GHISIYAVAN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Shri A.P.Singh, Advocate on behalf of the respondent Bank. Petitioner has obtained loan for agricultural purposes. It is stated that under the Agricultural Debt Waiver and Debt Relief Scheme, 2008, he is entitled to monetary benefits flowing there from. The application made by the petitioner for the purpose has not been considered by the Bank. He has, therefore, approached this Court for a writ of mandamus commanding the respondents to consider his application under the Agricultural Debt Waiver and Debt Relief Scheme, 2008. Counsel for the Bank submits that in case the application is made by the petitioner, the same shall be considered by the Branch Manager. 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. The petitioner undertakes to deposit the amount calculated after granting the waiver benefits. Till the matter is decided by the Branch Manager, as indicated above, no coercive action shall be taken against the petitioner.