H.R. Panwar, J. - (1.) By the instant writ petition under Arts. 226 and 227 of the Constitution of India, the petitioner seeks quashing of the order Annex.4 dt. 25.05.2007 passed by the respondent No.2 and the consequential proceeding thereunder.
(2.) The facts and circumstances giving rise to the instant writ petition are that the petitioner is an agriculturist having agricultural land situated in Chak Nos. 21-KSP and 23-KSP, tehsil and District Hanumangarh. He was in the need of money for agricultural work and, therefore, he took the Term Loan and Cash Credit Limit Facility from the respondent No.1 in the year 1983. He was given the term loan of Rs. 61,000/- for purchase of a tractor and Rs. 6000/- for the purpose of crops, totalling Rs. 67,000/-. On petitioner's having failed to repay the loan amount, the respondent No.1 filed a complaint before the respondent No.3 on 10.06.1997 for recovery of the amount vide Annx.1. A notice was issued by the respondent No.3 to the petitioner on 20.06.1997 directing him to pay Rs. 1,98,883/- towards the principal loan amount and the interest thereon within 15 days, else the property of the petitioner shall be attached and auctioned. The petitioner failed to repay the loan and interest amount and, therefore, warrant of attachment of the property of the petitioner was issued and thereafter an auction notice was issued on 05.07.2007 (Annx.3). Ultimately, the date for auction of the land of the petitioner was fixed on 25.05.2007 (Annx.4). The petitioner came with the case that in all he had deposited Rs. 1,20,630/-.
(3.) I have heard learned counsel for the parties.;