MANOJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondent no.1,2? and 3 and Sri Sudhanshu Srivastava,? learned counsel appearing for the Bank-respondent 4. With the consent of learned counsel for the parties, the writ petition is being? finally disposed of. By means of this writ petition the petitioners, who are three in number,? have payed for mandamus? directing respondent no.2 to supply copy of the recovery citation? and further not to adopt coercive measures against the petitioners.?? The case of the petitioners is that petitioner nos.1 and 2? had taken? loan? of Rs. 50,000.00 in the year 2004 and 2002 respectively? under the Prime Minister Rojgar Yojana and petitioiner no.3 had taken loan of Rs. 80,000.00 in the year 2006 under the same Scheme.? On? default being committed recovery proceedings have been initiated. Learned counsel for the Bank was allowed time to obtain instruction in the matter and to produce the recovery certificate issued against the petitioners.? Learned counsel for the Bank has produced? recovery certificates dated 5.7.2011 and? 7.7.2011 issued by the Collector? for the recovery of the amount as arrears of land revenue. Details of which are as follows:

(2.) LEARNED counsel for the petitioners? submits that? the petitioners accept the entire liability and are? ready to deposit the entire amount provided? some reasonable time? is given to clear off the outstanding amount.? Learned counsel for the respondent-Bank submits that the Bank has no objection provided the petitioners deposit? the entire outstanding amount within the time allowed by this Court? and on default being committed by the petitioners in? depositing the amount, the Bank may be given liberty? to proceed further in the matter. Considering the facts and? circumstances of the present case,? ends of justice would be served in disposing of the writ petition? with the following directions: