PARMARAM Vs. PRESCRIBED AUTHORITY-CUM-SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Though the matter is listed under 'Orders' category but with the joint consent of the counsels for both the parties, the matter is being finally heard and decided today itself.

(2.) The instant writ petition is preferred under Article 226 of the Constitution of India, claiming following reliefs:

(3.) The brief facts which gave emergance to the instant writ petition are that the petitioner took agricultural loan amounting Rs.27.00 Lakhs in the year 2012 from Punjab National Bank, Bikaner (hereinafter referred to as 'Respondent No. 2'), while mortgaging his land situated at Khasra No. 647, 885/1, 888 admeasuring 10.40 hectares in total.