RAJKUMAR JAIN Vs. PUNJAB NATIONAL BANK REGIONAL OFFICE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present writ petition, petitioner has sought the indulgence of this Court for issuance of a writ of mandamus commanding the respondent-Bank to permit the petitioner to complete his tenancy period of the said land i.e. secured assets and further not to adopt any coercive measures against the petitioner, pursuant to the order dtd. 16/5/2023, annexure-3 to the writ petition, issued by respondent no.3-the Debt Recovery Tribunal, District Dehradun.

(3.) Admittedly, a loan was issued to the respondent no.4-Urmila Devi, w/o Dharampal by the respondent-Punjab National Bank. The respondent no.4, who was the owner of the agriculture land, mortgaged the land/property Agriculture Land totaling 2.739 hectare: (i) Khasra No.1369/4, 1499/3m, 1987/2, 1989/2, 1497/m, 1498/1m, 1495/1, 1496/2, 1497, 1498/1, 1499/3, 1509/3, 1509/4, 1510/1 and 1514 total 2.262 hectare situated at Ibrahampur, Masahi, Pargana Bhagwanpur, Tehsil Roorkee, District Haridwar and (ii) Khasra No.210 area 0477 hectare situated at Rangarwala, Pargana Roorkee, Tehsil Roorkee, District Haridwar, Uttarakhand as secured assets. When the respondent no.4 failed to repay the loan, the account of the petitioner has become NPA (Non-Performing Asset).