MANGLAM STEELS Vs. COLLECTOR HARIDWAR DISTRICT HARIDWAR

JUDGEMENT

(1.) This writ petition has been preferred for the following reliefs:- (i) Issue a writ, order or direction in the nature of certiorari to quash the recovery certificate issued by the respondent nos. 2 and 3 (contained in Annexure No. 1 to the writ petition ). (ii) Issue a writ, order or direction in the nature of mandamus commanding/directing the respondents not to recover the amount of Rs. 8,27,522/- plus recovery charges from the petitioner through recovery certificate issued by the respondent nos. 2 and 3. (iii) Issue any other relief, which this Hon'ble Court may deem fit and proper in the circumstances of the case be passed in favour of the petitioner. (iv) Cost of the petition be awarded in favour of the petitioner.

(2.) HEARD Sri Ajay Veer Pundir, learned counsel for the petitioner and Sri Sudhir Kunar, learned counsel for the respondent no. 3-Bank.

(3.) LEARNED counsel for the petitioner has contended that the loan/over draft limit facility is a commercial loan and it was not under any State sponsored financial scheme and the amount in question under the recovery certificate cannot be recovered as land revenue.