LAWS(MAD)-2010-1-441

D GOVINDARAJ Vs. GOVERNMENT OF TAMIL NADU

Decided On January 18, 2010
D.GOVINDARAJ Appellant
V/S
GOVERNMENT OF TAMIL NADU Respondents

JUDGEMENT

(1.) This writ petition has been filed praying for a Writ of Mandamus to direct the respondents to consider and pass orders on the representation, dated 06.10.2009, given by the petitioner, for the refunding of the excess interest of Rs.11,30,000/- paid by him, in respect of the loan, as per the government order, in G.O.No.2D-77, dated 22.07.2009.

(2.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice if the representation of the petitioner, dated 06.10.2009, is directed to be disposed off by the second respondent, on merits, within a specified period.

(3.) The learned counsels appearing on behalf of the respondents have no objection for such an order being passed of by this Court.