SUNIL KUMAR PATWA Vs. GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner has prayed for a direction to grant him one time settlement in respect of his loan. We have held in T. N. Industrial Investment Corporation Ltd. v. Millenium Business Solutions Pvt. Ltd. , 2004 (5) CTC 689 that this Court under Article 226 of the Constitution of India has no power to grant one time settlement nor can it fix instalments. A writ lies only when there is an error of law apparent on the face of the record. No writ lies merely for fixing instalments or grant of one time settlement. There are well settled principles for exercise of writ jurisdiction and it is not that a High Court Judge can do anything he pleases. Since there is no error of law pointed out to us this writ petition is dismissed. Connected WPMP. No. 23691 of 2004 is dismissed. No costs.