M. PERIYASAMY Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The Writ Petitions have been filed in the nature of Certiorarified Mandamus, calling for records relating to an impugned order passed by the fourth respondent/The Secretary, Q-531 Ladanendal Primary Agricultural Co-operative Credit Society, Thiruppuvanam Taluk in Sivagangai District, dtd. 1/9/2021 and the consequential impugned order of the third respondent/the Joint Registrar of Co-operative Societies, Sivagangai in Sivagangai District, dtd. 3/9/2021 and quash the same and direct the respondents to waive the petitioners' Agricultural Crop Loan availed in the fourth respondent Bank, in terms of the circular issued by the first respondent/the Registrar of Co-operative Societies, Chennai, in Circular No.1 of 2021/Na.Ka.No.666/2021 ntfjp2) dtd. 8/2/2021.

(2.) It is the contention of the writ petitioners in the affidavits filed in support of the Writ Petitions, that they are agriculturists and had taken a land for lease for cultivation. They have obtained loan from the fourth respondent. Thereafter, owing to flood, they were not able to do cultivation. They suffered a loss in the cultivation.

(3.) In view of the fact that a circular was issued on 8/2/2021, by the first respondent waiving crop loans the petitioners seek benefit of such waiver.