Vimlesh Kumar Shukla, J. - (1.) Present writ petition has been filed by the Petitioner questioning the validity of recovery proceedings in pursuance of notice dated 03.06.2010.
(2.) In the present case in the year 1986 -87 Petitioner had applied for grant of agricultural loan to purchase diesel engine, and a sum of Rs. 11,000/ -was sanctioned. Petitioner submits that on different dates he deposited a total sum of Rs. 18,340/ -. In such a situation and in this background, notice issued by the bank is unsustainable, and at this juncture present writ petition has been filed.
(3.) Learned Counsel for the Petitioner, Sri Adeel Ahmad Khan, contended with vehemence that in the present case on different dates the Petitioner has deposited a sum of Rs. 18,340/ -as against Rs. 11,000/ -, which was taken by him as loan. In such a situation and in this background, the demand made from the Petitioner is unjustifiable.;