R. Yogamani vs The Regional Deputy Registrar, Housing Society, Madurai Region, Madurai-20 and The Secretary, Madurai Urban Co-operative Building Sangam Limited, No.A1055, Flat No.32, Anna Nagar, Madurai-20.

M. Jaichandren

At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the petitioner is permitted to make a representation to the first respondent to reconstruct the loan amount and to permit the petitioner to pay the amount due from her, in installments. The learned Special Government Pleader appearing on behalf of the first respondent has no objection for such an order being passed by this Court.

In view of the submissions made by the learned counsels appearing on behalf of the petitioner, as well as the first respondent, the petitioner is permitted to make a representation to the first respondent, with regard to her request to reconstruct the loan amount due from her, within a period of fifteen days from today and on receipt of such representation, the first respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks thereafter, after giving an opportunity of hearing to the petitioner, as well as to the second respondent Society. The petitioner is directed to furnish a copy of the representation to the first respondent, along with the copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

The writ petition is disposed of accordingly. No costs. Consequently, connected Miscellaneous Petitions are closed.