L VARGHESE Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) THE petitioner, who allegedly belongs to the lower strata of the Society, is stated as indebted to the respondent Bank under a loan transaction. Because of the failure on the part of the petitioner to satisfy the due amount, the Bank proceeded with steps under the Revenue Recovery Act, which in turn is under challenge

(2.) WHEN the matter came up for consideration before this Court on 23.05.2012, coercive steps were intercepted on condition that the petitioner deposited a sum of Rs..25,000/- (Rupees twenty five thousand only) within two weeks, which is stated as complied with, by effecting the deposit on 04.06.2012.

(3.) THE writ petition is disposed of.