NARENDRA YADAV Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner being aggrieved with the publication of auction notice dated 09.01.2018 issued by Authorised Officer-cum-Sub Divisional Officer (Revenue), Bhadra, District Hanumangarh (hereinafter to be referred as 'the AO-cum-SDO'), whereby the agriculture land belonging to the petitioner is put to auction on 26.02.2018.

(2.) Brief facts of the case are that the petitioner advanced a loan from the respondent-Bank to the tune of Rs.17,00,000/-, however, the petitioner failed to repay the same despite the notices having been served upon him, therefore, the respondent-Bank proceeded against the petitioner under the provision of Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974 and the Rules made thereunder and pursuant to that the AO-cum-SDO issued final notice to the petitioner on 05.12.2017 asking him to deposit the amount of Rs.20,75,773/-.

(3.) It is not in dispute that pursuant to the notice dated 05.12.2017, the petitioner has not deposited the due loan amount and thereafter the AO-cum-SDO has proceeded to auction the agriculture land belonging to the petitioner, which is mortgaged with the respondent-Bank.