P JAYASAMARAJADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner availed a loan from the 3rd respondent Agricultural Bank. By G. O. Ms. No. 70, Co-operative, Food and Consumer Protection Department, dated 13. 05. 2006, the Government waived all agricultural loans. Therefore, the petitioner made a representation dated 08. 11. 2006 to return all the jewels pledged by him after waiving the loan taken by him. Since the said representation did not evoke any response, the petitioner has come up with the present writ petition seeking a limited prayer to direct the 2nd respondent to consider his representation and pass orders.

(2.) HEARD Ms. P. Bhuvaneswari, learned counsel for the petitioner and Mr. M. R. Jothimanian, learned Government Advocate, appearing for the respondents.

(3.) ON 21. 03. 2007, when the writ petition came up for admission, the Additional Government Pleader took time to get instructions and the respondents were directed not to bring the jewels for sale in the meantime. But the learned Government Advocate could not get instructions till date.