Kerala High Court

Suja vs Registrar Of Cooperative Societies on 26 June, 2025

Author: K. Babu

Bench: K. Babu

W.P.(C) No.45521 of 2024 .

2025: KER: 46832
IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR. JUSTICE K. BABU
THURSDAY, THE 26°" DAY OF JUNE 2025 / 5TH ASHADHA, 1947

WP(C) NO. 45521 OF 2024

PETITIONER:

SUJA
AGED 39 YEARS
w/o SATHYAN , KAIPRAMVEETTIL, KOKKALLUR P.O,

PANAYI DESOM,KOZHIKKODE DISTRICT,
PIN ~ 673612

BY ADVS. ;
SRI .SANTHARAM. P
SMT .REKHA ARAVIND
SRI.P.G.GOKULNATH

RESPONDENTS:

i REGISTRAR OF COOPERATIVE SOCIETIES
OFFICE OF THE REGISTRAR OF COOPERATIVE
SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI
JUNCTION, THYCAUD (P.O, KERALA, PIN ~- 695014

2) JOINT REGISTRAR,
OFFICE OF THE CO OPERATIVE SOCIETIES,

KOZHIKODE PUTHIYARA, PIN - 673004

3 ASSISTANT REGISTRAR
OFFICE OF ASSISTANT REGISTRAR OF CO OPERATIVE

SOCIETIES, THAMARASSERY, KOZHIKODE,
PIN - 673573

4 ARBITRATOR/SALE OFFICER,
' OFFICE OF THE ASSISTANT REGISTRAR OF CO-~-
OPERATIVE SOCIETIES (G), THAMARASSERY,
KOZHIKODE, PIN - 673573


W.P.(C) No.45521 of 2024

2025:KER: 46832

5 THE PANANGAD SERVICE COOPERATIVE BANK

LTD ,NO.3928,
BALUSSERY .P.O, KOZHIKODE ,

SECRETARY, PIN - 673612

REPRESENTED BY ITS

6 VALSAN
AGED 51 YEARS
$/O.RAMAN ,MADATHIL HOUSE, NANMINDA.P.O,

KOZHIKODE, PIN - 673612

BY ADV SRI.P.P.JACOB -BANK
ADV.MABLE KRIAN -SENIOR GOVERNMENT PLEADER

(CIVIL) HAVING COME UP FOR
THE COURT ON THE SAME DAY

THIS WRIT PETITION
ADMISSION ON 26.06.2025,
DELIVERED THE FOLLOWING:


W.P.(C) No.45521 of 2024

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Dated this the 26" day of June, 2025

DGMENT

JU

As per the order dated 13.03.2025, the parties were

referred to mediation. A report has been submitted by the

Mediator, Mediation Sub Centre, Koyilandy, stating that the

matter has been settled. The memorandum of agreement is

appended to the report. It is stated in the memorandum that

the disputes between the parties have been amicably settled.

The terms arrived at between the parties are lawful.
Hence, this Writ Petition is disposed of, recording the

aforementioned agreement entered into between the parties.

The memorandum of agreement shall form part of this

judgment.

Sd/-
K. BABU
JUDGE

SMF


W.P.(C) No,45521 of 2024

2025:KER: 46832
APPENDIX OF WP(C) 45521/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE OF SALE DEED
NO.1723/1/2011 OF CHELANNUR SRO DATED
23.05.2011

- EXHIBIT P 2 TRUE COPY OF THE PARTITION DEED NO.

1041/1/2002 DATED 10.05.2002 oF
CHELANNUR SRO

EXHIBIT P3 TRUE COPY OF THE PURCHASE CERTIFICATE
NO. 7685/1977 OF THE PROPERTY DATED
11.07.1977 ISSUED BY KODUVALLY LAND

TRIBUNAL
EXHIBIT P4 TRUE COPY OF THE ORDER DATED
: 23.12.2021 IN R.C.R NO. 182/2021
EXHIBIT B5 TRUE COPY OF PLAINT DATED 08.04.2024

FILED BEFORE aADDITICNAL MUNSIFF-I,
KOZHIKODE IN ©.S NO. 196/2024

EXHIBIT P6 TRUE COPY OF ORDER DATED 09.04.2024 IN
I.A 2/2024 IN 0O.S NO.196/2024 OF
ADDITIONAL MUNSIFF-I, KOZHIKODE

EXHIBIT P7 TRUE COPY OF REPORT OF ADVOCATE
COMMISSIONER FILED NIL DATED IN 0O.S
NO. 196/2024 OF ADDITIONAL MUNSIFF-I,
KOZHIKODE

EXHIBIT P8 TRUE COPY OF JUDGMENT DATED 13.08.2024
IN W.P( C) NO. 18235 OF 2024 BY HIGH
COURT OF KERALA

EXHIBIT P9 TRUE COPY OF THE AWARD DATED
25.04.2016 IN ARC NO.662/2014 PASSED
BY THE ARBITRATOR

EXHIBIT P10 TRUE COPY OF THE POSSESSION
CERTIFICATE DATED 19.11.2024 ISSUED BY
THE VILLAGE OFFICER, NANMANDA

EXHIBITP11 TRUE COPY OF THE TAX RECEIPT DATED

05.04.2024
EXHIBIT P12 TRUE COPY OF LETTER DATED 10.12.2024
: SUBMITTED BY PETITIONER TO 4TH
RESPONDENT
EXHIBIT P13. TRUE COPY OF RTI REPLY DATED
. 11.12.2024 ISSUED BY 3RD RESPONDENT
EXHIBIT P14 _ TRUE COPY oF THE .§ ORDER DATED

11.12.2024 DECLINING THE REQUEST MADE
BY THE PETITIONER UNDER RTI ACT ISSUED


W.P.(C) No.45521 of 2024

EXHIBIT P15

2025: KER: 46832

BY TRE PUBLIC INFORMATION
OFFICER/OFFICE INSPECTOR, ASSISTANT
REGISTRAR (GENERAL) OFFICE,
THAMARASSERY -

TRUE COPY OF THE APPEAL PREFERRED
BEFORE THE 4TH RESPONDENT DATED
10.01.25

RESPONDENT EXHIBITS

EXHIBIT RS (A)

EXHIBIT R5(B)
EXHIBIT R5(C)
EXHIBIT RS (D)

EXHIBIT RS5(E)

EXHIBIT RS(F)

TRUE PHOTOCOPY OF THE AWARD IN A.R.C
662/2014 DATED 25.4.2016

TRUE PHOTOCOPY OF THE EXECUTION
PETITION DATED 17.11.2022 IN A.R.C
662/2014

TRUE PHOTOCOPY OF THE NOTICE UNDER
RULE 81 ISSUED BY THE FOURTH
RESPONDENT DATED 2.12.2022

TRUE PHOTOCOPY OF THE ACCOUNT
STATEMENT AS ON 2.2.2013 DUE TO THE
RESPONDENT FROM THE PETITIONER

TRUE PHOTOCOPY OF THE JUDGMENT IN 0.S
479/2013 DATED 6.1.2014

TRUE PHOTO COPY OF THE JUDGMENT
REPORTED IN2019(1) KLT225


2. a ; | ; GINO Af SS oes

, Mediation Sub Centre, Koyilandy.
Dated: 28.03.2025

From
Co- "ordinator/Sub Judge, :
Mediation Sub 2 yilandy

To
The Registrar, Judicial)
High Court of Kerala,
Ernakulam, Kochi-682 031

Sir

Sub: Mediation-Report of mediator -- submitting of -- Reg.

Ref: 1) Order dated 22.03.2025 in WP(C) 45521/2024 of the High Court of Kerala.
2) Report of mediator dated 25. 03.2025

SOK BO

The report of the mediator regarding the mediation conducted in WP(C) 45521/2024

of the Hon'ble High Court of Kerala as per the order cited 1 st under reference, is submitted
herewith. The matter Is settled. Further, the agreement, the report of the mediator and the

original power of attorney submitted by Smt. Suja K (Petitioner in WP(C) 45521/2024) are

attached herewith for the kind consideration.

Yours faithfully,

JAA

» Co-ordinator



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Yours faithfully

Hanshkurmar t

Adivacale/Mediator. -

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e-Stamp Serial Number : 202425000001372455

1 KL036244551202425E _

'Please v write e or type below this line

"Aa, Aen BY, .THIS, POWER ..OF. ATTORNEY, I,

Verification Code : Meet 7

~" Power of Attorney - in any other case : 600 Rupees Six Hundred 08/02/2025 ' Suja K : Balussery Koyilandy Kozhikode : Rajagopalan K P : Sivapuram Thamarasseri Kozhikode | la : 16021806 - JINJUS : :

> 1602 - Additional Sub b Treasury, f Kozhikode

SSUJA °K, .aged = 41°

years, W/o Sthyan, residing at Kaipram Veettil, Kokkallur amsom

years; "S/o

Karumala PO, Balussery,

Kozhikode "district. "673 612 as my attorney in my

nominate, appoint and constitute Mr. Rajagopalan K P.

Unnikulam village,

. Panayi, desom 'of -Kyilandy taluk, Kozhikode District,' do 'hére by

aged 63 -

"Damodhara Kurup" "residing at Kat htpardidkat house, _

Thamaras sery taluk,

name and on

omy behalf _to execute. and. or. da. all or.any..of the. -things® herein

aft ter. mentioned.

: eS a BN & PNA,

NH_Bynass J; Pant. "

Rall No: ei gg/2003, ¢

"This can be verified by ' https//www.estamp.treasury.kerala.gov.in/index. php/estamp_search using e-Stamp

Serial Number and Verification Code.

RAMES. D_ _ ADVOCATE & HOTARY

of, GE: agiding 9 bas " First Flo HS eal

GBT TE nn

JINJIU.S

in case of any discrepancy, please inform the competent authority. STAMP VENDAR .

MM ALIROAN PotuKoL F

Whereas I am now undergoing treatment for cancer and will not be in a position to manage my property and attend the court fer conduct the pending case and any future litigations.

Whereas I do hereby appoint Mr. Rajagopalan K P, as my attorney in my name and on behalf to execute and/or do all or any of the things herein after mentioned.

To conduct the case which is pending before the Hon'ble Munsiff court Kozhikode ~1A as OS 196/2024 and file petitions, tender evidence, sign the pleadings for and on behalf of me.

To manage, supervise, administer, maintain, look after and develop the immoveable property which I have purchased «as per Kanam assignment deed No. 1723 of 2011 of SRO Chelannur.

To institute or defend any legal proceedings with respect to the said property, before any court, courts, tribunal, appellate authorities, governmental departments or any other authorities and officials in respect of or concerning property and to appear for and prosecute/defend all

the said

actions and proceedings, to sign and verify all plaints,

ritten statements, appeal memorandum and other pleadings,

petitions or documents and present the same in

applications, to deposit, and to tender evidence

any such legal proceedings,

on behalf of me compromise or withdraw and to receive documents

and any money or moneys from the Court/Courts or from the

arty either in execution of the decree or otherwise

oppesite p yment thereby and to sign and deliver

and on receipt of pa

proper receipts and discharges for the same, on my behalf.

solicitor, advocate or counsel

rwise to conduct legal proceedings;

snes

ADVOCATE & NOTARY First Fioew, Grace Building NH Bypas: Panibeerankavu, Calicut Roi Mo. K/129/2003, Ph: 99 61 73 08 12

age *

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And generally to do all other lawful acts incidental to

and for effectuating the purposes mentioned above which my said

lawful attorney may deem fit and necessary.

IN WITNESS whereof I have affixed my signature hereto, on

this the 8" day of February 2025 in the presence of the Notary

Public named below: -

Gn, ae

a " RAMES.D .

ADVOCATE & NOTARY First Floor, Grace Building NH Bypass Jn; Pantheerankavu, Calicut Roll No: K/129/2003, Ph: 99 61 73.06 12

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