Kerala High Court
Mahroof Ali Thahir K.P vs The Registrar Of Cooperative Societies on 16 October, 2025
2025:KER:77009
WP(C) NO. 24020 OF 2024 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 16TH DAY OF OCTOBER 2025 / 24TH ASWINA, 1947
WP(C) NO. 24020 OF 2024
PETITIONER/S:
MAHROOF ALI THAHIR K.P,AGED 34 YEARS
S/O MUHAMMED, KOKKANCHERIPARAMBIL, CHERUPA P.O,
KOZHIKODE DISTRICT., PIN - 673661
BY ADVS.
SRI.JAMSHEED HAFIZ
SMT.T.S.SREEKUTTY
RESPONDENT/S:
1 THE REGISTRAR OF COOPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF COOPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, PIN - 695014
2 THE ASSISTANT REGISTRAR (GENERAL), COOPERATIVE
SOCIETIES, SAHAKARANA BHAVAN, PUTHIYARA P.O,
KOZHIKODE DISTRICT, PIN - 673004
3 THE JOINT REGISTRAR (GENERAL),
SAHAKARANA BHAVAN, PUTHIYARA P.O, KOZHIKODE DISTRICT,
PIN - 673014
SRI. SUNIL.V.K., GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO. 24020 OF 2024 2
JUDGMENT
This writ petition has been filed challenging Exhibit P1
order dated 13.05.2024, through which an application filed by
the petitioner for registration of a Labour Contract Co-operative
Society has been rejected by the Joint Registrar (General), Co-
operative Department, Kozhikode, for the following reasons:-
''1.നിർദ്ദിഷ്ട സംഘം രൂപീകരിക്കുന്നതിനായി സമർപ്പിച്ച
അപേക്ഷയോടൊപ്പമുള്ള പ്രോജക്റ്റ് റിപ്പോർട്ട്, സാമ്പത്തിക വിശകലന സ്റ്റേറ്റ്മെന്റ്
എന്നിവ പരിശോധിച്ചതിൽ നിന്നും വിജയസാധ്യത ഉള്ളതായി കാണുന്നില്ല.
2. കരട് നിയമാവലി സഹകരണ സംഘം രജിസ്മാറുടെ 24/2011
സർക്കുലറിനു വിധേയമല്ല.
3. പ്രോജക്റ്റ് റിപ്പോർട്ട്പ്രകാരം അംഗങ്ങൾ അല്ലാത്തവരിൽ നിന്നും
നിക്ഷേപം വാങ്ങാമെന്നു പരാമർശിച്ചിരിക്കുന്നു.
4. ജില്ലയിൽ അകെയുള്ള 73 ലേബർ കോൺട്രാക്ട് സഹകരണ
സംഘങ്ങളിൽ 30 ഓളം സംഘങ്ങൾ മാത്രമാണ് ലേബർ കോൺട്രാക്ട് എന്ന ഉദ്ദേശ്യം
സാധൂകരിക്കുന്ന രീതിയിൽ പ്രവർത്തിക്കുന്നതെന്നും ബാക്കി സംഘങ്ങൾ ഡോർമെന്റോ
യാതൊരു പ്രവർത്തനങ്ങൾ ഇല്ലാതെയുമോ ആണെന്നും വീണ്ടും പുതിയ ഒരു ലേബർ
കോൺട്രാക്ട് സംഘത്തിന്പ്രവർത്തന സാധ്യതയില്ലെന്നും ബോധ്യപ്പെട്ടിരിക്കുന്നു.''
2. Learned counsel appearing for the petitioner submits
that none of the reasons mentioned in Exhibit P1 are germane
for the consideration of an application for registration of a
Labour Co-operative Society and therefore, Exhibit P1 order is
liable to be set aside with a direction to the 3 rd respondent to
reconsider the matter, in accordance with the law.
3. Learned Government Pleader points out that the
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application of the petitioner was found defective for more
reasons than one. It is submitted that, going by the provisions
of Section 7 of the Kerala Co-operative Societies Act, 1969
(hereinafter referred to as 'the Act'), the petitioner has to show
that a non-credit Society has collected a sum of Rs.1 lakh as
minimum share capital. It is submitted that, along with the
application, the petitioner had also made a request to permit
him to collect contributions and this was beyond the scope of
the application for registration, which has to be considered
strictly in terms of the provisions contained in Section 7 of the
Act read with Rule 3 of the Co-operative Societies Rules, 1969
(hereinafter referred to as 'the Rules'). It is submitted that, if
the petitioner submits a fresh application in proper form, after
complying with all the requirements contemplated by Section 7
of the Act read with Rule 3 of the Rules referred to above, the
matter can be considered by the 3rd respondent.
4. Learned counsel appearing for the petitioner submits
that the grounds mentioned in Exhibit P1 are different from the
grounds now pointed out by the learned Government Pleader
and if at all, an application has been made by the petitioner for
permission to collect contribution towards initial share capital,
the same need not be considered by the 3 rd respondent.
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5. Having heard the learned counsel appearing for the
petitioner and the learned Government Pleader, the writ
petition will stand disposed of directing that, if the petitioner
submits a fresh application for registration strictly complying
with all the conditions prescribed by Section 7 of the Act read
with Rule 3 of the Rules, the said application shall be
considered and disposed of, in accordance with the law, by the
3rd respondent, without being influenced in any manner by the
fact that the earlier application filed by the petitioner had been
rejected by Exhibit P1 communication. It is made clear that
while considering the application, the 3 rd respondent shall only
have regard to the provisions contained in Section 7 of the Act
read with Rule 3 of the Rules and any other lawful instructions
issued by the Competent Authorities in the matter of
registration of a Co-operative Society. If the application is made
by the petitioner within a period of two weeks from today, the
3rd respondent shall consider and pass orders on such
application (to be filed) in accordance with the law, as directed
above, within a period of two months thereafter.
Sd/-
GOPINATH P. , JUDGE
ajt
2025:KER:77009
APPENDIX OF WP(C) 24020/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER PASSED BY THE 3RD
RESPONDENT DATED 13.05.2024
Exhibit P2 TRUE COPY OF THE BALANCE SHEET ALONG WITH THE
REPORT DATED 28.02.2023
Exhibit P3 TRUE COPY OF THE CIRCULAR NO. 24/2011 DATED
23.02.2011 BY THE 3RD RESPONDENT
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME
REPORT DATED NIL
Exhibit P5 TRUE COPY OF THE APPLICATION FILED UNDER RTI
ACT BY THE PETITIONER DATED 27.05.2024
Exhibit P6 TRUE COPY OF THE REPLY GIVEN BY THE 3RD
RESPONDENT DATED 27.06.2024
Exhibit P7 TRUE COPY OF THE SCHEME REPORT OF THE MALABAR
INFORMATION TECHNOLOGY LABOR CONTRACT
COOPERATIVE SOCIETY LTD, CHALAPPURAM
(PO),KOZHIKODE SHOWING THE ACTIVITIES OF THE
GROUP DATED 21.06.2019
Exhibit P8 TRUE COPY OF THE SCHEME REPORT OF AONE LABOR
CONTRACT AND CONSTRUCTION COOPERATIVE SOCIETY
LTD KANNADIKKAL, VENGERI, KOZHIKODE DATED
12.02.2020
Exhibit P9 TRUE COPY OF THE SCHEME REPORT OF KODANCHERY
LABOR CONTRACT COOPERATIVE SOCIETY,
KODANCHERY (PO), KOZHIKODE, DATED NIL
RESPONDENT ANNEXURES
ANNEXURE R3(a) True copy of the report of the second
respondent
ANNEXURE R3(b) True copy of the hearing notice and the
hearing note
ANNEXURE R3(c) True copy of the statement given by the
petitioner and other promoters of the society
before the third respondent
