BALAKRISHNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows; petitioners are farmers and they along with respondents 6 and 7 formed a group of farmers viz., 'Aiswarya', evident from Ext.P1. Sanction of fund by NABARD for agriculturalists as agricultural loan through the 5th respondent bank was extended to the petitioners and respondents 6 and 7 and a sum of Rs.3,00,000/- was sanctioned by the 5th respondent bank for agricultural purposes to cultivate banana in the year, 2014.

(3.) Admittedly repayment was defaulted, consequent to which, recovery proceedings are initiated against the petitioners as per the provisions of the Kerala Revenue Recovery Act. The sum and substance of the contention put forth by the petitioners is that, though respondents 6 and 7 are equally responsible, no proceedings are initiated against them and therefore, the action initiated against the petitioners alone is causing serious prejudice to them and it is illegal.