Rajiv Joshi,J. - (1.) Heard Sri Ajit Kumar, learned counsel for the petitioner, Sri Krishna Mohan Asthana, learned counsel for respondentand learned Standing Counsel for the State respondents.
(2.) Petitioner in the present case has merely prayed for the following relief:- "i. fix an easy installments of remaining loan amount of Rs. 4,50,000/- or direct to respondent bank for the same so that, the petitioner can deposit the remaining loan amount. ii. Issue a writ order or direction in the nature of mandamus commanding & directing the respondent bank to consider and decide the petitioner's representation dated 04.02.2021 within some stipulated period fix by this Hon'ble court."
(3.) Petitioner had taken loan of Rs. 7,30,000/- from the respondent bank for agriculture purposes. Due to default being committed by the petitioner, recovery has been initiated.;