MAHENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri K.D. Awasthi, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Narendra Kumar Giri, learned counsel for respondent - Bank.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the recovery citation/notice dated 23.1.2016 issued against the petitioner by the respondent no. 3 to recover an amount of Rs. 1,21,472/-.

(3.) The petitioner is a farmer. He has taken loan for agricultural purposes, but the petitioner could not pay the same within the time stipulated in the agreement. In consequence thereof, a recovery certificate has been issued for recovery of Rs. 1,21,472/-. It is contended by learned counsel for the petitioner that the petitioner is ready to pay the entire amount provided some easy installments are fixed for the same. To the proposal made by the learned counsel for the petitioner, learned counsel for the respondent bank as well as learned Standing Counsel have no objection.