AYYANKUTTY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitions have been filed for the issue of a writ of mandamus directing the second respondent to consider the representation of the petitioners dated 8.9.97 and 21.7.97 respectively.

(2.) The petitioners obtained loan from the third respondent bank for digging a well and subsequently they have repaid a portion of the loan. The balance amount remains unpaid. The petitioners gave representations stating that they have suffered heavy loss due to the rain and cyclone and since they are very poor agriculturists they are unable to repay the loan and they have requested the second respondent to waive the balance of loan amount.

(3.) The petitioners rely upon G.O.Ms.No.419 Finance (IF) Department dated 19.4.1990. The relevant portion reads as follows: "The Government after careful examinations now direct that the rules for governing the Administration of the Failed Wells compensation fund be framed as detailed in the annexture to the order. The rule so framed will come into force on 1.7.1986 in so far as they apply to the loans issued to small farmers and Marginal farmers by all financial institutions viz., Land Development Banks, Central Co-operative Banks, Commercial Banks and Regional Rural Banks." This G.O confers certain benefits on the persons who dig well and the well fails to yield any water. Only such cases are covered under the G.O. The petitioners cannot claim any benefit under the said G.O on the ground that he is a poor agriculturist. Therefore the writ petitions are devoid of any merits and accordingly they are dismissed.