RAJENDRAN Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner has filed the present writ petition to issue a Writ of Certiorarified Mandamus, to quash the impugned letter of the second respondent, dated 22.06.2018 and consequential impugned proceedings of the first respondent in Na.Ka.No.3696/2018/Tho Va, dated 04.07.2018 and consequently direct the respondents to extend the Loan Waiver Benefits covered under G.O(Ms)No.59, Co-operation, Food and Consumer Protection Department dated 28.06.2016 to the petitioner in respect of his loan amount of Rs.1,53,300/- availed vide Loan Account No.KCC11098 from the second respondent Society and for other reliefs.

(2.) The case of the petitioner is that he belongs to an agricultural family and he possesses about 4 acres of agricultural land comprised in Survey Nos.83/1C1, 1C2, 1C3, 83/7 and 83/2-B, situated at Kodikulam Village, Usilampatti Taluk, Madurai District. The petitioner approached the second respondent/Co-operative Society and availed loan for a sum of Rs.1,53,500/- on 26.11.2015. After availing the said loan, the petitioner refund some amount on various dates. Since there was no rain, the petitioner was not able to cultivate his lands. In the meantime, the Government has issued a Government Order in G.O.Ms.No.59, Co-operation Food and Consumer Protection Department, dated 28.06.2016.

(3.) The petitioner further submits that in pursuance of such Government Order, the second respondent herein passed a resolution in the month of June, 2016 and identified the beneficiaries and prepared a list and forwarded the same to the first respondent and the first respondent in-turn, issued orders waiving the persons mentioned in the list, who are entitled for the said benefit as per the above said Government Order.