GOVERDHAN Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is running an Egg and Chicken Poultry in the name and style of "Balaji Poultry Farm " and he had also taken a Bank loan and claims that he has promptly repaid the equated monthly installments towards the said loan and successfully running the said business Establishment.

(2.) It is the case of the petitioner that on account of the difficulties and hardships faced due to outbreak of Pandemic virus, viz., Covid-19, even large industries are struggling to keep their head above the water and therefore, Micro, Small and Medium Scale Industries are no exceptions.

(3.) The learned counsel for the petitioner would submit that the petitioner, by way of public interest, has submitted a detailed representation to the concerned Hon'ble Ministers, praying for exemption of the persons who availed the loan from payment of equated monthly installments pertain to their MSME Units and other reliefs and since there was no response forth coming, the petitioner came forward to file this writ petition, styled as a Public Interest Litigation.