MOHD MUSTAFA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the recovery citation dated 01.06.2010 issued by respondent no.2 against the petitioner.

(2.) LEARNED counsel for the petitioner has submitted that petitioner has taken agricultural loan of Rs.3,90,000/ from respondent no.3-bank for purchasing a tractor. After taking loan the petitioner purchased a tractor U.A.-08-D-4655. The said loan was payable in nine years. He further submitted that due to old age and loss in agricultural crop petitioner failed to deposit the installments in time. Due to non payment of installments in time respondent no.3 sent a request to respondent no.1 to recover the loan amount from the petitioner. In pursuance of the said request respondent no.2 issued a recovery citation on 01.06.2010 against the petitioner for the recovery of Rs.6,92,253/-.

(3.) HAVING heard learned counsel for the parties and after considering the undertaking given by the petitioner and also in the interest of justice, the writ petition is disposed of in the following manner:-