MAKHAN SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) These writ petitions were previously filed under the nomenclature of 'SB Civil First/Second Appeal'.

(2.) The learned counsel appearing for the appellant-Punjab National Bank submits that the only question to be decided in these petitions is whether the order passed by the Prescribed Authority under Sec. 13 (1) of the Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974 can be challenged by way of a writ petition or revision petition.

(3.) The learned counsel for the petitioner-Punjab National Bank further submits that of late the practice in this Court has been to entertain a writ petition challenging the order passed by the Prescribed Authority under Sec. 13(1).