UTHAMAN, SEENA BHAVAN Vs. THE KERALA CO

JUDGEMENT

(1.) The petitioner, who claims to be a member of the second respondent/Vamanapuram Service Co-operative Bank Ltd., has filed this writ petition seeking a direction to the said Bank to retransfer some amounts that was taken away from his Savings Bank Account by the Bank in the year 2002 on certain very specific allegations.

(2.) The factual matrix that led to the filing of this writ petition is that the petitioner had availed of an agricultural loan in the year 2002 from the Bank, which was initially credited to his S/B Account. However, on the allegation that the petitioner was intending to misuse the loan granted for agricultural purpose by diverting it for other purposes, the Bank froze his S/B Account and transferred the loan amounts from that account into the account of the Bank.

(3.) This led to the petitioner challenging such action before the Joint Registrar of Co-operative Societies, which ended in his favour and in the appeal filed by the Bank, the Government of Kerala confirmed the decision of the Joint Registrar of Co-operative Societies.