P. JANAKIRAMA REDDY Vs. SPECIAL OFFICER PONNERI

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a Writ of Certiorarified mandamus, to call for the records relating to the impugned order made in R.R.A.No.137/2002-2003 E3, dated 17.06.2002, on the file of the second respondent and quash the same and consequently direct the respondents to release the petitioner's Tractor bearing registration No.TN20 Z6509.

(2.) The short facts of the case are as follows:-

(3.) Further he submits that out of the total loan amount of Rs.2,50,000/-, a sum of Rs.11,500/- was retained by the first respondent Society as deposit/marginal money. He has also paid a sum of Rs.93,651/- to the credit of above loan account with the first respondent Society. Some of the installments were unable to be paid by him due to poor agricultural activities in his village. Infact, the total amount of loan has to be paid to the first respondent Society within a period of nine years.