- (1.) The present Writ Petition has been filed by the petitioner making the following prayers: "1. Issue a writ, order or direction in the nature of mandamus direct to the respondent no.2-(The Bank of India Branch Bewar, Manpuri U.P.) to provide the detail statement of loan account of the petitioner and also allow the petitioner to deposit the balance loan amount in easy instalments and till then no coercive action may be taken against the petitioner. So, justice may be done. 2. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper according to the facts and circumstances of the case. 3. Allow the writ petition with costs in favour of the petitioner. "
(2.) It appears that the petitioner took loan under the "Sikshit Berojgar Yojana" from the respondent no.2-Bank of India.
(3.) A Notice dated 14.2.2011 (Annexure 2 to the Writ Petition) was issued to the petitioner requiring the petitioner to deposit the over-due amount in respect of the loan taken by the petitioner.;