GOKUL DAS Vs. VILLAGE OFFICER

JUDGEMENT

(1.) The writ petitioner admits that he is the defaulter of a loan availed from the fourth respondent bank. Exhibit P1 is the notification for attachment of the property, pledged with the bank, at the time of availing the loan, which, with interest, now comes to Rs.17,892/-. The only prayer of the writ petitioner is that he may be given an opportunity of one time settlement and he would remit the amount as per the scheme contained in Circular No.59/2006 dated 30/11/2001. The writ petitioner had made a representation, sent through speed post, dated 28/07/2006, praying for an one time settlement.

(2.) The learned counsel for the fourth respondent submits that Circular No.59/2006 is not applicable to Urban Co- operative Banks. However, fourth respondent is entertaining one time settlement facilities, if approached by the defaulters.

(3.) In the above circumstances, I direct the writ petitioner to approach the fourth respondent who shall consider The request, dated 28/07/2006, for an one time settlement and after hearing the writ petitioner, dispose of the same on merit.