ZUBAIR Vs. STATE AND ORS.

JUDGEMENT

(1.) BY means of this writ petition, the Petitioner has sought writ in the nature of certiorari quashing the impugned recovery citation dated 11.12.2010 (Annexure No. 3 to the writ petition), issued by Respondent No. 3 -Tehsildar, District Haridwar.

(2.) ACCORDING to the Petitioner, he took cash and credit facility of Rs. 12 lacs from Respondent No. 4 - Central Bank in the year 2006 but could not repay the loan amount in time. On 11.12.2010, without any prior notice, the Petitioner was served with the recovery citation, issued by Tehsildar, Haridwar for recovery of an amount of Rs. 2,94,860/ - and other dues.

(3.) THE matter requires scrutiny whether the loan which was advanced to the Petitioner by the Respondent bank could be recovered as arrears of land revenue. Prima facie the cash and credit facility was sanctioned by the bank to the Petitioner.