MOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the recovery citation dated 13- 09-2010 issued by the respondent no. 3-Tehsildar Bazpur (Annexure No. 1 to the petition).

(2.) According to the petitioner, he took a personal loan of Rs. 3 lac as crop loan as well as another loan known as "Gold Card" for Rs. 2.40 lacs from the respondent no.4- Allahabad Bank Ltd. Gadarpur in the year 2006, but due to unfavourable weather conditions and heavy crop loss, the petitioner could not repay the loan amount in time. Ultimately, the impugned recovery citation dated 13-9-2010 (Annexure-1 to the petition) was issued by the respondents for recovery of amounts of Rs. 10,95,017/- plus other charges as mentioned therein.

(3.) In the course of arguments, learned counsel for the petitioner submitted that the petitioner is ready and willing to repay the entire outstanding amount under the impugned recovery citation along with recovery charges in easy instalments. On the other hand, learned counsel for the respondent No. 4-Bank Mr. Sudhir Singh, Advocate, has submitted that the respondent-Bank would have no objection if the entire outstanding amount along with recovery charges is paid by the petitioner in not more than six equal quarterly instalments, the first instalment to be paid within a period of six weeks.