PRITAM KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioners have borrowed loan from respondents 4 & 5. Tehsildar has issued a notice to them for recovery of the loan as arrears of land revenue.

(2.) THE petitioners have averred in the petition that the loan has been waived off in terms of the scheme pronounced by the respondents and they are not liable to liquidate it.

(3.) THE respondents in their counter affidavit have stated that the petitioners do not fall within that particular scheme and being defaulters they are liable to repay the amount. The letter dated 11/10/2K declaring the petitioners as defaulters has also been issued by the Collector Deputy Commissioner, Udhampur, pursuant to the letter of District Manager, Central Cooperative Bank, Udhampur for recovery of the outstanding amount from the defaulters -petitioners as arrears of land revenue.