- (1.) The case has been taken in the revised List. Heard the learned Counsel.
(2.) Admittedly, the loan was taken by the petitioner before 17th October, 1985. This being so, under Clause 10 of the Scheme for Providing Self Employment to Educated Unemployed Youth under which the loan was advanced, the same cannot be recovered as arrears of land revenue.
(3.) The petition, is therefore, allowed. The recovery certificate dated 27-11-1991 is, hereby, quashed. No order as to costs. The respondents, if so advised, may file a suit for the said recovery. Petition allowed.;