts due under any award made under Section 70 of the 1969 Act. Thus,
it is declared that by virtue of the provisions contained in sub-section (b) of
Section 76 of the 1969 Act the provisions of the 1968 Act will be applicable for
the purpose of recovery of amounts due under the awards obtained under
Section 70 of the 1969 Act without any notification being issued in terms of
the provisions contained in Section 71 of the 1968 Act. The provisions of the
1968 Act provide a comparatively quicker mode of recovery than the other
modes of recovery contemplated by the provisions of Section 76 of the 1969
Act.
7. In the facts and circumstances of these cases and because the
deposits due to the petitioners can be returned only after recovery
proceedings for amounts due under the awards obtained by the Bank are
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
expedited, these writ petitions will stand disposed of directing that the
respondent Bank shall forthwith initiate proceedings for recovery of amounts
due under awards obtained by it and also in respect of awards to be obtained
in future under Section 70 of the 1969 Act in terms of the provisions
contained in sub-section (b) of Section 76 of the 1969 Act. This shall be in
addition to other modes of recovery contemplated by the provisions of Section
76 of the 1969 Act. In other words, the fact that other modes for recovery
have been initiated will not prevent the initiation of proceedings under the
1968 Act as contemplated by the provisions of Section 76(b) of the 1969 Act.
It is settled law that where more than one mode of recovery is contemplated,
it is open to the Bank or Financial Institution to resort to any of the methods
of the recovery, and the Doctrine of Election will not apply 1.
8. Since it is submitted by the learned Special Government Pleader
that recovery proceedings under the 1968 Act have to be initiated through an
online portal maintained by the Revenue Department, the Principal Secretary
to the Government, Department of Revenue, Government Secretariat,
Thiruvananthapuram, is suo motu impleaded as an additional respondent in
all these writ petitions. There will be a direction to the Principal Secretary,
1. M/s Transcore v. Union of India and Another, 2008 KHC 4002.
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Department of Revenue, Government Secretariat, Thiruvananthapuram to
take necessary steps to facilitate the initiation of recovery proceedings under
the provisions of the 1968 Act in respect of awards obtained by Co-operative
Societies under Section 70 of the 1969 Act, if necessary, by making changes to
the existing software/portal. The needful shall be done within a period of two
weeks from the date of receipt of a certified copy of this judgment. Thereafter,
the respondent bank shall take steps to initiate revenue recovery proceedings
as contemplated by the provisions of sub-section (b) of Section 76 of the 1969
Act without any further delay. The steps for initiating recovery proceedings as
directed above will be taken at any rate within a period of one month, from
the date on which the portal for initiation of recovery proceedings is
facilitated by the Revenue Department based on the directions contained in
this judgment. It is further directed that in all cases where loans are in
arrears, and the bank has not so far initiated proceedings under Section 69 of
the 1969 Act, the steps shall be taken forthwith to initiate such proceedings
without further delay. Every endeavour shall be made by the Arbitrator to
dispose of any arbitration proceedings initiated in terms of the directions
contained in this judgment within a time limit specified in sub-section (6) of
Section 70 of the 1969 Act. The respondent bank shall, within a period of one
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
month from the date of receipt of a certified copy of this judgment, prepare a
priority list strictly based on date of maturity in respect of fixed deposits
payable and shall start disbursing the amounts after recovery is effected
through revenue recovery proceedings or otherwise. All contentions taken by
the petitioners are left open, and liberty of the petitioners to approach this
court again will stand reserved.
9. It is further directed that the respondent bank shall not utilise the
money recovered by it in terms of the directions issued by this Court or
otherwise for any other purpose other than for the repayment of amounts due
on fixed deposits in terms of the priority list to be prepared as directed above.
The priority list shall, as soon as it is prepared, be published on the notice
board of the Bank and shall also be given to any depositor who seeks a copy of
the list.
Writ Petitions are ordered accordingly.
Sd/-
GOPINATH P.
JUDGE
AMG
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 218 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 13709 ISSUED BY
THE 5TH RESPONDENT
Exhibit P 10 TRUE COPY OF THE FD RECEIPT NO 13713 ISSUED BY
THE 5TH RESPONDENT IS PRODUCED
Exhibit P12 TRUE COPY OF THE FD RECEIPT NO 13492 ISSUED BY
THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE FD RECEIPT NO 13488 ISSUED BY
THE 5TH RESPONDENT .
Exhibit P14 TRUE COPY OF THE FD RECEIPT NO 13715 ISSUED BY
THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE FD RECEIPT NO 13499 ISSUED BY
THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE FD RECEIPT NO 13497 ISSUED BY
THE 5TH RESPONDENT
Exhibit P5 TRUE COPY OF THE FD RECEIPT NO 13494 ISSUED BY
THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE FD RECEIPT NO 13714 ISSUED BY
THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE FD RECEIPT NO 13710 ISSUED BY
THE 5TH RESPONDENT
Exhibit P8 TRUE COPY OF THE FD RECEIPT NO 14371 ISSUED BY
THE 5TH RESPONDENT
Exhibit P9 TRUE COPY OF THE FD RECEIPT NO 13489 ISSUED BY
THE 5TH RESPONDENT
Exhibit P10 TRUE COPY OF THE FD RECEIPT NO 13713 ISSUED BY
THE 5TH RESPONDENT
Exhibit P11 TRUE COPY OF THE FD RECEIPT NO 13493 ISSUED BY
THE 5TH RESPONDENT
Exhibit P 12 TRUE COPY OF THE FD RECEIPT NO 13492 ISSUED BY
THE 5TH RESPONDENT
Exhibit P13 TRUE COPY OF THE FD RECEIPT NO 13496 ISSUED BY
THE 5TH RESPONDENT
Exhibit P 14 TRUE COPY OF THE FD RECEIPT NO 13715 ISSUED BY
THE 5TH RESPONDENT
Exhibit P15 TRUE COPY OF THE FD RECEIPT NO 13711 ISSUED BY
THE 5TH RESPONDENT
Exhibit P16 TRUE COPY OF THE FD RECEIPT NO 13498 ISSUED BY
THE 5TH RESPONDENT
Exhibit P17 TRUE COPY OF THE FIR NO.217/2024 DATED
24.06.2024
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Exhibit P18 TRUE COPY OF THE COMPLAINT GIVEN TO THE 4TH
RESPONDENT
Exhibit P19 TRUE COPY OF THE COMPLAINT SUBMITTED TO THE
DISTRICT COLLECTOR, PATHANAMTHITTA
Exhibit P20 TRUE COPY OF THE REPORT FROM HOSPITAL
Exhibit P 21 TRUE COPY OF THE PETITION SUBMITTED TO THE 4TH
RESPONDENT DATED 27.11.2024
Exhibit P 22 TRUE COPY OF THE PETITION SUBMITTED TO THE 3RD
RESPONDENT DATED 27.11.2024
Exhibit P23 TRUE COPY OF THE LETTER NO. CRP (2) 2175/2024
DATED 05.12.2024
Exhibit P 24 TRUE COPY OF THE PETITION SUBMITTED TO THE 2ND
RESPONDENT DATED 27.11.2024
Exhibit P25 TRUE COPY OF THE ORDER PASSED IN WP(C) 8706/2020
Exhibit P 26 TRUE COPY OF THE ORDER OF THIS HONORABLE COURT
IN WP( C) 19274/2019 DATED 24.07.2019
Exhibit P 27 TRUE COPY OF THE INTERIM ORDER DATED 29.07.2022
IN WP(C) 15885/2021
RESPONDENT ANNEXURES
Annexure-R5(a) A TRUE COPY OF THE FINANCIAL STATEMENT AS ON 28-
02-2025
PETITIONER EXHIBITS
Exhibit P28 TRUE COPY OF THE CIRCULAR NO 63/2006 DATED
30.12.2006
Exhibit P29 TRUE COPY OF THE PASS BOOK OF THE PETITIONER
RESPONDENT EXHIBITS
Exhibit-R5(a) A TRUE COPY OF THE COMMON JUDGMENT DATED 12-09-
2025 IN W.A NO.569 OF 2025 AND CONNECTED CASES
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 236 OF 2025
PETITIONER EXHIBITS
Exhibit P 1 TRUE COPY OF THE FD RECEIPT NO 14411 DATED
21.05.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE FD RECEIPT NO 13381 DATED
24.03.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE FD RECEIPT NO 13382 DATED
24.03.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE DETAILS OF SB ACCOUNT NO.
Exhibit P5 TRUE COPY OF THE MEDICAL PRESCRIPTIONS GIVEN
BY THE CARDIOLOGIST
Exhibit P6 TRUE COPY OF THE FIR NO.189/2024 DATED
2.06.2024
Exhibit P7 TRUE COPY OF THE PETITION GIVEN TO THE 4TH
RESPONDENT
Exhibit P8 TRUE COPY OF THE PETITION SUBMITTED TO THE
3RD RESPONDENT DATED 03.12.2024
Exhibit P9 TRUE COPY OF THE LETTER NO. CRP(2)2212 /2024
ISSUED BY THE 3RD RESPONDENT
Exhibit P10 TRUE COPY OF THE PETITION SUBMITTED TO THE
2ND RESPONDENT DATED 03.12.2024
Exhibit P11 TRUE COPY OF THE ORDER PASSED IN WP(C)
Exhibit P12 TRUE COPY OF THE ORDER OF THIS HONORABLE
COURT IN WP( C) 19274/2019 DATED 24.07.2019
Exhibit P13 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 264 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 13560 DATED
7.11.2022 ISSUED BY THE 5TH RESPONDENT.
Exhibit P2 TRUE COPY OF THE FD RECEIPT NO 20418 DATED
6.11.2019 ISSUED BY THE 5TH RESPONDENT
Exhibit P 3 TRUE COPY OF THE FD RECEIPT NO 20414 DATED
6.11.2019 ISSUED BY THE 5TH RESPONDENT
Exhibit P 4 TRUE COPY OF THE FD RECEIPT NO 13580 DATED
21.11.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P5 TRUE COPY OF THE FD RECEIPT NO 14244DATED
14.6.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE FD RECEIPT NO 14247 DATED
14.6.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE FD RECEIPT NO 14246 DATED
14.6.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P8 TRUE COPY OF THE FD RECEIPT NO 14245 DATED
14.6.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P9 TRUE COPY OF THE FD RECEIPT NO 13579 DATED
21.11.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P10 TRUE COPY OF THE DETAILS OF SB ACCOUNT NO.
326 IS PRODUCED
Exhibit P11 TRUE COPY OF THE DETAILS OF THE RD ACCOUNT
Exhibit P12 TRUE COPY OF THE FD RECEIPT NO 20415 DATED
6.11.2019 ISSUED BY THE 5TH RESPONDENT
Exhibit P13 TRUE COPY OF THE FD RECEIPT NO 20412 DATED
6.11.2019
Exhibit P14 TRUE COPY OF THE FD RECEIPT NO 20416 DATED
6.11.2019 ISSUED BY THE 5TH RESPONDENT
Exhibit P15 TRUE COPY OF THE FD RECEIPT NO 20416 DATED
6.11.2019 ISSUED BY THE 5TH RESPONDENT
Exhibit P16 TRUE COPY OF THE FIR NO.190/2024 DATED
2.06.2024
Exhibit P17 TRUE COPY OF THE PETITION DATED 3.12.2024
SUBMITTED TO THE 4TH RESPONDENT
Exhibit P18 TRUE COPY OF THE PETITION SUBMITTED TO THE
3RD RESPONDENT DATED 27.11.2024
Exhibit P19 TRUE COPY OF THE PETITION SUBMITTED TO THE
2ND RESPONDENT DATED 3.12.2024
Exhibit P20 TRUE COPY OF THE ORDER PASSED IN WP(C)
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
Exhibit P21 TRUE COPY OF THE ORDER OF THIS HONORABLE
COURT IN WP( C) 19274/2019 DATED 24.07.2019
Exhibit P22 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 498 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 14438 DATED
25.9.2023 ISSUED BY THE 5TH RESPONDENT
Exhibit P 2 TRUE COPY OF THE FD RECEIPT NO 13801 DATED
12.12.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE DETAILS OF SB ACCOUNT NO.
06663
Exhibit P4 TRUE COPY OF THE MEDICAL REPORTS GIVEN BY
THE DOCTORS AT RCC THIRUVANANTHAPURAM
Exhibit P5 TRUE COPY OF THE LETTER GIVEN TO THE 5TH
RESPONDENT DATED 09.05.2024
Exhibit P6 TRUE COPY OF THE LETTER SUBMITTED TO THE
COLLECTOR
Exhibit P7 TRUE COPY OF THE PETITION SUBMITTED TO THE
4TH RESPONDENT DATED 05.12.2024
Exhibit P8 TRUE COPY OF THE PETITION SUBMITTED TO THE
3RD RESPONDENT DATED 05.12.2024
Exhibit P9 TRUE COPY OF THE APPEAL SUBMITTED TO THE 2ND
RESPONDENT DATED 05.12.2024
Exhibit P10 TRUE COPY OF THE ORDER DATED 11.09.2024
PASSED IN WP(C) 8706/2020
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 898 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 14769 ISSUED
BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE FD RECEIPT NO 14770 ISSUED
BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE FD RECEIPT NO 13701 ISSUED
BY THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE FD RECEIPT NO 15482 ISSUED
BY THE 5TH RESPONDENT
Exhibit P5 TRUE COPY OF THE FD RECEIPT NO 15065 ISSUED
BY THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE FD RECEIPT NO 20568 ISSUED
BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE FD A/C NO 220000001818
RECEIPT ISSUED BY THE 5TH RESPONDEN
Exhibit P8 TRUE COPY OF THE DETAILS OF SB ACCOUNT NO.
Exhibit P9 TRUE COPY OF THE MEDICAL REPORTS GIVEN BY
THE DOCTORS AT MARSLEEVA HOSPITAL
Exhibit P10 TRUE COPY OF THE FIR NO.236/2024 DATED
14.07.2024
Exhibit P11 TRUE COPY OF THE PETITION GIVEN TO THE 4TH
RESPONDENT ON 3.12.2024
Exhibit P12 TRUE COPY OF THE PETITION SUBMITTED TO THE
3RD RESPONDENT DATED 03.12.2024
Exhibit P13 TRUE COPY OF THE APPEAL SUBMITTED TO THE 2ND
RESPONDENT DATED 03.12.2024
Exhibit P14 TRUE COPY OF THE ORDER PASSED IN WP(C)
Exhibit P15 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 1281 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 13579 ISSUED
BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE FD RECEIPT NO 13580 ISSUED
BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE FD RECEIPT NO 16355 ISSUED
BY THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE FD RECEIPT NO 16393 ISSUED
BY THE 5TH RESPONDENT IS PRODUCED
Exhibit P5 TRUE COPY OF THE FD RECEIPT NO 16378 ISSUED
BY THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE FD RECEIPT NO 16379 ISSUED
BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE DETAILS OF SB ACCOUNT NO.
Exhibit P8 TRUE COPY OF THE MEDICAL REPORT ISSUED BY
CARDIOLOGIST
Exhibit P9 TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED
BY THE PULMONOLOGIST AT THE MARY QUEENS
MISSION HOSPITAL
Exhibit P10 TRUE COPY OF THE LETTER DATED 25.09.2024
SUBMITTED TO THE COLLECTOR
Exhibit P11 TRUE COPY OF THE PETITION GIVEN TO THE 4TH
RESPONDENT ON 6.12.2024
Exhibit P12 TRUE COPY OF THE PETITION SUBMITTED TO THE
3RD RESPONDENT DATED 06.12.2024
Exhibit P13 TRUE COPY OF THE APPEAL SUBMITTED TO THE 2ND
RESPONDENT DATED 06.12.2024
Exhibit P14 TRUE COPY OF THE ORDER PASSED IN WP(C)
Exhibit P15 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 1282 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FD RECEIPT NO 13128 DATED
26.09.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE SAVINGS BANK ACCOUNTNO.4013
Exhibit P3 TRUE COPY OF THE FD RECEIPT NO 13187 DATED
26.05.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE FD RECEIPT NO0320000005474
DATED 15.02.2018 ISSUED BY THE 5TH
RESPONDENT
Exhibit P5 TRUE COPY OF THE FD RECEIPT NO 13568 DATED
08.11.2022 ISSUED BY THE 5TH RESPONDENT
Exhibit P6 TRUE COPY OF THE SAVINGS BANK ACCOUNT
NO.5094 ISSUED BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE PETITION DATED 9.12.2024
FILED BEFORE 4TH RESPONDENT
Exhibit P8 TRUE COPY OF THE PETITION FILED BEFORE THE
3RD RESPONDENT
Exhibit P9 TRUE COPY OF THE APPEAL SUBMITTED TO THE 2ND
RESPONDENT
Exhibit P10 TRUE COPY OF THE ORDER PASSED IN WP(C)
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
29.07.2022 IN WP(C) 15885/2021
2025:KER:93908
WP(C) Nos.218/2025, 236/2025,
264/2025, 498/2025, 898/2025,
APPENDIX OF WP(C) NO. 42818 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FIXED DEPOSIT RECEIPT DATED
21.4.2022 ,FDR NO.13061
