VINAY KUMAR GHILDIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The State has enforced the scheme called as "Veer Chandra Singh Garhwali Yojana" for the purposes of extension of financial assistance for the establishment of the small businesses and it is admitted that under the said Scheme, the petitioner had taken a loan advance of Rs.20.00lacs, from the respondents/Bank as back as on 2009. There had been certain admitted defaults committed in the remittance of the amount due to be paid by the petitioner under the loan agreement, consequent to which, as per the records brought before this Court, the account of the petitioner was declared as NPA, as back as on 13/6/2012. Subsequent to it, the notice under sec. 13 (2) was also issued by the respondent on 6/8/2019.

(2.) The petitioner, as against the apprehended recovery, which he anticipated, that it could be resorted to against him, had earlier preferred a Writ Petition before this Court, being Writ Petition (M/S) No. 8 of 2022, for the following reliefs :-

(3.) The said Writ Petition was considered by the Coordinate Bench of this Court and by the judgement of 6/1/2022, and the Writ Petition was disposed of, with the direction and that liberty was given to the petitioner to file a representation before the District Tourism Development Officer, and if the representation is made before the "District Tourism Development Officer", the same would be placed before the Committee. The relevant directions issued by the High Court is extracted hereunder:-