K KRISHNA DAS Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) PETITIONER, Sri.K.Krishna Das, the Branch Manger, State Bank of India, Vaniamkulam, Sri. Chandran and Sri. Lijo Jose of the revenue department representing Tahsildar, Ottappalam are present and heard. The dispute in the above writ petition relates to a loan taken by the petitioner Sri. Krishna Das from SBI, Vaniamkulam for agricultural purposes. The petitioner defaulted payment and revenue recovery proceedings have been initiated for recovery of Rs. 4,49,638/-(Rs. Four lakh fourty nine thousand six hundred and thirty eight only) inclusive of interest @7.35% p.a. The petitioner submits that he finds it difficult to pay the entire loan. He is prepared to pay Rs.50,000/- (Rs. Fifty thousand only) within one month to show his bonafides. He will also make a representation to the SBI, Vaniamkulam stating that he is prepared to pay an amount of Rs. 3,00,000/- (inclusive of Rs.50,000/-) in full and final settlement of all claims and that in instalments. The petitioner will make a written representation to the above effect to the authorities who will place the matter for final decision before the competent authority. This is agreed and therefore if the petitioner deposits Rs.50,000/- (Rs. fifty thousand) within one month from today, the revenue recovery proceedings initiated will stand stayed for three months, during which time the representation made by the petitioner will be considered by the bank authorities and appropriate orders passed. The amount will be deposited with the SBI, Vaniamkulam and the bank will inform the Tahsildar, Ottappalam regarding payment. The writ petition is settled as above. Hand over a copy to the Tahsildar also.