RANDEEP D Vs. DISTRICT COLLECTOR; DEPUTY TAHSILDAR (REVENUE RECOVERY) TALUK OFFICE; VILLAGE OFFICER; STATE BANK OF TRAVANCORE

JUDGEMENT

(1.) The petitioner, who had availed of an education loan from the respondent bank, defaulted in repayment of the same. Consequently, the respondent bank initiated proceedings under the Revenue Recovery Act to recover the loan amounts. Ext.P2 is the demand notice. In the writ petition, the petitioner impugns the steps initiated by the respondent bank for recovery of the loan amounts.

(2.) I have heard the learned counsel appearing on behalf of the petitioner as also the learned Standing counsel for the respondent bank.

(3.) On a consideration of the facts and circumstances of the case and the submissions made across the bar, I note that the sole prayer of the petitioner is to permit him to remit the balance amounts outstanding to the bank in easy instalments. Taking into account the plea of financial hardship raised by the petitioner, I dispose the writ petition with the following directions:-