Janardhanan vs Deputy Tahsildar
2023 Latest Caselaw 689 Ker

W.P.(C) No. 1068 of 2023                      1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
      THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                                 WP(C) NO. 1068 OF 2023
PETITIONER:

               JANARDHANAN,
               AGED 66 YEARS, S/O. KELUADIYODI
               PURAKAT HOUSE
               KARIYAD,THALASSERY TALUK
               KANNUR
                PIN - 673316
               BY ADV K.REEHA KHADER


RESPONDENTS:

      1        DEPUTY TAHSILDAR
               THALASERRY TALUK
               KANNUR, PIN - 670101
      2        THE AUTHORIZED OFFICER, THE KERALA GRAMIN BANKLTD,
               THE KERALA GRAMIN BANK LTD,
               TUNERI, KANNUR
               PIN- 673505, PIN - 673505

OTHER PRESENT:

               GP P.S.APPU;SC JAWAHAR JOSE



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.01.2023,           THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 1068 of 2023                   2


                                  V.G.ARUN J.
                       -------------------------------------
                         W.P.(C) No.1068 of 2023
                        ---------------------------------
                  Dated this the 12th day of January 2023

                                     JUDGMENT

The petitioner availed a working capital loan under the OD-

SLD Government sponsored scheme and committed default in

repayment. Consequently, the Bank initiated revenue recovery

proceedings. Hence, this writ petition.

2. The solitary request made on behalf of the petitioner is for an

opportunity to pay off the amount in reasonable installments.

3. Learned Standing Counsel for the bank submitted that, as on

date an amount of Rs.5,13,570/- is due from the petitioner and if at all

an opportunity is granted to pay off the amount in installments, that

should be limited to the minimum.

4. Considering the difficulties being faced by the public at large

due to Covid-19 and the lockdown, I am inclined to grant the

petitioner an opportunity to pay off the debt in installments.

The writ petition is hence disposed of as under;

i. The petitioner is permitted to repay the

entire balance amount due, with interest and

costs if any, in 15 equated monthly installments.

ii. The first installment shall be paid on or

before 15.02.2023 and the balance installments,

before the 15th of every succeeding month.

iii. Default in repayment of any one of the

installments will result in the benefit granted

under this judgment being withdrawn and the

respondents being at liberty to continue the

recovery proceedings.

iv. If the installments are paid without default,

the recovery proceedings shall be kept in

abeyance.

Sd/-

V.G.ARUN JUDGE dpk

APPENDIX OF WP(C) 1068/2023

PETITIONER EXHIBITS Exhibit P1 COPY OF THE REVENUE RECOVERY NOTICE ISSUED BY THE 1ST RESPONDENT DATED 18.06.2022