- (1.) HEARD learned counsel for the petitioner,? Sri K.M.Asthana, learned counsel appearing for Bank-respondents no.5 and 6 and the learned Standing Counsel appearing for the State-respondents no.1 to 4.
(2.) WITH the consent of learned counsel for the parties, the writ petition is being finally disposed of. By means of this petition, the petitioner has? prayed for quashing the proceedings initiated by the Bank by issuing? notice dated 16.5.2012 under the SARFAESI Act, 2002 (in short the Act) demanding an amount of Rs. 2,52,896.95 plus interest? as on 12.4.2012.
(3.) LEARNED counsel for the petitioners submits that? petitioner had taken loan of Rs. 4,00,000.00 in? the year 2007 from the Bank for purchasing a car. On default being committed? recovery? proceedings have been initiated? under the said Act as arrears of land revenue.? The petitioner had made certain deposit before the Tehsil Authority. After deposit of Rs. 45,000.00 the Bank has also initiated recovery under the said Act? by issuing notice dated 16.5.2012 as mentioned above, which has been filed as Annexure-2 to the writ petition.?;