LAWS(GAU)-1989-9-29

GOPAL CHANDRA DEURI Vs. THE STATE OF ASSAM

Decided On September 05, 1989
Gopal Chandra Deuri Appellant
V/S
The State Of Assam Respondents

JUDGEMENT

(1.) (Oral) - This is a petition under Art. 226 of the Constitution of India.

(2.) The petitioner took a loan of Rs. 513.00 in the year 1974 from the United Commercial Bank, Sonaour Branch for agricultural development. It is stated that due to various factors such as, bad harvesting, the petitioner could not repay the loan. A bakijai proceeding was drawn up and a notice of demand claiming an amount of Rs. 477.03 paise with interest and costs was served on the petitioner. There is no dispute that the same notice was issued under the provisions of Bengal Public Demands Recovery Act, 1913. Being aggrieved the petitioner approached us.

(3.) No counter have been filed on behalf of the respondents.