- (1.) The petitioner took a loan from the U.P. Finance Corporation (hereinafter referred to as the Corporation). Proceedings were initiated by the Corporation for the recovery of the loan. The petitioner approached this Court with a writ petition under Art.226 of the Constitution. In that petition a direction was given to the Corporation to dispose of the representation already made by the petitioner with speaking order. A further direction was given that till the representation was disposed of recovery by adopting coercive process shall not be resorted to. The representation has been rejected. The petitioner has again approached this Court with a writ petition.
(2.) In main, two prayers have been made. The first is : the respondents should be commanded to dispose of the representation dated 29th April, 1985, of the petitioner in accordance with law. The second is that the respondents may be commanded to fulfil all the obligations contained in the agreement on the basis of which loan had been advanced to the petitioner. The implied prayer, therefore, is that the respondents should be directed not to initiate any recovery proceedings before fulfilling the promise or obligations made by them in the agreements.
(3.) Affidavits have been exchanged between the parties. Though the petition has not been formally admitted, yet it is ripe for hearing. Hence it is being disposed of finally with the consent of the counsel for the parties.;