ABDUL HASAN Vs. NAINITAL ALMORA KSHETRIYA GRAMIN BANK LTD., BRANCH KASHIPUR UDHAM SINGH NAGAR AND OTHERS

JUDGEMENT

(1.) Heard Sri M.C. Bansal, learned Counsel for the petitioner and Ms. Manisha Dixit, holding brief of Sri Lalit Belwal for respondents.

(2.) By the present writ petition the petitioner has prayed for a writ of certiorari quashing the letter dated 23.6.2005 issued by the Tehsildar, Kashipur, respondent No. 3 for the recovery of the amount of Rs. 2,21.205.00 with 15% interest from 1.4.2003.

(3.) The petitioner has submitted that he has taken a loan and there-after in Writ Petition No. 659 of 2003 an order was passed on 28.7.2003 to the following effect :