VINAY KUMAR GHILDIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, in the year 2009, he was sanctioned a loan of Rs.20,00,000.00under Veer Chandra Singh Garhwali Yojna. Grievance of the petitioner is that subsidy available under the said scheme has not been sanctioned to him.

(2.) Learned counsel for the respondent-Bank submits that total outstanding of the petitioner as on 1/7/2020 is more than Rs.23,00,000.00, against which, petitioner has deposited a sum of Rs.5,00,000.00.

(3.) The question, whether petitioner is entitled to subsidy or not, cannot be decided in writ proceedings.