- (1.) The matter comes up for consideration of an application (APPLW No.266/2018) preferred on behalf of the petitioner with a prayer for early listing of the case.
(2.) With the consent of learned counsel for the parties, the matter is heard finally.
(3.) This writ petition has been filed by the petitioner being aggrieved with the letter dated 10.03.2004 (Annexure-7) issued by the respondent No.4-bank, whereby it has refused to release the agricultural land of the petitioner from mortgage on account of pendency of criminal case against some persons.;