JAIPATTI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) IT is stated on behalf of the writ petitioner that he has been provided loan waiver to the tune of Rs. 76,834/- under he Agricultural Debt Waiver and Debt Relief Scheme, 2008, and the balance as per the statement of account supplied to the writ petitioner on 27.09.2008 is Rs. 70,255/- which the petitioner is ready and willing to pay. Counsel for the respondent Bank submits that waiver was granted on certain conditions which has not been complied with by the petitioner and, therefore, he is liable to pay the entire amount. However it is stated by the counsel for the Bank that the matter can be examined by the Branch Manager himself, at the first instance. In view of the aforesaid this writ petition is disposed of with liberty to the petitioner to make a fresh application before the Branch Manager concerned, within two weeks from today, along with a certified copy of this order. On such an application being made, the Branch Manager shall consider the same and take appropriate decision strictly in accordance with the Agricultural Debt Waiver and Debt Relief Scheme, 2008, preferably within four weeks, thereafter. Till the matter is decided by the Branch Manager, as indicated above, no coercive action shall be taken against the petitioner. Smt. Archana Singh, Advocate is present on behalf of the respondent Bank.