AMAN SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD Sri Vivek Shukla, learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prayed for a writ, order or direction in the nature of certiorari quashing the recovery citation (as contained in Annexure No.2) 'dated 7.12.2004 issued by the respondent no. 2.

(3.) ACCORDING to the petitioner, he had taken agricultural loan for purchasing a tractor of Rs. 1,42,000/ - from the State Bank of India Jhaberera Branch Roorkee, District Haridwar on 21.05.1999.