SAIDALAVI Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard the learned counsel for the writ petitioner, who is a defaulter to the 'Kottakkal Co-operative Urban Bank Ltd.No.1378, in short 'the Bank' and the counsel for the Bank.

(2.) The prayer of the writ petitioner is to allow him to avail the benefits of One Time Settlement scheme, as per the Circular. The learned counsel for the bank submits that there is no One Time Settlement scheme applicable to the Urban Co- operative Banks. But the bank is extending certain facilities and benefits to the defaulters, provided they are prepared to pay back the amount in instalments.

(3.) In the above facts situation, I direct the writ petitioner to approach the bank with a representation within ten days from today. The bank shall hear the petitioner and pass appropriate orders, after extending the benefits and facilities for which the petitioner is entitled, as per the law, and allow him to pay the entire amount in eight equal monthly instalments. This shall be done within three weeks from the date of receipt of the representation by the bank. The first instalment shall be paid by the writ petitioner within one month from today. The writ petition is disposed of as above.