BACHAI VERMA Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioners has taken loan for agricultural purposes for a total sum of Rs. 19,470/- and further Rs. 10,010/-. Both the petitioners agree that 50% of the aforesaid amount shall be deposited by them within a period of one month from today and thereafter the remaining amount shall be deposited by them in three equal installments of one month each. THE aforesaid first 50% amount shall be deposited by the petitioners latest by 04.07.2009. In case the petitioners comply with the aforesaid order, the recovery pursuant to the recovery certificates dated 18.12.2008 (Annexure Nos. 1 & 2) shall be kept in abeyance. However, in case of default by the petitioners the authorities will be free to proceed against the petitioners in accordance with law. Subject to the aforesaid direction, the writ petition is disposed of.