Madras High Court
A.Jaganathan vs The Joint Registrar on 22 June, 2022
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.15414 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.06.2022
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.15414 of 2022
A.Jaganathan ... Petitioner
Vs.
1.The Joint Registrar,
Joint Registrar of Co-operative Societies,
Salem Region,
Collectorate 4th Floor,
Salem – 1.
2.The Deputy Registerar,
Deputy Registrar Co-operative Societies,
Omalur Circle,
Omalur Post & Taluk,
Salem District.
3.The President,
S.M.18, Malco Employees,
Co-operative Thirft and Credit Society Ltd,
Mettur Dam – 2,
Mettur Taluk,
Salem District – 636 402.
4.The Management,
Malco Ltd,
Mettur Dam – 2,
Mettur Taluk, Salem District – 636 402. ... Respondents
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W.P.No.15414 of 2022
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Mandamus, to direct the respondents to consider the
claim of the petitioner with regard to payable of principal amount without
Interest and Penal Interest and Expenditure on basis of “One Time
Settlement” and pass orders within a limited time frame in the light of the
petitioner's representation dated 25.09.2021.
For Petitioner : Ms.G.Punniakoti
For Respondents : Mr.M.Shahjahan
Special Government Pleader
for R1 & R2
Mr.R.Kumaravel
Additional Government Pleader
for R3 & R4
ORDER
Mr.M.Shahjahan, learned Special Government Pleader takes notice on behalf of the respondents 1 and 2 and Mr.R.Kumaravel, learned Additional Government Pleader takes notice on behalf of the respondents 3 and 4.
2.This writ petition is disposed at the time of admission by directing the petitioner to pay the amount determined by the Cooperative Sub Registrar in his order dated 20.01.2011 bearing reference Tha.Va.No.344/2009-2010 amounting to Rs.94,368/- being the amount due as on date and further a sum ____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 5 W.P.No.15414 of 2022 of Rs.50,000/- within a period of four weeks from the date of receipt of a copy of this order. The representation of the petitioner for “One Time Settlement” shall be considered by the respondents and appropriate decision can be taken by the respondent in this regard.
3.Accordingly, this writ petition stands disposed of. It is made clear that in case the petitioner fails to pay the amount on such time, the order shall stand vacated automatically. No costs.
22.06.2022 Index : Yes/No Internet : Yes/No Speaking/Non-speaking Order jas ____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 5 W.P.No.15414 of 2022 To
1.The Joint Registrar, Joint Registrar of Co-operative Societies, Salem Region, Collectorate 4th Floor, Salem – 1.
2.The Deputy Registerar, Deputy Registrar Co-operative Societies, Omalur Circle, Omalur Post & Taluk, Salem District.
3.The President, S.M.18, Malco Employees, Co-operative Thirft and Credit Society Ltd, Mettur Dam – 2, Mettur Taluk, Salem District – 636 402.
4.The Management, Malco Ltd, Mettur Dam – 2, Mettur Taluk, Salem District – 636 402.
____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 5 W.P.No.15414 of 2022 C.SARAVANAN, J.
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