Pankaj Mithal and Shashi Kant, JJ. - (1.) Heard Sri Ram Prakash holding brief of Sri Devendra Kumar, learned counsel appearing for the petitioner, learned Standing Counsel for the respondents No. 1 to 3 and perused the two counter affidavits filed by respondent No.4 dated 17.07.2005 and 11.08.2008. The petitioner has come up in this petition against the notice of sale of his property so as to recover a sum of Rs.32,546/- from him.
(2.) It appears that the petitioner took financial assistance of Rs.55,000/- from the respondent No.4. He defaulted in the payment of the said amount and accordingly a recovery of Rs.44,395/- was issued against him on 18.07.2000.
(3.) The petitioner alleges that in pursuance of the aforesaid recovery he had deposited the entire amount and a no dues certificate was issued to him on 05.03.2001 by the respondent No.4. Therefore, there is no occasion for issuing any further recovery or to issue notice for the sale of his property.;