RADHA SURENDRAN Vs. ALAPPUZHA DISTRICT CO

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs. 8,00,000/- from the 1st respondent District Co-operative Bank, in the year 2011, by mortgaging her property having an extent of 111/2 cents in Sy. No. 766/10B of Pallippadu Village in Karthikappally Taluk, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus, commanding the respondents to grant her sufficient time to pay off the outstanding arrears in respect of the said loan account, in monthly instalments. The petitioner has also sought for a writ of mandamus commanding the respondents to regularise loan account No.HL-131, after accepting the arrears due.

(2.) On 21.06.2018, when the writ petition came up for admission, the learned Standing Counsel for the 1st respondent Bank was directed to get instructions and the matter was posted to 28.06.2018 for consideration. On that date, the learned Standing Counsel sought further time to get instructions and accordingly, the writ petition was listed to 03.07.2018 for consideration.

(3.) On 007.2018, the petitioner has filed I.A.No.11836 of 2018, under Rule 153 of the Rules of High Court of Kerala, 1971 seeking an order to accept on file, the documents marked as Exts.P1 to P Heard arguments of the learned counsel for the petitioner and also the learned Standing Counsel for the 1st respondent District Co-operative Bank.