R.Balaji vs The Branch Manager on 18 July, 2016

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Madras High Court

R.Balaji vs The Branch Manager on 18 July, 2016

Bench: T.S.Sivagnanam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 18.07.2016

CORAM

THE HONOURABLE Mr. JUSTICE T.S.SIVAGNANAM

W.P.No.16398 of 2016


R.Balaji
S/o.Rajagopal
Sole Proprietor
M/s.Harshini Polymers
Valayalkara Street (Dhrowbathi Amman Koil Street)
Maragathapuram Village & Post
Pin  605 401. Villupuram Taluk & District			.. Petitioner 

    ..Vs..

1.The Branch Manager
   The Tamil Nadu Industrial
	Investment Corporation Ltd (TIIC)
   (A Government of Tamil Nadu Undertaking)
   Branch Office, No.23A, Ranganathan Road
   (Hotel Woodlands Complex)
   1st Floor, Chennai  Trichy Trunk Road
   Villupuram  605 602.

2.The Regional Manager
   The Tamil Nadu Industrial
	Investment Corporation Ltd (TIIC)
   (A Government of Tamil Nadu Undertaking)
   Regional Officer, K.R.T. Building  Second Floor
   33, Promenade Road
   Cantonment, Trichy  602 001.

3.The General Manager
   The Tamil Nadu Industrial
	Investment Corporation Ltd (TIIC)
   (A Government of Tamil Nadu Undertaking)
   Head Office, No.692, Anna Salai
   Chennai  600 035.						.. Respondents


Prayer:
	Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus directing the respondents to consider the petitioner's representation dated 14.03.2016 submitted to release the sanctioned loan to start a Pet Bottle manufacturing unit.

		For Petitioner	: Mr.K.Rajasekaran
						  
		For Respondents	: Mr.K.Magesh, for R1 to R3



ORDER

Heard Mr.K.Rajasekaran, learned counsel for the petitioner and Mr.K.Magesh, learned counsel appearing for the respondents and with the consent of either side, the writ petition is taken up for final disposal.

2.The petitioner has come up with the present writ petition seeking for issuance of a writ of mandamus directing the respondents to consider his representation dated 14.03.2016 submitted to release the sanctioned loan to start a Pet Bottle manufacturing unit.

3.It is submitted by the learned counsel for the respondent that the representation of the petitioner dated 14.03.2016 has been considered and an order has been passed on 07.04.2016 rejecting the case of the petitioner stating that the immediate parent document to the petitioner's sale deed namely, the sale deed dated 30.01.2003 registered as Document No.265/2003 has not been produced by the petitioner before the respondent (TIIC). That apart, on enquiry, it has been ascertained that there is some disputes and differences between the petitioner's vendor and the petitioner and the vendor is retaining the parent document.

4.In view of the above stated position, the writ petition is closed leaving it open to the petitioner to work out his remedies as against the order dated 07.04.2016, a copy of which has been handed over to the learned counsel for the petitioner by the learned counsel appearing on behalf of the respondent/corporation. No costs.

18.07.2016 pgp T.S.SIVAGNANAM, J pgp To

1.The Branch Manager The Tamil Nadu Industrial Investment Corporation Ltd (TIIC) (A Government of Tamil Nadu Undertaking) Branch Office, No.23A, Ranganathan Road (Hotel Woodlands Complex) 1st Floor, Chennai Trichy Trunk Road Villupuram 605 602.

2.The Regional Manager The Tamil Nadu Industrial Investment Corporation Ltd (TIIC) (A Government of Tamil Nadu Undertaking) Regional Officer, K.R.T. Building Second Floor 33, Promenade Road Cantonment, Trichy 602 001.

W.P.No.16398 of 2016

3.The General Manager The Tamil Nadu Industrial Investment Corporation Ltd (TIIC) (A Government of Tamil Nadu Undertaking) Head Office, No.692, Anna Salai Chennai 600 035.

Dated : 18.07.2016

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