- (1.) Sri N.C. Rajvanshi, learned Counsel for the petitioner has been heard at length in support of this writ petition. The petitioner Smt. Radhika Devi and her husband, petitioner No. 2 Shri Sita Ram Lal have challenged the recovery proceedings initiated at the instance of Branch Manager, Bank of Baroda; Azamgarh. The recovery certificate issued by,the said Bank and forwarded to the Tehsildar Azamgarh for collection of the said amount ,through a citation has also been challenged.
(2.) Shri Hari Ashok Kumar, learned Counsel for the Bank and Shri Ram Vijay Singh, learned Standing Counsel have been heard in opposition.
(3.) Many questions have been raised by Shri Rajvanshi about the liabilities of both the petitioners in paying the loan which were admittedly advanced to Late Shri Bhageloo in the year 1981. It is not disputed that the loan was an agricultural loan and Shri Bhageloo died in the year 1983 leaving petitioner No. 1 Smt. Radhika Devi as the legal representative. It is also not disputed that opposite party No. 4, Shri Bhaskar was also responsible being a co loanee.;