Rajesh Kumar Gangta vs UCO Bank and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(a) to issue a writ of certiorari or direction in nature thereof, quashing the impugned order dated 21/05/2011 being Annexure P-1 of the writ petition, as unconstitutional and illegal and contrary to the law;

(b) to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the Respondent Bank to furnish accounts to the Petitioner and allow the Petitioner to make payments in the reasonable installments.

It is seen that the Petitioner has submitted Annexure P-2, representation, which is to be considered by the second Respondent. There will be a direction to the second Respondent to look into Annexure P-2, advert to the submissions made therein and take appropriate action thereon in accordance with law, after affording an opportunity for hearing to the Petitioner, within a period of six weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case, the Petitioner pays Rs. 50,000/- within one month and Rs. 50,000/- within another one month, further proceedings pursuant to Annexure P-1 will be deferred till orders, as above, are passed by the second Respondent.

With the above observations, the writ petition stands disposed of, so also the pending application(s), if any.