SURESH CHANDRA JOSHI 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 citation notice dated 4-3- 2010 issued by Tehsildar Bazpur, district Udham Singh Nagar (respondent no.2) for recovery of Rs. 7,84,976/- (contained as Annexure No.-9 to the writ petition).

(3.) According to the petitioner, the petitioner applied for agricultural loan worth Rs. 6,00,000/- before the respondent no.3- Bank. The respondent no. 3-Bank granted the loan by letter 19-3-2007 after getting necessary documents executed in that behalf (Annexure-7 to the petition) and the loan amount was released by way of two cheques amounting to Rs. 3,35,250/- and Rs. 2,64,750/- in favour of Chitransh Herbal Group, Dehariya Haldwani, district Nainital and entries of loan were made against the petitioner.