P BALAKRISHNA KIDAV Vs. MEPPAYOOR CO OPERATIVE HOUSING

JUDGEMENT

(1.) Despite passing of Exhibit P4 order by the Kerala Co- operative Tribunal, Thiruvananthapuram, no amount has been paid, submits the counsel for the first respondent Society. The prayer of the writ petitioner, however, is that one time settlement scheme may be extended to him, so that he could avail the benefits of Circular No.27/2006.

(2.) After hearing both sides, I direct the writ petitioner to approach the first respondent with a representation, requesting for one time settlement, under the scheme, within ten days from today, and on receipt of the same, the first respondent shall extend all the benefits of one time settlement, under Circular No.27/2006 dated 29/06/2006. The first respondent shall pass orders on merit, on receipt of the representation, within three weeks thereon.

(3.) There shall be no coercive action by the first respondent, on the property pledged by the petitioner, till a final decision is taken on the request of the writ petitioner, for an one time settlement.