Prasad U R vs Authorised Officer
2022 Latest Caselaw 4176 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        WP(C) NO. 12837 OF 2022
PETITIONER/S:

          PRASAD U R, S/O RAVI,
          AGED 54 YEARS
          UMMANALVEEDU, KADAVANTHRA P.O., NEAR BHAVANS SCHOOL,
          PIN - 682020
          BY ADVS.
          VINOD VALLIKAPPAN
          S.SUMITHA


RESPONDENT/S:

    1     AUTHORISED OFFICER
          THE KERALA STATE CO- OPERATIVE BANK LTD
          REGIONAL OFFICE, SAHAKARANA SATHABADHI MANDIRAM,
          KOVILAKATHUMPADAM, THIRUVAMBADY POST, TRISSUR, PIN -
          680022
    2     THE BRANCH MANAGER
          THE KERALA STATE CO-OPERATIVE BANK LTD,
          ERNAKULAM MAIN BRANCH, CHITOOR ROAD,
          VALANJABALAM, KOCHI, PIN - 682016


          BY ADV N.RAGHURAJ


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12837 OF 2022
                                -2-


                 BECHU KURIAN THOMAS, J.
               =========================
                   W.P.(C).No.12837 of 2022
               =========================
               Dated this the 7th day of April, 2022


                            JUDGMENT

The petitioner confines his relief to a direction to consider

Ext.P3 application for one time settlement.

2. Having regard to the nature of relief now sought for by the

petitioner, I am of the view that the writ petition can be disposed of,

directing a time bound consideration of Ext.P3.

3. Accordingly, there will be a direction to the competent among

the respondents to consider and pass appropriate orders on Ext.P3

application submitted by the petitioner. A decision thereon shall be

taken as expeditiously as possible, and at any rate, within a period of

30 days from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

BECHU KURIAN THOMAS JUDGE uu WP(C) NO. 12837 OF 2022

APPENDIX OF WP(C) 12837/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE DATED 19.11.2020 Exhibit P2 A TRUE COPY OF THE ORDER DATED 10.02.2021 IN FILE NO. ARC 536 OF 2020 Exhibit P3 A TRUE COPY OF THE REQUEST FOR ONE-TIME SETTLEMENT DATED 25.03.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS ALONG WITH THE POSTAL RECEIPT