POKKER S/O MOIDU Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner, who availed a business loan from the 2nd respondent-Bank, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent-Manager of the 2nd respondent-Bank to consider his representation, i.e., Ext.P2 dated 22.11.2017, as expeditiously as possible. The petitioner has also sought for a writ of mandamus commanding the respondents to grant 2 months time to pay the entire liability due to the 2nd respondent-Bank as prayed for in Ext.P2 representation.

(2.) Heard the learned counsel for the petitioner and also the learned counsel for the respondents.

(3.) The petitioner availed a business loan from the 2nd respondent-Bank for Rs.8,00,000/- on 8.9.2015 with a tenure of 60 months by mortgaging his immovable property comprised in Sy.No.228/1 of Othukkungal Village, Puthoor Amsom. The petitioner had earlier approached this Court in W.P.(C)No.12528 of 2016 seeking a writ of mandamus commanding the 2nd respondent Bank to permit him to pay off the overdue amount in respect of the very same loan account in equal monthly instalments and to regularise that loan account. In the said writ petition, the petitioner has also sought for a writ of mandamus commanding the 2nd respondent Bank to permit him to pay off the entire liability in equal monthly instalments.