N AHAMMED Vs. SECRETARY KASARAGOD PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LIMITED

JUDGEMENT

(1.) THE petitioner is the defaulter in repayment of two loans that he had taken from the Kasaragod Primary Co- operative Agriucultural and Rural Development Bank Ltd. The first loan of Rs.49,200/- was availed on 09.02.1998 while the second loan of Rs.30,000/- was availed on 19.05.2000. The loans were to be repaid in 13 years. The period of the loans have expired. Since the amounts were not paid, the bank initiated action for recovery and the property of the petitioner has been brought to sale as per Ext.P1 notice. The sale is scheduled to be conducted on 29.06.2012.

(2.) THE complaint of the petitioner is that he has not been extended the benefits of the Debt Waiver and Debt Relief Schemes formulated for the help of agriculturists. Though he has submitted Ext.P2 request seeking benefits of the said scheme, he complains that the same is still pending before the 3rd respondent. He therefore seeks issue of a direction to consider and dispose of Ext.P2 and to keep the sale in abeyance until such decision is taken.