GOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) ABSOLUTELY no reasons have been recorded in the impugned order as to why the loan advanced to the writ petitioner under the scheme of ''Krishak Mitra Yojna' is not covered within the Agricultural Debt Waiver and Debt Relief Scheme, 2008. Counsel for the petitioner has contended that all kinds of agricultural loan are covered within the Scheme of 2008. Counsel for the respondent Bank has not been able to show any exclusion clause qua the loan given to the petitioner. In the facts and circumstances of the case I am of the considered opinion that the matter needs re- examination by the Bank. Accordingly it is provided that the Bank may reconsider the application made by the writ petitioner for grant of waiver/debt relief, within two weeks from the date of production of certified copy of this order, by means of a reasoned speaking order. With the aforesaid observations the writ petition is disposed of. Shri A.T.Kulshreshtha, Advocate is present on behalf of the Bank.