YASHWANT VARMA,J. - (1.) Heard learned counsel for the petitioner, learned Standing counsel and Sri Manoj Nigam for the respondent Bank.
(2.) The petitioner had taken a loan and was unable to pay the instalments. Consequently, recovery proceedings have been instituted to recover the balance amount as arrears of land revenue.
(3.) There is no illegality in the recovery proceeding but the petitioner contends that he is willing to pay the entire amount in instalments.;