N SHEIK MOHAMED Vs. DEPUTY GENERAL MANAGER AND GRIEVANCE REDRESSAL OFFICER, STATE BANK OF TRAVANCORE; MANAGER, STATE BANK OF TRAVANCORE, COLACHEL BRANCH

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to return the gold jewels weighing 108.6 grams to the petitioner, which was pledged by the petitioner under Agricultural loan No. 67030802626 with the second respondent.

(2.) Heard the learned Counsel for the petitioner. In view of the order, which is going to be passed here under, no notice to the respondents is required.

(3.) The grievance of the petitioner as aired by the learned Counsel for the petitioner placing reliance on the averments in the affidavit accompanying the writ petition, is to the effect that the petitioner availed jewel loan; subsequently, the Government waived it; thereupon the first respondent viz., The Deputy General Manager and Grievance Redressal Officer, State Bank of Travancore, Zonal Office, Chennai - 18 sent a communication dated 23.09.2008 vide Letter No. DGM/AGRI/ADWDRS/61; however quite antithetical to their own commitments, they are not giving the benefit of waiver.