V.G.PALSHIKAR - (1.) By this petition, the petitioners have challenged realisation of certain amounts of money by way of interest by the respondent No. 1 Bank. The contention of the petitioner is that no such interest could have been charged in the absence of either statutory provisions or contractual undertaking. The charge of interest is therefore, void ab initio, it is liable to be quashed.
(2.) The prayers read as under : "F/1. The respondent be directed not to charge interest from the petitioner No. 1 on the amount after the same has been realised by any of the branches of Respondent No. 1 till this advice in regard to the receipt of the amount is received by Respondent No. 2. F/2. The Respondent be directed to refund the petitioners the interest which is impugned in this writ petition charged from time to time. F/3. Any other appropriate writ, order or direction which the circumstances of the case warrant may be passed in favour of the petitioner. F/4. The cost of this writ petition may be awarded to the petitioner."
(3.) From the above prayers, it is obvious that the petitioner is seeking refund of money wrongly recovered from him. Writ jurisdiction cannot be invoked and should not be exercised to settle monitory claims which can be equally efficacious settled by a civil Court of competent jurisdiction. The writ jurisdiction is extraordinary jurisdiction meant for the purposes of administering quick justice in cases causing gross injustice. This very purpose of writ jurisdiction is consistently frustrated by filing writs indiscriminately for all kind of reliefs, even though, efficacious remedies before different forums are available. Filing of such writ petitions irrespective of the availability of other remedies which has resulted in for appealing arrears of writ petitions in the High Court with the results that expeditious disposal of petitions has become virtually impossible. It is because the High Court has to deal with the such petitions in nature of civil suits and adjudicated upon the question of interest that is properly charged or not in a money claimed that most of the time of High Court is consumed in exercise of extraordinary jurisdiction in compelling circumstances. In fact filing of such writ petitions indiscriminately has converted the High Court in its writ jurisdiction to a civil Court.;