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Judgment
Antony Dominic, J.—Petitioners had availed of loans from the 1st Respondent. Default was committed and recovery proceedings have been initiated by Exts.P2 and P3. In the meanwhile, Ext.P1 circular has been issued, by which, according to the Petitioners, concessions have been given to defaulters like them. It is stated that claiming the benefit of Ext.P1, they submitted Exts.P4 and P5 before the 2nd Respondent. The grievance in the writ petition is that during the pendency of Exts.P4 and P5, proceedings are continued in pursuance to Exts.P2 and P3. It is in these circumstances, the writ petition is filed.
Having regard to the nature of the grievance thus raised, at this stage, all that is required is that the 2nd Respondent should consider the representations made by the Petitioners. In that view, I dispose of this writ petition itself with the following directions:
(1) That the 2nd Respondent shall consider Exts.P4 and P5 in the light of Ext.P1, as expeditiously as possible before Ext.P1 scheme is stated to be expiring.
(2) It is directed that, until orders are passed as above, further proceedings pursuant to Exts.P2 and P3 will be kept in abeyance.
(3) Petitioners shall produce a copy of this judgment along with a copy of this writ petition before Respondents 1 and 2 for compliance.