A. Prabhakaran vs The District Collector, District Officer and Scheduled Caste Development Officer

P.R. Ramachandra Menon, J.—The prayer of the Petitioner is to direct the Respondents to consider and finalise the application of the Petitioner for granting housing fund under the particular scheme of the Government, to extend the said benefit as payable to the poor people below the poverty line for construction of a residential house. The learned Counsel for the Petitioner submits that, despite satisfying all the requirements by the Petitioner, he has been made to run from pillar to post and hence this writ petition.

The learned Spl. Government Pleader appearing for the Respondents submits with reference to the instruction received that, actually an amount of Rs. 30,000/- (Rupees thirty thousand only) was disbursed to the Petitioner during 1997-98 and the present proceedings are with reference to sanctioning of additional amount. It is also pointed out that the application preferred by the Petitioner was defective for want of some other documents, which accordingly have been called for, as discernible from Ext.P15 notice dated ''nil'', signed on 08.04.2011, ( produced by the Petitioner along with I.A. No. 8240 of 2011). The learned Counsel for the Petitioner submits that the Petitioner has satisfied the requirements called for vide Ext. P15, as well.

In the above circumstance, the writ petition is disposed of, directing the 3rd Respondent to consider the matter in the light of all the records including the additional documents supplied by the Petitioner, pursuant to Ext. P15 and pass appropriate orders, disbursing the benefit to the extent the Petitioner is eligible. The proceedings shall be finalised, as expeditiously as possible, at any rate within two months from the date of receipt of a copy of the judgment. The Petitioner shall produce a copy of the judgment along with a copy of the writ petition and copy of I.A. No. 8240 of 2011 before the 3rd Respondent for taking further steps.