MOHANAN VELUKKUTTAN Vs. JOINT REGISTRAR GENERAL

JUDGEMENT

(1.) The prayer of the writ petitioner, who is a defaulter to the second respondent, bank, is that he may be given an opportunity of availing the benefits of One Time Settlement Scheme, as per the Circular No.59/2006 dated 30.11.2006.

(2.) After hearing the learned counsel for the writ petitioner and the senior Government Pleader, I direct the writ petitioner to approach the second respondent, bank, with a representation requesting for an One Time Settlement, withing ten days from today. On receipt of the same, the second respondent shall hear the writ petitioner and pass appropriate orders on merit, extending all the facilities and benefits of the One Time Settlement scheme. This shall be done within three weeks from the date of receipt of the representation, as above.

(3.) Till a final order is passed on the representation as directed, all coercive steps initiated against the writ petitioner shall be kept in abeyance.