R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record. None appeared for the respondents No. 3 and 4.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the notice dated 11.12.2002. Prayers for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to accept the amount in question in easy installments, to furnish the statement of account to the petitioner and provide benefit under the Debt Relief Scheme, 1990 have also been made.
(3.) It appears that petitioner took loan from respondent Bank but committed default in payment of amount of loan. Consequently, respondent Bank issued a recovery certificate on the basis of which the amount in question is being recovered from the petitioner as arrears of land revenue. Learned counsel for the petitioner submitted that petitioner is willing to deposit the amount in question but on account of financial problems, it would not be possible for her to deposit the whole amount in lump sum. He prayed that petitioner may be permitted to deposit the amount in question In three instalments of equal amount within six months.;