Abdul Latheef vs State Of Kerala
2022 Latest Caselaw 9921 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 27894 OF 2022
PETITIONER:

          ABDUL LATHEEF
          AGED 66 YEARS
          S/O.LATE SHAHUL HAMEED, AGED 66 YEARS, NOUFAL MANZIL,
          ROYAL NAGAR - 62, KILIKOLLUR P.O., KOLLAM-691 004.

          BY ADV B.MOHANLAL


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
          CO-OPERATIVE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    2     THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE
          SOCIETIES, COLLECTORATE, CIVIL STATION P.O.,
          KOLLAM-691 013.

    3     THE BRANCH MANAGER,
          KERALA BANK, KILIKOLLUR BRANCH, KILIKOLLUR P.O.,
          KOLLAM-691 004.

    4     THE DISTRICT MANAGER,
          KERALA BANK, DISTRICT OFFICE, CHINNAKKADA,
          KOLLAM - 691 001.

          SRI.P.C.SASIDHARAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27894 OF 2022

                                       2

                                 T.R. RAVI, J.
                --------------------------------------------
                       W.P.(C) No.27894 of 2022
                     --------------------------------------------
                Dated this the 31st day of August, 2022

                               JUDGMENT

Admit. Government Pleader takes notice for respondents 1

and 2. Standing Counsel takes notice for respondents 3 and 4.

2. The prayer in the writ petition is for a direction to

the respondents to grant One Time Settlement facility to the

petitioner taking into consideration that the loan was availed

by the petitioner from the 3rd respondent on the basis of a

circular issued by the Government, treating the petitioner as a

T.B. patient.

3. The counsel for the 3rd respondent on instructions

submits that the One Time Settlement facility has been

extended till 15.09.2022 and the request of the petitioner can

be considered under the Scheme and granted if the petitioner

is entitled to it.

In such circumstances, the writ petition is disposed of,

directing the 3rd respondent to consider and pass orders on WP(C) NO. 27894 OF 2022

Ext.P4 at the earliest, at any rate, within one week from today

so as to facilitate the petitioner to pay off the amounts due

under the scheme. The petitioner shall produce a copy of this

writ petition and the judgment before the 3 rd respondent for

compliance.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 27894 OF 2022

APPENDIX OF WP(C) 27894/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE TREATMENT RECORD OF THE PETITIONER OBTAINED FROM MEDICAL COLLEGE HOSPITAL, THIRUVANANTHAPURAM DATED 12/06/2019.

Exhibit P2 THE TRUE COPY OF THE TREATMENT RECORD OBTAINED BY THE PETITIONER FROM THE DISTRICT T.B. CENTER, KOLLAM DATED 26/06/2019.

Exhibit P3 THE TRUE COPY OF THE APPLICATION PLP NO:5941/2022 22/06/2022 FILED BY THE PETITIONER BEFORE THE KOLLAM TALUK LEGAL SERVICE AUTHORITY.

Exhibit P4 THE TRUE COPY OF THE APPLICATION DATED 29/07/2022 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.