ABDURAHIMAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Lives are changed when people connect. Life is changed when everything is connected. [Qualcom motto]

(2.) The central issue that emerges in these writ petitions is how far the balancing exercise has been maintained through the legislation between the co-operative enterprise and the market interest, which is the ultimate cause for this amendment.

(3.) The present scenario of the co-operative banking sector as evident from Rule 15 of the Kerala Co-operative Societies Rules, 1969 (for short, the "K.C.S Rules") and proposed scenario based on amendment are as follows: Present Scenario Proposed scenario Kerala State Co-operative Bank Kerala State Co-operative Bank (upper layer as Apex body) District Co-operative Banks Primary Agricultural Credit Societies, (mid level layer) Urban Co-operative Banks etc. Primary Agricultural Credit Societies, Urban Co-operative Banks etc. (lower level layer) Before the amendment, the State Co-operative Bank at Apex level having only District Co-operative Bank as its members. After the amendment, the State Co-operative Bank would be known as the Kerala State Co-operative Bank as an Apex Society having Primary Agricultural Credit Socieites and Urban Co-operative Banks and other nominal or associate members of the District Co-operative Banks.