RIYA MARY MONCY Vs. BANK OF INDIA

JUDGEMENT

(1.) PETITIONERS in the Writ Petition are the appellants.

(2.) THE Writ Petition was filed challenging revenue recovery proceedings initiated by the respondent-Bank. It is not in dispute that the petitioners were under obligation to pay certain amounts to the respondent-Bank. But they sought for certain benefits under the one time settlement scheme.