DHANI RAM Vs. COLLECTOR, HARIDWAR & ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the recovery citation dated 22.12.2015, issued by the Collector, Haridwar for a sum of Rs. 1,90,214/- under Section 11A of the U.P. Agricultural Credit Act, 1973.

(2.) After arguing the writ petition at some length, learned counsel for the petitioner confined his prayer only to the extent that the respondent bank may kindly be directed to recover the loan amount from the petitioner in easy installments.

(3.) Taking of loan by the petitioner from the respondent bank is admitted. It is also admitted that the petitioner has not been able to repay the entire loan to the respondent bank. The intention to repay the loan amount on the part of petitioner is also clear. The petitioner has come to this Court with clean hands with the prayer that he may be permitted to repay the loan amount in installments.