MUHAMMED S/O UNNIPOCKERUTTY Vs. DEPUTY TAHSILDAR

JUDGEMENT

(1.) THE petitioner availed a loan of Rs. 3 lakhs from the respondent Bank in the year 2007, which in fact was under the 'Kissan Cash Credit Scheme'. Since there was no repayment to the satisfaction of the Bank, a requisition was sent to the revenue authorities to cause the due amount to be realised by deploying the machinery under the Revenue Recovery Act, which in turn is under challenge in this writ petition.

(2.) THE learned counsel for the petitioner submits that, the default was not wilful, but because of some unforeseen pecuniary circumstances and that the petitioner is ready to clear the entire liability, for which some breathing time is sought for, by way of reasonable instalments.

(3.) IT will be followed by similar instalments to be effected on or before the 10th of succeeding months. Subject to this, the recovery proceedings shall be kept in abeyance for the time being. If the petitioner commits any default in remitting the amounts as above, the respondent Bank will be at liberty to proceed with further steps for realisation of the entire dues in a lump, from the stage where it stands now. Writ petition is disposed of as above.