N.N.TIWARI, J. - (1.) IN this interlocutory application the petitioner has prayed for a direction on the respondents to release the original the deeds/documents mortgaged with the respondents as the security of the loan amount which has been refunded and deposited by the petitioner. The respondents -Corporation on full satisfaction, have also issued the Dues Clearance Certificate and certified that the petitioner has already paid the entire settlement amount.
(2.) IT has been stated that the petitioner had earlier challenged the authenticity of the respondents order dated 21.6.2007 and during the pendency of the writ petition, the petitioner deposited the amount of Rs. 2,05,939.00 in favour of the respondents -Corporation towards one time settlement of its loan account under Plan -A of the B.S.F.C.O.T.S. Scheme, 2006. Nothing is now due against the petitioner. However, the original mortgaged deeds and other documents have not been returned to the petitioner on the ground of pendency of the writ petition. Learned counsel for the respondents admitted that the petitioner has already paid the outstanding dues and there is no difficulty in returning the title deeds and documents. Learned counsel assured that the documents shall be returned to the petitioner within a period of three weeks from today.
(3.) IN view of the fair submission and assurance made by learned Counsel for the respondents, this interlocutory application is disposed of. The respondents, as assured, shall return the petitioners original title deeds and other documents within a period of three weeks from today. W.P. (C) No. 6352 of 2002;