ARAVINDAN J. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions raise common issues and hence decided by a common judgment. The challenge is with respect to the implementation of the provisions of the Kerala Co-operative Societies (Amendment) Act, 2012 (Act 13 of 2012) (hereinafter referred as Act 13 of 2012) with reference to certain District Co-operative Banks.

(2.) In exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Kerala promulgated Ordinance No. 18/2012, by which the Kerala Co-operative Societies Act, 1969 (hereinafter referred as the Act) has been amended. Ordinance No. 18 of 2012 was replaced by Act 13 of 2012. Registrar of Co-operative Societies has given directions to District Co-operative banks to amend the bye-laws in accordance with Act 13 of 2012 and to conduct elections in accordance with the provisions contained in the Kerala Co-operative Societies Act, Rules and the bye-laws of the Bank.

(3.) Sections 2, 5 and 6 of the Act 13 of 2012 reads as under: