Kunjhi Muhammed vs Malappuram District ...
2022 Latest Caselaw 4554 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 19TH DAY OF APRIL 2022 / 29TH CHAITHRA, 1944
                WP(C) NO. 13967 OF 2022
PETITIONER:

         KUNJHI MUHAMMED,
         AGED 65 YEARS
         S/O. KUNJHIMMU, ULPILAPATTA HOUSE,
         KUTTIKKODE MUTHEDEM P.O.,
         MALAPPURAM DISTRICT,
         KERALA 679 331.
         BY ADVS.
         P.E.SAJAL
         ABDUL KAREEM N.


RESPONDENT:

         MALAPPURAM DISTRICT CO-OPERATIVE BANK,
         REPRESENTED BY ITS GENERAL MANAGER,
         MALAPPURAM DISTRICT CO-OPERATIVE BANK HEAD
         OFFICE MALAPPURAM, MALAPPURAM DISTRICT,
         KERALA 676 605.

         BY ADV.E.S.M.KABEER - STANDING COUNSEL



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.13967 of 2022
                                         2



                           VIJU ABRAHAM, J
                      .......................................
                       W.P.(C) No.13967 of 2022
                  ................................................
                 Dated this the 19 th day of April, 2022

                                    JUDGMENT

Petitioner availed a cash credit facility from the

respondent Bank and the petitioner has preferred

Ext.P1 representation before the respondent Bank

to pay off the amount under the One Time

Settlement Scheme. The

2. relief sought for by the petitioner is for a

direction to the respondent Bank to take a

decision on Ext.P1 representation.

3. Heard the learned Counsel for the petitioner

and the learned Standing Counsel for the

respondent Bank.

4. In view of the limited prayer sought for by the

petitioner, the writ petition is disposed of with a

direction to the respondent Bank to consider and WP(C) NO.13967 of 2022

pass orders on Ext.P1 within a period of one

month from the date of receipt of a copy of this

judgment, after granting an opportunity of

hearing to the petitioner.

The writ petition is disposed of.

Sd/-

VIJU ABRAHAM, JUDGE

AMV/19/04/2022 WP(C) NO.13967 of 2022

APPENDIX OF WP(C) 13967/2022

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE APPLICATION DATED 30/03/2022 SUBMITTED BY THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 07/01/2020 IN WPC 33648/2019.

RESPONDENTS EXHIBITS : NIL

TRUE COPY