BEENA PAL Vs. STATE OF UTTARAKHAND & ORS

JUDGEMENT

(1.) On due consideration, urgency application (IA No.1061 of 2016) is allowed.

(2.) Present petition has been filed by the petitioner for quashing the impugned auction order dated 05.02.2016 issued by S.D.M. Doiwala. Further, a prayer has been made for a direction to the respondents to permit the petitioner to deposit the entire outstanding amount in twelve monthly installments.

(3.) Brief facts of the case, as narrated in the writ petition, are that the petitioner was Secretary in the registered society named as Guru Ravindra Nand Educational Society at Village Resham Mazri, P.O. Doiwala, District Dehradun. On dated 31.03.2006, society obtained a commercial loan for Rs.9.00 Lac for purchasing computers and furniture for the school run by society. Society made the repayment of loan amount periodically but due to some unavoidable circumstances, there was default in making payment. Due to non-deposit of installment in time, the respondent no.3 issued a recovery citation through respondent no.2 against the petitioner for recovery of Rs. 7,58,283/-.