Madras High Court
Unknown vs The Depositors Insurance Creditors on 23 June, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
2025:MHC:1488
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103,
14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 &
11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018
and
C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011
and
W.A(MD)No.520 of 2017
and
M.P(MD)Nos.2 & 3 of 2008, 1 of 2011, 1 of 2012, 2 of 2009 & 2 of 2010, 1 of
2009, 2 of 2009, 2 of 2009, 1 of 2010, 1 & 1 of 2010, 1 of 2010, 1 of 2010, 1 of
2010 & 1 of 2015, 1 of 2010
and W.M.P(MD)Nos.898 of 2017 & 1725 of 2018
and
C.M.P(MD)Nos. 4469 of 2017 & 1767 of 2019
1.W.P(MD)No.3751 of 2008:
1.T.Balakrishnan
2.A.Ayub
3.P.Pushpam
4.A.Jeyalakshmi
5.M.Anandavalli
6.A.Abdul Salam
1/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
7.M.Kanniah
8.K.Balaguru
9.M.Balasubramanian
10.M.Kudiarasu Gandhi ... Petitioners
vs.
1.The Depositors Insurance Creditors,
Guarantee Corporation,
RBI Building, II Floor, Byculla,
Mumbai – 8.
2.The Official Liquidator,
Urban Co-operative Bank Limited,
32, Naicker New Street,
Madurai - 625 001.
3.S.Shahul Hameed
4.M.R.Abdul Kadhar Ibrahim
5.M.Chandrasekaran
6.R.Shanmugasundaram
7.N.Sabarnisha
8.G.Sriramulu
9.S.Suresh Kumar
10.K.Suresh Kumar
11.V.Palaniappan
12.R.Narayanan
13.M.Murugesan
14.N.Paramasivam
15.S.Amutha
16.R.B.Raman
17.M.Sheikali
18.C.Kanthan
2/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
19.B.Maheswari
20.N.Vijaya
21.S.Thamilarasi
22.R.Aasaithambi & A.Meenakshi
23.R.Parisudharajan
24.A.Porselvi
25.B.Sakthivadivel
26.S.Sundarajan
27.M.P.Ravi
28.B.Leelavathy
29.R.Chandrasekaran
30.K.Perumal
31.K.Ravichandran
32.M.Vijaya
33.B.Balan
34.S.Rathinam
35.S.P.Jeyamani
36.R.Shanmugasamy
37.K.Vijayakumari
38.C.Pitchai
39.S.Karuppiah
40.O.Paulsamy
41.A.Ayyamperumal
42.D.Theivam
43.M.Rajagopal
44.R.Azhyamanavalan
45.D.Paramasivam
46.S.Suresh
47.R.R.Gopalan
48.B.Veerammal
49.P.Karuppayee
50.B.Janakibai
51.R.Sasikala
3/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
52.S.Seeniammal
53.V.Lida
54.Y.Viyakulam
55.Minor V.Jayavijila,
D/o. Y. Viyakulam, Minor Rep. by her father,
Y. Viyakulam, 7-3-100/1 Aibea Nagar, Paravai, Madurai.
56.P.Balan
57.A.Saravana Muthu
58.D.Sivasamy
59.A.S.Subramanian
60.A.S.Prema
61.G.Shunmuganathan
62.S.Subbulakshmi
63.S.Nalini
64.K.Virumayee
65.R.Karuppayee
66.A.Dhanalakshmi
67.R.Venkatesan
68.G.Manisekaran
69.A.Peyammal
70.M.Karuppu Thevar
71.V.Kasiviswanathan
72.S.Josepn Benasir
73.C.Rajathi
74.B.Raja
75.B.Rosary
76 V.Merlin Elizabeth
77.P.Raman
78.C.Muthukaruppan
4/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
79.M.S.Alagarsamy
80.C.Shanthi
81.K.Palanichamy
82.P.Vallatharasu
83.M.Selvaraj
84.S.Muthupandian
85. A.Mohammed Meeran
86.M.Imthiyas Begam
87.P.Nagarathinam
88.S.Murugesapandian
89.S.Gurusamy
90.T.Muthulakshmi
91.P.Dhanabhakiyam
92.N.Pandiammal
93.S.Sharmila Begam
94.C.Muthuselvam
95.S.Krishnamani
96.V.Alagarsamy
97.P.Alagammal
98.D.S.Kithiyon
99.M.Menaka
100.P.Thanuskodi
101.K.Jeyamani
102.O.Amsamani
103.M.S.V.Kannan
104.Raniyammal
105.Dhamayanthi
106.A.Arumugam
107.S.Ranjitham
108.K.Ramalakshmi
109.R.Nagarathinam
110.T.Periyasamy
111.V.Pasupathi
5/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
112.M.Raju
113.M.Ayyammal
114.C.Chinnammal
115.P.Periyasamy
116.Sukirtha Devi
117.A.Chandra
118.S.Sivagnanam
119.E.Pandi
120.S.Gunasekarapandian
121.S.Ranjitham
122.N.Kannan
123.P.Leelavathi
124.V.Sivan Seyal
125.S.Palani
126.A.Elangovan
127.P.Vijayalakshmi
128.A.Pandi
129.K.Sundararajan
130.K.Sakthivel
131.V.Kalimuthu
132.K.Markandan
133.K.Vallimayil
134.R.Ramasamy
135.M.Jeyakodi
136.S.Natarajan
137.S.Karthikeyan
138.S.Vellaiyan
139.P.Ravichandran
140.V.Raman
141.S.Rajendran
142.K.Rajendran
143.N.S.Mahalakshmi
144.A.Arumugam
6/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
145.K.Marimuthu
146.A.Ganesan
147.M.Kavitha
148.M.S.Uma Maheswari
149.R.J.Jeyanthi
150.T.M.Susilabai
151.A.Muthusamy
152.N.Vagaimani
153.J.Pasumpon
154.K.Rajan
155.M.Karthikeyan
156.O.M.Prakash
157.B.Vijayalakshmi
158.K.Govindarajalu
159.C.Shanthi
160.S.Karthiga
161.P.G.Saraswathi
162.P.Nagarajan
163.T.K.Padmini
164.T.S.Kumaran
165.P.Kumaresan
166.P.Sumathi
167.A.Arumugaselvi
168.D.Thiagarajan
169.M.Sundaresan
170.G.Mariappan
171.V.Suresh Vivekanandan
172.N.S.Sathyam
173.P.Indra
174.R.Muthurani
175.P.Natarajan
176.P.Tamilarasi
177.A.Jeyanthi
7/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
178.C.Subramanian
179.J.Kannan
180.E.J.Guppumani
181.T. Ponnupandiammal
182.T.K.Venkatesh
183.K.K.Vinobala
184.A.D.Beethambari
185.G.Joseph
186.P.Manavalan
187.M.Balaguru
188.K.Manokari
189.N.Annadurai
190.M.Dharmar
191.M.Mohamed Mathar Beevi
192.P.Ismayil
193.M.Arumugam
194.R.Amaravathi
195.K.Raman
196.T.Maharajan
197.P.Mohan
198.M.S.Veluchamy
199.A.P.Mani
200.L.K.Rajagopal
201.K.A.Ammaiyappan
202.M.Pandian
203.R.Muthulakshmi
204.M.Veeraiah
205.K.Murugan
206.M.Karuthamuthu
207.K.L.Naganathan & K.N. Hariharan
208.R.Maheswari
209.K.Kaliammal & K. Murugesan
210.M.Amali
8/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
211.S.Kumar
212.C.Jeyalakshmi & Devika
213.S.Ponnuthai & Latha
214.K.K.R.Govarthanan
215.P.Pandi
216.N.Lakshmiammal
217.S.Meenambal & Balamurugan
218.A.Karuppasamy Pillai
219.A.Ramakrishnan & S.Leela
220.A.Kalyani
221.M.Pitchaimani
222.S.P.Sukumaran
223.V.Ramanathan
224.M.Ponnammal & Jothi Ramalingam
225.T.Maragathammal
226.P. Seenivasan
227.S. Rajammal
228.V. Duraipandi
229.K. Karuppiah
230.S. Chandra
231.K. Kasinathan
232.L. Ananathapadmanaban
233.M. Vijayalakshmi
234.V. Kamala
235.C. Chellaiah
236.M.J. Ayusha Kani
237.M. Veeraiah
238.K. Sugumaran
239.C. Seethalakshmi
240.M. Chitharthan
241.S. Ganesan
242.A.Nambiammal
243.P. Pandian
9/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
244.S. Veerachamy
245.Udhayakirinathan
246.Anjana Devi
247.R. Manonmani
248.M.Muthulakshmi
249.N.Elango
250.T.R.Rajan
251.T.R.Krishnan
252.A.Vellaia Konar
253.V.Baluchamy
254.K.Rajendran
255.N.Ponnupappu
256.K.R.Sethuraman
257.A.Baluchamy
258.A.Nagaiaha
259.R.Ramalakshmi
260.C.Nagarajan
261.S.Chandra
262.J.Cherry Clementus
263.S.Suresh
264.V.Muthukumar
265.A.Vallimayil
266.S.Pappu
267.N.Murugesan
268.V.Ponnuchamy
269.N.S.Murugesan
270.M.Shanthi
271.A.Arputha Anantham
272.J.Vijayakumar
273.J.J.Jeyakunan
274.T.Ravichandran
275.K.Manickam
276.S.Rajankam
10/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
277.M.Vasuki
278.K.Amasaveni
279.A.M.Noorjahan
280.V.Kamatchiammal
281.R.V.Surendran
282.V.Saraswathi
283.S.Saithri Rengan
284.P.Chellakannu
285.V.Theivam
286.M.R.Jegadeesan
287.M.Ponnammal
288.S.Thirumalaiammal
289.M.Sulochana
290.M.Durairaj
291.P.Sumathi
292.V.Sankaranarayanan
293.B.Jeyalakshmi
294.V.Kumaresan
295.M.Pappa
296.M.Kasthuri
297.A.Mohamed Ismaiyil
298.G.Nagarajan
299.B.Kairunnisha
300.T.Thillaivanam
301.V.Amuthavalli
302.K.Pitchaiammal
303.A.Albert
304.R.Chinna Ponnu
305.R.V.Ravichandran
306.S.Thavamani
307.S.Banumathi
308.R.Sankara Subramanian
309.A.Rajendran
11/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
310.Bose Rajan
311.R.Shanmugasundaram
312.N.Parameswari
313.P.Murugan
314.M.Balavenkatesan
315.S.Pandian
316.R.Chitra Devi
317.S.Senthil
318.P.Chandrasekar
319.I.Seeni
320.S.Sivakumar
321.M.Kathiresan
322.C.Selvaraj
323.P.Parameswaran
324.S.Esakki Muthu
325.S.Krishnan
326.A.Pasupathi
327.C.Lakshmanan
328.S.P.Murugan
329.B.Haribalan
330.M.Pandian
331.C.K.Sundaravalavan
332.A.Sakthivel
333.P.Ilango
334.A.Elangovan
335.A.Kathiresan
336.K.Nagarajan
337.K.Santhanakaruppasamy
338.L.L.Charles
339.R.Arivoli
340.K.Kalaichelvi
341.M.Meenakshi Sundaram
12/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
342.M.Suresh
343.N.Ganesh
344.M.Vellaikannu
345.R.Sivasubramanian
346.R.Sivaraj
347.A.S.Ganesan
348.P.Duraichamy
349.P.Ashok Kumar
350.S.Wilson Sekar
351.Syed Abuthakir
352.M.Kubendran
353.G.Ravindran
354.S.Subramanian
355.E.Alagendran
356.C.Krishnan
357.T.Gosalai
358.A.Pandi
359.Elizbeth Edwin
360.P.Ulaganathan
361.T.B.Pounpandian
362.S.Ramalingam
363.M.Palaniammal
364.T.Balamurugan
365.M.Murugappa
366.S.Annamalai
367.P.Chinnamurugesan
368.M.Palraj
369.K.Selvaraj
370.M.Abdul Barith
371.M.Ponnuchamy
372.C.Ramesh
373.C.Selvaraj
13/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
374.C.Sambath
375.O.Manickam
376.P.Jeyaprakash
377.R.Ganesan
378.K.Uma Maheswari
379.A.Rajendran
380.V.Gnanasekaran
381.S.Karthikeyan
382.I.Abbas Salim
383.S.Subramanian
384.M.Natarajan
385.P.R.Subramanian
386.S.Meenakshi Sundaram
387.B.Bose
388.M.Murugan
389.S.Jeyasingh
390. A.Narayanan
391. K.Malarvanan
392.R.Malathy
393. P.Paramasivam
394. V Muthuchamy
395. S.Balaji
396. R.Ravanan
397. M.Girija
398. S.P.Pandiammal
399. A.Vilammal
400. S.Sivakumar
401. P.Ilaventhan
402. M.Ramachandran
403. Pon.Balakrishnan
404.R.Manickam
405. M.Muthu Irulandi
406. K.Malaichamy
14/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
407. R.V.Sundaramoorthy
408. C.Kannan
409. S.Sekar
410. N.Radhakrishnan
411. K.Karuthakannan
412. C.Saraswathi
413. K.Bhagyam
414. C.Kasiv Rahman
415. A.Ganesan
416. S.Duraiapandi
417. A.Natarajan
418. R.Johnson
419. K.Senthil Kumar
420. M.Shanmugasundaram
421. P.Virumandy
422.P.Rajarathinam
423.K.Suresh
424. M.M.H.H. Savi
425. S.Bharthidasan
426. C.Nagaraj
427. O.Sundaraselvi
428. R.Kiladiyas
429. K.Perumal & Chandrasekar
430. S.Kinkilinathan
431. T.Karnan
432. R.Venkatachalamoorthi
433. K.Krishnaveni
434. M.Pandian
435. P.Kasilingam
436.V.Jansirani
437. M.Sudhakaran
438. V.Mahalingam
439. V.Jeyapandi
15/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
440. C.Muthu
441. A.C.Mohan
442. V.Seenivasan
443. K.Seenivasan
444. V.Muthaiah
445. P.Raman
446. V.Gopal
447.H.Chandrasekaran
448.M.Ganesan
449. P.Ravichandran
450.R.S.Dhakshinamoorthy
451.K.Rengaraj
452.K.Chidabaram
453.Pandeeswari,
Rep. by her Father D/o.M.Kannaiyan Kellathur,
Melamangalam, Periyakulam, Theni District.
454.S.Sanjeevan
455.S.Manjula Bai
456.K.Chandra Sekar Vathiyar
457.C.Alamelu
458.Arulmigu Dhandayuthapaniswamy Temple,
Nethaji Road, Madurai,
Through Its Executive Officer.
459.K.Parameshwaran
460.P.Kothandam
461.P.Prabakaran
462.P.Arulvadivel
463.P.Kalyanasundaram
464.Mala
465.P.Mohan
466.Jothi
16/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
467.P.Rajadurai
468.P.Ramya
469.P.Sethuraman
470.Arulmigu Meenakshi Sundareswarar Temple Madurai,
Through its Joint Commissioner/Executive Officer.
471.The District Collector, Madurai.
472. The District Collector, Dindigul.
473.K.Parameshwaran
474.P.Kothandam
475.K.Kalidoss
476.K.Chandra
477.M.Annapoorani ... Respondents
(R – 1 deleted vide order dated 17.04.2009 in
M.P(MD)Nos.2 & 3 of 2008 in W.P(MD)No.3751 of 2008)
(R – 1 restored vide order dated 25.01.2010 in
W.P(MD)Nos.3751 & 7763 to 7765 and 9337 of 2008)
(R – 3 to R – 52 suo motu impleaded vide order
dated 27.07.2009 in W.P(MD)No.3751 of 2008)
(R – 53 to R – 63 impleaded vide order dated 06.08.2009
in M.P(MD)Nos.1, 2, 3, 3, 4 & 6 of 2009
in W.P(MD)No.3751 of 2008)
(R – 64 impleaded vide order dated 03.11.2009 in
M.P(MD)No.7 of 2009 in W.P(MD)No.3751 of 2008)
17/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
(R – 65 to R – 448 suo motu impleaded as per modification
order dated 03.03.2010 in M.P(MD)No.1 of 2010
in W.P(MD)No.3751 of 2008)
(R – 449 is impleaded vide order dated 03.08.2010 in
M.P(MD)No.7 of 2010 in W.P(MD)No.3751 of 2008)
(R – 450 to R – 472 are impleaded vide order dated 24.08.2010
in M.P(MD)Nos.8 of 2009, 2 to 6 of 2010 &
8 of 2010 in W.P(MD)No.3751 of 2008)
(R – 473 to R – 477 are impleaded vide order dated 01.03.2019
in M.P(MD)Nos.3 & 9 to 13 of 2010)
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents herein,
more particularly the second respondent herein to disburse the balance amount
payable to the petitioners together with interest accrued thereon from the amounts
under columns a, b, c, d, f and g to the tune of Rs.20,28,77,943/- (Rupees Twenty
crores Twenty Eight Lakhs Seventy Seven Thousand Nine Hundred and Forty
Three Only) lying with the second respondent by way of deposits in some other
Banks, interest, recoveries made by auction as evident from the information
furnished by the second respondent themselves under the Right to Information
Act in a time bound manner.
18/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioners : Mr.F.Deepak
For R - 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For RR 8, 10, 11, 23,
27 & 56 : Mr.A.Kannan
For RR 9, 35, 236
& 276 : Mr.R.Selvakumaran
For R – 13 : Mr.S.Mohan Dass
For R - 19 : Mr.S.M.A.Jinnah
For RR 20 & 28 : Mr.M.Saravanan
For RR 24, 29, 44
& 129 : Mr.S.Jeyasingh
For RR 30, 34, 67, 76,
84, 87, 93 102, 110,
122, 123, 131, 132,
137, 219, 248, 264,
291, 296, 432 & 231: Ms.K.Elil Selvi
For R – 37 : Mr.V.Dinesh Kumar
for M/s.Subash & Law Office
For R – 38 : Mr.K.S.Sethuraman
19/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 39 : Mr.G.Anbu Saravanan
For R – 41 : Mr.R.Suriyanarayanan
For R – 46 : Mr.VR.Shanmuganathan
For RR 53, 54, 55,
72, 75 & 100 : Mr.R.Saravanan
For RR 57 to 63 : Mr.M.R.Sreenivasan
For R – 65 : Mr.R.G.Shankar Ganesh
For R – 66 : Mr.T.Sivanantham
For R – 70 : Mr.B.Prahalad Ravi
for M/s.Hall Mark Associates
For RR 71 & 195 : Mr.V.Thirumal
For RR 77 & 224 : Mr.D.Muruganantham
For RR 78, 80, 117,
193 & 225 : Mr.V.Ayyadurai
For R – 79 : Mr.J.Mathesh
For RR 82 & 365 : Mr.V.Janakiramulu
For R – 83 : Mr.A.Shahul Hameed
For R – 86 : Mr.M.E.Ilango
20/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 88 : Mr.T.K.Balasubramanian
For RR 92 & 269 : Mr.N.Ananthapadmanaban
Senior Counsel
for M/s.APN Law Associates
For R – 97 : Mr.Vinoth Balan
For RR 99, 241
& 261 : Mr.G.Thirunavukkarasu
For R – 104 : Mr.N.Madhavagovindan
For R – 108 : Mr.R.Santhana Krishna Kumar
For R – 117 : Mr.V.Ayyadurai
For R – 134 : Mr.M.Ramu
For RR 136 & 145 : Mr.A.Shanmugam
For R – 140 : Mr.K.Hema Karthikeyan
For R – 177 : Mr.H.Arumugam
For R – 190 : Mr.B.Saravanan
For R – 191 : Mr.T.Tamilselvan
For RR 193, 208,
214 & 401 : Mr.P.Arun Jayatram
21/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 196 : Mr.V.Pandiyan
For R – 197 : Mr.S.Chandrasekaran
For R – 199 : Mr.G.Muthu Kannan
For R – 200 : Mr.K.Gokul
For RR 202 & 302 : Ms.P.Vani
For R – 205 : Mr.M.Ajmal Khan
For R – 206 : Mr.S.Moorthy
For RR 211 to 213 : Mr.P.Muthudurai
For R – 221 : Mr.R.Arvind Raj
For R – 222 : Mr.R.Swaminathan
For R – 225 : Mr.S.Tamilzarasan
For R – 226 : Mr.J.Gunaseelan Muthiah
For RR 227 & 242 : Mr.S.Mahesh Babu
For R - 234 : Mr.T.Selvam
For R – 235 : Mr.R.Ramachandran
For R – 246 : Mr.T.A.Ebenezer
For R – 258 : Mr.P.Pethu Rajesh
22/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 263 : Mr.F.X.Eugene
For R – 265 : Mr.M.Kathiravan
For R – 267 : Mr.S.Suresh Kumar
For R – 271 : Mr.T.S.Mohamed Mohideen
For R – 274 : Mr.G.Maruthiah
For R – 283 : Mr.T.K.Balasubramanian
For R – 289 : Mr.R.Velmurugan
For R – 293 : Mr.S.Haja Mohideen
For R – 303 : Mr.N.Sathish Bala
For RR 314 & 477 : Mr.Haja Mohideen
For R – 329 : Mr.G.Chandrasekar
For R – 346 : Mr.M.Radhamanalan
For R – 364 : Mr.C.Jawahar Ravindran
For RR 371 & 372 : Mr.Krishnamoorthy
For R – 374 : Mr.B.Karuppasamy
For R – 380 : Mr.G.Mathavan
23/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 405 : Mr.G.K.Venkattaraman
For R – 410 : Mr.A.John Vincent
For RR 427 & 431 : Mr.RR.Kannan
For R – 434 : Mr.Karthikeya Venkatachalapathy
For R – 442 : Mr.C.Muthu Saravanan
For R – 449 : Mr.C.Ravichandran
For RR 450 to 457,
459 & 460 : Mr.A.Victor
For RR 458 & 470 : Mr.S.Manohar
For RR 461 to 469 : Mr.K.K.Senthil
For RR 475 & 476 : Mr.A.Shahul Hameed
2.W.P(MD)No.11079 of 2008:
R.R.Gopalan ... Petitioner
vs.
Liquidator (Joint Registrar),
Madurai Urban Co-operative Bank Limited,
A.28 (Dissolved), Madurai – 625 001. ... Respondent
24/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the records
pertaining to the notification dated 26.11.2008 issued by the respondent and
published in the Dhinathanthi News Daily for the auctioning of the petitioner's
properties on 11.12.2008 as illegal and quash the same and direct the respondent
to return the original title deeds of the petitioner.
For Petitioner : Mr.M.Kannan
For Respondent : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
3.W.P(MD)No.11374 of 2008:
C.Kandan ... Petitioner
vs.
1.The Official Liquidator/District Registrar,
Maudrai Urban Co-operative Bank Limited,
32, Naicker New Street,
Madurai – 625 001.
2.The Deputy Registrar of Co-Operative Societies,
Kilpauk,
Chennai - 5.
25/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
3.The Joint Registrar of Co-operative Societies,
Madurai Region,
Madurai - 2.
4.The Area Inspector/Madurai South Sales Officer,
Madurai Region,
Madurai – 20. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus forbearing the respondents from
bringing the petitioner's property for auction bearing Door No.57, Dalavai
Agraharam Street, Madurai – 1 pursue to the auction publication in daily thanthi
dated 26.11.2008 in item No.4 of the publication.
For Petitioner : Mr.T.G.Ganeshan Kathirkaman
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
For RR 2 to 4 : Mr.P.Thilak Kumar
Government Pleader
4.W.P(MD)No.2262 of 2009:
M.O.Rajasekaran ... Petitioner
vs.
26/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
1.The Special Officer,
No. 28, Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai - 1.
2.The Official Liquidator,
No. 28, Madurai Urban Co-operative Bank Ltd,
32, Naicker New Street, Madurai - 1.
3.The Joint Registrar of Societies,
Office of the Joint Registrar of Societies,
Chinna Chockikulam,
Madurai - 2.
4.The Government of Tamil Nadu,
Represented by its Chief Secretary,
Fort. St. George,
Chennai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the fourth respondent to
consider the petitioner's representation dated 20.01.2009 and pass order by
directing the first respondent to pay the award of consumer forum to the tune of
Rs.2,65,000/- and the petitioner's saving bank balance amount of Rs.6,953/- along
with 9% interest from 11.07.2003 to till date of payment after deducting the
payment of Rs.1,00,000/- made on 05.10.2006 from award amount in accordance
with law within the period stipulated by this Court.
27/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : Mr.A.Haja Mohideen
For RR 1 & 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
For RR 3 & 4 : Mr.P.Thilak Kumar
Government Pleader
5.W.P(MD)No.7763 of 2009:
V.Paramasamy ... Petitioner
vs.
1.The Union of India,
Represented by its Secretary,
Department of Finance, New Delhi.
2.The Governor,
Reserve Bank of India,
Mumbai.
3.The Branch Manager,
Madurai Urban Co-operative Bank Limited,
(Liquidated) Bank No.28,
32, Nayakkar New Street, Madurai - 1.
4.The Liquidator,
Madurai Urban Co-operative Bank Limited,
Bank No.28, 32, Nayakkar New Street,
Madurai - 1. ... Respondents
28/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondent Nos.2 to 4
to pay the fixed deposit amounts to the petitioner with interest on the deposited
amounts, deposited with Madurai Urban Co-operative Bank Limited, Bank No.
28, at 32, Nayakkar New Street, Madurai - 1 in deposit F.D.R.Nos.040515,
040866, 044814, 044074, 044171, 044175, 045944, 044380, 046516, 046574,
050767, 051014, 055521, 055523, 051163, 051165 and 051550 for the value of
Rs.3,82,146/- (Rupees Three Lakhs Eighty two thousand One hundred and Forty
six Only) within the time stipulated by this Court.
For Petitioner : M/s.F.L.M.Gilda
For R – 1 : Mr.K.Gokul
Central Government Standing Counsel
For RR 3 & 4 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
6.W.P(MD)No.7764 of 2009:
P.Kalidhasan ... Petitioner
vs.
1.The Union of India,
Represented by its Secretary,
Department of Finance,
New Delhi.
29/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
2.The Governor,
Reserve Bank of India,
Mumbai.
3.The Branch Manager,
Madurai Urban Co-operative Bank Limited,
(Liquidated) Bank No.28,
32, Nayakkar New Street,
Madurai - 1.
4.The Liquidator,
Madurai Urban Co-operative Bank Limited,
Bank No.28,
32, Nayakkar New Street,
Madurai - 1. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondent Nos.2 to 4
to pay the fixed deposit amounts to the petitioner with interest on the deposited
amounts, deposited with Madurai Urban Co-operative Bank Limited, Bank No.
28, at 32, Nayakkar New Street, Madurai - 1 in deposit F.D.R.Nos.040538,
042957, 044812, 044168, 044169, 044172, 044174, 045942, 046846, 049768,
050766, 051012, 051164, 051166, 055522 and 055524 for the value of
Rs.5,23,748/- (Rupees Five Lakhs Twenty Three Thousand Seven Hundred and
Forty Eight only) within the time stipulated by this Court.
30/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : M/s.F.L.M.Gilda
For R – 1 : Mr.K.Gokul
Central Government Standing Counsel
For RR 3 & 4 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
7.W.P(MD)No.7765 of 2009:
P.Senthilvel ... Petitioner
vs.
1.The Union of India,
Represented by its Secretary,
Department of Finance,
New Delhi.
2.The Governor,
Reserve Bank of India, Mumbai.
3.The Branch Manager,
Madurai Urban Co-operative Bank Limited,
(Liquidated) Bank No.28,
32, Nayakkar New Street,
Madurai - 1.
4.The Liquidator,
Madurai Urban Co-operative Bank Limited,
Bank No.28, 32, Nayakkar New Street,
Madurai - 1. ... Respondents
31/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondent Nos.2 to 4
to pay the fixed deposit amounts to the petitioner with interest on the deposited
amounts, deposited with Madurai Urban Co-operative Bank Limited, Bank No.
28, at 32, Nayakkar New Street, Madurai - 1 in deposit F.D.R.Nos.040516,
040867, 041351, 041409, 044813, 044076, 044075, 044173, 044170, 045943,
044379, 050765, 051013, 054161, 055526, 051162, 051167 and 055525 for the
value of Rs.4,86,449/- (Rupees Four lakhs Eighty Six Thousand Four Hundred
and Forty Nine only) within the time stipulated by this Court.
For Petitioner : M/s.F.L.M.Gilda
For R – 1 : Mr.K.Gokul
Central Government Standing Counsel
For RR 3 & 4 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
8.W.P(MD)No.14103 of 2009:
1.P.Leelavathi
2.K.Suresh Kumar
3.P.Balan
4.A.Ramakrishnan
5.O.Paulsami
32/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
6.V.Muthukumar
7.V.S.Pandian
8.K.L.Naganathan
9.Kasinathan
10.Venkatachalamurthi
11.Manoranjitham
12.M.Vijaya
13.K.M.Murugan
14.M.Vijayalakshmi
15.A.Karuppasami Pillai
16.R.Parisutharajan
17.K.Sakthivel
18.S.Rathinam
19.P.Chandrasekar
20.S.Sundarajan
21.R.Ramasami ... Petitioners
vs.
1.The General Manager,
Reserve Bank of India,
Nazic, Maharashtra.
2.The Secretary to the Government (Financial),
Fort St. George,
Chennai – 9.
3.The Secretary to the Government (Food & Co-operative),
Fort St. George, Chennai – 9.
4.The Registrar of Co-operative Societies,
N.V.Natarajan Maligai,
Kilpauk, Chennai – 10.
33/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
5.The Joint Registrar/The Special Officer,
Madurai District Central Co-operative Bank,
Madurai.
6.The Liquidator,
Madurai Urban Co-operative Bank Limited,
32, Nayakkar New Street,
Madurai - 1. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus to direct the fourth respondent to
regularize to function the Madurai Urban Co-operative Bank.
For Petitioners : Mr.A.Thirumurthy
For R – 1 : Not ready in notice
For RR 2 to 4 : Mr.P.Thilak Kumar
Government Pleader
For R – 5 : Mr.D.Shanmugaraja Sethupathy
For R – 6 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
9.W.P(MD)No.14216 of 2009:
K.Ravichandran ... Petitioner
vs.
34/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
1.The Registrar of Co-operative Societies,
Kilpauk, Chennai – 10.
2.The Deputy Registrar (Urban Bank),
Tamil Nadu Co-operative Societies,
Madurai.
3.The Liquidator,
Madurai Urban Co-operative Bank,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to quash the impugned demand notice
dated 05.08.2003 of the second respondent passed in E.P.No.421/03-04 in ARC
489/02-03 passed by the District Registrar of Urban Co-operative Bank, Madurai
served on the petitioner on 23.12.2009 at about 04.00 pm.
For Petitioner : Ms.S.Vijayashanthi
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
10.W.P(MD)No.14270 of 2009:
M.Chandrasekaran ... Petitioner
vs.
35/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
1.The Registrar of Co-operative Societies,
Chennai.
2.The Official Liquidator,
No.28, Urban Co-operative Bank Limited,
32, Naiker New Street, Madurai.
3.The Deputy Registrar of Co-operative Societies,
Madurai Circle,Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records of the
impugned sale notice of the third respondent vide C.E.P.No.414/03-04 dated Nil.
12.2009 and received by the petitioner on 15.12.2009 and quash the same.
For Petitioner : Mr.N.R.Balaji Srinivaasan
for M/s.Hall Mark Associates
For RR 1 & 3 : Mr.P.Thilak Kumar
Government Pleader
For R – 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
11.W.P(MD)No.103 of 2010:
Amsumani ... Petitioner
36/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
vs.
1.The Registrar of Co-operative Societies,
N.V.Natarajan Maligai,
Kilpauk, Chennai – 10.
2.The Deputy Registrar of Co-operative Societies,
Madurai District Central Co-operative Bank,
Madurai District, Madurai.
3.The Liquidator,
Madurai Urban Co-operative Bank Limited,
32, Naiker New Street,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records in CEP No.
372/2003-04 dated 11.12.2009 passed by the second respondent and quash the
same.
For Petitioner : Ms.K.Elil Selvi
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
37/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
12.W.P(MD)No.303 of 2010:
V.Rajasekaran ... Petitioner
vs.
1.Deputy Registrar of Co-operative Societies,
Madurai Circle,
Door Nos.41-42,
Krishnarayar Teppakulam Street,
Madurai – 1.
2.The Sales Officer,
Madurai South,
Office of Deputy Registrar,
Door Nos.41-42,
Krishnarayar Teppakulam Street,
Madurai – 1.
3.The Liquidator,
The Madurai Urban Co-operative Bank Limited No.28,
32, Naicker New Street,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, forbearing the first respondent from
bringing the petitioner's property bearing Door No.16, Post Office Street, Subbiah
Colony, K.K.Nagar, Madurai – 20 for sale in public auction on 21.01.2010 or on
any subsequent date.
38/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : Mr.C.Sundarravadivel
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
13.W.P(MD)No.3077 of 2010:
M.S.Thiyagarajan ... Petitioner
vs.
1.The Depositors Insurance Creditors Guarantee Corporation,
RBI Building V Floor,
Byculla, Mumbai – 400 008.
2.The Official Liquidator,
Urban Co-operative Bank Limited,
32, Naicker New Street,
Madurai – 625 001. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents herein
more particularly the second respondent herein to disburse the balance amount
payable to the petitioner together with interest accrued thereon from the amounts
39/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
already mentioned in the column a b c d e f g h i j k l m n to the tune of
Rs.4,24,778/- (out of total amount Rs.5,24,778/-) lying with the second
respondent by way of in some other banks interest, recoveries made by auction as
evident from the information from the daily newspapers in a time bound manner.
For Petitioner : Mr.B.Murugan
For R – 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
14.W.P(MD)No.8310 of 2010:
M.Vanmathy ... Petitioner
vs.
1.The Deputy Registrar of Co-operative Societies,
Madurai.
2.The Madurai Urban Co-operative Bank Limited,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, calling for the records relating to the
proceedings in C.E.P.No.99/2009-2010(1) dated 23.06.2010 and quash the same.
40/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : Mr.G.Prabhu Rajadurai
For R – 1 : Mr.P.Thilak Kumar
Government Pleader
For R – 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
15.W.P(MD)No.8722 of 2010:
S.Palpandi ... Petitioner
vs.
1.The Deputy Registrar of Co-operative Societies,
Madurai.
2.The Liquidator,
A28, Madurai Urban Co-operative Bank Limited,
Madurai.
3.The Sales Officer,
CEP No.99/2009-2010,
Deputy Registrars Office,
Krishnarayar Theppakulam Street,
Madurai – 625 001.
4.M.Mayan ... Respondents
41/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the records
of the auction notice in CEP No.99/2009-10 (RC No.6066/09/SF) dated
14.06.2010 and quash the same and further directing the respondent to handover
the motor bike to the petitioner.
For Petitioner : Mr.G.Prabhu Rajadurai
For R – 1 : Mr.P.Thilak Kumar
Government Pleader
For R – 2 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
For R – 3 : No appearance
For R – 4 : Mr.S.Vellaichamy
16.W.P(MD)No.10163 of 2010:
S.Muniyandi ... Petitioner
vs.
1.The Liquidator,
A28, Madurai Urban Co-operative Bank,
Naicker New Street,
Madurai.
42/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
2.The Joint Registrar,
Co-operative Societies,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents to
discharge the liabilities by way of honouring the petitioner's deposits and pay the
amount of Rs.6,75,608/- with interest till date of payment from the funds
available with him.
For Petitioner : Mr.K.Guhan
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
For R – 2 : Mr.P.Thilak Kumar
Government Pleader
17.W.P(MD)No.11208 of 2010:
Muthupandian ... Petitioner
vs.
1.The Registrar of Co-operative Societies,
N.V.Natarajan Maligai,
Kilpauk, Chennai – 10.
43/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
2.The Deputy Registrar of Co-operative Societies,
Madurai District Central Co-operative Bank,
Madurai.
3.The Liquidator,
Madurai Urban Co-operative Bank Limited,
32, Naicker New Street,
Madurai – 625 001. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records in CEP No.
135/10-11 dated 20.07.2010 passed by the second respondent and quash the same.
For Petitioner : Ms.K.Elil Selvi
For R – 1 : Mr.P.Thilak Kumar
Government Pleader
For R – 2 : Mr.D.Shanmugaraja Sethupathy
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
18.W.P(MD)No.11360 of 2010:
Azhagumuthu Nachiar ... Petitioner
vs.
44/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
1.The Registrar of Co-operative Societies,
Kilpauk,
Chennai – 600 010.
2.The Deputy Registrar (Urban Bank),
Tamil Nadu Co-operative Societies,
Madurai.
3.The Liquidator,
Madurai Urban Co-operative Bank,
Madurai. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the records
relating to the impugned demand notice dated 30.07.2010 and the impugned sale
notices dated 30.07.2010 in CEP No.130/10-11 issued by the second respondent
in respect of house bearing Door No.20, NSK Salai, 2nd Street, Pandiarajapuram,
Madurai - 16 and quash the same and consequently direct the respondents herein
to receive the principal sum of Rs.3 lakhs together with interest at 6% from the
petitioner.
For Petitioner : Mr.V.Pandian
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
45/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
19.W.P(MD)No.11939 of 2010:
N.Kannan ... Petitioner
vs.
1.The Registrar of Co-operative Societies,
N.V.Natarajan Maligai,
Kilpauk, Chennai – 10.
2.The Deputy Registrar of Co-operative Societies,
Madurai District Central Co-operative Bank,
Madurai.
3.The Liquidator,
Madurai Urban Co-operative Bank Limited,
32, Naicker New Street,
Madurai – 625 001. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorari, to call for the records in C.E.P
138/10-11 dated 30.07.2010 passed by the second respondent and quash the same.
For Petitioner : Ms.S.Vijayashanthi
For R – 1 : Mr.P.Thilak Kumar
Government Pleader
For R – 2 : Mr.D.Shanmugaraja Sethupathi
46/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
20.W.P(MD)No.16899 of 2015:
B.Jeyaraman ... Petitioner
vs.
1.The Deputy Registrar,
Co-operative Societies,
Madurai Circle,
Madurai.
2.The Sale Officer,
Krishnarayar Thepakulam,
Madurai.
3.The Official Liquidator,
Madurai Urban Co-operative Bank Limited,
No.32, Nayakar New Street,
Madurai – 1. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents to return
the petitioner part amount of Rs.6,16,500/- paid on 09.10.2010 in the auction
proceedings in C.E.P No.99/09-2010.
47/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : Mr.R.Maheswaran
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
21.W.P(MD)No.1060 of 2017:
Arulmigu Vettudiya Kaliamman Temple,
Ariyakurichi, Sivagangai District,
Through its Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2.The Registrar of Co-operative Societies,
170, Periyar, GVR High Road,
Kilpauk, Chennai – 600 010.
3.Deposit Insurance and Credit Guarantee Corporation,
(Wholly owned subsidiary of Reserve Bank of India),
RBI Building - 2nd Floor,
Post Box No.4571, Mumbai Central,
Mumbai – 400 008. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents 1 and 2 to
pay the amount deposited by the petitioner considering the representations of the
petitioner dated 11.07.2014 and 20.05.2016.
48/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
For R – 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : No appearance
22.W.P(MD)No.1632 of 2018:
M.Vanmathi ... Petitioner
vs.
1.The Joint Sub Registrar No.1,
Madurai South, Madurai.
2.The Deputy Registrar of Co-operative Societies, Madurai.
3.B.Senthil Kumar,
Joint Registrar/Liquidator,
The Official Liquidator,
Madurai Urban Co-operative Bank Limited,
No.32, Naicker New Street,
Madurai – 001. ... Respondents
(R – 3 is impleaded vide order dated 01.03.2009
in W.M.P(MD)No.5807 of 2018)
49/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus, calling for the records
relating to the proceedings of the impugned order dated 22.01.2018 on the file of
the first respondent in refusing the registration of a sale deed dated 22.01.2018
executed by the petitioner and quash the same and further directing the first
respondent to accept the sale deed for registration and register the same in
accordance with law.
For Petitioner : Mr.G.Prabhu Rajadurai
For RR 1 & 2 : Mr.P.Thilak Kumar
Government Pleader
For R – 3 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.Lajapathi Roy Associates
23.C.R.P(MD)No.377 of 2010:
M.Mayan ... Revision Petitioner/Appellant
vs.
1.The Deputy Registrar of Co-operative Societies,
Madurai.
2.Co-operative Tribunal,
(Principal District Court),
Madurai. ... Respondents/Respondents
50/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
PRAYER : Civil Revision Petition filed under Article 227 of the Constitution of
India praying to set aside the Judgment and Decree dated 28.01.2010 made in
C.M.A(CS)No.50 of 2008 on the file of the Co-operative Tribunal (Principal
District Court) Madurai as confirmed the order dated 30.05.2008 made in S.C.No.
10/2006-2007 passed by the Deputy Registrar of Co-operative Societies,
Madurai.
For Petitioner : Mr.G.Prabhu Rajadurai
for Mr.S.Vellaichamy
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Tribunal
24.C.R.P(MD)No.378 of 2010:
1.R.Viswanathan
2.R.Sivaram
3.R.Venkatesh (died) ... Revision Petitioners 1 to 3/Appellants
4.Amirtha Kalyani
5.Aparna ... Revision Petitioners 4 & 5/
Lrs of the deceased 3rd Petitioner
(P – 4 & P – 5 are brought on record as legal representatives of the
deceased 3rd petitioner vide C.M.P(MD)Nos.3501, 3503 & 3505
of 2010, dated 24.06.2025)
51/68
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W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
vs.
1.The Deputy Registrar of Co-operative Societies,
Madurai.
2.Co-operative Tribunal,
(Principal District Court),
Madurai. ... Respondents/Respondents
PRAYER : Civil Revision Petition filed under Article 227 of the Constitution of
India praying to set aside the Judgment and Decree dated 28.01.2010 made in
C.M.A(CS)No.51 of 2008 on the file of the Co-operative Tribunal (Principal
District Court) Madurai as confirmed the order dated 30.05.2008 made in S.C.No.
10/2006-2007 passed by the Deputy Registrar of Co-operative Societies,
Madurai.
For P – 1 & P – 2 : Mr.V.Raghavachari
Senior Counsel
for Mr.S.Vellaichamy
For P – 3 : Died (steps taken)
For P – 4 & P – 5 : Mr.C.Mahendran
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Tribunal
52/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
25.C.R.P(MD)No.1018 of 2011:
M.Vanmathy ... Revision Petitioner/Respondent/
Respondent
vs.
The Deputy Registrar of Co-operative Societies,
Krishnarayar Theppakulam Street,
Madurai – 625 001. ... Respondent/Petitioner/
Appellant
PRAYER : Civil Revision Petition filed under Article 227 of the Constitution of
India praying to set aside the Fair and Decreetal Order dated 07.03.2011 passed in
I.A.No.22 of 2011 in C.M.A.No.2 of 2011 by the Principal District Judge,
Madurai.
For Petitioner : Mr.G.Prabhu Rajadurai
For Respondent : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
26.W.A(MD)No.520 of 2017:
The Liquidator,
Madurai Urban Co-operative Bank (Liquidated),
Madurai – 625 011. ... Appellant/Respondent
53/68
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )
W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765,
14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163,
11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017
& 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010
& 1018 of 2011 and W.A(MD)No.520 of 2017
vs.
K.Perumal ... Respondent/Petitioner
PRAYER : Writ Appeal filed under Clause 15 of the Letters Patent against the
order dated 03.03.2017 made in W.P(MD)No.3604 of 2012 on the file of this
Court.
For Appellant : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For Respondent : Ms.K.Elil Selvi
COMMON ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The present batch of cases have been filed challenging the orders passed by the Courts and Consumer Forums. Since the issues raised in all these proceedings are common, they have been tagged together.
2.The Urban Co-operative Bank Limited, Madurai is a Co-operative Bank registered under the provisions of the Tamil Nadu Co-operative Societies 54/68 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017 Act, 1983 (in short hereinafter referred to as “the Act, 1983”). The Bank is governed under the provisions of the Act and is under the control of the Registrar of Co-operative Societies. Due to incurring heavy monetary loss, the Bank was ordered to be wound up by the Regional Joint Registrar of Co-operative Societies, Madurai, vide proceedings dated 07.01.2005. Since winding up proceedings are initiated, a Liquidator was appointed. Under these circumstances, the aggrieved depositors have initiated various proceedings including filing Writ Petitions and approached the State Consumer Forum and other forums. Thus, Writ Petitions, Civil Revision Petitions and Writ Appeal have been clubbed together.
3.Some of the Writ Petitions have been instituted challenging the proceedings initiated under the SARFAESI Act. It is needless to state that the special enactment will prevail over the general law. In the present case, the Act, 1983 alone is to be followed in respect of the Urban Co-operative Bank Limited which is being a registered Co-operative Bank. However, in respect of the SARFAESI proceedings, an aggrieved person has to approach the Debts Recovery Tribunal and therefore, the Writ Petitions are not maintainable, in view 55/68 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017 of the Judgment of the Hon'ble Supreme Court of India in the case of Celir LLP Vs. Bafna Motors (Mumbai) Private Limited and others reported in (2024) 2 SCC 1.
4.The learned Senior Counsel appearing on behalf of the Urban Co-operative Bank Limited, Madurai would submit that the Liquidator is in the process of settling the claims of creditors and that appropriate actions are initiated to settle all the issues by following the procedures as contemplated under the Act, 1983.
5.The learned Senior Counsel appearing on behalf of the Civil Revision Petitioners would submit that surcharge proceedings initiated under Section 87 of the Act, 1983 are under challenge. After exhausting the remedy contemplated under Section 152 of the Act, 1983, the Civil Revision Petitions have been filed. Hence, the petitioners' interests in the context of liability fixed is also to be protected.
56/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
6.Some of the Civil Revision Petitions have been instituted challenging the awards passed by the Consumer Forum, wherein the aggrieved persons had filed complaints and obtained certain orders. If these proceedings are allowed to be decided independently, undoubtedly would result in causing prejudice to the interest of the creditors and other stake holders, who have already been waiting for long years for settlement of their investment and to resolve the issues. Thus, it is relevant to consider the scope of the winding up proceedings and the appointment of a Liquidator under the provisions of the Act, 1983.
7.Section 137 of the Act, 1983 denotes winding-up of registered Societies. In the present case, the competent authority ie., the Joint Registrar of Co-operative Societies, has issued proceedings for winding up of the Co-operative Society, namely, Urban Co-operative Bank Limited. A Liquidator in the rank of Joint Registrar of Co-operative Society has been appointed. Under sub-Section (2) of Section 138 states that “a Liquidator shall on appointment take into his custody or under his control all the property, effects and actionable claims to which the society is or appears to be entitled and shall take such steps as he 57/68 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017 may may deem necessary or expedient to prevent loss or deterioration of or damage to property, effects and claims.”
8.The powers of the Liquidator are enumerated under Section 139 of the Act, 1983. The Liquidator, subject to the control of the Registrar, shall exercise the powers as enumerated under Section 139(2)(a) to (k). Therefore, once the Liquidator assumes charge, he is empowered to deal with all issues relating to the properties, legal proceedings and other disputes between the members and the Society.
9.Section 141 of the Act, 1983, imposes a bar on legal proceedings.
Since a Liquidator has been appointed, no legal proceedings can be initiated against the Liquidator in view of the express bar under Section 141 of the Act, 1983. Accordingly, the question of adjudicating the issues on merits in the present proceedings would not arise at all.
58/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
10.The High Court, in a writ proceedings, cannot adjudicate the disputed facts, which are to be decided with reference to the documents in original and the evidences available on record. Therefore, deciding the issues between the parties on merits in the present proceedings would do no service to the cause of justice, but the litigants will be forced to again approach the Courts and various Forums which will lead to multiplicity of proceedings and the depositors and other persons may not be in a position to resolve the issues in the manner contemplated under the Act, 1983.
11.Once a special enactment contemplates procedures for winding up of a society, along with powers of the Liquidator and settlement of disputes, then such an authority must be allowed to exercise his/her powers in the manner prescribed and any intervention or obstruction through legal proceedings would result in miscarriage of justice. This exactly is the reason why the legislature thought if fit and imposed an express bar under Section 141 of the Act, 1983.
59/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
12.One of the grounds raised is that surcharge proceedings and the orders passed by the Original Authority under Section 87 of the Act, 1983 and the Appellate order passed under Section 152 of the Act, 1983, require adjudication.
In this regard, the Liquidator has to look into the issues and if necessary, consider the issues on merits and take appropriate decisions while settling the claims of depositors and others who have already filed an application before the Liquidator for settlement of their investment etc. Therefore, the Liquidator is required to carry out all acts and perform duties in order to settle the issues by following the procedures as contemplated under Chapter XV of the Act, 1983.
13.The learned Senior Counsel appearing for the Urban Co-operative Bank Limited would submit that the Liquidator is in the process of settling the issues and the market value of the properties are also improved on account of skyrocketing of real estate market value in the locality. Thus, it may not be difficult for the Liquidator to settle the issues in accordance with the procedures contemplated.
60/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
14.Pertinently, Section 138(3) of the Tamil Nadu Co-operative Societies Act, 1983 reads as follows:
“(3) Where an appeal is preferred under clause (a) of sub- section (2) of Section 152, an order of winding-up of a registered society made under sub-section (1) of section 137 shall not operate thereafter until the order is confirmed in appeal:
Provided that the liquidator shall continue to have custody or control of the property, effects and actionable claims mentioned in sub- section (2) and have authority to take the steps referred to in that sub- section.”
15.It is not in dispute that the final surcharge order under Section 87 of the Act, 1983 has been confirmed by the Appellate Authority, namely the Principal District Judge/Special Tribunal for Co-operative cases under Section 152 of the of the Act, 1983. Even such circumstances are contemplated under the provisions of the Act. Therefore, it is unnecessary for this Court to deal with the merits, since the Liquidator has to take decision comprehensively and by making all necessary assessments and by following the procedures as contemplated.
61/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
16.Therefore, all the claims are to be raised before the Liquidator appointed under the provisions of the Act, 1983. Since the Liquidator is admittedly in the process of settling the issues and that being the factum, the aggrieved persons are bound to approach the Liquidator for redressal of their grievances. Liquidator is directed to expedite the process, considering that the society was wound up in the year 2005 and the investors have been waiting for over 19 years to recover their investments. It is brought to the notice of this Court that over 1000 depositors are awaiting to get back their invested amounts.
Therefore, the Liquidator shall proceed with all further actions and ensure that the claims are settled and issues are resolved, within a period of six months from the date of receipt of a copy of this order. The Liquidator is bound by the procedures as contemplated under Rule 114 of the Tamil Nadu Co-operative Societies Rules, 1988, which provide a comprehensive framework for settlement.
62/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
17.With these directions, all the petitions are dismissed. There shall be no order as to costs. Consequently, connected Miscellaneous Petitions are closed.
[S.M.S.,J.] & [A.D.M.C.,J.]
23.06.2025
(1/4)
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
To
1.The Depositors Insurance Creditors, Guarantee Corporation, RBI Building, II Floor, Byculla, Mumbai – 8.
2.The Official Liquidator, Urban Co-operative Bank Limited, 32, Naicker New Street, Madurai - 625 001.
3.The District Collector, Madurai.
4.The District Collector, Dindigul.
63/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
5.Liquidator (Joint Registrar), Madurai Urban Co-operative Bank Limited, A.28 (Dissolved), Madurai – 625 001.
6.The Official Liquidator/District Registrar, Maudrai Urban Co-operative Bank Limited, 32, Naicker New Street, Madurai – 625 001.
7.The Deputy Registrar of Co-Operative Societies, Kilpauk, Chennai - 5.
8.The Joint Registrar of Co-operative Societies, Madurai Region, Madurai - 2.
9.The Area Inspector/Madurai South Sales Officer, Madurai Region, Madurai – 20.
10.The Special Officer, No. 28, Madurai Urban Co-operative Bank Limited, 32, Naicker New Street, Madurai - 1.
11.The Official Liquidator, No. 28, Madurai Urban Co-operative Bank Ltd, 32, Naicker New Street, Madurai - 1.
12.The Joint Registrar of Societies, Office of the Joint Registrar of Societies, Chinna Chockikulam, Madurai - 2.
64/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
13.The Chief Secretary, Government of Tamil Nadu, Fort. St. George, Chennai.
14.The Secretary, Represented by the Union of India, Department of Finance, New Delhi.
15.The Governor, Reserve Bank of India, Mumbai.
16.The Branch Manager, Madurai Urban Co-operative Bank Limited, (Liquidated) Bank No.28, 32, Nayakkar New Street, Madurai - 1.
17.The Liquidator, Madurai Urban Co-operative Bank Limited, Bank No.28, 32, Nayakkar New Street, Madurai – 1.
18.The General Manager, Reserve Bank of India, Nazic, Maharashtra.
19.The Secretary to the Government (Financial), Fort St. George, Chennai – 9.
65/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
20.The Secretary to the Government (Food & Co-operative), Fort St. George, Chennai – 9.
21.The Registrar of Co-operative Societies, N.V.Natarajan Maligai, Kilpauk, Chennai – 10.
22.The Joint Registrar/the Special Officer, Madurai District Central Co-operative Bank, Madurai.
23.The Registrar of Co-operative Societies, Kilpauk, Chennai – 10.
24.The Deputy Registrar (Urban Bank), Tamil Nadu Co-operative Societies, Madurai.
25.The Liquidator, Madurai Urban Co-operative Bank, Madurai.
26.The Registrar of Co-operative Societies, Chennai.
27.The Official Liquidator, No.28, Urban Urban Co-operative Bank Limited, 32, Naiker New Street, Madurai.
66/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017
28.The Deputy Registrar of Co-operative Societies, Madurai Circle, Madurai.
29.Deputy Registrar of Co-operative Societies, Madurai Circle, Door Nos.41-42, Krishnarayar Teppakulam Street, Madurai – 1.
30.The Sales Officer, Madurai South, Office of Deputy Registrar, Door Nos.41-42, Krishnarayar Teppakulam Street, Madurai – 1.
31.The Depositors Insurance Creditors Guarantee Corporation, RBI Building V Floor, Byculla, Mumbai – 400 008.
32.The Joint Sub Registrar No.1, Madurai South, Madurai.
33.The Deputy Registrar of Co-operative Societies, Madurai.
67/68https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am ) W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017 S.M.SUBRAMANIAM, J.
and DR.A.D.MARIA CLETE, J.
ps ORDER MADE IN W.P(MD)Nos.3751, 11079 & 11374 of 2008 & 2262, 7763, 7764, 7765, 14103, 14216 & 14270 of 2009, 103, 303, 3077, 8310, 8722, 10163, 11208, 11360 & 11939 of 2010, 16899 of 2015, 1060 of 2017 & 1632 of 2018 and C.R.P(MD)Nos.377 & 378 of 2010 & 1018 of 2011 and W.A(MD)No.520 of 2017 DATED : 23.06.2025 (1/4) 68/68 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:18 am )