HAR CHAND SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD Sri S.K. Mandai, learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prays for a writ, order or direction in the nature of certiorari quashing the recovery citation dated 30.10.2004 issued by the respondent no. 2.

(3.) ACCORDING to the petitioner, his father had taken agricultural loan for purchasing the Tractor of sum of Rs. 2,00,000/ - on 05.07.2002. The loan amount had to be paid within 7 years from the month of December, 2002.