SAFIYA NAZARUDHIN W/O NAZARUDEENTHENMACKAL CHUNDASERRIYIL FIRST MILE KANJIRAPPALLY KOTTAYAM Vs. SEPCIAL DEPUTY SECRETARY R R KERALA STATE HOUSING BOARD THIRUVANANTHAPURAM

JUDGEMENT

(1.) HEARD both sides.

(2.) PETITIONER availed of a housing loan from the third respondent. Subsequently, she claimed the benefit of One Time Settlement Scheme and approached this Court by filing Writ Petition No.38347/2010. That writ petition was disposed of by Ext.P7 judgment, directing that the benefit be given. Accordingly, petitioner was issued Ext.P8, quantifying the amount payable and the grievance of the petitioner is that the liability as quantified in Ext.P8 is incorrect, in as much as certain payments made by her were not given credit. In my view, if the petitioner has such a complaint, it is for the petitioner to take up the matter before the third respondent and thereupon, it is for the third respondent to consider the same and pass orders in the matter. Therefore, I dispose of this writ petition with the following directions: PETITIONER shall file her objection to Ext.P8 before the third respondent within two weeks from today. If such an objection is filed, third respondent shall decide on the objection with notice to the petitioner and at any rate, within four weeks thereafter. PETITIONER shall produce a copy of this judgment along with the copy of the copy of the writ petition before the third respondent for compliance. Writ petition is disposed of as above.