JEGADEESAN Vs. DIVISIONAL MANAGER CANARA BANK

JUDGEMENT

(1.) Challenging the order, dated 03.03.2017 passed in W.P(MD)No.12023 of 2010, the present Writ Appeal has been preferred.

(2.) The appellant/writ petitioner is the borrower from the first respondent-Bank and the borrowal was in the year 1996. The appellant/writ petitioner was seeking the benefit of Agricultural Debt Waiver and Debt Relief Scheme 2008, which was rejected by the first respondent-Bank on the ground that the said scheme envisages the benefits to the loans granted between 31.03.1997 and 31.03.2007.

(3.) Challenging the same, W.P(MD)No.12023 of 2010 was filed, wherein it was contended by the appellant/writ petitioner that one Meera Mohideen, who was also a borrower in the year 1996, was extended the benefit of the said Waiver Scheme by the first respondent-Bank. Therefore, he should also be given such benefit.