T P S AHAMMED KOYA S/O T P S CHEKKU ANCHACHAVADI P O KALIKAVU MALAPPURAM Vs. SALE OFFICER OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THE challenge in this writ appeal is against the judgment dated 2.4.2012 in W.P.(C).No.4659 of 2012 by which the learned Single Judge in terms of the submissions made by the counsel for the petitioner therein allowed opportunity to pay the balance amount due in ten equal monthly instalments.

(2.) WHEN the above writ appeal comes up for admission, the learned counsel for the appellant submitted that the appellant will be satisfied granting breathing time to comply with the directions of the learned Single Judge in repayment of the loan amount. Having regard to the facts and circumstances of the case, we are of the opinion that the time fixed by the learned Single Judge in the impugned order can be extended by a smaller period of two months for the payment of the balance amount. In the result, this writ appeal is disposed of extending the time, for depositing the sum of Rs.1,17,668/- and a further sum of Rs.11,350/- till 30.6.2012. All other conditions stipulated in the impugned order will follow.