Madras High Court
Arulmigu Meenakshi Sundareswarar ... vs The Liquidator on 23 June, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
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.13920, 13921, 13922, 13923, 13924,
13925, 13926, 13927, 13928 & 13929 of 2016
1.W.P(MD)No.13920 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
1/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.829 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
2.W.P(MD)No.13921 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.830 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
3/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
3.W.P(MD)No.13922 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.831 of 2011 dated
15.09.2011.
4/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
4.W.P(MD)No.13923 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
5/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.832 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
5.W.P(MD)No.13924 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
6/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.833 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
7/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
6.W.P(MD)No.13925 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.834 of 2011 dated
15.09.2011.
8/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
7.W.P(MD)No.13926 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
9/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.835 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
8.W.P(MD)No.13927 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
10/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.836 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
11/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
For R – 3 : Not ready in notice
For R – 4 : Forum
9.W.P(MD)No.13928 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
12/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
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
implement the orders of the fourth respondent in F.A.No.837 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
10.W.P(MD)No.13929 of 2016:
Arulmigu Meenakshi Sundareswarar Devasthanam,
Madurai through its,
Joint Commissioner/Executive Officer. ... Petitioner
vs.
1.The Liquidator,
The Madurai Urban Co-operative Bank Limited,
32, Naicker New Street, Madurai – 1.
2. ....... (Deleted)
13/17
https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )
W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
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.
4.The State Consumer Disputes Redressal Forum,
Chennai. ... Respondents
(R – 2 is deleted vide order dated 17.11.2022 in
W.M.P(MD)Nos.18805 to 18814 of 2017 in
W.P(MD)Nos.13920 to 13929 of 2016)
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
implement the orders of the fourth respondent in F.A.No.838 of 2011 dated
15.09.2011.
For Petitioner : Mr.S.Manohar
For R – 1 : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Rajasekar
for M/s.T.Lajapathi Roy Associates
For R – 2 : Deleted
For R – 3 : Not ready in notice
For R – 4 : Forum
14/17
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W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016
COMMON ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) In view of the orders passed in C.R.P(MD)Nos.1462, 1691, 1692, 1693, 1694, 1695, 1696, 1697, 1698 & 1699 of 2018, the present Writ Petitions filed seeking implementation of the orders of the State Consumer Disputes Redressal Forum deserve no adjudication and consequently, the Writ Petitions stand closed. There shall be no order as to costs.
[S.M.S.,J.] & [A.D.M.C.,J.] 23.06.2025 (3/4) NCC : Yes / No Index : Yes / No Internet : Yes ps 15/17 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am ) W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016 To
1.The Joint Commissioner/Executive Officer, Arulmigu Meenakshi Sundareswarar Devasthanam, Madurai.
2.The Liquidator, The Madurai Urban Co-operative Bank Limited, 32, Naicker New Street, Madurai – 1.
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.
4.The State Consumer Disputes Redressal Forum, Chennai.
16/17https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am ) W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016 S.M.SUBRAMANIAM, J.
and DR.A.D.MARIA CLETE, J.
ps ORDER MADE IN W.P(MD)Nos.13920, 13921, 13922, 13923, 13924, 13925, 13926, 13927, 13928 & 13929 of 2016 DATED : 23.06.2025 (3/4) 17/17 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/06/2025 11:29:17 am )