BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE D.B. At the request of learned counsel for the parties, the writ petition is taken up for final disposal.

(2.) THE petitioners availed of an agricultural loan and were unable to pay back. The petitioners claimed waiver of the loan under the 'Agricultural Debt Waiver and Debt Relief Scheme, 2008'.

(3.) THE scheme is comprehensive giving various definitions and explaining as and when there is complete waiver or concessions. The relevant clauses defining the different natures of share-holding with the relevant part of the explanation are being reproduced hereunder:-