PREM CHAND SEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned recovery citation amounting to Rs. 5,87,426/- dated 27-4-2010 issued by respondent no.4 (contained as Annexure-1 to the petition).

(3.) According to the petitioner, the petitioner applied for a loan under term loan scheme for purchase of transport vehicle (Mahindra Max) in the year 2006 and the respondent no. 2 sanctioned a loan of Rs. 4,80,000/-, in which term loan amount is Rs. 4,08,000/- as margin money and Rs. 48,000/- as share of the petitioner. It is alleged that the petitioner used to deposit the money from time to time. The respondent no. 3 served a notice upon the petitioner demanding amount of Rs. 4,44,458/- due against the petitioner. Ultimately, the impugned recovery citation was issued against the petitioner which gave rise to the present writ petition.