ABDUL RASHEED MUHAMMED Vs. ERNAD PRIMARY CO OPERATIVE

JUDGEMENT

(1.) The writ petitioner having defaulted the payment of the loan amount and interest thereon, to the first respondent, the Ernad Primary Co-operative Agricultural and Rural Development Bank Ltd., was proceeded against by the first respondent. A sale notification dated 30/12/2006 is proclaimed for bringing the sale of the properties therein belonging to the writ petitioner under public auction. The writ petitioner is before this Court praying that he is prepared to pay back the amount and, an one time settlement scheme available may be extended to the writ petitioner, as well.

(2.) After hearing the writ petitioner, I dispose of this writ petition directing him to approach the first respondent bank, within two weeks from today, with a representation, requesting for an one time settlement. On receipt of the above representation, the first respondent shall hear the writ petitioner and fix the amount due to it, after extending the benefits and facilities available under the one time settlement scheme, as per Circular No.59/2006, dated 30/11/2006. The representation shall be disposed of within three weeks thereon.

(3.) Till the representation is disposed of as above, there shall be no coercive action against the writ petitioner and the sale notification, dated 30/12/2006, shall be kept in abeyance.