JOJU P.G Vs. DEPUTY TAHASILDAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and also the learned standing counsel appearing for the 3rd respondent.

(2.) PETITIONERS availed of a business loan from the respondent Bank. Although according to them, some payments were made, default was committed and finally at the instance of the respondent Bank, revenue recovery proceedings have been initiated as per Exts.P1, P2 and P2(a) notices for recovery of the dues from them. It is thereupon that this writ petition has been filed with a prayer that they be allowed to pay the amounts due in instalments.