CHANDRAN V Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner availed a loan from the third respondent. But there occurred some default in effecting the repayment which led to recovery proceedings. In the meanwhile, pursuant to the scheme of OTS notified by the concerned authorities, the petitioner was let known as per Ext.P3 dated 3.7.12 that the petitioner could satisfy the entire liability by availing the benefit thereunder, if the payment as mentioned therein is effected on or before the 31st of December 2012. According to the petitioner, the petitioner was taking efforts to raise the funds and to wipe off the liability in tune with Ext.P3, when the recovery notice as borne by Ext.P4 dated 13/07/2012 was served to the petitioner demanding a sum of Rs.43,200/- . Since respondents 1 and 2 sought to implement Ext.P4, the petitioner is constrained to approach this Court by filing this writ petition.

(2.) HEARD the learned Government Pleader appearing for respondents 1 and 2 and the learned standing counsel for the third respondent.

(3.) THE learned counsel for the petitioner submits that the petitioner is ready to satisfy the terms of Ext.P3.