REMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Petitioners availed two loans from the 4th respondent Bank. In connection with the Covid-19 pandemic situation, the petitioners approached the Bank for getting the benefit of Ext.P1 notification. The petitioners filed application to the Bank to avail the benefit of Ext.P1. It is the case of the petitioner that inspite of repeated communications, the Bank has not properly responded to the request of the petitioners. Subsequently petitioners were informed of the fact that the benefit was granted to them and was communicated vide SMS and since they had not availed the same within the period, the same lapsed. Thus the petitioners filed Ext.P9 complaint to the 3rd respondent. The 3rd respondent rejected the claim stating that he is not authorised to look into the matter. Hence this writ petition is filed.

(3.) Today, when the matter came up for consideration, the counsel appearing for respondents 4 and 5 submitted that One Time Settlement Scheme was offered to the petitioners, which was approved by the Bank authorities on 22/10/2021, and the petitioners accepted the same and the first installment already paid. As per the One Time Settlement Scheme, the time to pay the amount is up to 30/3/2022.