(1.) HEARD learned Counsel for the Petitioner and perused the record.
(2.) NOTICE on behalf of Respondent No. 1 is accepted by Mr. N.P. Sah, Standing Counsel.
(3.) ACCORDING to the Petitioner, he took agricultural loan of Rs. 45,000/ - in the month of December 2006 on the basis of Kisan Credit Card from the Respondent No. 2 -Bank. The said loan became overdue on 31 -12 -2007. According to him, the Petitioner comes under the category "other farmer" as provided under Clause 3.7 of the said Scheme and he is entitled to rebate of 25% of the principal loan amount under the aforesaid Scheme and for remaining amount, the bank concerned is authorized to recover the amount as one time settlement, which is recoverable in three instalments as per Clause 7.3 of the Scheme.