(1.) Heard Sri Abdul Rasheed, Advocate for petitioner, Sri Vishnu Dev Shukla, Brief Holder for respondents no. 1, 3 and 5, Sri Sharad Tewari, Advocate for respondent no. 2 and Smt. Alka Saxena, Advocate for respondent no. 4.
(2.) This case is an illustration of high handedness of Government officials and financial institutions to ruin a poor farmer/ Agriculturist by snatching away whatever little he possesses for his sustenance. It demonstrates that once a poor fellow falls in the trap of borrowing a little money from a public sector financial institution, he gets trapped in the iron vice of wrongful demand, erroneous determination of outstanding dues, non acknowledgement of amount paid by him and ultimately goes to the extent of losing whatever little he possess in the name of property, whether moveable and immoveable through process of recovery by duress.
(3.) It is really unfortunate that in a country boasting of its main vocation as "agriculture", and most of the people are engaged in farming, though constituting small or marginal farmers having small holdings, still after more than six decades, not only find it difficult to arrange their two square meals for family but in the fond hope of development founded on dreamy schemes launched by Government, they ultimately dash their entire hopes and expectations. Many a times property and life also.
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