V KANNAN Vs. KASARGODE DISTRICT CO OPERATIVE

JUDGEMENT

(1.) The writ petitioner is the defaulter. Therefore, the respondents had proceeded against him, directing him to pay the amount due to the bank, or his property shall be brought under sale. The writ petitioner had therefore, made Ext.P2 representation before the first respondent, bank. The same is pending. The prayer of the petitioner is that he may be given an opportunity of settling the matter, under the One Time Settlement scheme.

(2.) In the above facts situation, I direct the respondents 1 and 2 to consider Ext.P2 representation dated 10.11.2006 pending before them, and the first respondent shall dispose of the same within two weeks from the date of production of a copy of this judgment, extending the facilities of One Time Settlement, as per the existing norms.

(3.) However, proceedings in Ext.P1 dated 9.11.2006 in E.P.75/2006 shall be kept in abeyance for a period of one month, from the date of production of a copy of this judgment. The writ petition is disposed of as above.