KULVINDER SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the impugned recovery certificate issued by Branch Manager of State Bank of India, Laksar against the petitioner (annexure-1). A further prayer has been made to quash the impugned recovery citation against the petitioner, issued by respondent no.2 (annexure-2).

(2.) Similar controversy has been decided by the Coordinate Bench of this Court while deciding the Writ Petition No. 658 (M/S) of 2006, on 03.04.2014. Present writ petition is, therefore, being disposed of finally, on the similar lines, with the consent of learned counsel for the parties.

(3.) Brief facts of the present case, inter alia, are that a notice under Section 4 (1) of the Act was issued to the petitioner on 04.12.2015 calling his explanation, as to why he be not evicted from the property, in question, and to remain present before the Prescribed Authority on 10.12.2015 to furnish his explanation to the show cause notice.