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Kerala High Court
K.P.Siyamu vs The Shoranur Co-Operative Urban Bank on 31 March, 2026
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
TUESDAY, THE 31ST DAY OF MARCH 2026 / 10TH CHAITHRA, 1948
WP(C) NO. 18695 OF 2022
PETITIONER/S:
1 K.P.SIYAMU
AGED 62 YEARS, S/O UNNIYAN,
KALATHUMPADIKKAL HOUSE (AMINA MANZIL),
NEDUNGOTTUR, SHORANUR, PALAKKAD,
KERALA-679121.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
FATHIMA KUTTY K.P.AGED 53 YEARS,
W/O SIYAMU K.P, KUNNATHUPALLIYIL HOUSE,
NEDUNGOTTUR, SHORANUR, PALAKKAD,
KERALA-679121.
2 FATHIMA KUTTY K.P.
AGED 53 YEARS, W/O SIYAMU K.P,
KUNNATHUPALLIYIL HOUSE, NEDUNGOTTUR,
SHORANUR, PALAKKAD, KERALA-679121.
BY ADVS.
SMT.V.H.JASMINE
SRI.JESWIN P.VARGHESE
SMT.REETHU JACOB
RESPONDENT/S:
1 THE SHORANUR CO-OPERATIVE URBAN BANK
SHORANUR.P.O., PALAKAD DISTRICT,
KERALA -679121. REPRESENTED BY SECRETARY,
2 THE SECRETARY
THE SHORANUR CO-OPERATIVE URBAN BANK,
SHORANUR.P.O., PALAKAD DISTRICT,
KERALA - 679121.
3 THE GENERAL MANAGER,
THE SHORANUR CO-OPERATIVE URBAN BANK,
SHORANUR.P.O., PALAKKAD DISTRICT,
KERALA - 679121.
2026:KER:29032
W.P.(C) No.18695 of 2022
2
4 ASSISTANT REGISTRAR,
CO-OPERATIVE SOCIETY OFFICE,
OTTAPALAM, PALAKKAD DISTRICT- 678001.
5 JOINT REGISTRAR CO-OPERATIVE SOCIETY OFFICE,
OTTAPALAM, PALAKKAD DISTRICT- 678001.
BY ADVS.
SRI.P.P.THAJUDEEN
SMT.KRISHNA REGHU
SRI.K.HARIDAS
OTHER PRESENT:
SRI. SUNIL NATH, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.03.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:29032
W.P.(C) No.18695 of 2022
3
JUDGMENT
The petitioners have filed the captioned writ petition
seeking to challenge the coercive proceedings initiated by the
respondents herein for realization of certain amounts payable
in the credit facility extended by the respondent bank.
2. Heard the learned counsel for the petitioners as
well as the learned counsel for the 3rd respondent herein.
3. The counsel for the respondent states that the bank
has instituted ARC proceedings before the Arbitrator and has
obtained an award, a copy of which has been produced along
with the counter affidavit as Exhibit R3(a).
4. On the basis of the afore, he further states that the
property has been auctioned and has also been purchased in
the name of the bank, as evidenced by Exhibit R3(b) - sale
certificate.
In view of the afore, the writ petition would stand
closed.
Sd/-
sab HARISANKAR V. MENON
JUDGE
2026:KER:29032
APPENDIX OF WP(C) NO. 18695 OF 2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SALE DEED NO. 827/1989 DATED
16.03.1989 OF S.R.O, CHERPULASSERY.
Exhibit P2 TRUE COPY OF THE SALE DEED NO. 1326/1998 DATED
22.12.1998 OF S.R.O, SHORANUR.
Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY
THE VILLAGE OFFICER, CHALAVARA DATED
28.09.2020 UNDER THANDAPER NO.9045.
Exhibit P4 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE NO.
4790/2020 DATED 09.09.202 ISSUED BY THE SUB
REGISTRAR OFFICE, CHERPPULASSERY.
Exhibit P5 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE
NO. .../2022 DATED 22.02.2022 ISSUED BY THE
SUB REGISTRAR OFFICE, CHERPULASSERY.
Exhibit P6 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE NO.
3610/2021 DATED 17.12.2021 ISSUED BY THE SUB
REGISTRAR OFFICE, SHORANUR
Exhibit P7 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE NO.
1864/2022 DATED 22.02.2022 ARE ISSUED BY THE
SUB REGISTRAR OFFICE, SHORANUR.
Exhibit P8 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE NO.
1864/2022 DATED 22.02.2022 ARE ISSUED BY THE
SUB REGISTRAR OFFICE, SHORANUR
Exhibit P9 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
3RD RESPONDENT BY THE 2ND PETITIONER DATED
17.03.2005.
Exhibit P10 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT BY THE 2ND PETITIONER DATED
17.09.2007.
Exhibit P11 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT BY THE 2ND PETITIONER DATED
14.03.2009.
Exhibit P12 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT BY THE 2ND PETITIONER DATED
20.08.2010.
Exhibit P13 TRUE COPY OF THE APPLICATION_SUBMITTED BEFORE
3RD RESPONDENT BY THE 1ST PETITIONER DATED
06.06.2011.
Exhibit P14 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
3RD RESPONDENT BY THE 1ST PETITIONER DATED
26.06.2014.
Exhibit P15 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
3RD RESPONDENT BY THE 1ST PETITIONER DATED
20.01.2016.
Exhibit P16 TRUE COPY OF THE APPLICATION_SUBMITTED BEFORE
3RD RESPONDENT BY THE 1ST PETITIONER DATED
12.01.2018
Exhibit P17 TRUE COPY OF THE APPLICATION_SUBMITTED BEFORE
2ND RESPONDENT BY THE 1ST PETITIONER DATED
09.10.2021.
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Exhibit P18 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
1ST PETITIONER BEFORE THE 2ND RESPONDENT DATED
11.11.2021.
Exhibit P19 TRUE COPY OF THE REPLY NOTICE ISSUED BY THE
3RD RESPONDENT TO THE 1ST PETITIONER DATED
01.12.2021.
Exhibit P20 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
1ST PETITIONER BEFORE THE 3RD RESPONDENT DATED
24.12.2021.
Exhibit P21 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
2ND PETITIONER BEFORE THE 3RD RESPONDENT DATED
10.03.2022.
Exhibit P22 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
2ND PETITIONER BEFORE THE 4TH RESPONDENT DATED
26.04.2022.
Exhibit P23 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
2ND PETITIONER BEFORE THE 5TH RESPONDENT DATED
26.04.2022.
RESPONDENT EXHIBITS
Exhibit R3(A) TRUE COPY OF THE ORDER OF CONFIRMATION OF SALE
PASSED BY THE 5TH RESPONDENT DATED 12/05/2017
Exhibit R3(B) TRUE COPY OF THE SALE CERTIFICATE ISSUED BY
THE 5TH RESPONDENT DATED 27/10/2020
Exhibit R3(C) TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE 2ND PETITIONER DATED 22/11/2021 BEFORE THE
CHIEF MINISTERS PEOPLES CONTACT PROGRAMME
Exhibit R3(D) TRUE COPY OF THE FINAL ORDER DATED 07/06/2019
PASSED BY THE KERALA STATE FARMERS DEBT RELIEF
COMMISSION, THIRUVANANTHAPURAM
