BISWANATH SOMADDER,J. - (1.) Having heard the learned advocates for the parties and upon perusing the instant application, it appears that the writ petitioner has approached this Court in a second round of litigation.
(2.) The earlier writ petition, being W. P. 12005 (W) of 2009, was disposed of by an order dated 12th February, 2010, whereby the concerned authority of the Contai Cooperative Agriculture and Rural Development Bank Ltd. was directed to consider and dispose of the writ petitioner's representation dated 6th May, 2009, in accordance with law within a certain time frame as specified in the said order, upon giving opportunity of hearing to the parties and by passing a reasoned order.
(3.) Consequently, on 10th April, 2010, the Manager of Contai Cooperative Agriculture and Rural Development Bank Ltd. passed a reasoned order and rejected the prayer of the writ petitioner who was essentially seeking waiver of a loan obtained by him to the tune of Rs. 45,000/- for betelvine plantation under the NABARD Scheme.;