Sabhajeet Yadav, J. - (1.) It is stated that the petitioner has taken agricultural loan of Rs. 3,65,734/- from the Bank of Baroda, Branch Barot District-Allahabad. The petitioner has moved a representation on 6.3.2009 before respondent no.3 requesting that petitioner's loan is waived under scheme launched by Central Government known as Agricultural Debt Waiver and Debt Relief Scheme 2008 contained in Annexure-6 of the writ petition.
(2.) In this view of the matter, the respondent no.3 is directed to take a final decision in respect of waiver and exemption of loan granted by the bank to the petitioner under the aforesaid scheme within a period of six weeks from the date of production of certified copy of the order passed by this Court before him by passing a reasoned and speaking order.
(3.) Till then, the recovery proceeding pending against the petitioner shall be kept in abeyance.;