NATTHU LAL Vs. STATE OF U P

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed today may be taken on record. Petitioner before this Court has obtained agricultural loan. He has been served with a notice dated 17.01.2009 stating therein that the petitioner is entitled to the benefit of Rs. 23,777/- under the Agricultural Debt Waiver and Debt Relief Scheme, 2008. The petitioner disputes the correctness of the amount so determined. The petitioner has made a representation seeking further monetary benefits under the aforesaid scheme. The representation has not been decided. Counsel for the respondent Bank submits that if the petitioner makes an application giving details for such further benefits, it shall be considered strictly in accordance with the provisions of the scheme. On record of the present writ petition is a recovery certificate dated 30.01.2009 wherein the total outstanding against the writ petition has been shown as 1,07,027/- plus collection charges etc. In view of the aforesaid this writ petition is disposed of by providing that the petitioner may deposit a sum of Rs. 25,000/- within one month from today. Therefore, the petitioner may make an application along with a certified copy of this order before the Bank for any further monetary benefits under the said Scheme of 2008. The application shall be considered by the Branch Manager within four weeks, thereafter. The amount determined thereafter as payable shall be paid by the writ petitioner in three installments commencing from 1st October, 2009. Recovery in terms of the certificate dated 30.01.2009 shall remain in abeyance wholly for a period of one month from today. If deposits are made as aforesaid, no coercive action shall be taken against the petitioner. In case of default the petitioner shall not be entitled to the benefits of this order.