RAMACHANDRAN Vs. NADATHARA FARMERS SERVICE

JUDGEMENT

(1.) THE writ petitioner is a defaulter to a loan availed from the respondent, Co-operative Bank. He fears that his property mortgaged with the bank may be proceeded against. A representation dated 01/01/2007 praying for an one time settlement scheme had been filed. It is pending action. Hence, this writ petition.

(2.) AFTER hearing the writ petitioner and the Senior Government Pleader, I direct the writ petitioner to approach the respondent, Co-operative Bank and file a request for an one time settlement afresh, within ten days from today. On receipt of the above representation, the respondent bank shall hear the writ petitioner and extend him all the benefits available under the one time settlement scheme, as per Circular No.59/2006, dated 30/11/2006. This shall be done within three weeks thereon. There shall be no coercive action against the writ petitioner till the one time settlement benefits are confirmed on the writ petitioner, as per circular stated above.