M M AASAI THAMBI Vs. GOVERNMENT OF TAMILNADU BY SECRETARY TO GOVERNMENT; JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES; MADAPALLI, FARMERS SERVICE CO-OPERATIVE SOCIETY

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for issuance of Certiorarified Mandamus to quash the order passed by the third respondent Society and to direct the respondent to waive the loan and return the petitioner's jewels which were offered as security for a loan made for agricultural purpose.

(2.) The learned counsel appearing for the petitioner has drawn the attention of this Court to the application dated 31.03.2006 duly certified by the Secretary of the Society with regard to the loan which was availed by the petitioner showing the details of the jewels which was pledged to secure the loan transaction. In the said application/ registration form, the loan number allotted to the petitioner is 10114 Agri and the rate of interest is 9%.

(3.) The learned counsel appearing for the petitioner further submitted that the loan was for agricultural purpose and that is why