M. KESAVAPANDIAN Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The appellant is the borrower. He has defaulted in making payments. Asking for higher amount, he sent several communications to the respondents 3 to 5. A reply was also given by the respondents 3 to 5 on 17.03.2020, inter alia, alleging that the appellant was responsible from preventing the Bank officials visiting his office, apart from, submitting fraudulent stock statement and made withdrawals from the limit sanctioned.

(2.) The appellant filed a complaint alleging that illegally, his account has been converted as Non-Performing Assets.

(3.) Thereafter, the appellant made another representation on 31.08.2020 stating that as per the Hon'ble Finance Minister's announcement dated 13.05.2020, he is entitled for further sanctioning of amount. He has also approached the Banking Ombudsman, Reserve Bank of India, against the respondents 3 to 5. Though styled as representation, it was only a letter of accusation made by the appellant against the respondents 3 to 5. Thereafter, the present writ petition has been filed by the appellant, seeking a Writ of Mandamus to direct the respondents 3 to 5 to sanction further amount as per the Hon'ble Finance Minister's Announcement dated 13.05.2020.