- (1.) The present Writ Petition has been filed, inter alia, praying for quashing the Recovery Certificate dated 4.1.2011 sent by the Respondent-Union Bank of India to the Collector, District Azamgarh for recovering the amount as arrears of land revenue under the U.P. Public Money Recovery of Dues Act, 1972.
(2.) In paragraph 4 of the Writ Petition, the Petitioner has, inter alia, stated that the loan was taken "in the scheme of P.M.R.Y to instal Motor Vehicle".
(3.) As the purpose for grant of loan and also the scheme, if any, under which the same was granted, was not clear from the averments made in the Writ Petition, we granted time to Shri A.T. Kulshrestha, learned Counsel for the Respondent-Union Bank of India to obtain instructions in the matter.;