SWADESHI PLASTIC INDUSTRIES Vs. STATE OF HARYANA

JUDGEMENT

(1.) These are two petitions (CWPs Nos. 1271 and 2635 of 1983) filed under Articles 226/227 of the Constitution, seeking a direction to quash the recovery of outstanding loan and amount of interest as arrears of land revenue.

(2.) Since the facts and grounds of challenge in both the petitions are similar, these are being disposed of by this common order.

(3.) Loan was obtained by the petitioner in each of the two petitions from the Haryana Financial Corporation. The petitioners failed to repay the loan and, therefore, proceedings to recover the amount of loan along with interest were initiated by the Haryana Financial Corporation with the help of the State Government officers under the Haryana Public Moneys (Recovery of Dues) Act, 1979. Some recovery is said to have been made from the petitioners.