ANITHA Vs. NADATHARA FARMERS

JUDGEMENT

(1.) The writ petitioner is one of the guarantors to the fourth respondent, the principal loanee. The fourth respondent was before this Court with W.P(C) No.2178/2006. As per the judgment dated 24/01/2006, this Court directed the fourth respondent to remit the amount in ten equal monthly instalments, the first instalment being paid on or before 10/02/06. It is now submitted by the counsel for the first respondent, the Co-operative Society, that the fourth respondent did not comply with the directions contained in the judgment dated 24/01/2006. Because of the failure of the fourth respondent, the first respondent proceeded against the guarantors, including the writ petitioner. It is at this stage that the writ petitioner is before this Court.

(2.) I heard the arguments advanced by the counsel for the writ petitioner, for the fourth respondent, for the first respondent and the Senior Government Pleader.

(3.) It is conceded that in supercession of Circular No.27/2006, Circular No.59/2006, dated 30/11/2006, is in force. Therefore, the one time settlement facilities are available to the defaulters.