GURUVEJ SINGH Vs. COLLECTOR DISTRICT MAGISTRATE

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the recovery citation dated 30.04.2010 issued by respondent no.2 against the petitioner for the amount of Rs.3,18,846/-.

(2.) BRIEF facts of the case are that respondent no.3- Allahabad Bank, Branch Kashipur, Udham Singh Nagar provided agricultural loan of Rs.2,00,000/- and a Cash Credit Limit of Rs.75,000/-to the petitioner under the scheme of Kisan Samiti Yojna wherein the petitioner was agreed to pay the interest @ of Rs.12% on annual basis to the bank, subject to the direction issued by the Reserve Bank of India from time to time. The petitioner also created a charge upon his agricultural land for the repayment of the dues of the bank. The petitioner could not deposit the loan in time and till date paid only Rs.24,000/-. As per the version of respondent no.3- Allahabad Bank total outstanding dues as on 12.03.2010 were 3,18,846/-. When the amount was not paid, the bank was compelled to issue recovery citation against the petitioner and requested for the same to the District Magistrate. Thereafter, on 30.04.2010 recovery citation was issued by the Tehsildar, Kashipur directing the petitioner to appear before him on 07.05.2010 for making the payment of the amount.

(3.) HAVING heard learned counsel for the parties, in the interest of justice, the writ petition is disposed of in the following manner:-