RESERVE BANK OF INDIA vs. BIG KANCHEEPURAM COOPERATIVE TOWN BANK LTD

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Transfer Petition (Civil) Nos 659-678 of 2022 Reserve Bank of India ... Petitioner(s) Versus Big Kancheepuram Cooperative Town Bank Ltd & Anr etc ... Respondent(s) O R D E R 1 The Reserve Bank of India has sought a transfer of the writ petitions pending before various High Courts challenging the validity of the Banking Regulation (Amendment) Act 2020 (Act No 39 of 2020) and its circular bearing No DOR.GOV.REC.25/12.10.000/2021-22 dated 25 June 2021. 2 Notice was issued on 25 April 2022. 3 During the course of the hearing, Mr Rakesh Dwivedi, senior counsel appearing on behalf of the petitioner, has submitted a chart on the status of the writ petitions pending before various High Courts. The chart, for convenience of Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.10.17 11:33:35 IST Reason: reference, is marked as Annexure I to the present order. 2 4 As the chart indicates, petitions are pending before the High Courts of Andhra Pradesh, Chhattisgarh, Karnataka, Kerala, Madhya Pradesh, Madras, Punjab and Haryana and Uttarakhand and before the High Court of Judicature at Allahabad, High Court of Judicature for Rajasthan and High Court of Judicature at Bombay. 5 In some of the writ petitions before the High Courts, there is a challenge to the Amending Act; in some, a challenge to the validity of the circular, while, in others, a challenge to the Amending Act and the circular. 6 Having regard to the common questions which are involved in the writ petitions, it would be appropriate, in the interests of justice, to transfer all the writ petitions to one High Court for final disposal. 7 We accordingly order and direct that all the writ petitions which have been filed before the High Courts challenging the validity of the Banking Regulation (Amendment) Act 2020 (Act No 39 of 2020) and/or the circular dated 25 June 2021 shall stand transferred to the High Court of Madras. The petitions which are being presently transferred to the High Court of Madras have been set out in the chart which is attached to the present order. 8 We request the learned Chief Justice of the High Court of Madras to assign all the writ petitions to one Bench for expeditious disposal. 9 Since the petitions which are transferred have been instituted before diverse High Courts in the country, it would be appropriate if the Division Bench hearing the petitions permits such of the parties, who desire to appear through a virtual 3 platform, to participate in the course of the hearing on that basis. 10 Any future petitions challenging the validity of the Amending Act and/or the circular noted above, upon being instituted, shall be transferred immediately by the concerned High Court to the High Court of Madras in view of the above order. 11 The transfer petitions are disposed of in the above terms. 12 Pending applications, including application for intervention, stand disposed of. …..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hima Kohli] New Delhi; October 14, 2022 -S- IN THE SUPREME COURT OF INDIA TRANSFER PETITION (C) NO. 659-678 OF 2022 Reserve Bank of India ...Petitioner Versus Big Kancheepuram Cooperative Town Bank Ltd. & Anr. ...Respondent CHART ON THE STATUS OF ALL THE WRIT PETITIONS PENDING BEFORE THE VARIOUS HIGH COURTS GLOSSARY: 1. Amendment Act - Banking Regulation (Amendment) Act, 2020 2. Circular - Circular bearing No. DOR. GOV. REC. 25/ 12.10.000 / 2021-22 dated 25.06.2021 issued by the Reserve Bank of India in the matter of “Appointment of Managing Director (MD) / Whole-Time Director (WTD) in Primary (Urban) Co-operative Banks” 3. RBI - Reserve Bank of India 4. Writ petitions where stay/interim orders have been granted by the High Court

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4 TRANSFER PETITION (C) NO. 2257-2261 OF 2022

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