Madras High Court
Palanimuthu vs The Principal Secretary To Government on 14 June, 2023
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.2398 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.06.2023
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) No.2398 of 2020
Palanimuthu .. Petitioner
Vs.
1.The Principal Secretary to Government,
Adi Dravidar and Tribal Welfare Department,
Fort St. George, Chennai-9.
2.The Managing Director,
Tamil Nadu Adi-Dravidar Housing and
Development Corporation Limited,
Sivagangai.
3.The District Manager,
Tamil Nadu Adi-Dravidar Housing and
Development Corporation Limited,
Sivagangai.
4.The Bank Manager,
Bank of Baroda,
Pacheri Branch,
Sivagangai District. .. Respondents
Prayer :- Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus directing the fourth
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W.P.(MD) No.2398 of 2020
respondent to pay the loan, by considering the loan application vide
application No.TADHCO-2017-2018-LP-SG/5 dated 27.11.2018 and the
petitioner's representation dated 16.11.2019 including the documents
furnished in this regard to the fourth respondent and consequentially
disburse the loan amount a sum of Rs.1,61,500/- to the Petitioner.
For Petitioner : Mr.C.M.Arumugam
For RR1 & 2 : Mr.D.Ghandiraj
Special Government Pleader
For R3 : Mr.Aayiram K. Selvakumar
Standing Counsel
For R4 : Mr.M.Prakash
ORDER
This Writ Petition is filed for the issue of a Writ of Mandamus directing the fourth respondent to pay the loan, by considering the loan application vide Application No.TADHCO-2017-2018-LP-SG/5 dated 27.11.2018 and the petitioner's representation dated 16.11.2019 including the documents furnished in this regard to the fourth respondent and consequentially disburse the loan amount a sum of Rs.1,61,500/- to the Petitioner.
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2. In the counter affidavit filed by the third respondent, in paragraph 7, the following statement has been made:
“7. I further submit that the proceedings for releasing subsidy to the petitioner is still pending. The 3rd respondent is ready to release the eligible subsidy to the petitioner, in accordance with existing norms and Government orders. But the petitioner is reluctant to accept the eligible subsidy. .......”
3. Learned counsel for the petitioner fairly submits that the petitioner is ready to accept the said offer.
4. In the light of the above, this Writ Petition is closed. It is made clear that steps shall be taken for making application and as and when the application is made, the second respondent shall take steps to release the subsidy at the earliest, not later than three weeks from the date of receipt of a copy of this order. No costs.
14.06.2023 Note: Issue order copy on 16.06.2023 NCC : Yes/No Index : Yes/No abr _________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD) No.2398 of 2020 P.T.ASHA, J.
abr To
1.The Principal Secretary to Government, Adi Dravidar and Tribal Welfare Department, Fort St. George, Chennai-9.
2.The Managing Director, Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited, Sivagangai.
3.The District Manager, Tamil Nadu Adi-Dravidar Housing and Development Corporation Limited, Sivagangai.
W.P.(MD) No.2398 of 2020
Dated: 14.06.2023 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis