AKHILESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the recovery citation dated 07.05.2010 issued by respondent no.3 against the petitioner.

(2.) LEARNED counsel for the petitioner has submitted that on 07.03.2006 petitioner has taken agricultural loan of Rs.4,50,000/- from respondent no.4-Bank. Some installments were paid by the petitioner. But due to his financial difficulties the petitioner could not deposit further installments in time. Due to default in payment of installments, respondent no.2 issued recovery citation of Rs.1,74,220/- on 07.05.2010.

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