JAMES P MATHEW Vs. RANNI BLOCK RURAL HOUSING

JUDGEMENT

(1.) Admit. Sri.C.Raghavan takes notice for the 1st respondent.

(2.) Heard the learned counsel appearing on either side. By the judgment dated 11th October, 2006, this Court directed the review petitioners/writ petitioners to remit the entire loan amount by 15 monthly instalments and also directed the respondents to consider whether it is feasible to allow the petitioners to remit the amount atleast by 15 monthly instalments.

(3.) Now the revision petitioners submit that they have already filed Annexure-2 application before the 1st respondent Society requesting for allowing them to remit the amount atleast by 108 instalments. It appears that the Society is willing to allow much more time to the petitioners to remit the amount. In the above circumstances, the order dated 11th October, 2006 stands reviewed as follows: