Madras High Court
M.Subbaiah vs The Deputy Registrar on 14 February, 2024
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)No.17879 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.02.2024
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.(MD)No.17879 of 2015
and M.P.(MD)No.1 of 2015
M.Subbaiah ... Petitioner
versus
1. The Deputy Registrar,
Co-operative Housing Society,
Tuticorin.
2. The President,
Tuticorin Melur Co-operative Housing Society,
(0.309), 198A, Puthugramam,
Tuticorin – 628 003.
3. The Secretary,
Tuticorin Melur Co-operative Housing Society,
(0.309), 198A, Puthugramam,
Tuticorin – 628 003.
4. Jeyasankar
5. The Tahsildar,
Tuticorin.
(R5 is suo motu impleaded
vide order dated 29.01.2024) ... Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.17879 of 2015
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Certiorarified Mandamus, to call for
the records relating to the A.No.1929, Loan No.2/2008/2009 on the file
of the 2nd respondent Bank and quash the same and consequently,
forbearing the respondent Bank from demanding any amount towards
alleged loan availed in the name of the petitioner by the 4th respondent
in respect of the claim made by the respondent bank and to initiate
recovery proceedings against the 4th respondent.
For Petitioner : Mr.S.Siva Thilakar
For R1, R3 and R5: Mr.A.Baskaran,
Additional Government Pleader
For R2 : No appearance
ORDER
This writ petition has been filed challenging the notice issued by the respondent Housing Society calling upon the petitioner to pay a sum of Rs.10,76,586/- towards loan.
2. The learned counsel appearing for the petitioner submits that the 4th respondent has taken the petitioner to the Bank and received the 2/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.17879 of 2015 loan amount. In this regard, the petitioner has lodged a complaint as against the 4th respondent as well as the Secretary of the Society before the concerned Police Station.
3. The learned Additional Government Pleader appearing for the official respondents has denied the averments made by the petitioner and has also furnished the details of the cheques issued in favour of the petitioner as under:
Sl.No. Date Cheque No. Amount
1. 28.04.2008 104298 Rs.1,80,000/-
2. 16.08.2008 111012 Rs.1,35,000/-
3. 10.12.2008 111042 Rs.1,35,000/-
Total Rs.4,50,000/-
4. It appears that the Secretary of the Society has swindled the amount, for which, the Department has lodged a complaint as against 53 persons in the year 2011 and the same was registered as Crime No.4 of 2011 and final report has been filed before the concerned Court. In the said case, the trial Court, after completion of the trial, acquitted 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.17879 of 2015 some of the accused. Against the order of acquittal, the Department has also preferred an appeal and the same is pending before the learned Principal District Judge, Thoothukudi.
5. Considering the fact that the loan amount has been disbursed to the petitioner through three cheques as stated above, this Court is not inclined to entertain this writ petition.
6. Accordingly, this writ petition is dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
14.02.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.17879 of 2015 To
1. The Deputy Registrar, Co-operative Housing Society, Tuticorin.
2. The President, Tuticorin Melur Co-operative Housing Society, (0.309), 198A, Puthugramam, Tuticorin – 628 003.
3. The Secretary, Tuticorin Melur Co-operative Housing Society, (0.309), 198A, Puthugramam, Tuticorin – 628 003.
4. The Tahsildar, Tuticorin.
5/6https://www.mhc.tn.gov.in/judis W.P.(MD)No.17879 of 2015 B.PUGALENDHI, J.
ogy W.P.(MD)No.17879 of 2015 14.02.2024 6/6 https://www.mhc.tn.gov.in/judis