M. MANGALASAMY Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) I have heard Mr.C.Prakasam, learned counsel for the petitioner, Mr.L.P. Shanmugasundaram, learned Special Government Pleader appearing for the first respondent and Mr.R.Balaramesh, learned Special Government Pleader and Mr.D.Venkatachalam, learned Additional Government Pleader both appearing for the second respondent.

(2.) The petitioner has filed this writ petition challenging an order passed by the first respondent dated 23.2.2016 in a revision petition filed by the petitioner under Section 153 of the Tamil Nadu Cooperative Societies Act, 1983 (for brevity, the Act).

(3.) The petitioner availed a housing loan from the second respondent society in the year 2001 repayable in 15 years agreeing to repay Rs.4,511/- per month as equated monthly instalments. The petitioner paid the instalments for a period of one year and committed default from the year 2002. Thereafter, payments were not made. However, the second respondent society, during the year 2005, informed the petitioner about the waiver scheme announced by the Government and requested the petitioner to avail the same. But, the petitioner did not avail the benefit of the waiver scheme within the time permitted.