- (1.) Pursuant to the order dated 9.3.2011, the present writ petition has been placed alongwith the record of Civil Misc. Writ Petition No. 4880 of 2004 filed by the petitioner, which was disposed of by this Court by the order dated 9.2.2004.
(2.) The petitioner has filed the present writ petition making the following prayers : "I. Issue a writ of certiorari quashing the recovery proceeding against the petitioner pending before respondent No. 3 in pursuance of list of defaulters dated nil (Annexure No. 3 to this writ petition) and cited dated 12.11.2010 issued by respondent No. 3 (Annexure No. 4 to the writ petition). II. Issue a writ of mandamus directing the respondents not to arrest the petitioner regarding this recovery. III. Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper, under the circumstances of the case. IV. Award the cost of the writ petition to the petitioner against the respondents."
(3.) It appears that the petitioner took loan-in-question from the respondent No. 4-Uttar Pradesh Sahkari Gram Vikas Bank Ltd. in the year 2000.;