Rajesh.A.R vs The Kerala State Co-Operative ...
2023 Latest Caselaw 2005 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                        WP(C) NO. 3601 OF 2023
PETITIONER:

            RAJESH.A.R
            AGED 37 YEARS, S/O. A.K.RAJAN,
            ATHIKKAKUZHIYIL HOUSE, NORTH MAZHAVANNUR,
            P.O.KUNNATHUNADU, KUNNATHUNADU TALUK,
            ERNAKULAM DISTRICT, PIN - 686669

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            K.S.SMITHA
            V.R.SANJEEV KUMAR
            GENTLE C.D.



RESPONDENTS:

    1       THE KERALA STATE CO-OPERATIVE BANK LTD
            PATTIMATTOM BRANCH, PATTIMATTOM,
            ERNAKULAM DISTRICT - 683562
            [REPRESENTED BY ITS BRANCH MANAGER].

    2       AUTHORIZED OFFICER
            THE KERALA STATE CO-OPERATIVE BANK LTD.,
            KOLENCHERY BRANCH, KOLENCHERY,
            ERNAKULAM DISTRICT, PIN - 682311

    3       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            JAWAHAR SAHAKARANA BHAVAN,
            DPI JUNCTION, THYCAUD P.O,
            THIRUVANANTHAPURAM, PIN - 695014

            BY ADV N.RAGHURAJ




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3601 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                      W. P. (C). No.3601 of 2023
               --------------------------------------------
               Dated this the 3rd day of February, 2023

                             JUDGMENT

Admit. Standing counsel takes notice for the respondents.

2. The standing counsel submits that the loan availed by the

petitioner was in 2019 and has a period of 10 years. As on

31.01.2023, the overdue amount comes to ₹3,93,866/-.

3. The counsel for the petitioner has a contention that the

petitioner is entitled to the benefit of the Navakeraleeyam One Time

Settlement Scheme.

In the above circumstances, this writ petition is disposed of

directing the petitioner to prefer an application before the Bank for

the benefit of the Scheme within 10 days from today and on receipt

of the same, the Bank shall consider and pass orders. Coercive

steps shall be kept in abeyance till the disposal of such application.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 3601 OF 2023

APPENDIX OF WP(C) 3601/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE DATED 24.06.2022 ISSUED BY THE RESPONDENTS 1 AND 2 ADDRESSED TO THE PETITIONER U/S 13(2) OF THE SARFAESI ACT