ASHOK KUMAR KHAN CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission to amend the particulars of respondent no. 2. Petitioner is permitted to incorporate the amendments during the course of the day.

(2.) THIS writ petition has been filed to issue a writ, order or direction in the nature of certiorari for quashing the impugned recovery notice dated 27-12-2006 (Annexure No. 1 to the writ petition ). Prayer for writ of mandamus of this Court for fixing easy instalments for payment of balance loan amount by the petitioner has also been made.

(3.) ACCORDING to the petitioner, he took a loan of Rs. 60,000/- from UCO Bank Rudrapur and a loan of Rs. 2,00,000/- from Bank of Patiayala, Rudrapur. The loan account number of the above amount of Rs. 2,00,000/- is 55051629893. The petitioner had also taken another loan of Rs. 1,00,000/- in the year 2003 from Bank of Patiala, Rudrapur, the account number of which is 55051621725. The loan had been taken for agriculture and purchase of tractor. The petitioner suffered great financial loss in his agricultural business, therefore, he could not repay the loan amount. The impugned recovery notice has been issued against the petitioner for recovery of Rs. 4,32,286/- plus other charges. The petitioner is ready and willing to repay the entire balance amount of loan along with recovery charges in easy instalments.